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Rajasthan High Court - Jodhpur
Mamta vs State Of Rajasthan (2025:Rj-Jd:55094) on 18 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55094]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3696/2025
1. Mamta D/o Rampal, Aged About 28 Years, W/o Mukhram
R/o Jairoli Tehsil Tijara District Alwar At Present
Jainarayan Building Opp Police Line Ratanada Road
Jodhpur Raj.
2. Kehri Singh S/o Laxman Singh, Aged About 24 Years, Vill
Mouroli Tehsil Kaman District Deeg At Present Residing
Jainarayan Building Opp Police Line Ratanada Road
Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Director General Of Police, Jaipur
3. The Commissioner Of Police, Jodhpur
4. The Superintendent Of Police, District Deeg
5. The Station House Officer, Police Station Kaman District
Deeg
6. Rakesh S/o Ramesh, Village Bilndi Tehsil Rajgarh District
Alwar
7. Raju S/o Pappu, Village Bilndi Tehsil Rajgarh District Alwar
8. Mukhram S/o Ramjilal, Village Bilndi Tehsil Rajgarh
District Alwar
9. Sohan S/o Ramjilal, Village Bilndi Tehsil Rajgarh District
Alwar
10. Ramesh S/o Ramjilal, Village Bilndi Tehsil Rajgarh District
Alwar
11. Mukesh S/o Ramjilal, Village Bilndi Tehsil Rajgarh District
Alwar
12. Kalu S/o Lalaram, Village Bilndi Tehsil Rajgarh District
Alwar
13. Shishram S/o Jasram, Village Bilndi Tehsil Rajgarh District
Alwar
14. Samim S/o Lalaram, Village Bilndi Tehsil Rajgarh District
Alwar
15. Pawan S/o Rampal, Village Jairoli Tehsil Tijara District
Alwar
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[2025:RJ-JD:55094] (2 of 3) [CRLW-3696/2025]
16. Sonu S/o Rampal, Village Jairoli Tehsil Tijara District
Alwar
17. Jasmat S/o Ramesh, Village Jairoli Tehsil Tijara District
Alwar
----Respondents
For Petitioner(s) : Mr. Atar Singh
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/12/2025
The criminal writ petition has been preferred by the
petitioners under Article 226 of the Constitution of India seeking
direction for being provided with adequate security and protection.
The petitioners both being major persons claim to be in a live
in relationship. They submit that they are living with each other
against the wishes of their parents and thus, they feel threat at
the hands of private respondents, who are their relatives. The
petitioners allegedly approached the concerned respondent
authorities with a prayer to be provided with adequate protection
but no heed has been paid to their request so far.
The documents pertaining to the age of the petitioners and
an ikrarnama verifying the factum of them being in a live in
relationship have been filed on record. Thus, taking cue from the
judgment rendered by the Hon'ble Supreme Court in the case of
Lata Singh Vs. State of U.P. Reported in AIR 2006 SC 2522,
the prayer made by the petitioners for directing the concerned
respondent authorities to provide protection to the petitioners
deserves to be accepted.
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[2025:RJ-JD:55094] (3 of 3) [CRLW-3696/2025]
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The concerned
respondent authorities shall ensure that no harm is caused to the
petitioners, who are in a live in relationship.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
582-divyashri/-
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