Sugna Devi vs State Of Rajasthan (2025:Rj-Jd:55100)
2025 Latest Caselaw 17246 Raj

Rajasthan High Court - Jodhpur

Sugna Devi vs State Of Rajasthan (2025:Rj-Jd:55100) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55100]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3706/2025

1.       Sugna Devi D/o Harji Ram, Aged About 27 Years, Village
         Dhamaniya, P.s Padu Kalan, Bagrad, Tehsil Riyan Badi,
         District Nagaur, Rajasthan.
2.       Jiwan Ram S/o Hira Ram, Aged About 34 Years, Ghasal
         Jato Ka Bas, Jhadau Kallan, Tehsil Riyan Badi, District
         Nagaur Raj.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Government Of Rajasthan Jaipur
2.       The Superintendent Of Police, Nagaur Rajasthan
3.       The Station House Officer, Police Station Degana Tehsil
         Degana Nagaur
4.       The Station House Officer, Police Station Padu Kallan
         District Nagaur Rajasthan
5.       Pintu Tada S/o Babu Lal, Village Pulota, Tehsil Degana,
         District Nagaur, Rajasthan.
6.       Babu Lal Tada S/o Bhanwaru Ram, Village Pulota, Tehsil
         Degana, District Nagaur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Binja Ram Jajra
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

(Uploaded on 18/12/2025 at 05:43:25 PM)

[2025:RJ-JD:55100] (2 of 2) [CRLW-3706/2025]

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.

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 601-divyashri/-

(Uploaded on 18/12/2025 at 05:43:25 PM)

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