Radhika Soni vs State Of Rajasthan (2025:Rj-Jd:55102)
2025 Latest Caselaw 17247 Raj

Rajasthan High Court - Jodhpur

Radhika Soni vs State Of Rajasthan (2025:Rj-Jd:55102) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55102]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 3707/2025

1.       Radhika Soni D/o Laxmi Narayan Soni, Aged About 19
         Years, Live In Partner Rakesh Soni R/o Subhas Marg Soni
         Market, Sojatroad, Sojat, District Pali Raj.
2.       Rakesh Soni S/o Dilip Kumar, Aged About 19 Years, R/o
         Main Bazar,sawrad, District Pali Raj.
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Ofhome Affairs, Government Of Rajasthan, Jaipur
2.       The Superintendent Of Police, Pali Raj.
3.       The Station House Officer, Police Station Sojat Road,
         District Pali
4.       The Station House Officer, Police Station Nimaz, District
         Pali.
5.       Laxminarayan Soni S/o Jugraj Ji Soni, Aged About 60
         Years, R/o Subhas Marg Soni Market, Sojat Road, Sojat,
         District Pali Raj.
6.       Ajay Soni S/o Laxminarayan Soni, Aged About 28 Years,
         R/o Subhas Marg Soni Market, Sojat Road, Sojat, District
         Pali Raj.
7.       Nandkishore Soni S/o Laxminarayan Soni, Aged About 33
         Years, R/o Subhas Marg Soni Market, Sojat Road, Sojat,
         District Pali Raj.
8.       Rupesh Soni S/o Ganesh Soni, Aged About 23 Years, R/o
         Subhas Marg Soni Market, Sojat Road, Sojat, District Pali
         Raj.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Govind Ram
For Respondent(s)             :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2025

(Uploaded on 18/12/2025 at 05:44:20 PM)

[2025:RJ-JD:55102] (2 of 2) [CRLW-3707/2025]

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.

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 602-divyashri/-

(Uploaded on 18/12/2025 at 05:44:20 PM)

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