Chaini Devi vs State Of Rajasthan (2025:Rj-Jd:55104)
2025 Latest Caselaw 17258 Raj

Rajasthan High Court - Jodhpur

Chaini Devi vs State Of Rajasthan (2025:Rj-Jd:55104) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55104]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3060/2025

1.       Chaini Devi D/o Jamana, Aged About 19 Years, Resident
         Of Khudasa, Tehsil And District Barmer At Present
         Bankasar, Sarli, District Barmer.
2.       Koshla Ram S/o Tikma Ram, Aged About 35 Years,
         Resident Of Bankasar, Sarli, District Barmer.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Jaipur.
2.       Superintendent Of Police, Barmer.
3.       Station House Officer, Police Station Sadar Barmer,
         District Barmer.
4.       Kheraj Ram S/o Hadman Ram, R/o Khudasa, Tehsil And
         District Barmer.
5.       Dhudi S/o Hadman Ram, R/o Khudasa, Tehsil And District
         Barmer.
6.       Hadman Ram S/o Chaina Ram, R/o Khudasa, Tehsil And
         District Barmer
7.       Chagu Devi W/o Jetha Ram, R/o Khudasa, Tehsil And
         District Barmer.
                                                                 ----Respondents


For Petitioner(s)           :   Mr. Hanuman Ram
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.

(Uploaded on 18/12/2025 at 05:47:40 PM)

[2025:RJ-JD:55104] (2 of 2) [CRLW-3060/2025]

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 606-divyashri/-

(Uploaded on 18/12/2025 at 05:47:40 PM)

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