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Rajasthan High Court - Jodhpur
Varsha Devi vs State Of Rajasthan (2025:Rj-Jd:55089) on 18 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55089]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3690/2025
1. Varsha Devi W/o Goparam, Aged About 28 Years, Live In
Partner Kishan Lal R/o Ratanpura, Sankarna District Jalor
Raj.
2. Kishan Lal S/o Kistura Ram, Aged About 26 Years, R/o
Indra Colony, Ummedabad, District Jalor Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, District Jalore Raj
3. The Station House Officer, Police Station Ahore, District
Jalore.
4. The Station House Officer, Police Station Bishangarh,
Districtjalore Raj
5. Gopa Ram S/o Bharta Ram, R/o Ratanpura Tehsil Ahore
Districtjalore Raj
6. Pema Ram S/o Bharta Ram, R/o Ratanpura Tehsil Ahore
Districtjalore Raj
7. Ukaram S/o Bharta Ram, R/o Ratanpura Tehsil Ahore
Districtjalore Raj
8. Lalita Devi W/o Chhagnaram, R/o Verawadi, District Jalore
Raj
9. Akit S/o Chhagnaram, R/o Verawadi, District Jalore Raj
10. Mukesh S/o Chunilal, R/o Verawadi, District Jalore Raj
11. Sakaram S/o Amraram, R/o Ratanpura Tehsil Ahore
District Jalore
12. Prakash S/o Gopal Ji, R/o Gol Sayala, Tehsil Sayala
District Jalore Raj
13. Amraram S/o Lehramram, R/o Bakra Road, Jalore Raj
----Respondents
For Petitioner(s) : Mr. Yuvraj Parmar
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/12/2025
(Uploaded on 18/12/2025 at 06:31:15 PM)
[2025:RJ-JD:55089] (2 of 2) [CRLW-3690/2025]
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
589-divyashri/-
(Uploaded on 18/12/2025 at 06:31:15 PM)
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