[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Manju vs State Of Rajasthan (2025:Rj-Jd:55236) on 19 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55236]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3728/2025
1. Manju D/o Omaram, Aged About 18 Years, Resident Of
236, Petrol Pump Ke Pass, Bhakrod, Aavanliyasar, District
Nagaur, Presently Residing At Jodhpur, Rajasthan.
2. Sukhdev S/o Shri Tehsildar, Aged About 20 Years,
Resident Of Malunga, District Jodhpur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur Raj.
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur, Raj.
3. The Commissioner Of Police, Jodhpur, Rajasthan.
4. The Superintendent Of Police, Jodhpur Rural, Rajasthan.
5. The Superintendent Of Police, Nagaur, Rajasthan..
6. The Station House Officer, Police Station Tinwari, District
Jodhpur, Rajasthan.
7. The Station House Officer, Police Station Khinvsar, District
Nagaur, Rajasthan.
8. Vanphool W/o Colletor, R/o Malunga, Ps Tinwari, District
Jodhpur.
9. Omaram S/o Huseen, R/o 236, Petrol Pump Ke Pass,
Bhakrod, Aavanliyasar, District Nagaur, Rajasthan.
10. Laxmi W/o Omaram, R/o 236, Petrol Pump Ke Pass,
Bhakrod, Aavanliyasar, District Nagaur, Rajasthan.
11. Ramesh S/o Patel, R/o Bhakrod, District Nagaur,
Rajasthan.
----Respondents
For Petitioner(s) : None present.
For Respondent(s) : Mr. C.S. Ojha, PP.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
19/12/2025
(Uploaded on 19/12/2025 at 03:39:06 PM)
[2025:RJ-JD:55236] (2 of 2) [CRLW-3728/2025]
1. 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.
2. 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
apprehend threat to their lives at the hands of private
respondents. The petitioners allegedly approached the respondent
police authorities with a prayer to be provided with adequate
protection but no heed has been paid to the request so far.
3. The documents pertaining to the age of the petitioners and
live-in-relationship agreement 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 Superintendent of Police/Commissioner of Police
concerned to provide protection to the petitioners deserves to be
accepted.
4. The Superintendent of Police/Commissioner of Police
concerned shall have the matter enquired into and if so required,
appropriate protection shall be provided to the petitioners as and
when warranted. The Superintendent of Police/Commissioner of
Police concerned shall ensure that no harm is caused to the
petitioners, who are in a live in relationship.
5. The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
4-Tikam/-
(Uploaded on 19/12/2025 at 03:39:06 PM)
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