Prema vs State Of Rajasthan (2025:Rj-Jd:55235)
2025 Latest Caselaw 17342 Raj

Rajasthan High Court - Jodhpur

Prema vs State Of Rajasthan (2025:Rj-Jd:55235) on 19 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55235]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3726/2025

1.       Prema D/o Bhugan Ram Harijan, Aged About 28 Years,
         Resident Of Village Somna Tehsil Deh District Nagaur Raj.
2.       Khema Ram S/o Sh. Pukh Raj Harijan, Aged About 26
         Years, Resdient Of Harijano Ka Bas Egyar Kasnau District
         Nagaur Raj.
                                                                    ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretariat Department Of
         Home Affaris Jaipur

2.       Superintendent Of Police, Nagaur

3.       Station House Officer, Police Station Surpaliya District
         Nagaur
4.       Station House Officer, Police Station Kuchera District
         Nagaur

5.       Sonu S/o Pream, Resdient                   Of    Village    Asop    Tehsil
         Bhopalgarh District Jodhpur
6.       Pream S/o Babulal, Resdient Of Village Asop Tehsil
         Bhopalgarh District Jodhpur

7.       Ravi S/o Pream, Resdient                  Of     Village    Asop   Tehsil
         Bhopalgarh District Jodhpur
8.       Abhishek S/o Pream, Resdient Of Village Asop Tehsil
         Bhopalgarh District Jodhpur

9.       Vishnu S/o Chena Ram Mali, Resident Of Village Kurdaya
         District Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     None present.
For Respondent(s)         :     Mr. C.S. Ojha, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2025

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.

(Uploaded on 19/12/2025 at 03:38:34 PM)

[2025:RJ-JD:55235] (2 of 2) [CRLW-3726/2025]

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 2-Tikam/-

(Uploaded on 19/12/2025 at 03:38:34 PM)

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