Rukhmani vs State Of Rajasthan (2025:Rj-Jd:55230)
2025 Latest Caselaw 17345 Raj

Rajasthan High Court - Jodhpur

Rukhmani vs State Of Rajasthan (2025:Rj-Jd:55230) on 19 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55230]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3730/2025

1.       Rukhmani D/o Harbhaj Ram, Aged About 25 Years, R/o
         Shiv Mandir, Nedi Nadi Dhorimanna, District Barmer
2.       Vinod Kumar S/o Jai Prakash, Aged About 26 Years, R/o
         Near Hanuman Mandir Taliya Manevada Tehsil Baap
         Champasar Jodhpur
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Raj.
2.       The Superintendent Of Police, Barmer
3.       The Superintendent Of Police, Phalodi
4.       The Station Hous Officer, Of Police Station Dhorimanna
         District Barmer
5.       The Station House Officer, Of Police Station Baap District
         Phalodi
6.       Harbhaj Ram S/o Sadram, R/o Shiv Mandir, Nedi Nadi
         Dhorimanna, District Barmer
7.       Dhola Ram S/o Sadram, R/o Shiv Mandir, Nedi Nadi
         Dhorimanna, District Barmer
8.       Bhajan Lal S/o Bhura Ram, R/o Shiv Mandir, Nedi Nadi
         Dhorimanna, District Barmer
9.       Raghunath S/o Vishna Ram Manjhu, R/o Shiv Mandir,
         Nedi Nadi Dhorimanna, District Barmer
10.      Babu S/o Khetaram, R/o Vidara Manki Barmer
11.      Ganpat S/o Jaikishan Dhaka, R/o Jesla Barmer
12.      Mohan Lal S/o Teja Ram Siyak, R/o Shobhala Jetmal
         Barmer
13.      Bhagwan Ram S/o Mohan Lal, R/o Shobhala Jetmal
         Barmer
14.      Bhagirath S/o Not Known, R/o Shiv Mandir, Nedi Nadi
         Dhorimanna, District Barmer
15.      Hanuman Kadwasara S/o Not Knwon, R/o Arnay Jalore
16.      Jagdish Alias Bhagat S/o Not Knwon, R/o Shiv Mandir,
         Nedi Nadi Dhorimanna, District Barmer


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 [2025:RJ-JD:55230]                         (2 of 3)                    [CRLW-3730/2025]


17.      Pappu S/o Phula Ram, R/o Nedi Nadi Barmer
                                                                     ----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.

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,

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[2025:RJ-JD:55230] (3 of 3) [CRLW-3730/2025]

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 1-Tikam/-

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