Durga Jat vs State Of Rajsathan (2025:Rj-Jd:28316)
2025 Latest Caselaw 1555 Raj

Rajasthan High Court - Jodhpur

Durga Jat vs State Of Rajsathan (2025:Rj-Jd:28316) on 1 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28316]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1875/2025

1.       Durga Jat D/o Nand Ram Jat, Aged About 23 Years, R/o
         Roopaliya, District Bhilwara, 311025 (Raj)
2.       Kanhaiya Lal Jat S/o Babu Lal Jat, Aged About 30 Years,
         R/o Ban Ka Khera, Tehsil Kothdi, District Bhilwara 311011
         (Raj)
                                                                           ----Petitioners
                                         Versus
1.       State       Of      Rajsathan,           Through             Secretary,   Home
         Department,          Government            Of     Rajasthan,        Secretariat,
         Jaipur.
2.       The Inspector General Of Police, Bhilwara.
3.       The Superintendent Of Police, Bhilwara.
4.       The Station House Officer, Police Station (Thana) Kothadi,
         District Bhilwara.
5.       Govind Ram Ji Jat S/o Bheru Lal Ji Jat, R/o Rupaliya,
         District Bhilwara, (Raj)
6.       Bheru Lal Jat, R/o Rupaliya, District Bhilwara, (Raj)
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Vijendra Kumar
For Respondent(s)              :     Mr. Narendra Singh Chandawat, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/07/2025

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

[2025:RJ-JD:28316] (2 of 2) [CRLW-1875/2025]

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 115-divya/-

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