Gayatri Rajput vs State Of Rajasthan (2025:Rj-Jd:28285)
2025 Latest Caselaw 1568 Raj

Rajasthan High Court - Jodhpur

Gayatri Rajput vs State Of Rajasthan (2025:Rj-Jd:28285) on 1 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28285]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1878/2025

1.       Gayatri Rajput D/o Madho Singh, Aged About 20 Years, R/
         o Ward No. 10, Garhwala, Tehsil And District Bikaner
         (Raj.)
2.       Rajvinder Singh S/o Goura Singh, Aged About 24 Years,
         R/o 8 Gm Gomawali Tehsil Vijaynagar District Sri
         Ganganagar (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur
2.       The Superintendent Of Police, Sriganganagar, Through
         Government Advocate, Rajasthan High Court, Jodhpur.
3.       The   Superintendent  Of   Police,  Bikaner   Through
         Government Advocate, Rajasthan High Court, Jodhpur
4.       Station House Officer, Police Station Ram Singhpur,
         District Sriganganagar Raj.
5.       Station House Officer, Police Station Napasar District
         Bikaner (Raj.)
6.       Madho Singh S/o Sadul Singh, R/o Ward No 10 Garhwala
         Tehsil And District Bikaner (Raj.)
7.       Jaypal S/o Madho Singh, R/o Ward No 10 Garhwala Tehsil
         And District Bikaner
8.       Bhawar Singh S/o Mansigh, R/o                           Muslaki    Tehsil
         Lunkaransar District Bikaner (Raj.)
9.       Kishor Singh S/o Sadul Singh, R/o Garhwala Tehsil And
         District Bikaner (Raj.)
10.      Mangu Singh S/o Sadul Singh, R/o Garhwala Tehsil And
         District Bikaner (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Ms. Tania Chugh
For Respondent(s)         :     Mr. Narenda Gehlot,PP with
                                Mr. Ravindra Singh Bhati, AGA



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/07/2025

[2025:RJ-JD:28285] (2 of 2) [CRLW-1878/2025]

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 95-himanshu/-

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