Rajasthan High Court - Jodhpur
Jamuna Gurjar vs State Of Rajasthan (2025:Rj-Jd:28339) on 1 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28339]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1900/2025
1. Jamuna Gurjar D/o Kanaram Gurjar, Aged About 19
Years, Resident Jadan Tehsil Sarvar District Ajmer At
Present R/o Shahoura Tehsil Shahpura, Dist Bhilwara
2. Devraj Gurjar S/o Ramdhan Gurjar, Aged About 23 Years,
Resident Jadan Tehsil Sarvar District Ajmer At Present Ro
Shahpura Tehsil Shahpura District Bhilwara
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary Dept Of Home ,
Govt Of Raj. Jaipur
2. The Superintendent Of Police, Bhilwara
3. The Additional Superintendent Of Police, Shahpura
Bhilwara
4. The Superintendent Of Police, Ajmer
5. The Deputy Superintedent Of Police, Kekdi Ajmer
6. The Additional Superintendent Of Police, Kekdi Ajmer
7. The Sho, Police Station Sarvar Ajmer
8. Kana Chachiyar Gurjar S/o Shri Kishan Chachiyar, R/o
Jadana Tehsil Sarvar District Ajmer
9. Ratan Lal Chachiyar S/o Kishan Chachiyar, R/o Jadana
Tehsil Sarvar District Ajmer
10. Kanaram Chachiyar S/o Soji Chachiyar, R/o Jadana Tehsil
Sarvar District Ajmer
11. Hardayal Chachiyar S/o Shri Bhairu Chachiyar, R/o Jadana
Tehsil Sarvar District Ajmer
12. Dhiraj Gurjar S/o Shri Chothu Chachiyar, R/o Jadana
Tehsil Sarvar District Ajmer
13. Harisham Chachiyar S/o Lala Chachiyar, R/o Jadana Tehsil
Sarvar District Ajmer
14. Bharat Chachiyar S/o Raychand Chachiyar, R/o Jadana
Tehsil Sarvar District Ajmer
15. Manoj Sharma S/o Girdhar Sharma, R/o Jadana Tehsil
Sarvar District Ajmer
16. Pradhan Bhadana Gurjar S/o Bhanwar Bhadana Gurjar, R/
o Jadana Tehsil Sarvar District Ajmer
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[2025:RJ-JD:28339] (2 of 3) [CRLW-1900/2025]
17. Bhanwar Bhadana Gurjar S/o Ugma Bhadana Gurjar, R/o
Dhigariya Tehsil Sarvar District Ajmer
18. Shaitan Bhadana Gurjar S/o Bhanwar Bhadana Gurjar, R/
o Dhigariya , Tehsil Sarvar , Dist Ajmer (Raj)
19. Gopal Tendva Gurjar S/o Ladutendva Gurjar, R/o Dorai
Kekdi District Ajmer
20. Devraj Tendva Gurjar S/o Gopal Tendva Gurjar, R/o Dorai,
Kekdi, Dist Ajmer
----Respondents
For Petitioner(s) : Mr. Mukesh Chandra
For Respondent(s) : Mr. Narendra Gehlot, 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
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
[2025:RJ-JD:28339] (3 of 3) [CRLW-1900/2025]
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
230-himanshu/-
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