Lalita Kumari vs State Of Rajsathan (2025:Rj-Jd:28312)
2025 Latest Caselaw 1612 Raj

Rajasthan High Court - Jodhpur

Lalita Kumari vs State Of Rajsathan (2025:Rj-Jd:28312) on 1 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28312]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1871/2025
1.       Lalita Kumari D/o Shri Ganesh Ram, Aged About 25
         Years, Resident Of Meghwalo Ka Bas Balana Tehsil
         Sumerpur District Pali
2.       Papiyaram S/o Shri Duda Ram, Aged About 28 Years,
         Resident Of Hanuman Colony Harji Tehsil Ahore District
         Jalore
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajsathan, Through Secretary Department Of
         Home Affairs Govt Secretariat Jaipur
2.       The Superintendent Of Police, Jalore
3.       The Superintendent Of Police, Pali
4.       Station House Officer, Police Station Ahore
5.       Station House Officer, Police Station Pali
6.       Bhanwarlal S/o Shri Ganesha Ram Meghwal, Resident Of
         Village Balana Tehsil Sheoganj District Pali Rajasthan
7.       Shankarlal S/o Shri Poonaji Meghwal,                       Resident   Of
         Sanderao District Pali Rajasthan
8.       Tara Ram S/o Shri Sawaji Meghwal, Resident Of Village
         Sanwada Tehsil Ahore District Jalore Rajasthan
9.       Ramesh Kumar S/o Shri Dadu Ram Meghwal, Resident Of
         Village Balana Tehsil Sheoganj District Pali Rajasthan
10.      Talsa Ram S/o Shri Prabhuji Meghwal, Resident Of Village
         Bithuda Tehsil Ahore District Jalore Rajasthan
11.      Khangara Ram S/o Shri Prabhuji Meghwal, Resident Of
         Village Bithuda Tehsil Ahore District Jalore Rajasthan
12.      Ashok S/o Shri Saka Ram Meghwal, Resident Of Village
         Balana Tehsil Sheoganj District Pali Rajasthan
13.      Suresh Kumar S/o Shri Mohanlal Meghwal, Resident Of
         Village Harji Tehsil Ahore District Jalore
                                                                 ----Respondents


For Petitioner(s)         :     Ms. Khushboo Palasiya
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.

[2025:RJ-JD:28312] (2 of 2) [CRLW-1871/2025]

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 112-divya/-

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