Urmila vs State Of Rajsathan (2025:Rj-Jd:28315)
2025 Latest Caselaw 1619 Raj

Rajasthan High Court - Jodhpur

Urmila vs State Of Rajsathan (2025:Rj-Jd:28315) on 1 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28315]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1874/2025
1.       Urmila S/o Shri Sukhdas, Aged About 31 Years, R/o At
         Present     Residing      At    House       No.-242,        Near     Mahadev
         Mandir,     Bapu       Nagar,      Jhalamand,             District   Jodhpur,
         Rajasthan.
2.       Suresh S/o Shri Shyam Prajapat, Aged About 33 Years, R/
         o At Present Residing At House No.-242, Near Mahadev
         Mandir,     Bapu       Nagar,      Jhalamand,             District   Jodhpur,
         Rajasthan.
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajsathan, Govt. Of Rajasthan,through The
         Secretary , Dept Of Home Affairs Govt. Of Rajasthan,
         Jaipur
2.       The Deputy Commissioner Of Police, Jodhpur City West,
         Rajasthan.
3.       Sho, Police Station Kudi Bhagtasni, ,district Jodhpur,
         Rajasthan.
4.       Mukesh Kumar Vaishnav S/o Shri Dalas Vaishnav, R/o
         House No. 179 Hanuman Ji Ka Chabutra Bilara Padasala
         Kalla, District Jodhpur.
5.       Daldas Vaishnav S/o Shri Girdhari Vaishnav, R/o House
         No. 179 Hanuman Ji Ka Chabutra Bilara Padasala Kalla,
         District Jodhpur.
6.       Sunil Vaishnav S/o Shri Swarndas Vaishnav, R/o Bucheri
         Kalla, Tehsil Bhopalgarh At Present Residing At Mata Ka
         Than, District Jodhpur, Rajasthan.
7.       Urmila S/o Shri Dukhram Vaishnav, R/o At Present
         Chamunda Ka Mandir, Punayata Ka Road, Shankar Nagar,
         District Pali, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Dungar Dan Charan
For Respondent(s)           :     Mr. Narendra Singh Chandawat, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 01/07/2025

[2025:RJ-JD:28315] (2 of 2) [CRLW-1874/2025]

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 114-divya/-

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