Suman vs State Of Rajasthan (2025:Rj-Jd:28305)
2025 Latest Caselaw 1629 Raj

Rajasthan High Court - Jodhpur

Suman vs State Of Rajasthan (2025:Rj-Jd:28305) on 1 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28305]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 1894/2025

1.       Suman D/o Nandkishor, Aged About 19 Years, R/o Maliyon
         Ki Dhani, Deoriya, Pali.
2.       Ravi Kachawaha S/o Shri Bhaga Ram, Aged About 22
         Years, R/o Krishi Mandi Ke Samne, Ward No. 25, Pipar
         City.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Jodhpur Rural.
3.       Superintendent Of Police, Pali.
4.       Sho Police Station, Pipar City.
5.       Sho, Police Station, Jaitaran.
6.       Nandkishor Gehlot S/o Laburam Gehlot, Aged About 42
         Years, R/o Nimaj Bera, Nimbajiya, Jaitaran, Pali.
7.       Rekha W/o Nandkishor Gehlot,, Aged About 38 Years, R/o
         Nimaj Bera, Nimbajiya, Jaitaran, Pali,
8.       Pawan Gehlot S/o Nankishor Gehlot, Aged About 18
         Years, R/o Nimaj Bera, Nimbajiya, Jaitaran, Pali.
9.       Mahendar Gehlot S/o Laburam Gehlot,, Aged About 35
         Years, R/o Nimaj Bera, Nimbajiya, Jaitaran, Pali.
10.      Raju Devi S/o Mahandar Gehlot, Aged About 30 Years, R/
         o Nimaj Bera, Nimbajiya, Jaitaran, Pali.
11.      Suresh S/o Mangilal, Aged About 34 Years, R/o Maliyon Ki
         Dhani, Deoriya, Pali.
12.      Laxmi W/o Suresh, Aged About 32 Years, R/o Maliyon Ki
         Dhani, Deoriva, Pali.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ramniwas Sankhla
For Respondent(s)           :     Mr. Narendra Singh Chandawat, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/07/2025

[2025:RJ-JD:28305] (2 of 2) [CRLW-1894/2025]

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 225-divya/-

Powered by TCPDF (www.tcpdf.org)