Rajasthan High Court - Jodhpur
Anita vs State Of Rajasthan (2025:Rj-Jd:28344) on 1 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28344]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1907/2025
1. Anita W/o Prem Kumar, Aged About 25 Years, D/o
Gopiram, R/o Ward No.12, Gouron, Ka Mohalla, Satyun,
District Churu, At Present Residing At Ward No. 08,
Surajansar, District Hanumangarh.
2. Satveer Hooda S/o Jagdish, Aged About 24 Years, R/o
Ward No. 08, Surajansar, District Hanumangarh.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Superintendent Of Police, Hanumangarh.
3. Sho, Khuyian Police Staton, District Hanumangarh.
4. Prem Kumar S/o Khyaliram, Aged About 30 Years, R/o
Ward No.12, Gouron, Ka Mohalla, Satyun, District Churu.
5. Gopiram Goswami S/o Krishan Ram, Aged About 60
Years, R/o Village Jhedasar, District Hanumangarh,
Rajasthan.
6. Dinesh Goswami S/o Gopiram, Aged About 20 Years, R/o
Village Jhedasar, District Hanumangarh, Rajasthan.
7. Dharma Thori S/o Charanaram Thori, Aged About 25
Years, R/o Village Jhedasar, District Hanumangarh,
Rajasthan.
8. Kesraram Goswami S/o Kashi Ram, Aged About 28 Years,
R/o Village Devasar, District Hanumangarh, Rajasthan.
9. Bharataram Goswami S/o Krishan Ram, Aged About 58
Years, R/o Village Jhedasar, District Hanumangarh,
Rajasthan.
10. Gorishankar Goswami S/o Krishan Ram, Aged About 50
Years, R/o Village Jhedasar, District Hanumangarh,
Rajasthan.
11. Sharwan Goswami S/o Ganpati Giri, Aged About 35 Years,
R/o Village Devasar, District Hanumangarh, Rajasthan.
12. Devilal Goswami S/o Khyaliram, Aged About 35 Years, R/
o Ward No.12, Gouron, Ka Mohalla, Satyun, District Churu
13. Daleep Goswami S/o Chimin Giri, Aged About 50 Years,
(Downloaded on 02/07/2025 at 09:42:59 PM)
[2025:RJ-JD:28344] (2 of 3) [CRLW-1907/2025]
R/o Village Satyun, District Churu
14. Shishpal Goswami S/o Ganpati Giri, Aged About 35 Years,
R/o Village Devasar, District Hanumangarh, Rajasthan.
15. Balveer Goswami S/o Sharwan Goswami, Aged About 45
Years, R/o Village Bhompura, District Hanumangarh,
Rajasthan.
16. Jassaram Goswami S/o Sharwan Goswami, Aged About
40 Years, R/o Village Bhompura, District Hanumangarh,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kishan Lal
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
[2025:RJ-JD:28344] (3 of 3) [CRLW-1907/2025]
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
236-himanshu/-
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