Pushpa vs State Of Rajasthan (2025:Rj-Jd:28507)
2025 Latest Caselaw 1676 Raj

Rajasthan High Court - Jodhpur

Pushpa vs State Of Rajasthan (2025:Rj-Jd:28507) on 2 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28507]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1919/2025

1.       Pushpa D/o Ashu Ram Ji, Aged About 18 Years, R/o
         Village Kanot(Kanor) Police Station Gira, Tehsil Gira,
         District Balotra.
2.       Meha Ram S/o Deva Ram, Aged About 28 Years, R/o
         Village Khariya Khurd, Police Station Rageshwari Gas
         Terminal, Nagar, Tehsil Gudamalani, District Barmer.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan
2.       Superintendent Of Police, District Police, Barmer
3.       Superintendent Of Police, District Police, Balotra
4.       Sho, Police Station R.g.t. Nagar, District Barmer.
5.       Sho, Police Station Gira, District Balotra.
6.       Sho, Police Station Baytu, District Balotra.
7.       Prakash S/o Ashu Ram Saaran, R/o Godaro Ki Dhani,
         Kanot, Tehsil Baytu, District Balotra, Rajasthan.
8.       Smt Meero Devi W/o Ashu Ram, R/o Godaro Ki Dhani,
         Village Kanot, Tehsil Baytu, District Balotra, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)            :   Mr. Gaurav Khatri
                                 Mr. Suresh Dewasi
For Respondent(s)            :   Mr. Shriram Choudhary, PP
                                 Mr. Om Prakash, AGA



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/07/2025

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:28507] (2 of 2) [CRLW-1919/2025]

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 214-himanshu/-

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