Obu Devi vs State Of Rajasthan (2025:Rj-Jd:28502)
2025 Latest Caselaw 1677 Raj

Rajasthan High Court - Jodhpur

Obu Devi vs State Of Rajasthan (2025:Rj-Jd:28502) on 2 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28502]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1920/2025

1.       Obu Devi Spouse/o Lala Ram, Aged About 36 Years, D/o
         Lala Ram, R/o Purani Basti Suthala Chopasni, Dist
         Jodhpur, Raj.
2.       Bhagwan Dewasi S/o Ratana Ram, Aged About 30 Years,
         Resident Of     Purani      Basti      Suthala Chopasni, District
         Jodhpur, Rajasthan.
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Home Secretary, Govt. Of
         Rajasthan, Jaipur.
2.       Police Commissioner Jodhpur, District - Jodhpur.
3.       Sho, Police Station Pratap Nagar, District Jodhpur.
4.       Aji Devi W/o Lala Ram, R/o Shankhwali, Tehsil - Ahore,
         District Jalore, Rajasthan.
5.       Nemaj S/o Lala Ram, R/o Shankhwali, Tehsil - Ahore,
         District Jalore, Rajasthan.
6.       Bhagaji S/o Lala Ram, R/o Shankhwali, Tehsil - Ahore,
         District Jalore, Rajasthan.
7.       Bheraji S/o Lala Ram, R/o Shankhwali, Tehsil - Ahore,
         District Jalore, Rajasthan.
8.       Thanoji S/o Lala Ram, R/o Shankhwali, Tehsil - Ahore,
         District Jalore, Rajasthan.
9.       Magaji S/o Lala Ram, R/o Shankhwali, Tehsil - Ahore,
         District Jalore, Rajasthan.
10.      Lala Ram S/o Not Known, R/o Rebariyo Ka Vas, Kuara,
         Tehsil - Ahore, District Jalore, Rajasthan.
11.      Halu Ram Ram S/o Not Known, R/o Rebariyo Ka Vas,
         Kuara, Tehsil -Ahore, District Jalore, Rajasthan.
12.      Nahoji S/o Not Known, R/o Rebariyo Ka Vas, Kuara, Tehsil
         - Ahore, District Jalore, Rajasthan.
13.      Sawaji S/o Not Known, R/o Rebariyo Ka Vas, Kuara, Tehsil
         - Ahore, District Jalore, Rajasthan.
14.      Naga Ram S/o Not Known, R/o Jalore, Rajasthan.
15.      Haija Devi, R/o Rebariyo Ka Vas, Kuara, Tehsil - Ahore
16.      Amiya Devi, R/o Rebarriyon Ka Vas, Kuara, Tehsil Ahore,

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 [2025:RJ-JD:28502]                   (2 of 3)                      [CRLW-1920/2025]


         District Jalore, Rajasthan
17.      Chagu Devi, R/o Rebarriyon Ka Vas, Kuara, Tehsil Ahore,
         District Jalore, Rajasthan
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Naresh Singh
For Respondent(s)          :    Mr. Shriram Choudhary, PP



              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.

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.

[2025:RJ-JD:28502] (3 of 3) [CRLW-1920/2025]

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 215-himanshu/-

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