Babita Choudhary vs State Of Rajasthan (2025:Rj-Jd:28504)
2025 Latest Caselaw 1681 Raj

Rajasthan High Court - Jodhpur

Babita Choudhary vs State Of Rajasthan (2025:Rj-Jd:28504) on 2 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28504]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 1922/2025

1.       Babita Choudhary D/o Ranjeet Singh, Aged About 45
         Years, Bachhlauta Ghaziabad, Babugarh, Up. At Present
         R/o Jawa Bas, Ward No. 8, Ladnu, Dist. Nagaur.
2.       Bhawani Swami, Aged About 32 Years, R/o Jawa Bas,
         Ward No. 8, Ladnu, Dist. Nagaur.
                                                                        ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       The Sp, Deedwana Kuchaman City
3.       Sho Police Station, Ps Ladnu, Dist Didwana Kuchaman.
4.       Sho      Police     Station,      Babu       Garh       ,   Janpad    Hapud,
         Ghaziabad, U.p
5.       Lalit     S/o     Prem       Kumar,         Aged       About     25    Years,
         Bachhlauta ,ghaziabad ,babugarh U.p
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Om Rajpurohit
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.

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

[2025:RJ-JD:28504] (2 of 2) [CRLW-1922/2025]

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 217-himanshu/-

Powered by TCPDF (www.tcpdf.org)