Komal Sharma vs State Of Rajsathan (2025:Rj-Jd:28520)
2025 Latest Caselaw 1705 Raj

Rajasthan High Court - Jodhpur

Komal Sharma vs State Of Rajsathan (2025:Rj-Jd:28520) on 2 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28520]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 1873/2025

1.       Komal Sharma D/o Narayan Lal Sharma, Aged About 20
         Years,      R/o      Bhat      Kotadi,        Tehsil         Nimbaheda,      Dist.
         Chittorgarh.
2.       Pintu Upadhyay S/o Banshi Lal Upadhyay, Aged About 18
         Years, R/o Badvai, Tehsil Dungla, District Chittorgarh.
                                                                            ----Petitioners
                                         Versus
1.       State Of Rajsathan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Superintendent Of Police, Chittorgarh.
3.       The S.h.o., Police Station Nimbaheda, Dist. Chittorgarh.
4.       Sushil Vyas S/o Badri Lal Ji, R/o Basniya, Police Station
         Shambhupura, Dist. Chittorgarh.
5.       Satish Upadhyay S/o Ratan Lal Ji Upadhyay, R/o Badwai,
         Police Station Dungla, Dist. Chittorgarh.
6.       Mahesh Vyas S/o Tulsi Ram Vyas, R/o Biloda, Dist.
         Chittorgarh.
7.       Raju      Vyas     D/o     Tulsi     Ram       Vyas,         R/o   Biloda,   Dist.
         Chittorgarh.
8.       Ranjeet Vyas S/o Durgesh Vyas, R/o Bhatkotadi, Police
         Station Nimbaheda, Dist. Chittorgarh.
9.       Harish Pushkarna D/o Puran Mal Sharma, R/o Bhatkotadi,
         Police Station Nimbaheda, Dist. Chittorgarh.
10.      Subhash Sharma S/o Puran Mal Sharma, R/o Bhatkotadi,
         Police Station Nimbaheda, Dist. Chittorgarh.
11.      Deepak Sharma S/o Narayan Lal Sharma , Puran Mal
         Sharma, R/o Bhatkotdai, Police Station Nimbaheda, Dist.
         Chittorgarh.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Mohd. Nadeem
For Respondent(s)              :     Mr. Narendra Gehlot, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

[2025:RJ-JD:28520] (2 of 2) [CRLW-1873/2025]

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.

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 208-divya/-

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