Savita Kumari Meena vs State Of Rajasthan (2025:Rj-Jd:28516)
2025 Latest Caselaw 1712 Raj

Rajasthan High Court - Jodhpur

Savita Kumari Meena vs State Of Rajasthan (2025:Rj-Jd:28516) on 2 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28516]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1917/2025

1.       Savita Kumari Meena D/o Ladu Lal Meena, Aged About 23
         Years, Resident Of Jahajpur Road Rajput Mohalla Mata Ji
         Ke Pass Dhulava, Jahajpur Bhilwara .
2.       Sukhendra Kumar Meena S/o Shri Foru Lal Meena, Aged
         About 21 Years, Resident Of Post Bijectha Jahajpur
         Biletha ,district Bhilwara .
                                                                    ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur(Raj.).
2.       The Superitendent Of Police, Bhilwara
3.       The Station House Officer, Police Station Hanuman Nagar,
         District Bhilwara(Raj.).
4.       Ladu Lal Meena S/o Shri Durga Lal Meena, R/o Jahajpur
         Road, Rajput Mohalla Mata Ji Ke Pass Dhuwala, Police
         Station Jahajpura, District Bhilwara.
5.       Ghisi Devi W/o Ladu Lal Meena, R/o Jahajpur Road,
         Rajput Mohalla Mata Ji Ke Pass Dhuwala, Police Station
         Jahajpura, District Bhilwara.
6.       Deepak Kumar Meena S/o Ladu Lal Meena, R/o Jahajpur
         Road, Rajput Mohalla Mata Ji Ke Pass Dhuwala, Police
         Station Jahajpura, District Bhilwara.
7.       Durga Lal S/o Kanha Ram, R/o Jahajpur Road, Rajput
         Mohalla     Mata       Ji    Ke   Pass     Dhuwala,       Police   Station
         Jahajpura, District Bhilwara.
8.       Khemraj Meena S/o Nana Ram Meena, R/o Sarsiya, Tehsil
         Jahajpur, District Bhilwara.
                                                                  ----Respondents


For Petitioner(s)           :        Mr. Prakash Banjara
For Respondent(s)           :        Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

[2025:RJ-JD:28516] (2 of 2) [CRLW-1917/2025]

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 212-divya/-

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