Tugi Devi vs State Of Rajasthan (2025:Rj-Jd:28784)
2025 Latest Caselaw 1757 Raj

Rajasthan High Court - Jodhpur

Tugi Devi vs State Of Rajasthan (2025:Rj-Jd:28784) on 3 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28784]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1928/2025

1.       Tugi Devi D/o Kumbha Ram, Aged About 29 Years, R/o
         Gida, Tehsil Gida, District Balotra (Rajasthan)
2.       Ruga Ram S/o Shri Goma Ram, Aged About 26 Years, R/o
         Sobdawas, Tehsil Bagoda, Disrtrict Jalore. (Raj)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Home Ministry, Govt Of Rajasthan, Jaipur
2.       Director General Of Police, Rajasthan Jaipur
3.       Superintendent Of Police, Barmer
4.       S.h.o, Police Station Barmer (Rural), Barmer
5.       Kumbha Ram S/o Gordhan Ram, R/o Panchaniyo Ki
         Dhani, Khariyatala, Barmer
6.       Dhana Ram S/o Kumbha Ram, R/o Panchaniyo Ki Dhani,
         Khariyatala, Barmer
7.       Laxman Ram S/o Not Known, R/o Panchaniyo Ki Dhani,
         Khariyatala, Barmer
                                                                 ----Respondents


For Petitioner(s)         :     Mr. DLR Vyas.
For Respondent(s)         :     Mr. Sri Ram Choudhary, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/07/2025

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

[2025:RJ-JD:28784] (2 of 2) [CRLW-1928/2025]

at the hands of private respondents. The petitioners allegedly

approached the respondent police 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

live-in-relationship agreement 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 Superintendent of Police concerned to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police concerned shall have the

matter enquired into and if so required, appropriate protection

shall be provided to the petitioners as and when warranted. The

Superintendent of Police concerned 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-RaviK/-

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