Aman Rani vs State Of Rajasthan (2025:Rj-Jd:28759)
2025 Latest Caselaw 1768 Raj

Rajasthan High Court - Jodhpur

Aman Rani vs State Of Rajasthan (2025:Rj-Jd:28759) on 3 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28759]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1935/2025

1.       Aman Rani D/o Bharat Singh, Aged About 19 Years, R/o
         Barsari, Jamal (36) Sirsa, Hariyana-125110 At Present
         Ward No. 02, Ghandhi Bari, 6 Sdr, Hanumangarh,
         Rajasthan-335501.
2.       Ajay S/o Sohan Lal, Aged About 19 Years, R/o Ward No.
         02, Ghandhi Bari, 6 Sdr, Hanumangarh, Rajasthan-
         335501.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent        Of      Police,       Hanumangarh,         District
         Hanumangarh (Raj)
3.       Sho, Police Station Bhakrana, District Hanumangarh,
         (Raj)
4.       Superintendent Of Police, Sirsa, Hariyana.
5.       Bharat Singh S/o Gugan Ram, R/o Barsani, Jamal (36)
         Sirsa, Hariyana-125110
6.       Rampratap S/o Rawta Ram, R/o Village Ardki, Tehsil
         Nohar, District Hanumangarh.
7.       Harish S/o Bharat Singh, R/o Barsani, Jamal (36) Sirsa,
         Hariyana-125110
8.       Prabhu Dayal S/o Narsi Ram, R/o Ward No. 02, Ghandhi
         Bari, 6 Sdr, Hanumangarh, Rajasthan-335501.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Manoj Chotia
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/07/2025

[2025:RJ-JD:28759] (2 of 2) [CRLW-1935/2025]

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 220-divya/-

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