Priyanka Kumari vs State Of Rajasthan (2025:Rj-Jd:29005)
2025 Latest Caselaw 1813 Raj

Rajasthan High Court - Jodhpur

Priyanka Kumari vs State Of Rajasthan (2025:Rj-Jd:29005) on 4 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:29005]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1909/2025

1.       Priyanka Kumari D/o Sunil Kumar, Aged About 21 Years,
         R/o Likhwa Jhunjhunu Present Address Damji Ka Chowk
         Navchaukiya Jodhpur
2.       Devendra Shekhawat S/o Harish, Aged About 22 Years, R/
         o Teh. Surajgarh Loyalka School Ka Pass Ward No 10
         Pilani      Jhunjhunu         333031        Present       Damji    Ka   Chowk
         Navchaukiya Jodhpur
                                                                         ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through Pp
2.       The      Police      Commissioner,            Through         Commissionerate
         Jodhpur
3.       Sho Police Station, Khanda Falsa Jodhpur
4.       Sunil Kumar S/o Sardar Singh, R/o Village Leekhwa Tehsil
         Surajgarg Dsitrict Jhunjhunu
5.       Anup Singh S/o Satish Singh, R/o Village Keeklhwa Tehsil
         Surajgargh District Jhunjhunu
6.       Krishan Singh S/o Mahindra Singh, R/o Village Leekhwa
         Thesil Surajgrah District Jhunjhunu
7.       Lalit Singh S/o Suresh Sain, R/o Leekhwa Tehsil Surajgrah
         District Jhunjhunu 333031
8.       Mahendra Singh S/o Suresh Sain, R/o Villagwe Leekhwa
         Tehsil Surajgarh District Jhunjhunu 333031
                                                                       ----Respondents


For Petitioner(s)               :     Ms. Khushboo Palasiya
For Respondent(s)               :     Mr. Sri Ram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/07/2025

[2025:RJ-JD:29005] (2 of 2) [CRLW-1909/2025]

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 214-divya/-

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