Rajasthan High Court - Jodhpur
Jyoti vs State Of Rajasthan (2025:Rj-Jd:28978) on 4 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28978]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1949/2025
1. Jyoti D/o Jagdish, Aged About 23 Years, W/o Sunil Kumar,
Resident Of Chak 8 K(B), Tehsil Anoopgarh, District
Sriganganagar (Raj)
2. Kamal Kumar S/o Shri Ram Krishan, Aged About 31
Years, Resident Of Ward No.1 Chak 26 As, Tehsil
Gharsana, District Sriganganagar (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur (Raj)
2. The Superintendent Of Police, Sriganganagar
3. Station House Officer, Police Station Anoopgarh, District
Sriganganagar (Raj)
4. Sunil Kumar S/o Pappu Ram, Resident Of Chak 8 K(B),
Tehsil Anoopgarh, District Sriganganagar (Raj)
5. Pappu Ram S/o Arjun Ram, Resident Of Chak 8 K(B),
Tehsil Anoopgarh, District Sriganganagar (Raj)
6. Kalu Ram S/o Dyalu Ram, Resident Of 21 Sjm
Khokhrawali, Tehsil Anoopgarh, District Sriganganagar
(Raj)
7. Mahaveer S/o Bhajan Lal, Resident Of 21 Sjm
Khokhrawali, Tehsil Anoopgarh, District Sriganganagar
(Raj)
8. Vijay Kumar S/o Kaluram, Resident Of 21 Sjm
Khokhrawali, Tehsil Anoopgarh, District Sriganganagar
(Raj)
9. Somveer S/o Rampratap, Resident Of 21 Sjm
Khokhrawali, Tehsil Anoopgarh, District Sriganganagar
(Raj)
10. Mukesh Kumar S/o Omprakash, Resident Of 6 Nzpd,
Tehsil Vijaynagar, District Sriganganagar (Raj)
11. Suresh Kumar S/o Daulata Ram, Resident Of 4A, Tehsil
Anoopgarh, District Sriganganagar (Raj)
----Respondents
For Petitioner(s) : Mr. Tirupati Chandra
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
04/07/2025
[2025:RJ-JD:28978] (2 of 2) [CRLW-1949/2025]
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
224-divya/-
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