Sovan Kumari vs State Of Rajasthan (2025:Rj-Jd:28976)
2025 Latest Caselaw 1828 Raj

Rajasthan High Court - Jodhpur

Sovan Kumari vs State Of Rajasthan (2025:Rj-Jd:28976) on 4 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28976]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 1944/2025

1.       Sovan Kumari D/o Ada Ram, Aged About 23 Years, R/o
         Mangani Meghwalo Ki Dhani Ratanpura Barmer Rajasthan
         At Present Residing At Dantiwas Tehsil Bhinmal District
         Jalore Rajasthan
2.       Ramesh Kumar S/o Chaina Ram, Aged About 26 Years, R/
         o Dantiwas Tehsil Bhinmal District Jalore Rajasthan
                                                                    ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Superintendent Of Police, Jalore
3.       The Station House Officer Of Police Station, Bhinmal
         District Jalore
4.       Prem Choudhary S/o Narnaji, R/o Village Sindhasawa
         Hiraniyan Tehsil Gudamalani District Barmer
5.       Jeetu Choudhary S/o Narnaji, R/o Village Sindhasawa
         Hiraniyan Tehsil Gudamalani District Barmer
6.       Narnaji S/o Daja Ji, R/o Village Sindhasawa Hiraniyan
         Tehsil Gudamalani District Barmer
7.       Hema Ram S/o Daja Ji, R/o Village Sindhasawa Hiraniyan
         Tehsil Gudamalani District Barmer
8.       Kevda Ram S/o Daja Ji, R/o Village Sindhasawa Hiraniyan
         Tehsil Gudamalani District Barmer
9.       Chamna Ram S/o Daja Ji, R/o Village Sindhasawa
         Hiraniyan Tehsil Gudamalani District Barmer
10.      Gaga Ram S/o Daja Ji, R/o Village Sindhasawa Hiraniyan
         Tehsil Gudamalani District Barmer
11.      Punma Ram S/o Gangda Ji, R/o Village Sindhasawa
         Hiraniyan Tehsil Gudamalani District Barmer
12.      Prakha Ram S/o Gangda Ji, R/o Village Sindhasawa
         Hiraniyan Tehsil Gudamalani District Barmer
13.      Pura    Ram    S/o      Gangda        Ji,   R/o      Village   Sindhasawa
         Hiraniyan Tehsil Gudamalani District Barmer
14.      Ada Ram S/o Oma Ram, R/o Mangani Meghwalo Ki Dhani
         Barmer Rajasthan


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 [2025:RJ-JD:28976]                   (2 of 3)                      [CRLW-1944/2025]


                                                                 ----Respondents


For Petitioner(s)          :    Mr. Abhimanyu Singh Ranawat
For Respondent(s)          :    Mr. Sri Ram Choudhary, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/07/2025 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

[2025:RJ-JD:28976] (3 of 3) [CRLW-1944/2025]

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 221-divya/-

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