Jyoti vs State Of Rajasthan (2025:Rj-Jd:28978)
2025 Latest Caselaw 1870 Raj

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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