Bhavna Panwar vs State Of Rajasthan (2025:Rj-Jd:28977)
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Rajasthan High Court - Jodhpur

Bhavna Panwar vs State Of Rajasthan (2025:Rj-Jd:28977) on 4 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28977]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1946/2025

1.       Bhavna Panwar S/o Hemendra Panwar, Aged About 24
         Years, R/o 8, Sitaphal Ki Gali, Ganesh Ghati, Tehsil Girva,
         District Udaipur.
2.       Sunil Sahu S/o Narayan Lal, Aged About 23 Years, R/o
         Narayan Ji Ka Mohalla, Devgarh, Tehsil Devgarh, District
         Rajsamand.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Superintendent Of Police, Udaipur
3.       The Sho, Udaipur
4.       The Superintendent Of Police, Rajsamand
5.       The Sho, P.d. Devgarh, Dist Rajsamand
6.       Hemendra Panwar S/o Babu Lal, R/o 8, Sitaphal Ki Gali,
         Ganesh Ghati, Tehsil Girva, District Udaipur.
7.       Renu Panwar W/o Hemdra Panwar, R/o 8, Sitaphal Ki Gali,
         Ganesh Ghati, Tehsil Girva, District Udaipur.
8.       Yograj S/o Hemendra Panwar, R/o 8, Sitaphal Ki Gali,
         Ganesh Ghati, Tehsil Girva, District Udaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikram Singh Jaitawat
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.

[2025:RJ-JD:28977] (2 of 2) [CRLW-1946/2025]

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 222-divya/-

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