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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