Rajasthan High Court - Jodhpur
Lovedeep Kaur vs State Of Rajasthan (2025:Rj-Jd:26843) on 5 June, 2025
[2025:RJ-JD:26843]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1637/2025
1. Lovedeep Kaur D/o Balwant Singh, Aged About 20 Years,
Resident Of Ward No.9 Chak 21 Gg (20 Gg), Tehsil District
Sriganganagar (Raj)
2. Raj Kumar S/o Heera Lal, Aged About 28 Years, Resident
Of Ward No. 8, Chak 21 Gg (20 Gg), Tehsil District
Sriganganagar (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur (Raj)
2. The Superintendent Of Police, Sriganganagar (Raj)
3. Station House Officer, Police Station Chunawad, District
Sriganganagar (Raj)
4. Balwant @ Banta Singh S/o Massa Singh, Resident Of
Ward No.9 Chak 21 Gg (20 Gg), Tehsil District
Sriganganagar (Raj)
5. Kulwant Singh S/o Massa Singh, Resident Of Ward No.9
Chak 21 Gg (20 Gg), Tehsil District Sriganganagar (Raj)
6. Amritpal Singh S/o Jaswant Singh, Resident Of 21 Gg, Ps
Chunawad, District Sriganganagar (Raj)
----Respondents
For Petitioner(s) : Mr. Abhishek Aggarwal
For Respondent(s) : Mr. Pawan Kumar Bhati, PP
HON'BLE MR. JUSTICE SANDEEP SHAH (VACATION JUDGE)
Order
05/06/2025
1. 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:26843] (2 of 3) [CRLW-1637/2025]
2. 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
threatened at the hands of respondent nos. 4 to 6.
3. Petitioners, who are major and willingly living in a
relationship without entering into marriage, also cannot be denied
protection of their life and liberty since it is a fundamental right of
every citizen being part of Article 21 of the Constitution of India,
as has been observed by the Hon'ble Supreme Court in
S. Khushboo Vs. Kanniammal [(2010)5 SCC 600] and Joseph
Shine Vs. Union of India [(2019)3 SCC 39]. Thus, the petitioners
deserve protection of their life and liberty in accordance with law.
4. The documents pertaining to the age of the petitioners and
live-in-relationship agreement 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 Superintendent of Police, Sri Ganganagar to provide protection
to the petitioners deserves to be accepted.
5. This Court, in exercise of its writ jurisdiction, is not inclined
to enter into examining the validity of legality of the relationship
of the parties. Therefore, it does not render any affirmation of
legality and validity of the status of parties under which they are
living together. However, keeping in mind the propositions of law
set forth by the Apex Court in a catena of judgments and in order
to protect the fundamental rights of the parties for their life and
liberty guaranteed under the Constitution, this petition is disposed
[2025:RJ-JD:26843] (3 of 3) [CRLW-1637/2025]
of with liberty to the petitioners to approach the Superintendent of
Police, Sri Ganganagar for ventilation of their grievances.
6. In case the petitioners move any application, it is expected
from the Superintendent of Police, Sri Ganganagar, to take
necessary action to ensure that no illegal hindrance is caused to
the peaceful life and liberty of the petitioners by private
respondents, who are not agreeable to their relationship, but only
after verifying the facts, if required.
7. The Superintendent of Police, Sri Ganganagar shall ensure
that no harm is caused to the petitioners, who are in a live-in
relationship.
8. However, it is made clear that this order will not affect the
civil/criminal proceedings, if any, in the present matter.
9. The criminal writ petition is accordingly disposed of.
(SANDEEP SHAH (VACATION JUDGE)),J
122-Love/-
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