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Dhudi vs State Of Rajasthan (2025:Rj-Jd:26862)
2025 Latest Caselaw 1499 Raj

Citation : 2025 Latest Caselaw 1499 Raj
Judgement Date : 6 June, 2025

Rajasthan High Court - Jodhpur

Dhudi vs State Of Rajasthan (2025:Rj-Jd:26862) on 6 June, 2025

[2025:RJ-JD:26862]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1608/2025

1.       Dhudi D/o Sujaram, Aged About 19 Years, R/o Village
         Murdhiya Devandi District Pali (Raj.)
2.       Manish S/o Dhannaram, Aged About 22 Years, R/o Village
         Murdhiya Devandi District Pali (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, District Pali.
3.       Sho, Jaitpur Police Station, District Pali
4.       Sujaram S/o Savaram, Aged About 60 Years, R/o Village
         Murdhiya Devandi District Pali
5.       Prakash S/o Sujaram, Aged About 30 Years, R/o Village
         Murdhiya Devandi District Pali
6.       Mukesh S/o Sujaram, Aged About 28 Years, R/o Village
         Murdhiya Devandi District Pali
7.       Shankar Ram S/o Sujaram, Aged About 40 Years, R/o
         Village Murdhiya Devandi District Pali
8.       Govindram S/o Sonaram, Aged About 50 Years, R/o R/o
         Village Murdhiya Devandi District Pali
9.       Hansharam S/o Govindram, Aged About 32 Years, R/o R/
         o Village Murdhiya Devandi District Pali
                                                                 ----Respondents


For Petitioner(s)         :     Ms. Ekta Purohit
                                Mr. Akshay Singh Rajpurohit
For Respondent(s)         :     Mr. Sameer Pareek, PP



HON'BLE MR. JUSTICE SANDEEP SHAH (VACATION JUDGE)

Order

06/06/2025

[2025:RJ-JD:26862] (2 of 3) [CRLW-1608/2025]

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.

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 9.

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, Pali 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

[2025:RJ-JD:26862] (3 of 3) [CRLW-1608/2025]

to protect the fundamental rights of the parties for their life and

liberty guaranteed under the Constitution, this petition is disposed

of with liberty to the petitioners to approach the Superintendent

of Police, Pali for ventilation of their grievances.

6. In case the petitioners move any application, it is expected

from the Superintendent of Police, Pali, 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, Pali 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 118-divya/-

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