Rajasthan High Court - Jodhpur
Monu vs State Of Rajasthan (2025:Rj-Jd:26856) on 6 June, 2025
[2025:RJ-JD:26856]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1565/2025
1. Monu daughter of Ganpat Sargara, aged about 27 years,
care of Ajay, resident of Baldev Colony, Merta, District
Nagaur (Rajasthan)
2. Shiv Narayan son of Sugana Ram, aged about 28 years,
resident of Rathori Kuwa, Tyagi Market, Nagaur
(Rajasthan)
----Petitioners
Versus
1. State of Rajasthan, through the Secretary, Ministry of
Home Affairs, Jaipur (Raj.).
2. The Superintendent of Police, District Nagaur.
3. The Station House Officer, P.S. Kotwali, Nagaur.
4. Ajay son of Pukhraj, resident of Merta, Nagaur.
----Respondents
For Petitioner(s) : Mr. Devendra Singh Rathore
For Respondent(s) : Mr. Sameer Pareek, PP
HON'BLE MR. JUSTICE SANDEEP SHAH (VACATION JUDGE)
Order
06/06/2025
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.
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 no.4.
3. Petitioners, who are major and willingly living in a
relationship without entering into marriage, also cannot be denied
[2025:RJ-JD:26856] (2 of 3) [CRLW-1565/2025]
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, Nagaur 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
of with liberty to the petitioners to approach the Superintendent of
Police, Nagaur for ventilation of their grievances.
6. In case the petitioners move any application, it is expected
from the Superintendent of Police, Nagaur 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
[2025:RJ-JD:26856] (3 of 3) [CRLW-1565/2025]
not agreeable to their relationship, but only after verifying the
facts, if required.
7. The Superintendent of Police, Nagaur 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
104-devrajP/-
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