Deepu Kunwar vs State Of Rajasthan (2025:Rj-Jd:24837)
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Rajasthan High Court - Jodhpur

Deepu Kunwar vs State Of Rajasthan (2025:Rj-Jd:24837) on 21 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:24837]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 1479/2025

1.       Deepu Kunvar D/o Bhnwar Singh, Aged About 28 Years,
         Resident Of Ward No. 08, Mukya Ganv, Jarfa, Pipla,
         Rajsamand, District Rajasamand.
2.       Um Singh Chouhan S/o Khem Singh Chouhan, Aged
         About 38 Years, Resident Of 104, Upali Chouhano Ki
         Bhagal, Jodha Ka Talab, Udaipur, District Udaipur.
                                                                           ----Petitioners
                                         Versus
1.       State       Of      Rajasthan,           Through             Secretary,   Home
         Department,          Government            Of     Rajasthan,        Secretariat,
         Jaipur.
2.       The Superintendent Of Police, Udaipur.
3.       The Superintendent Of Police, Rajasamand.
4.       The Superintendent Of Police, Pali
5.       The Station House Officer, P.s. Rani, District Pali.
6.       Karan S/o Gopal Singh Idawat, R/o Salariya, Tehsil Bali,
         District Pali.
7.       Antar Kunwar D/o Gopal Singh, R/o Salariya, Tehsil Bali,
         District Pali.
8.       Uma Kunwar W/o Gopal Singh, R/o Salariya, Tehsil Bali,
         District Pali.
9.       Ladu Kunwar D/o Gopal Singh, R/o Salariya, Tehsil Bali,
         District Pali.
10.      Kusum Kunwar D/o Gopal Singh, R/o Salariya, Tehsil Bali,
         District Pali.
11.      Arjun Singh S/o Gopal Singh, R/o Salariya, Tehsil Bali,
         District Pali.
12.      Pintu S/o Unknown, R/o Saina, Tehsil Bali, District Pali.
13.      Viram Singh S/o Unknown, R/o Aaisi, Tehsil Bali, District
         Pali.
14.      Ram Singh S/o Unknown, R/o Samla Padrada, Udaipur.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. J.V.S. Deora


                          (Downloaded on 21/05/2025 at 09:49:35 PM)
 [2025:RJ-JD:24837]                   (2 of 3)                    [CRLW-1479/2025]


For Respondent(s)          :    Mr. Shriram Choudhary, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/05/2025

The instant 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

provided to the petitioners as and when warranted. The concerned

respondent authorities shall ensure that no harm is caused to the

life and limb of the petitioners, who are in a live in relationship.

[2025:RJ-JD:24837] (3 of 3) [CRLW-1479/2025]

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 263-himanshu/-

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