Bhawna Devi vs State Of Rajasthan (2025:Rj-Jd:24835)
2025 Latest Caselaw 10035 Raj

Rajasthan High Court - Jodhpur

Bhawna Devi vs State Of Rajasthan (2025:Rj-Jd:24835) on 21 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:24835]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1478/2025

1.       Bhawna Devi W/o Ravi Kumar Acharya, Aged About 18
         Years, R/o Kotriya District Pali Rajasthan
2.       Ravi Kumar Acharya S/o Magani Ram, Aged About 27
         Years, Ro Achariyo Ka Bas Ainiyawas District Nagaur
         Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Home Affairs Government Secretariat Jaipur
2.       Director General Of Police, Police Headquarter Rajasthan
         Jaipur
3.       Superintendent Of Police, Beawar Rajasthan
4.       Sho, Police Station Ras District Beawar Rajasthan
5.       The Sp, Beawar, Raj.
6.       Sho, Ps Thanvla, Dist. Nagaur.
7.       Kailash Ram S/o Bhola Ram, Ro Kotadia District Pali
8.       Durgaram S/o Bhola Ram, Ro Kotadia District Pali
9.       Jasaram S/o Kailash Ram, Ro Kotadia District Pali
10.      Kanaram S/o Kailashram, Ro Kotadia District Pali
11.      Nathuram S/o Aidanram, Ro Kotadia District Pali
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Mahendra Kumar Dudy
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.

[2025:RJ-JD:24835] (2 of 2) [CRLW-1478/2025]

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.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 262-himanshu/-

Powered by TCPDF (www.tcpdf.org)