Sangitaben vs State Of Rajasthan (2025:Rj-Jd:25460)
2025 Latest Caselaw 10222 Raj

Rajasthan High Court - Jodhpur

Sangitaben vs State Of Rajasthan (2025:Rj-Jd:25460) on 23 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:25460]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1512/2025

1.       Sangitaben D/o Uda Bhai Jhanwar, Aged About 28 Years,
         Resident Of Bhoi Faliyu Devpura Umba Kheda Gujarat
         Recent      Resident     Gumane          Ka     Tala      Barmer   Choutan
         Rajasthan
2.       Ganiaram S/o Harsinga, Aged About 21 Years, Gumane
         Ka Tala Barmer Choutan Ps Chohtan Rajasthan
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Superintendent Of Police, District Barmer Rajasthan
3.       The Station House Officer Police Station, Choutan District
         Barmer
4.       Sanjay S/o Mohan Bhai, Devpura Ambakheda Gujrat
5.       Mohan Bhai, Devpura Ambakheda Gujrat
6.       Ajay Bhai S/o Budha Bhai Nayak, Sanwala Baroda Tehsil
         And Gujrat
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Sahir Khan
For Respondent(s)           :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

23/05/2025 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.

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

[2025:RJ-JD:25460] (2 of 2) [CRLW-1512/2025]

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

petitioners, who are in a live in relationship.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 221-Dinesh/-

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