Anjali Suthar vs State Of Rajasthan (2025:Rj-Jd:26405)
2025 Latest Caselaw 10511 Raj

Rajasthan High Court - Jodhpur

Anjali Suthar vs State Of Rajasthan (2025:Rj-Jd:26405) on 28 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:26405]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1566/2025

1.       Anjali Suthar, Aged About 21 Years, Laxmipura Phalodi Po
         Phalodi Dist. Jodhpur
2.       Hitesh S/o Tej Prakash, Aged About 21 Years, Paramsukh
         Kue Ke Pass Phalodi Jodhpur
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs Govt Of Rajasthan Jaipur
2.       The Superitendent Of Police, Phalodi District Jodhpur
3.       The Sho, Ps Phalodi Dist. Jodhpur.
4.       Tej Prakash S/o Leeladhar, Paramsukh Kue Ke Pass
         Phalodi District Jodhpur
5.       Geeta Devi W/o Tej Prakash, Paramsukh Kue Ke Pass
         Phalodi District Jodhpur
6.       Bhanwar Lal S/o Mangilal, Laxmipura Phalodi District
         Jodhpur
7.       Prem S/o Mangilal, Laxmipura Phalodi District Jodhpur
8.       Anil Kumar S/o Mangilal, Laxmipura Phalodi District
         Jodhpur
9.       Jethi Devi W/o Bhanwar Lal, Laxmipura Phalodi District
         Jodhpur
10.      Santosh     S/o   Chaimaram,           Laxmipura         Phalodi   District
         Jodhpur
11.      Dev Raj S/o Chaimaram, Laxmipura Phalodi District
         Jodhpur
12.      Jasraj S/o Chaimaram, Laxmipura Phalodi District Jodhpur
13.      Manish S/o        Chaimaram,           Laxmipura         Phalodi   District
         Jodhpur
14.      Manju W/o         Chaimaram,           Laxmipura         Phalodi   District
         Jodhpur
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Yaspal Singh
                                 Mr. Rishabh Handa
For Respondent(s)          :     Mr. Narendra Gehlot, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 28/05/2025

[2025:RJ-JD:26405] (2 of 2) [CRLW-1566/2025]

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

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 530-divya/-

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