Rajasthan High Court - Jodhpur
Monika vs State Of Rajasthan (2025:Rj-Jd:26482) on 28 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:26482]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1580/2025
1. Monika D/o Late Shri Prem Singh, Aged About 24 Years,
Resident Of Karni Mata Ji Mandir Ke Pass, Tilak Nagar,
District Bikaner, Rajasthan At Present Residing At Sector
12 Block D Flat No 14 Kbh Phase Second Jodhpur
2. Vikash Chaudhari S/o Late Shri Nathu Ram, Aged About
34 Years, Resident Of House No 921 Ward No 6 Vpo
Chhani Bari, Tehsil Bhadra, District Hanumangarh,
Rajasthan, At Present Residing At Sector 14 Block C Flat
No 09 Kbh Phase Second Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Tthrough The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur
2. Commissioner Of Police, Jodhpur City.
3. Superintendent Of Police, Bikaner
4. Sho, Vivek Vihar Police Station,jodhpur.
5. Sho, Jai Narayan Vyas Colony Police Station, District
Bikaner.
6. Shalu W/o Late Prem Singh, Aged About 45 Years
Resident Of Karni Mata Ji Mandir Ke Pass,tilak Nagar,
District Bikaner.
7. Rahul S/o Late Prem Singh, Aged About 20 Years Resident
Of Karni Mata Ji Mandir Ke Pass,tilak Nagar, District
Bikaner
8. Aakanksha D/o Late Prem Singh, Aged About 22 Years
Resident Of Karni Mata Ji Mandir Ke Pass, Tilak Nagar,
District Bikaner.
9. Minakshi W/o Vikram Singh, Aged About 43 Years
Resident Of Karni Mata Ji Mandir Ke Pass,tilak Nagar,
District Bikaner.
10. Vikram Singh S/o Diwan Singh, Aged About 45 Years
Resident Of Karni Mata Ji Mandir Ke Pass,tilak Nagar,
District Bikaner.
11. Gajendra Singh S/o Diwan Singh, Resident Of Merta
Road,district Nagour.
12. Ramwati W/o Diwan Singh, Resident Of Merta
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[2025:RJ-JD:26482] (2 of 3) [CRLW-1580/2025]
Road,district Nagour.
13. Deshraj Singh Rana, Resident Of Indira Colony
Dabua ,faridabad,haryana.
14. Santosh, W/o Deshraj Singh Rana,resident Of Indira
Colony Dabua, Faridabad,haryana.
----Respondents
For Petitioner(s) : Mr. Sanjay Kumar
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Omprakash Choudhary
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
28/05/2025
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
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
[2025:RJ-JD:26482] (3 of 3) [CRLW-1580/2025]
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
542-himanshu/-
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