Resa Devi vs State Of Rajasthan (2025:Rj-Jd:26420)
2025 Latest Caselaw 10533 Raj

Rajasthan High Court - Jodhpur

Resa Devi vs State Of Rajasthan (2025:Rj-Jd:26420) on 28 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:26420]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1573/2025

1.       Resa Devi D/o Tulsa Ram, Aged About 28 Years, R/o Bhilo
         Ka Bas Kuaber Ummedabad Jalore Rajasthan At Present
         Residing At Village Senai Subdund Tehsil Luni District
         Jodhpur Rajasthan
2.       Joga Ram S/o Lala Ram, Aged About 24 Years, R/o Village
         Senai Subdund Tehsil Luni District Jodhpur Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs , Jaipur
2.       The Commissioner Of Police, Police Commissionarate
         Jodhpur
3.       The Station House Office, Police Station Luni Jodhpur
4.       Pappu Ram S/o Virma Ram, R/o Village Ajit Tehsil Siwana
         District Balotra
5.       Khilma Ram S/o Bhakar Ram, R/o Senei Tehsil Luni
         District Jodhpur
6.       Bhawa Ram S/o Bhakar Ram, R/o Senei Tehsil Luni
         District Jodhpur
7.       Aai Ram S/o Banshi Lal, R/o Village Ajit Tehsil Siwana
         District Balotra
8.       Sakha Devi W/o Tulsa Ram, R/o Village Ajit Tehsil Siwana
         District Balotra
                                                                 ----Respondents


For Petitioner(s)           :   Mr. Avinash Bhati
For Respondent(s)           :   Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/05/2025

[2025:RJ-JD:26420] (2 of 2) [CRLW-1573/2025]

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 536-divya/-

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