Lalita Kumari vs State Of Rajasthan (2025:Rj-Jd:23023)
2025 Latest Caselaw 1177 Raj

Rajasthan High Court - Jodhpur

Lalita Kumari vs State Of Rajasthan (2025:Rj-Jd:23023) on 13 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:23023]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1351/2025

1.       Lalita Kumari D/o Gopa Ram, Aged About 22 Years, R/o
         Near Bus Stand Bhatela District Jalore Rajasthan.
2.       Jitendra Kumar S/o Rana Ram, Aged About 20 Years, R/o
         Bhilo Ka Was Nabi District Jalore Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP.
2.       Superintendent Of Police, Jalore District Jalore Rajasthan
3.       Sho, Police Station Bagra ,district Jalore Rajasthan
4.       Gopa Ram S/o Kapa Ji, Aged About 50 Years, R/o Village
         Post Bhetala Tehsil And District Jalore Rajasthan
5.       Vinod Kumar S/o Gopa Ram, Aged About 23 Years, R/o
         Village Post Bhetala Tehsil And District Jalore Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ripudaman Singh
For Respondent(s)         :     Mr. Narendra Gehlot, PP with
                                Mr. Om Prakash Choudhary



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

13/05/2025

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. The petitioners allegedly

approached the respondent police authorities with a prayer to be

[2025:RJ-JD:23023] (2 of 2) [CRLW-1351/2025]

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

live-in-relationship agreement 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 Superintendent of Police/Commissioner of Police

concerned to provide protection to the petitioners deserves to be

accepted.

The Superintendent of Police/Commissioner of Police

concerned shall have the matter enquired into and if so required,

appropriate protection shall be provided to the petitioners as and

when warranted. The Superintendent of Police/Commissioner of

Police concerned 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 222-Dinesh/-

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