Vimla vs State Of Rajasthan (2025:Rj-Jd:20946)
2025 Latest Caselaw 125 Raj

Rajasthan High Court - Jodhpur

Vimla vs State Of Rajasthan (2025:Rj-Jd:20946) on 1 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20946]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1195/2025

1.       Vimla S/o Teja Ram, Aged About 29 Years, Resident Of
         Bera Bhadwa, Aakeli Road Nimaj Tehsil Jaitaran District
         Beawar At Present Resident Of Butiwas, Tehsil Raipur,
         District Beawar
2.       Shuam Lal Kumawat, Aged About 28 Years, Resident Of
         Butiwas, Tehsil Raipur District Beawar
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home, Government Of Rajasthan Jaipur
2.       The Superintendent Of Police, Beawar
3.       Sho, Police Station Jaitaran, District Beawar
4.       Sho, Police Station Sendra, District Beawar
5.       Teja Ram, Through The Sho Police Station Jaitaran,
         District Beawar
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Awar Dan Ujjwal
For Respondent(s)          :    Mr. Lalit Kishore Sen, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/05/2025 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

[2025:RJ-JD:20946] (2 of 2) [CRLW-1195/2025]

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 288-divya/-

Powered by TCPDF (www.tcpdf.org)