Rajasthan High Court - Jodhpur
Saraswati vs State Of Rajasthan (2025:Rj-Jd:23270) on 14 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23270]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1373/2025
1. Saraswati W/o Raju Ram, Aged About 27 Years, R/o Near
Bab Ramdev Mandir Meghwalo Ka Bas Hemawas Pali
District Pali Rajasthan
2. Hanuman Singh S/o Jai Singh, Aged About 24 Years, R/o
Kasaiyo Ka Bas Ward No 8 Pachpadra Barmer District
Barmer Now District Balotra
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Department
Of Home Affairs Govt Of Rajasthan Jaipur
2. Superintendent Of Police, Balotra
3. Sho, Police Station Pratapnagar Jodhpur
4. Sho, Police Station Shastri Nagar Jodhpur
5. Sho, Police Station Kudi Bhagtasani Jodhpur
6. Raju Ram S/o Kewa Ram, R/o Near Baba Ramdev Mandir
Meghwalo Ka Bas Hemawas Pali District Pali Rajasthan
7. Sohanlal S/o Shivlal, R/o Veer Durgadas Colony Baldev
Nagar Jodhpur
8. Jaswant Kumar S/o Sohanlal, R/o Veer Durgadas Colony
Baldev Nagar Jodhpur
9. Subhash S/o Dayal, R/o Artiya Colony Bhopalgarh District
Jodhpur
10. Bhanwar Lal S/o Deva Ram, R/o Sursagar Jodhpur
11. Sunil S/o Nanak, R/o Surgagar Jodhpur
12. Praveen S/o Noparam, R/o Mangalpuri New Delhi
13. Rahul Kumar S/o Gopal, R/o Mangalpuri New Delhi
14. Arjun Ram S/o Bhikha Ram, R/o Bagoda District Jalore
15. Prakash Kumar S/o Bhikha Ram, R/o Bagoda District
Jalore
16. Kanaram S/o Puna Ram, R/o Village Utman District Pali
----Respondents
For Petitioner(s) : Mr. Sanjay Kumar
For Respondent(s) : Mr. Narendra Gehlot, PP with
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[2025:RJ-JD:23270] (2 of 3) [CRLW-1373/2025]
Mr. Omprakash Choudhary.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
14/05/2025
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
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.
[2025:RJ-JD:23270] (3 of 3) [CRLW-1373/2025]
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
245-himanshu/-
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