Parmod vs State Of Rajasthan (2025:Rj-Jd:20941)
2025 Latest Caselaw 137 Raj

Rajasthan High Court - Jodhpur

Parmod vs State Of Rajasthan (2025:Rj-Jd:20941) on 1 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20941]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1191/2025
1.       Parmod D/o Bhup Singh, Aged About 18 Years, Resident
         Of Village Dhana Teh. Rajgarh District Churu Rajasthan.
         At Present Village Pacharwali District Hanumangarh
         Rajasthan.
2.       Tarachand S/o Santlal, Aged About 31 Years, Resident Of
         Ward No. 9 Village Pacharwali District Hanumangarh
         Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Department Of Home Affairs, Govt.
         Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Hanumangarh.
3.       Sho Of Police Station, 3. Bhirani.
4.       Kiran Kumari D/o Subhram, Aged About 24 Years, 4. Vpo
         Mundi Tal Teh.rajgarh District Churu
5.       Shubhram S/o Ramuram, Aged About 54 Years, Vpo
         Mundi Tal Teh.rajgarh District Churu.
6.       Santro W/o Shubhram, Aged About 50 Years, Vpo Mundi
         Tal Teh.rajgarh District Churu.
7.       Ranveer S/o Shubhram, Aged About 30 Years, 7. Vpo
         Mundi Tal Teh.rajgarh District Churu
8.       Dhanpat S/o Ramuram, Aged About 50 Years, Vpo Mundi
         Tal Teh.rajgarh District Churu Rajasthan.
9.       Chanan Mal S/o Main Pal, Aged About 48 Years, Vpo
         Mundi Tal Teh.rajgarh District Churu Rajasthan.
10.      Vijay Kumar, Aged About 38 Years, Vpo Mundi Tal
         Teh.rajgarh District Churu Rajasthan.
11.      Amar Singh S/o Ramuram, Aged About 54 Years, Vpo
         Mundi Tal Teh.rajgarh District Churu Rajasthan.
12.      Ramkumar Beniwal S/o Rakharam, Vpo Mundi Tal Teh.
         Rajgarh District Churu.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikas Choudhary
For Respondent(s)         :     Mr. Lalit Kishore Sen, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 01/05/2025

[2025:RJ-JD:20941] (2 of 2) [CRLW-1191/2025]

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 285-divya/-

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