Rajasthan High Court - Jodhpur
Dhapu vs State Of Rajasthan (2025:Rj-Jd:23664) on 15 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23664]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1394/2025
1. Dhapu D/o Dipa Ram, Aged About 22 Years, Resident Of
Patau Khurd, Tehsil Pachpadra, District Barmer, Presently
District Balotra (Live-In-Relationship With Rohit) (Raj.)
2. Rohit S/o Shaitan Singh, Aged About 33 Years, Resident
Of Village Gali No 1, Sainik Nagar Mandore, Tehsil -
Jodhpur, District Jodhpur, (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary , Ministry Of
Home Affairs , Jaipur
2. The Inspector General Police Officer, Police Range Jodhpur
District - Jodhpur (Raj.).
3. The Superintendent Of Police, Balotra, Through
Government Advocate, Rajasthan High Court, Jodhpur
(Raj.).
4. Sho, Police Station- Pachpdra, District - Balotra (Raj.).
5. Kailash S/o Goparam, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
6. Jasu Spouse/o Goparam, R/o Patau Khurd ,tehsil
Pachpadra District Barmer ,presently District Balotra Raj.
7. Sunil S/o Goparam, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
8. Rahul S/o Goparam, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
9. Laxmi S/o Goparam, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
10. Bhagirath S/o Papparam, R/o Patau Khurd ,tehsil
Pachpadra District Barmer ,presently District Balotra Raj.
11. Dilip S/o Papparam, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
12. Lalit Alias Lalaram S/o Diparam, R/o Patau Khurd ,tehsil
Pachpadra District Barmer ,presently District Balotra Raj.
13. Pankaj S/o Diparam, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
14. Chukha W/o Moolchand, R/o Patau Khurd ,tehsil
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[2025:RJ-JD:23664] (2 of 3) [CRLW-1394/2025]
Pachpadra District Barmer ,presently District Balotra Raj.
15. Sooraj W/o Kailash, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
16. Rekha Spouse/o Moorali, R/o Patau Khurd Tahsil
Pachpadra District Barmer, Bosantly District Balatra. (Raj)
17. Dalpat S/o Mohan Ram, R/o Patau Khurd ,tehsil
Pachpadra District Barmer ,presently District Balotra Raj.
18. Lalit S/o Dalpat Ram, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
19. Prakash S/o Dalpat Ram, R/o Patau Khurd ,tehsil
Pachpadra District Barmer ,presently District Balotra Raj.
20. Arjun S/o Badrilal, R/o Patau Khurd ,tehsil Pachpadra
District Barmer ,presently District Balotra Raj.
21. Shayar Devi Spouse/o Diparam, R/o Patau Khurd ,tehsil
Pachpadra District Barmer ,presently District Balotra Raj.
----Respondents
For Petitioner(s) : Mr. Bhatraj Jogsan
For Respondent(s) : Mr. Shriram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
15/05/2025
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:23664] (3 of 3) [CRLW-1394/2025]
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
257-himanshu/-
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