Rajasthan High Court - Jodhpur
Phool Kanwar vs State Of Rajasthan (2025:Rj-Jd:21726) on 6 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:21726]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1245/2025
1. Phool Kanwar D/o Sajjan Singh, Aged About 21 Years,
Resident Of Balaji Nagar, Sangariya, Po Sangaria, District
Jodhpur, (Raj.).
2. Rohit S/o Ashok, Aged About 21 Years, Resident Of 2Gh-
79, Kudi Bhagtasni Housing, Bhagat Ki Koti, Jodhpur,
District Jodhpur, (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Pp.
2. Police Commissioner, Commissionerate Jodhpur, District
Jodhpur, (Raj.).
3. Superintendent Of Police, Jodhpur, District Jodhpur,
(Raj.).
4. Sho, Police Station Basni, Jodhpur, District Jodhpur,
(Raj.).
5. Sho, Police Station Boranada, Jodhpur, District Jodhpur,
(Raj.).
6. Sajjan Singh S/o Om Singh, Resident Of Balaji Nagar,
Sangariya, Po Sangaria, District Jodhpur, (Raj.).
7. Naresh Singh S/o Sajjan Singh, Resident Of Balaji Nagar,
Sangariya, Po Sangaria, District Jodhpur, (Raj.).
8. Govind Singh S/o Sher Singh,, Resident Of Balaji Nagar,
Sangariya, Po Sangaria, District Jodhpur, (Raj.).
9. Kamal Kishor Singh S/o Jitendra Singh,, Resident Of Pal
Mela Road, Ps Boranada, District Jodhpur.
10. Pawan Singh S/o Ganga Singh, Resident Of Pal Mela
Road, Ps Boranada, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Kailash Meghwal
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
06/05/2025
[2025:RJ-JD:21726] (2 of 2) [CRLW-1245/2025]
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
219-divya/-
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