Rajasthan High Court - Jodhpur
Pinki Kanwar vs State Of Rajasthan (2025:Rj-Jd:21803) on 6 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:21803]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1255/2025
1. Pinki Kanwar D/o Sopal Singh, Aged About 38 Years, R/o
Tiwadi Ka Vaas Guman Singh Ki Dhani Tehsil Khandela
District Sikar At Present Residing At Harnava Toshina
Tehsil Makrana District Deedwana Kuchaman
2. Aanand Singh S/o Kalyan Singh, Aged About 32 Years, R/
o Harnava Toshina Tehsil Makrana District Deedwana
Kuchaman
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Department
Of Home Affairs Government Of Rajasthan Jaipur
2. The Superintendent Of Police, Deedwana Kuchaman
3. The Station House Officer, Police Station Mandawa District
Sikar
4. The Station House Officer, Police Station Makrana District
Deedwana Kuchaman
5. Sopal Singh S/o Durjan Singh, R/o Balmdaspura Tehsil
Neem Ka Thana District Sikar
6. Satvir Singh S/o Sapol Singh, R/o Balmdaspura Tehsil
Neem Ka Thana District Sikar
7. Prem Singh S/o Sopal Singh, R/o Balmdaspura Tehsil
Neem Ka Thana District Sikar
8. Shankar Singh S/o Sopal Singh, R/o Balmdaspura Tehsil
Neem Ka Thana District Sikar
9. Sonu Singh S/o Sopal Singh, R/o Balmdaspura Tehsil
Neem Ka Thana District Sikar
10. Bahadur Singh S/o Bhanwar Singh, R/o Khandela District
Sikar
----Respondents
For Petitioner(s) : Mr. Achala Ram
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
[2025:RJ-JD:21803] (2 of 2) [CRLW-1255/2025]
06/05/2025
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.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
228-himanshu/-
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