Jasoda vs State Of Rajasthan (2025:Rj-Jd:21804)
2025 Latest Caselaw 434 Raj

Rajasthan High Court - Jodhpur

Jasoda vs State Of Rajasthan (2025:Rj-Jd:21804) on 6 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:21804]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1253/2025

1.       Jasoda D/o Bhanwara Ram, Aged About 18 Years, R/o
         Lakhari Nadi, Police Station Dhorimana, District Barmer
2.       Suresh Kumar S/o Phagalu Ram, Aged About 21 Years, R/
         o Sarno Ki Dhani, Alamsariya, Tehsil Dhorimana, Barmer
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Depyt Of
         Home Affairs , Govt Of Rajasthan Jaipur
2.       Director General Of Police, Govt Of Rajathan , Police Head
         Quarter, Jaipur
3.       The Inspector General Of Police, Jodhpur Range Jodhour
4.       The Superintendent Of Police Barmer, Barmer
5.       The Superintendent Of Police, Balotra
6.       The Sho, Police Station Dhorimana, Barmer
7.       The Sho, Police Station Sedwa, Barmer
8.       Bhanwara Ram, R/o Lakharinadi Loharwa Police Station
         Dhorimanna Distric Barmer
9.       Kheta Ram S/o Chchima Ram, R/o Lakhari Nadi Loharwa
         Police Station Dhorimanna Distric Barmer
10.      Cehtan Ram, R/o Lakhari Nadi Loharwa Police Station
         Dhorimanna Distric Barmer
11.      Rajo Devi W/o Bhanwara Ram, R/o Lakhari Nadi Loharwa
         Police Station Dhorimanna Distric Barmer
12.      Anasi Devi W/o Nema Ram, R/o Lakhari Nadi Loharwa
         Police Station Dhorimanna Distric Barmer
13.      Dhanna Ram S/o Chetna Ram, R/o Mehlu , Dist Barmer
14.      Channa Ram S/o Dama Ram, R/o Shobhala Jetamal , Dist
         Barmer
15.      Prabhu Ram S/o Sardara Ram, R/o Sanawada Kallan, Dist
         Barmer
16.      Panna Ram S/o Phaglu Ram, R/o Baghaniya, Police
         Station Sedwa, District Barmer
17.      Rana Ram S/o Phaglu Ram, R/o Baghaniya, Police Station
         Sedwa, District Barmer


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 [2025:RJ-JD:21804]                   (2 of 3)                      [CRLW-1253/2025]


                                                                 ----Respondents


For Petitioner(s)          :    Mr. Bhim Raj Mudia
For Respondent(s)          :    Mr. Narendra Gehlot, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

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

[2025:RJ-JD:21804] (3 of 3) [CRLW-1253/2025]

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 227-himanshu/-

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