Sona Devi vs State Of Rajasthan (2025:Rj-Jd:21899)
2025 Latest Caselaw 536 Raj

Rajasthan High Court - Jodhpur

Sona Devi vs State Of Rajasthan (2025:Rj-Jd:21899) on 7 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:21899]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1213/2025

1.       Sona Devi W/o Ramswaroop, Aged About 38 Years, R/o
         Village Ward No. 1, 14 Md, 13 Md, Tehsil Gharsana, Dist.
         Sri Ganganagar, Rajasthan.
2.       Brijlal S/o Chandu Ram, Aged About 28 Years, R/o Ward
         No. 68 Gb/1Gb, Ganganagar, 70 Gb At Present R/o Gram
         Panchayat 6Zwm, Tehsil Gharsana, Dist. Sriganganagar,
         Rajasthan.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Sriganganagar.
3.       Sho Of Gharshana, Police Station
4.       Ramswaroop S/o Arjan Ram, Aged About 51 Years, R/o
         14Md, Tehsil Gharsana, Dist. Sriganganagar (Raj.)
5.       Ram Lal S/o Arjan Ram, Aged About 48 Years, R/o Village
         14Md, Tehsil Gharsana, Dist. Sriganganagar (Raj.)
6.       Mani Ram S/o Arjan Ram, Aged About 47 Years, R/o
         14Md, Tehsil Gharsana, Dist. Sriganganagar (Raj.)
7.       Ganeshram S/o Arjan Ram, Aged About 46 Years, R/o
         Village 14Md, Tehsil Gharsana, Dist. Sriganganagar (Raj.)
8.       Banwari Lal S/o Gopiram, Aged About 35 Years, R/o
         Village 25Md, Tehsil Gharsana, Dist. Sriganganagar (Raj.)
9.       Om Prakash S/o Dungar Ram, Aged About 36 Years, R/o
         Village     23A,    Tehsil     Anupgarh,          Dist.    Sriganganagar,
         Rajasthan.
10.      Chetan Ram S/o Heraram, Aged About 35 Years, R/o
         Village 14Md, Tehsil Gharsana, Dist. Sriganganagar (Raj.)
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Hitesh Kumar
For Respondent(s)           :     Mr. Narendra Gehlot, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 07/05/2025

[2025:RJ-JD:21899] (2 of 2) [CRLW-1213/2025]

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 247-divya/-

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