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Kashish vs State Of Rajasthan (2025:Rj-Jd:20937)
2025 Latest Caselaw 56 Raj

Citation : 2025 Latest Caselaw 56 Raj
Judgement Date : 1 May, 2025

Rajasthan High Court - Jodhpur

Kashish vs State Of Rajasthan (2025:Rj-Jd:20937) on 1 May, 2025

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:20937]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1206/2025

1.       Kashish, D/o Uma Devi Resident Of Ward No 2 Surjit
         Singh Colony Tehsil And District Sriganganagar Raj
2.       Ashish Kumar Sharma S/o Rakesh Kumar, Aged About 44
         Years,      6    L    32     Jawahar        Nagar       Tehsil    And    District
         Sriganganagar
                                                                          ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through Secretary Ministry Of Home
         Affairs Jaipur
2.       Superintendent             Of      Police,       Sriganganagar          Through
         Government Advocate Rajasthan High Court Jodhpur
3.       Station House Officer, Police Station Padampur District
         Sriganganagar
4.       Station House Officer, Police Station Kotwali District
         Sriganganagar
5.       Station House Officer, Police Station Jawahar Nagar
         District Sriganganagar
6.       Preeti Sharma D/o Jagdish Rai Tiwari, Ward No 11
         Padampur Tehsil Padampur District Sriganganagar
7.       Gagandeep Sharma S/o Jagdish Rai Tiwari, Ward No 11
         Padampur Tehsil Padampur District Sriganganagar
8.       Kamal Sharma S/o Jagdish Rai Tiwari, Ward No 11
         Padampur Tehsil Padampur District Sriganganagar
9.       Asha Rani Spouse/o Jagdish Rai Tiwari, Ward No 11
         Padampur Tehsil Padampur District Sriganganagar
10.      Jagdish         Rai   Tiwari,      Ward       No      11      Padampur    Tehsil
         Padampur District Sriganganagar
11.      Chandra Mohan S/o Manoj Sharma, Resident Of 6 R 9
         Jawahar Nagar Tehsil And District Sriganganagar Raj
12.      Raja S/o Manoj Sharma, Resident Of 6 R 9 Jawahar Nagar
         Tehsil And District Sriganganagar Raj
13.      Manoj Sharma, Resident Of 6 R 9 Jawahar Nagar Tehsil
         And District Sriganganagar Raj
                                                                        ----Respondents



                           (Downloaded on 01/05/2025 at 09:53:52 PM)
 [2025:RJ-JD:20937]                   (2 of 3)                    [CRLW-1206/2025]


For Petitioner(s)          :    Mr. Himmat Jagga
For Respondent(s)          :    Mr. Lalit Kishore Sen, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/05/2025

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:20937] (3 of 3) [CRLW-1206/2025]

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 281-divya/-

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