Rajasthan High Court - Jodhpur
Madhu Kumawat vs State Of Rajasthan (2025:Rj-Jd:22120) on 8 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:22120]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1301/2025
1. Madhu Kumawat D/o Shri Radheshyam Kumawat, Aged
About 19 Years, R/o Shitala Mata Gali, Nimbahera, District
Chittorgarh
2. Himanshu Kumawat S/o Shri Ashok Kumawat, Aged
About 20 Years, R/o Bhuwara Mata Ki Gali, Azaj Chok,
Nimbahera Chittorgarh,raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief Secretary Ministry
Of Home Affairs, Jaipur
2. The Superintendent Of Police, Chittorgarh, Rajasthan
3. The Station House Officer, Police Station Kotwali
Nimbahera District Chittorgarh
4. Radheshyam S/o Shri Chatar Bhuj, R/o Shitala Mata Gali
Nimbahera District Chittogarh,raj.
5. Nirmala W/o Shri Radheshyam, R/o Shitala Mata Gali
Nimbahera District Chittogarh,raj.
6. Paras Ram Kumawat @ Pawan S/o Shri Chatarbhuj, R/o
Shitala Mata Gali Nimbahera District Chittogarh,raj.
7. Lokesh S/o Shri Radheshyam, R/o Shitala Mata Gali
Nimbahera District Chittorgarh,raj.
8. Mukesh S/o Shri Kalu Kumawat, R/o Gandhi Choraha,
Choti Sadri Pratapgarh, Rajasthan
9. Dinesh S/o Shri Ramchandra, R/o Sai Nagar Nimbahera
District Chittorgarh Rajasthan
----Respondents
For Petitioner(s) : Mr. Zafar Khan
For Respondent(s) : MR. Sri Ram Choudhary, PP
Mr. Ravindra Singh Bhati, assistant to
PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
08/05/2025
[2025:RJ-JD:22120] (2 of 2) [CRLW-1301/2025]
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
217-himanshu/-
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