Pooja vs State Of Rajasthan (2025:Rj-Jd:22571)
2025 Latest Caselaw 692 Raj

Rajasthan High Court - Jodhpur

Pooja vs State Of Rajasthan (2025:Rj-Jd:22571) on 9 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:22571]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1304/2025

1.       Pooja W/o Sh. Govind, Aged About 34 Years, R/o 25,
         Harijan Basti, Purana Bus Stand, District Pali (Raj)
2.       Avinash S/o Shri Rakesh Chand, Aged About 23 Years, R/
         o Samdari Station, District Barmer (Raj)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Pali (Raj)
3.       The Station House Officer, Police Station City Kotwali, Old
         Bus Stand, District Pali (Raj)
4.       Sh. Govind S/o Sh. Kishor Hansh, R/o Harijan Basti,
         Purana Bus Stand, District Pali (Raj)
5.       Sh. Ganpat Hansh S/o Sh. Kishor Hansh, R/o Harijan
         Basti, Purana Bus Stand, District Pali (Raj)
6.       Sh. Vinod Hansh S/o Sh. Kishor Hansh, R/o Harijan Basti,
         Purana Bus Stand, District Pali (Raj)
7.       Sh. Akshy Hansh S/o Sh. Vinod Hansh, R/o Harijan Basti,
         Purana Bus Stand, District Pali (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Govind Kachhawaha
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/05/2025 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

[2025:RJ-JD:22571] (2 of 2) [CRLW-1304/2025]

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 206-divya/-

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