Rajasthan High Court - Jodhpur
Monu vs State Of Rajasthan (2025:Rj-Jd:24486) on 20 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:24486]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1458/2025
1. Monu D/o Prithvi, Aged About 20 Years, R/o
Barwali ,11Ntr-B,gogameri,hanumangarh Presently
Residing At Ward N.20 Vpo Phephana ,1
Knn,hanumangarh (Rajasthan)
2. Vikash S/o Jaypal, Aged About 20 Years, Ward N.20 Vpo
Phephana ,1 Knn,hanumangarh (Rajasthan)
----Petitioners
Versus
1. State Of Rajasthan, State Of Rajasthan Through Pp
2. Superintendent Of Police, Hanumangarh,dist.
Hanumangargh,(Raj.)
3. Sho, Sho,police Station
Phephana ,dist.hanumangarh(Raj.)
4. Sho,police Station Gogameri, ,dist.hanumangarh (Raj.)
5. Prithviraj S/o Nanuram, R/o Barwali Teh.nohar
Dist.hanumangarh
6. Ramkumar S/o Nathuram, R/o Barwali Teh.nohar
Dist.hanumangarh
7. Hoshiyar Singh S/o Mahendra Khati, R/o Barwali
Teh.nohar Dist.hanumangarh
8. Pala Ram S/o Nathuram, R/o Barwali Teh.nohar
Dist.hanumangarh
9. Satpal S/o Bhagirath Khoka, R/o Nohar
Dist.hanumangarh
10. Lal Chand S/o Bhagirath Suthar, R/o Nohar
Dist.hanumangarh
11. Kanhaiya Lal S/o Bhagirath Suthar, R/o Nohar
Dist.hanumangarh
----Respondents
For Petitioner(s) : Mr. Manoj Kumar
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
20/05/2025
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.
[2025:RJ-JD:24486] (2 of 2) [CRLW-1458/2025]
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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