Riya Parihar vs State Of Rajasthan (2025:Rj-Jd:51092)
2025 Latest Caselaw 16004 Raj

Rajasthan High Court - Jodhpur

Riya Parihar vs State Of Rajasthan (2025:Rj-Jd:51092) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51092]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3057/2025

1.       Riya Parihar D/o Rakesh Parihar, Aged About 22 Years,
         Live In Partner Sachin Panwar R/o 245, Opp. Barkatullaha
         Khan Stadium, 12Th Pal Road, Jodhpur (Raj)
2.       Sachin Panwar S/o Vijay Panwar, Aged About 21 Years, R/
         o 55, Bhawani Nagar, Sighavi Bera, Shobhawato Ki Dhani,
         Jodhpur (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Commissioner Of Police, District Jodhpur (Raj)
3.       The Station House Officer, Police Station Sardarpura,
         Jodhpur.
4.       The Station House Officer, Police Station Shastri Nagar,
         Jodhpur (Raj).
5.       Rakesh Parihar S/o Shyam Lal, Aged About 49 Years, R/o
         245, Opp. Barkatullaha Khan Stadium, 12Th Pal Road,
         Jodhpur (Raj)
6.       Amit S/o Shyam Lal, Aged About 47 Years, R/o 245, Opp.
         Barkatullaha Khan Stadium, 12Th Pal Road, Jodhpur (Raj)
7.       Anil Bhai S/o Laxmi Narayan Ram, Aged About 50 Years,
         R/o Gachi Colony, Milk Main Colony, Jodhpur (Raj)
8.       Bharat S/o Prakash, Aged About 55 Years, R/o Khiwsar,
         District Nagaur (Raj)
9.       Mahesh, Pali, Jhalamand, District Jodhpur (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ajay Kumar Augustine
For Respondent(s)         :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/11/2025

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.

(Uploaded on 25/11/2025 at 06:19:58 PM)

[2025:RJ-JD:51092] (2 of 2) [CRLW-3057/2025]

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 517-himanshu/-

(Uploaded on 25/11/2025 at 06:19:58 PM)

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