Ramila Devi vs State Of Rajasthan (2025:Rj-Jd:51082)
2025 Latest Caselaw 16005 Raj

Rajasthan High Court - Jodhpur

Ramila Devi vs State Of Rajasthan (2025:Rj-Jd:51082) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51082]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3427/2025

1.       Ramila Devi D/o Devi Singh, Aged About 33 Years,
         Resident     Of   Bagdunda,           Gogunda,           Udaipur,   District
         Udaipur, Rajasthan, Ii Address- Parmaro Ki Bhagal,
         Jaswant Garh, Udaipur.
2.       Nava Ram S/o Shri Shri Maka Ram, Aged About 21 Years,
         Resident     Of   Village      Saila,     Barmer,        District   Barmer,
         Rajasthan.
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Public Prosecutor.
2.       Superintendent Of Police, Udaipur
3.       Superintendent Of Police, Balotra
4.       Sho, Police Station Gogunda, District Udaipur.
5.       Sho, Police Station Balotra, Tehsil Siwana, Balotra.
6.       Devi Singh S/o Nanday Singh, Resident Of Village Saila,
         Barmer, District Barmer, Rajasthan.
7.       Dhul Singh S/o Dhal Singh,, Resident Of Gogunda,
         Udaipur.
8.       Mohan Singh S/o Dhal Singh,, Resident Of Gogunda,
         Udaipur.
9.       Fatah Singh S/o Dhal Singh,, Resident Of Gogunda,
         Udaipur.
10.      Gopal Singh S/o Kishore Singh Parmar,, Resident Of
         Gogunda, Udaipur.
11.      Savla Ram Dewasi S/o Dhana Ram,, Resident Of Sachore,
         District Sachore.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. K.L. Vishnoi
For Respondent(s)          :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/11/2025

(Uploaded on 25/11/2025 at 06:04:30 PM)

[2025:RJ-JD:51082] (2 of 2) [CRLW-3427/2025]

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 538-himanshu/-

(Uploaded on 25/11/2025 at 06:04:30 PM)

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