Rajasthan High Court - Jodhpur
Suman vs State Of Rajasthan (2025:Rj-Jd:51083) on 25 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51083]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3421/2025
1. Suman W/o Nathuram, Aged About 19 Years, R/o
Dakghar 12, Mld, Ward No. 1, Chak 29, Aas B, 29 A S-A,
Garsana, District Sriganganagar
2. Altaf Raja S/o Abdul Munaf, Aged About 21 Years, R/o
Ward No. 5, Chak 12 Mld, 12 Mld-A, Post Garsana, District
Sriganganagar.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary , Ministry Of
Home Affairs , Jaipur
2. Director Gerneral Of Police, Govt. Of Raj.,police Head
Quarter, Jaipur
3. The Superintendent Of Police, Sriganganagar, Raj
4. The Station House Officer, Police Station Rawla, District
Sriganganagar, Rajasthan.
5. The Station House Officer, Police Station Garsana, District
Sriganganagar, Rajasthan.
6. Nathuram S/o Daluram, R/o 281 Head Garsana, Ps
Garsana Sriganganagar
7. Sunil S/o Daluram, R/o 281 Head Garsana, Ps Garsana
Sriganganagar
8. Vinod S/o Daluram, R/o 281 Head Garsana, Ps Garsana
Sriganganagar
9. Goga Devi W/o Nathuram, R/o 281 Head Garsana, Ps
Garsana Sriganganagar
10. Krishan Lal S/o Gangaram, R/o Village 2Lm, 365 Head,
Rawla, Ps Rawla, Sriganganagar.
11. Jyani Devi W/o Krishan Lal, R/o Village 2Lm, 365 Head,
Rawla, Ps Rawla, Sriganganagar
12. Mangi Lal S/o Krishan Lal, R/o Village 2Lm, 365 Head,
Rawla, Ps Rawla, Sriganganagar
13. Karni S/o Krishan Lal, R/o Village 2Lm, 365 Head, Rawla,
Ps Rawla, Sriganganagar.
14. Sundar S/o Mangilal, R/o Village 2Lm, 365 Head, Rawla,
Ps Rawla, Sriganganagar
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15. Suresh, Village 2Lm, 365 Head, Rawla, Ps Rawla,
Sriganganagar
16. Dinesh S/o Ashok, R/o Dhakka Basti, Garsana,
Sriganganagar
17. Subhash, Dhakka Basti, Garsana, Sriganganagar
18. Ashok, Dhakka Basti, Garsana, Sriganganagar
19. Sona Devi W/o Ashok, R/o Dhakka Basti, Garsana,
Sriganganagar
----Respondents
For Petitioner(s) : Mr. Shreekant Verma
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.
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,
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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
533-himanshu/-
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