Pooja Devi vs State Of Rajasthan (2025:Rj-Jd:51070)
2025 Latest Caselaw 16044 Raj

Rajasthan High Court - Jodhpur

Pooja Devi vs State Of Rajasthan (2025:Rj-Jd:51070) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51070]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3165/2025

1.       Pooja Devi W/o Mula Ram, Aged About 29 Years, R/o
         Mayla Mewasa Bhadrajoon District Jalor Atpresent Rama
         District Jalor Raj.
2.       Suresh Kumar S/o Daya Ram, Aged About 21 Years, R/o
         Rama District Jalor Raj
                                                                       ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Ofhome Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Jalor District Jalor Raj
3.       The Station House Officer, Police Station Bhadrajun,
         Districtjalor.
4.       Mula        Ram     S/o     Paka      Ram,        R/o       Mayla   Mewasa,
         Bhadrajundistrict Jalore Raj
5.       Mukesh        S/o        Paka      Ram,         R/o        Mayla    Mewasa,
         Bhadrajundistrict Jalore Raj
6.       Suresh        S/o         Pakaram,           R/o           Mayla    Mewasa,
         Bhadrajundistrict Jalore Raj
7.       Ramesh        S/o         Paka     Ram,         R/o        Mayla    Mewasa,
         Bhadrajundistrict Jalore Raj
8.       Shanti       Devi    W/o         Pakaram,        R/o        Mayla   Mewasa,
         Bhadrajundistrict Jalore Raj
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Manohar Singh
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 05:50:24 PM)

[2025:RJ-JD:51070] (2 of 2) [CRLW-3165/2025]

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 560-himanshu/-

(Uploaded on 25/11/2025 at 05:50:24 PM)

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