Rajasthan High Court - Jodhpur
Manju Devi vs State Of Rajasthan (2025:Rj-Jd:51089) on 25 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51089]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3392/2025
1. Manju Devi D/o Sri Vena Ram, Aged About 29 Years,
Resident Of Sojat City,tehsil/ District Pali,rajasthan.
2. Sonu S/o Gopal Kharol, Aged About 20 Years, Resident Of
Naya Talab, Akhepur, Kotdi, Districtbhilwara Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary,department Of
Home Affairs, Govt. Of Rajasthan,jaipur.
2. Director General Of Police, Govt. Of Rajasthanpolice Head
Quarter, Jaipur. Rajasthan
3. The Inspector General Of Police, Udaipur Ranj,udaipur
Raj.
4. The Police Superintendent Of Police, Bhilwara Raj.
5. The Sho, Police Station Sojat City, District Pali Raj.
6. The Sho, Police Station Shahpura, District Bhilwara Raj.
7. Vena Ram, Resident Of Sojat City,tehsil/ District Pali,
Rajasthan.
8. Dinesh Bavri S/o Ishwar Bavri, Respondent No.08 To 14,
Resident Of Borda, Shahpura, District Bhilwara Raj.
9. Ishwar Bavri, Resident Of Borda, Shahpura, District
Bhilwara Raj.
10. Prakash S/o Jagdish Bavri, Resident Of Borda, Shahpura,
District Bhilwara Raj.
11. Rakesh, Resident Of Borda, Shahpura, District Bhilwara
Raj.
12. Hemraj, Resident Of Borda, Shahpura, District Bhilwara
Raj.
13. Rampal Bavri, Resident Of Borda, Shahpura, District
Bhilwara Raj.
14. Ladu Lal, Resident Of Borda, Shahpura, District Bhilwara
Raj.
----Respondents
For Petitioner(s) : Mr. Ratan Ankiya
For Respondent(s) : Mr. Hanuman Prajapati, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
25/11/2025
(Uploaded on 25/11/2025 at 06:21:13 PM)
[2025:RJ-JD:51089] (2 of 2) [CRLW-3392/2025]
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
525-himanshu/-
(Uploaded on 25/11/2025 at 06:21:13 PM)
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