Rajasthan High Court - Jodhpur
Ashok vs State Of Rajasthan (2025:Rj-Jd:51072) on 25 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51072]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3133/2025
1. Ashok S/o Madan Lal, Aged About 27 Years, R/o Hadiya
Kua, Adeshwar Mandir, Sojat, Pali (Rajasthan)
2. Manju Bhagaram Choudhary D/o Bhagaram Doraram
Choudhary, Aged About 27 Years, Khed (Rtg), Ratnagiri,
Maharashtra At Present Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Publice Prosecutor
2. The Superintendent Of Police, Pali
3. The Sho, Police Station Sojat Pali
4. The Sho, Police Station Sojat Road Pali
5. Bhagaram S/o Doraram Choudhary, Bagari Nagar Sarogo
Ki Dhimari, Homebade Pipli, Opp Piplaj, Pali
6. Shesharam S/o Doraram Choudhary, Bagari Nagar Sarogo
Ki Dhimari, Homebade Pipli, Opp Piplaj, Pali
7. Sohanlal S/o Doraram Choudhary, Bagari Nagar Sarogo Ki
Dhimari, Homebade Pipli, Opp Piplaj, Pali
8. Omprakash S/o Doraram Choudhary, Bagari Nagar
Sarogo Ki Dhimari, Homebade Pipli, Opp Piplaj, Pali
9. Lalit S/o Bhaga Ram Choudhary, Bagari Nagar Sarogo Ki
Dhimari, Homebade Pipli, Opp Piplaj, Pali
10. Sunil S/o Bhaga Ram Choudhary, Bagari Nagar Sarogo Ki
Dhimari, Homebade Pipli, Opp Piplaj, Pali
11. Sita W/o Bhagaram Choudhary, Bagari Nagar Sarogo Ki
Dhimari, Homebade Pipli, Opp Piplaj, Pali
12. Dinesh S/o Suraja Ram Soyal, Baraliya Bera , Opp Majit
Sojat City Pali
13. Teja Ram S/o Suraja Ram Soyal, Baraliya Bera , Opp Majit
Sojat City Pali
14. Kana Ram S/o Suraja Ram Soyal, Baraliya Bera , Opp
Majit Sojat City Pali
15. Dinesh S/o Bhunda Gehlot, Khokhara Gundawa Bera ,
Pali, At Present Anekal , Laxmi Takies Road , Cores Sanwi,
Opp Niket Shukal, Banglore
16. Dungaram S/o Kesaram Gehlot, Khokhara Gundawa
Bera , Pali, At Present Anekal , Laxmi Takies Road , Cores
Sanwi, Opp Niket Shukal, Banglore
17. Keli W/o Bhunda Ram Gehlot, Khokhara Gundawa Bera ,
Pali, At Present Anekal , Laxmi Takies Road , Cores Sanwi,
Opp Niket Shukal, Banglore
18. Kuki W/o Dunga Ram Gehlot, Khokhara Gundawa Bera ,
Pali, At Present Anekal , Laxmi Takies Road , Cores Sanwi,
Opp Niket Shukal, Banglore
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19. Bhagya D/o Dunga Ram Gehlot, Khokhara Gundawa
Bera , Pali, At Present Anekal , Laxmi Takies Road , Cores
Sanwi, Opp Niket Shukal, Banglore
20. Ramesh S/o Dunga Ram Gehlot, Khokhara Gundawa Bera
, Pali, At Present Anekal , Laxmi Takies Road , Cores
Sanwi, Opp Niket Shukal, Banglore
21. Madan Lal S/o Chunnilal, Hadiya Kua Aadeshwar Mandir,
Sojat City Jodhpur
22. Pushpa Devi W/o Madan Lal, Hadiya Kua Aadeshwar
Mandir, Sojat City Jodhpur
23. Lalit S/o Madan Lal, Hadiya Kua Aadeshwar Mandir, Sojat
City Jodhpur
24. Guddi D/o Madan Lal, Hadiya Kua Aadeshwar Mandir,
Sojat City Jodhpur
25. Sangeeta D/o Madan Lal, Hadiya Kua Aadeshwar Mandir,
Sojat City Jodhpur
26. Mohanlal S/o Bhana Ram, Tumkur , Bangalore
27. Uttam S/o Mohan Lal, Tumkur , Bangalore
28. Arjun S/o Bhana Ram, Tumkur , Bangalore
29. Chandra D/o Bhana Ram, Tumkur , Bangalore
30. Pappu Ram S/o Unknown, Tumkur , Bangalore
31. Himmata Ram S/o Unknown, Sojat City Pali
----Respondents
For Petitioner(s) : Mr. Himanshu Purohit
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
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[2025:RJ-JD:51072] (3 of 3) [CRLW-3133/2025]
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
559-himanshu/-
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