Maku vs State Of Rajasthan (2025:Rj-Jd:51088)
2025 Latest Caselaw 16064 Raj

Rajasthan High Court - Jodhpur

Maku vs State Of Rajasthan (2025:Rj-Jd:51088) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51088]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3399/2025

1.       Maku D/o Rau Ram, Aged About 26 Years, R/o Jiyaniyon
         Ki Basti, Kashmir Barmer, District Barmer
2.       Ramlal S/o Bhaira Ram, Aged About 28 Years, R/o
         Ratariya, Jaisalmer District Jaisalmer
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Secretariat,
         Jaipur
2.       The Superintendent Of Police, Bikaner
3.       The S H O, Police Station Shiv, District Barmer
4.       Bhoma Ram S/o Sona Ram, R/o Bagtal, Bhaniyana,
         District Jaisalmer
5.       Mangi Lal S/o Sona Ram, R/o Bagtal, Bhaniyana, District
         Jaisalmer
6.       Balu Ram S/o Chotha Ram, R/o Setrawa, Shergarh,
         Jodhpur District Jodhpur
7.       Nimbaram S/o Chotha Ram, Setrawa, Shergarh, Jodhpur
         District Jodhpur
8.       Rawal S/o Chotha Ram, R/o Setrawa, Shergarh Jodhpur
         District Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Balveer Singh Rathore
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 06:16:29 PM)

[2025:RJ-JD:51088] (2 of 2) [CRLW-3399/2025]

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 526-himanshu/-

(Uploaded on 25/11/2025 at 06:16:29 PM)

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