Payal Meena vs State Of Rajasthan (2025:Rj-Jd:51281)
2025 Latest Caselaw 16122 Raj

Rajasthan High Court - Jodhpur

Payal Meena vs State Of Rajasthan (2025:Rj-Jd:51281) on 26 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51281]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3359/2025

1.       Payal Meena D/o Manna Lal Meena, Aged About 20 Years,
         Resident Of -Bijli Grade Ke Pas, Arniya, Gram Panchayat
         Bad Kalan, Barh Kalan, Sawai Madhopur At Present-
         Arniya, Nogaon, Sawai Madhopur, Rajasthan.
2.       Dharmsingh Nat S/o Mahendra Kumar Nat, Aged About
         21 Years, Resident Of - Arniya, Nogaon, Sawaimadhopur,
         Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Jaipur.
2.       Superintendent Of Police, Sawai Madhopur.
3.       Station House Officer, Police Station Sadar Gangapur,
         District Sawai Madhopur.
4.       Dhansingh Meena S/o Khyali Meena, R/o- Bijli Grade Ke
         Pas, Arniya, Gram Panchayat Bad Kalan, Barh Kalan,
         Sawai Madhopur.
5.       Bhawani Meena S/o Khyali Meena, R/o- Bijli Grade Ke
         Pas, Arniya, Gram Panchayat Bad Kalan, Barh Kalan,
         Sawai Madhopur.
6.       Girdhari Lal Meena S/o Khyali Meena, R/o- Bijli Grade Ke
         Pas, Arniya, Gram Panchayat Bad Kalan, Barh Kalan,
         Sawai Madhopur.
7.       Abhishek Meena S/o Manalal Meena, R/o- Bijli Grade Ke
         Pas, Arniya, Gram Panchayat Bad Kalan, Barh Kalan,
         Sawai Madhopur.
8.       Asa Ram Meena S/o Ramkesh Meena, R/o- Bijli Grade Ke
         Pas, Arniya, Gram Panchayat Bad Kalan, Barh Kalan,
         Sawai Madhopur.
9.       Vijay Meena S/o Bharat Lal Meena, R/o- Bijli Grade Ke
         Pas, Arniya, Gram Panchayat Bad Kalan, Barh Kalan,
         Sawai Madhopur.
10.      Manish S/o Murli, R/o- Purani Chungi, 52 Ft.hanumanji,
         Jaipur.
11.      Ganesh      S/o    Dhawaliya,          R/o-       Purani    Chungi,    52
         Ft.hanumanji, Jaipur.

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 [2025:RJ-JD:51281]                   (2 of 3)                      [CRLW-3359/2025]


12.      Hari Singh S/o Dhawaliya, R/o- Purani Chungi, 52
         Ft.hanumanji, Jaipur.
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Pukhraj Gehlot
For Respondent(s)          :    Mr. Hanuman Prajapati, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

26/11/2025

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,

the prayer made by the petitioners for directing the concerned

respondent authorities to provide protection to the petitioners

deserves to be accepted.

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[2025:RJ-JD:51281] (3 of 3) [CRLW-3359/2025]

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 478-himanshu/-

(Uploaded on 26/11/2025 at 06:17:31 PM)

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