Rajasthan High Court - Jodhpur
Pinki Bhati vs The State Of Rajasthan ... on 26 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51275]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3222/2025
1. Pinki Bhati D/o Shyam Lal, Aged About 22 Years, Resident
Of -Chokidaro Ka Bas, Gram Post Lambiya, Anandpur
Kalu, Tehsil Jaitaran, District Pali New District Byawar.
2. Maenudeen S/o Kalu Kha, Aged About 30 Years, Resident
Of - Vaypariyo Ka Bass, Gram Lambiya, Anandpur Kalu,
Tehsil Jaitaran, District Pali New District Byawar.
----Petitioners
Versus
1. The State Of Rajasthan, Through Chief Secretary,
Department Of Home Affairs, Jaipur.
2. Superintendent Of Police, Byawar.
3. Station House Officer, Police Station Kalu Anandpur,
District Byawar.
4. Lokesh S/o Budhraj, R/o- Chokidaro Ka Bas, Gram Post
Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali New
District Byawar.
5. Rewat S/o Budhraj, R/o- Chokidaro Ka Bas, Gram Post
Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali New
District Byawar.
6. Nageshwar S/o Budhraj, R/o- Chokidaro Ka Bas, Gram
Post Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali
New District Byawar.
7. Bablu S/o Shyam Lal, R/o- Chokidaro Ka Bas, Gram Post
Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali New
District Byawar.
8. Shokin S/o Gudar Ram, R/o- Chokidaro Ka Bas, Gram
Post Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali
New District Byawar.
9. Biram S/o Puna Ram, R/o- Chokidaro Ka Bas, Gram Post
Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali New
District Byawar.
10. Bhikha Ram S/o Puna Ram, R/o- Chokidaro Ka Bas, Gram
Post Lambiya, Anandpur Kalu, Tehsil Jaitaran, District Pali
New District Byawar.
----Respondents
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[2025:RJ-JD:51275] (2 of 3) [CRLW-3222/2025]
For Petitioner(s) : Mr. Akash Goyal
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.
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
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[2025:RJ-JD:51275] (3 of 3) [CRLW-3222/2025]
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
472-himanshu/-
(Uploaded on 26/11/2025 at 05:58:41 PM)
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