Rajasthan High Court - Jodhpur
Suman Devi vs State Of Rajasthan (2025:Rj-Jd:51308) on 26 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51308]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3388/2025
1. Suman Devi W/o Suresh Raliya, Aged About 34 Years,
(With Live In Relation Jitendra) Resident Of Village
Dharna Sarnau Police Station And Tehsil Jayal District
Nagaur Rajasthan
2. Jitendra S/o Deva Ram, Aged About 22 Years, Resident Of
Village Karwasara Ki Dhani Sarnau Police Station Jayal
District Nagaur Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Though The Secretary, Ministry Of
Home Affairs, Jaipur ,rajasthan
2. The Superintendent Of Police, Nagaur Rajasthan
3. The Station House Officer, Police Station Jayal District
Nagaur Rajasthan
4. Suresh Raliya S/o Kashi Ram Raliya, Resident Of Village
Dharna Police Station And Tehsil Jayal District Nagaur
Rajasthan
5. Manish Raliya S/o Kashi Ram Raliya, Resident Of Village
Dharna Police Station And Tehsil Jayal District Nagaur
Rajasthan
6. Kashi Ram, Resident Of Village Dharna Police Station And
Tehsil Jayal District Nagaur Rajasthan
7. Saroj W/o Sohan Ram Bera, Resident Of Village Silanvad
Ladnu District Didwana Kuchaman Rajasthan
8. Pappu W/o Suresh Rewad, Resident Of Village Rajod Jayal
District Nagaur Rajasthan
9. Hanuman Ram Bera S/o Rawta Ram Bera, Resident Of
Village Silanwad Tehsil And Police Station Ladnu District
Didwana Kuchaman Rajasthan
10. Sohan Ram Bera S/o Rawta Ram Bera, Resident Of Village
Silanwad Tehsil And Police Station Ladnu District Didwana
Kuchaman Rajasthan
11. Kishor Bera S/o Hanuman Ram Bera, Resident Of Village
Silanwad Tehsil And Police Station Ladnu District Didwana
Kuchaman Rajasthan
12. Gopal Bera S/o Hanuman Ram Bera, Resident Of Village
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Silanwad Tehsil And Police Station Ladnu District Didwana
Kuchaman Rajasthan
13. Jagdish Bera S/o Rawta Ram, Resident Of Village
Silanwad Tehsil And Police Station Ladnu District Didwana
Kuchaman Rajasthan
14. Radheshyam Suda S/o Bodu Ram, Resident Of Village
Lodsar Tehsil And Police Station Sujangarh District Churu
Rajasthan
----Respondents
For Petitioner(s) : Mr. Ashok Khichar
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
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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
510-divya/-
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