Rajasthan High Court - Jodhpur
Divya Rathore vs State Of Rajasthan (2025:Rj-Jd:51300) on 26 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51300]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3451/2025
1. Divya Rathore D/o Tejsingh, Aged About 22 Years, R/o
Kharol Rathore Krishi Farm, Bilara, District Jodhpur.
2. Bharat Meghwal S/o Shri Shankar Ram, Aged About 27
Years, R/o Meghwalo Ka Bas, Barna, District Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Jodhpur Rural.
3. The Station House Officer, Police Station Kaparda,district
Jodhpur.
4. The Station House Officer, Police Station Bilara, District
Jodhpur.
5. Tej Singh S/o Shri Mangi Lal, R/o Kharol Rathore Krishi
Farm, Bilara, District Jodhpur.
6. Rajendra Singh, R/o Kharol Rathore Krishi Farm, Bilara,
District Jodhpur.
7. Jagdish S/o Mangi Lal, R/o Kharol Rathore Krishi Farm,
Bilara, District Jodhpur.
8. Jeetu S/o Mangi Lal, R/o Kharol Rathore Krishi Farm,
Bilara, District Jodhpur.
9. Jawan Singh S/o Mangi Lal, R/o Kharol Rathore Krishi
Farm, Bilara, District Jodhpur.
10. Raju Kharwal S/o Gordan Ji, R/o Kharol Ka Bas,pichiyak,
P.s. Bilara, District Jodhpur.
11. Pintu Kharwal S/o Gordan Ji, R/o Kharol Ka Bas,pichiyak,
P.s. Bilara, District Jodhpur.
12. Ramchandra S/o Mohan Lal, R/o Kharwal Ka Bas,
P.s.bilara, District Jodhpur.
13. Kashi Sisodiya S/o Bhanwar Ji, R/o Kharwal Ka Bas,
P.s.bilara, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. Naresh Charniya
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[2025:RJ-JD:51300] (2 of 3) [CRLW-3451/2025]
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
respondent authorities shall ensure that no harm is caused to the
petitioners, who are in a live in relationship.
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[2025:RJ-JD:51300] (3 of 3) [CRLW-3451/2025]
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
492-divya/-
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