Monika vs State Of Rajasthan (2025:Rj-Jd:51333)
2025 Latest Caselaw 16189 Raj

Rajasthan High Court - Jodhpur

Monika vs State Of Rajasthan (2025:Rj-Jd:51333) on 26 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51333]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3078/2025

1.       Monika D/o Shri Nakta Ram, Aged About 25 Years,
         Resident Of Sanjeet, Tehsil Fatehgarh District Jaisalmer.
2.       Ajay S/o Shri Anil Kumar, Aged About 24 Years, Resident
         Of Ward No. 17, Jatawas, Pokran Tehsil Pokran District
         Jaisalmer.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Jaisalmer.
3.       Station     House       Officer,   Police      Station     Sangad    Tehsil
         Fatehgarh District Jaisalmer.
4.       Jodha Ram S/o Shri Sawai Ram, Resident Of Village
         Sanjeet Tehsil Fatehgarh District Jaisalmer.
5.       Ganesh S/o Shri Sawai Ram, Resident Of Village Sanjeet
         Tehsil Fatehgarh District Jaisalmer.
6.       Kishan, Resident Of Village Sanjeet Tehsil Fatehgarh
         District Jaisalmer.
7.       Chandra Prakash S/o Shri Pratap Ram, Resident Of Village
         Sanjeet Tehsil Fatehgarh District Jaisalmer.
8.       Mahesha Ram S/o Shri Magna Ram, Resident Village
         Sanjeet Tehsil Fatehgarh District Jaisalmer.
9.       Dev S/o Shri Nakhta Ram, Resident Of Village Sanjeet
         Tehsil Fatehgarh District Jaisalmer.
10.      Suresh S/o Shri Mahesha Ram, Resident Of Village
         Sanjeet Tehsil Fatehgarh District Jaisalmer.
                                                                   ----Respondents


For Petitioner(s)            :     Mr. Jaswant Suthar
                                   Mr. Shokat Ali
For Respondent(s)            :     Mr. Hathi Singh Jodha, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

26/11/2025

(Uploaded on 27/11/2025 at 09:10:58 AM)

[2025:RJ-JD:51333] (2 of 2) [CRLW-3078/2025]

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.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 496-divya/-

(Uploaded on 27/11/2025 at 09:10:58 AM)

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