Aarati Devi vs State Of Rajasthan (2025:Rj-Jd:51675)
2025 Latest Caselaw 16210 Raj

Rajasthan High Court - Jodhpur

Aarati Devi vs State Of Rajasthan (2025:Rj-Jd:51675) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51675]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2913/2025

1.       Aarati Devi D/o Jagdish, Aged About 20 Years, Resident
         Of Santoda Khurd Tehsil Tinwari District Jodhpur Rural At
         Present Pabu Nagar Khudiyala Jodhpur Rural
2.       Ashok S/o Bhanwar Lal, Aged About 22 Years, Resident Of
         Pabu Nager Khudiyala Jodhpur Rural
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary Department
         Of Home Affairs Jaipur
2.       Superintendent Of Police, Jodhpur Rural
3.       Station     House       Officer,    Police     Station     Osian   District
         Jodhpur
4.       Station House Officer, Poilice Station Chamu District
         Jodhpur
5.       Jagdish S/o Laxman Ram, R/o Santoda Khurd Tehsil
         Tinwari District Jodhpur Rural
6.       Anil S/o Jagdish Ram, Santoda Khurd Tehsil Tinwari
         District Jodhpur Rural
                                                                   ----Respondents


For Petitioner(s)            :     Mr. Sanjjay Chandak
For Respondent(s)            :     Mr. Hathi Singh Jodha, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/11/2025

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

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[2025:RJ-JD:51675] (2 of 2) [CRLW-2913/2025]

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 674-himanshu/-

(Uploaded on 27/11/2025 at 08:13:17 PM)

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