Saroj vs State Of Rajasthan (2025:Rj-Jd:51606)
2025 Latest Caselaw 16215 Raj

Rajasthan High Court - Jodhpur

Saroj vs State Of Rajasthan (2025:Rj-Jd:51606) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51606]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3124/2025

1.       Saroj D/o Vada Ram, Aged About 20 Years, Village
         Jojawar, Pali Rajasthan.
2.       Shaitan Ram S/o Buddha Ram, Aged About 21 Years,
         Guda Kala, Pali, Rajasthan.
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       The Superintendent Of Police Pali, Pali
3.       The Station House Officer Of Police Station Siriyari,
         District Pali
4.       Vada Ram S/o Gena Ram, Village Jojawar, Pali Rajasthan
5.       Mehta W/o Budha Ram, Village Jojawar, Pali Rajasthan
6.       Jitendra Singh S/o Meethu Singh, Village Jojawar, Pali
         Rajasthan
7.       Om Ji S/o Kheta Rma, Pilovani, District Pali
8.       Jama Ram S/o Babar Ram, Village Mewi, Tehsil Marwar
         Junction, District Pali.
9.       Babu Ram S/o Sava Ram, Village Jojawar, Pali Rajasthan
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Devendra Sanwalot.
                                    Mr. Dilip Vidoya.
For Respondent(s)             :     Mr. Hathi Singh Jodha, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/11/2025

1. 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.

(Uploaded on 27/11/2025 at 06:02:35 PM)

[2025:RJ-JD:51606] (2 of 2) [CRLW-3124/2025]

2. 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

apprehend threat to their lives at the hands of private

respondents. The petitioners allegedly approached the respondent

police authorities with a prayer to be provided with adequate

protection but no heed has been paid to the request so far.

3. The documents pertaining to the age of the petitioners and

live-in-relationship agreement 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 Superintendent of Police/Commissioner of Police

concerned to provide protection to the petitioners deserves to be

accepted.

4. The Superintendent of Police/Commissioner of Police

concerned shall have the matter enquired into and if so required,

appropriate protection shall be provided to the petitioners as and

when warranted. The Superintendent of Police/Commissioner of

Police concerned shall ensure that no harm is caused to the

petitioners, who are in a live in relationship.

5. The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 678-Tikam/-

(Uploaded on 27/11/2025 at 06:02:35 PM)

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