Dropati Prajapat vs State Of Rajasthan (2025:Rj-Jd:51697)
2025 Latest Caselaw 16221 Raj

Rajasthan High Court - Jodhpur

Dropati Prajapat vs State Of Rajasthan (2025:Rj-Jd:51697) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51697]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3457/2025

1.       Dropati Prajapat S/o Chothu Ram, Aged About 20 Years,
         R/o Village Simsiya Bidawatan, Tehsil Rajsaldesar, District
         Churu Rajasthan
2.       Radheshyam Jat S/o Shyopala Ram, Aged About 23
         Years, R/o Village Jaitasar, Tehsil -Ratangarh, District -
         Churu Rajasthan.
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Churu
3.       The Station House Officer, Police Station - Rajaldesar
         District - Churu
4.       The Station House Officer, Police Station Ratangarh Dist. -
         Churu
5.       Chothu       Ram     S/o     Nanu       Ram,       R/o       Village   Simsiya
         Bidawatan, Tehsil Rajsaldesar, District -Churu Rajasthan
6.       Shyokaran S/o Nanu Ram, R/o Village Simsiya Bidawatan,
         Tehsil- Rajsaldesar District -Churu Rajasthan
7.       Hari Ram S/o Nanu Ram, R/o Village Simsiya Bidawatan,
         Tehsil - Rajaldesar, District Churu Rajasthan
8.       Sukh        Ram,   R/o      Village      Simsiya           Bidawatan    Tehsil-
         Rajsaldesar, District -Churu Rajasthan
9.       Krishan S/o Chothu Ram, R/o Village Simsiya Bidawatan
         Tehsil-Rajsaldesar, District -Churu Rajasthan
10.      Ramswarup          S/o     Chothu       Ram,       R/o       Village   Simsiya
         Bidawatan Tehsil-Rajsaldesar, District -Churu Rajasthan
                                                                      ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

(Uploaded on 27/11/2025 at 07:14:26 PM)

[2025:RJ-JD:51697] (2 of 2) [CRLW-3457/2025]

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

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 639-himanshu/-

(Uploaded on 27/11/2025 at 07:14:26 PM)

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