Rekha Kumari Meghwal vs State Of Rajasthan (2025:Rj-Jd:51693)
2025 Latest Caselaw 16258 Raj

Rajasthan High Court - Jodhpur

Rekha Kumari Meghwal vs State Of Rajasthan (2025:Rj-Jd:51693) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51693]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3422/2025

1.       Rekha Kumari Meghwal D/o Doulat Ram, Aged About 30
         Years, Meghwalo Ka Mohalla Gogunda Udaipur
2.       Indramal Meghwal S/o Hariram Meghwal, Aged About 30
         Years, Keshar District Rajsamand
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Secretary Department Of Home
         Affairs Government Of Rajasthan Jaipur
2.       The Superintendent Of Police, Udaipur
3.       The Sho, Ps Gogunda District Udaipur
4.       Kishan Lal S/o Doulat Ram, Aged About 43 Years,
         Gogunda District Udaipur
5.       Ramesh Lal S/o Doulat Ram, Aged About 38 Years,
         Gogunda District Udaipur
6.       Basant S/o Doulat Ram, Aged About 33 Years, Gogunda
         District Udaipur
7.       Ramesh Kumar S/o Dalchand Ram, Aged About 35 Years,
         Gogunda District Udaipur
8.       Prakash Bhai S/o Lalit, Aged About 32 Years, Gogunda
         District Udaipur
9.       Kesu Lal S/o Unknown, Aged About 32 Years, Parner
         Gogunda District Udaipur
10.      Murli Manohar S/o Harak Chand, Aged About 32 Years,
         Barwada Tehsil Sayra District Udaipur
                                                                 ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/11/2025

(Uploaded on 27/11/2025 at 07:26:59 PM)

[2025:RJ-JD:51693] (2 of 2) [CRLW-3422/2025]

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 641-himanshu/-

(Uploaded on 27/11/2025 at 07:26:59 PM)

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