Ranju Bai vs State Of Rajasthan (2025:Rj-Jd:51678)
2025 Latest Caselaw 16263 Raj

Rajasthan High Court - Jodhpur

Ranju Bai vs State Of Rajasthan (2025:Rj-Jd:51678) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51678]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2882/2025

1.       Ranju Bai D/o Moti Lal, Aged About 22 Years, 44 Sherpur
         Chamrah District Gorkhpur Utter Pradesh At Present
         Reside At Ramliyas Kurdaya Tehsil Merta Disst Nagaur Raj
2.       Sharwan Ram S/o Harji Ram, Aged About 35 Years,
         Resident Of Ramliyas Kurdaya Tehsil Merta Dist Nagaur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Superintendent Of Police, Nagaur Rajasthan
3.       The Station House Officer, Police Station Jasnagar District
         Nagour Rajasthan
4.       Hari Ram S/o Kheraj Ram, Ramliyas Kurdaya Tehsil Merta
         District Nagour Rajasthan
5.       Karamdani S/o Ramjeet, Jangal Dumri No2 Bhatahat Tola
         Parsihava Thana Gulhariya Gorkhpur Utter Pradesh
6.       Veeru Rajbhar S/o Harish Chand Rajbhar, Resident Of 44
         Sherpur Chamrah District Gorkhpur Utter Pradesh
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sunil Chaba
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

(Uploaded on 27/11/2025 at 08:16:09 PM)

[2025:RJ-JD:51678] (2 of 2) [CRLW-2882/2025]

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 672-himanshu/-

(Uploaded on 27/11/2025 at 08:16:09 PM)

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