Rajasthan High Court - Jodhpur
Sanjana Katara vs State Of Rajasthan (2025:Rj-Jd:51612) on 27 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51612]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3080/2025
1. Sanjana Katara D/o Rajesh Katara, Aged About 18 Years,
R/o 01 Akbari Road, Ratlam District Ratlam M.p At
Present R/o Bajrang Badi Shastri Nagar A Pali District Pali
Raj.
2. Rahil Hussain S/o Sabbir Hussain, Aged About 18 Years,
Bajrangbadi Shastri Nagar A Pali District Pali Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Cheif Secreatary Ministry Of
Home Affairs Jaipur
2. Superintendent Of Police, Pali
3. SHO, Police Station Kotwali District Pali
4. Dilip Katara S/o Unknown, R/o 01 Akbari Road, Ratlam
District Ratlam (M.p.)
5. Rajesh Katara S/o Dilip Katara, R/o 01 Akbari Road,
Ratlam District Ratlam (M.p.)
6. Sangeeta W/o Rajesh Katara, R/o 01 Akbari Road, Ratlam
District Ratlam (M.p.)
7. Annu Katara D/o Dilip Katara, R/o 01 Akbari Road, Ratlam
District Ratlam (M.p.)
8. Rani D/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
9. Piyush S/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
10. Rakesh S/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
11. Vikas Katara S/o Unknown, R/o 01 Akbari Road, Ratlam
District Ratlam (M.p.)
12. Rekha D/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
13. Ayush S/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
14. Suraj S/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
15. Rinku S/o Unknown, R/o 01 Akbari Road, Ratlam District
Ratlam (M.p.)
----Respondents
For Petitioner(s) : Mr. Shashi Shekhar Patel.
For Respondent(s) : Mr. Hathi Singh Jodha, PP.
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[2025:RJ-JD:51612] (2 of 2) [CRLW-3080/2025]
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.
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
687-Tikam/-
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