Dheli vs State Of Rajasthan (2026:Rj-Jd:10420)
2026 Latest Caselaw 3302 Raj

Rajasthan High Court - Jodhpur

Dheli vs State Of Rajasthan (2026:Rj-Jd:10420) on 26 February, 2026

[2026:RJ-JD:10420]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 893/2026

1.         Dheli D/o Amba Ram, Aged About 20 Years, R/o Near
           Tractor Garage Ka Mohalla, Purohito Ka Was Ramniya
           District Barmer. (Balotra) Raj.
2.         Joga Ram S/o Choutha Ram, Aged About 26 Years, R/o
           Holi Ka Than, Mokalsar, District Barmer (Balotra) Raj.
                                                                      ----Petitioners
                                       Versus
1.         State Of Rajasthan, Through The Chief Secretary Ministry
           Of Home Affairs Jaipur
2.         The Superintendent Of Police, Balotra
3.         The Station House Officer, Of Police Station Mokalsar
           District Balotra
4.         Geva Ram S/o Amba Ram, R/o Ramniya District Balotra
5.         Joga Ram S/o Chhoga Ram, Sivana Balotra
6.         Ram Lal S/o Chhoga Ram, Siwana Balotra
7.         Dhanna Ram S/o Kura Ram, Kuship Balotra
8.         Mukesh S/o Aja Ram, Kundal Balotra
9.         Aja Ram S/o Not Known, Kundal Balotra
                                                                    ----Respondents


For Petitioner(s)             :    Mr. D.K. Godara
For Respondent(s)             :    Mr. Surendra Bishnoi, PP



               HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

26/02/2026

1. Heard the learned counsel for the parties.

2. Perused contents of the petition alongwith annexures

thereof.

3. Pleaded case is that both petitioners are major. They intend

to get married and before they take a decision, they have decided

(Uploaded on 26/02/2026 at 06:56:39 PM)

[2026:RJ-JD:10420] (2 of 2) [CRLW-893/2026]

to live together. Both are adult, female 20 years old and male 26

years old and thus fully capable and legally competent to take

decision to choose their life partners.

4. In the premise, petition is disposed of with a direction to

respondents No.2 & 3 i.e. Superintendent of Police, Balotra, and

Station House Officer, PS Mokalsar, Distt. Balotra that the contents

of the representation to be filed by the petitioners seeking

protection of life and liberty be duly verified. If warranted,

requisite steps be taken, in accordance with law for grant of

protection of life and liberty to the petitioners. It is clarified that

this order shall neither be treated as a stamp of this Court qua

live-in relationship of the petitioners nor any reflection on the

merits of the contentions raised by them in the present petition.

5. Present petition stands disposed of.

(SUNIL BENIWAL),J 266-skm/-

(Uploaded on 26/02/2026 at 06:56:39 PM)

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