PRIYA SUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal writ petition has been preferred by the petitioners with the following prayer:-

(2.) By way of filing the instant criminal writ petition, a prayer has been made for issuing direction to the respondent Nos.3 to 5 to provide protection to the petitioners from the private respondents.

(3.) Learned counsel for the petitioners submits that the petitioner No.1 is 18 years old and the petitioner No.2 is of the age of 19 years and they want to perform marriage, after attaining the eligible age of marriage of the petitioner No.2 and till then, they have decided to stay together in a live in-relationship and for the said purpose, they have also executed a live in-relationship agreement on 27/10/2025. Counsel submits that the family members of the petitioner No.1 have not consented for such act of the petitioners and have threatened them to harm their life and personal liberty. Under these circumstances, the petitioners had approached the Nodal Officer, i.e., SHO Police Station Kunhadi, Kota protection by way of filing representations on 13/11/2025 and 17/11/2025 respectively, but no heed has been paid. Under these compelling circumstances, they have approached this Court by way of filing the instant petition.