Heena D/O Abdul Said vs State Of Rajasthan (2024:Rj-Jp:2068)
2024 Latest Caselaw 193 Raj/2

Rajasthan High Court

Heena D/O Abdul Said vs State Of Rajasthan (2024:Rj-Jp:2068) on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:2068]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1971/2023

1.       Heena D/o Abdul Said, Aged About 35 Years, R/o 3919-D,
         Meethi Kothi, Jaipur Presently R/o 613, Rajeev Nagar,
         Kachchhi Basti, Bhatta Basti, Shastri Nagar, Jaipur.
2.       Anwar Hussain S/o Mohammad Hussain, Aged About 35
         Years, R/o 613, Rajeev Nagar, Kachchhi Basti, Bhatta
         Basti, Shastri Nagar, Jaipur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2.       Commissioner Of Police, Jaipur.
3.       Station House Officer, Police Station Bhatta Basti, Jaipur.
4.       Fakhruddin @ Fakhru S/o Late Abdul Manan,
5.       Imran S/o Fakruddin,
6.       Bilal S/o Kamal,
7.       Kamal S/o Late Abdul Manan,
         Respondent No.4 to 7 are R/o Khadde Wali Masjid, Rajeev

Nagar Kacchi Basti, Naiyon Ka Tiba, Bhatta Basti, Shastri Nagar, Jaipur.

8. Farjana W/o Kayyum, R/o Neelgaron Ka Mohalla, Ramganj, Jaipur.

9. Chuttan S/o Not Known, R/o makrana, District Nagaur.

10. Mohammad Hussain, S/o Jafar Hussain,

11. Shakir S/o Mohammd Hussain,

12. Ajhar Hussain S/o Mohammad Hussain,

13. Shahjad Hussain S/o Mohammad Hussain, Respondent No. 10 to 13 are R/o Khadde Wali Masjid, Rajeev Nagar Kacchi Basti, Bhatta Basti, Shastri Nagar, Jaipur.

----Respondents

For Petitioner(s) : Mr. Mohammad Aslam For Respondent(s) : Mr. Atul Sharma, P.P.

[2024:RJ-JP:2068] (2 of 2) [CRLW-1971/2023]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

Learned counsel for the petitioners wants to withdraw this

criminal writ petition as he has instructions to approach the Nodal

Officer/Agency appointed by the State Government in pursuance

of Circular dated 18.01.2019 issued from the Office of Director

General of Police, Rajasthan for protection of couples who have

solemnized marriage with each other and are residing together out

of their free will and volition against the wishes of their family

members.

The criminal writ petition is dismissed accordingly with liberty

as aforesaid.

It goes without saying that if any such approach is made, the

Nodal Officer/Agency shall take the requisite steps in accordance

with law expediently.

(MAHENDAR KUMAR GOYAL),J

Manish/256

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