Wajida W/O Shri Iliyas Khan vs State Of Rajasthan (2024:Rj-Jp:3593)
2024 Latest Caselaw 429 Raj/2

Rajasthan High Court

Wajida W/O Shri Iliyas Khan vs State Of Rajasthan (2024:Rj-Jp:3593) on 22 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:3593]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 4983/2021

1.       Wajida W/o Shri Iliyas Khan, Aged About 27 Years, R/o
         Village Chor Basai, Tehsil Kishangarh Bas, District Alwar,
         Rajasthan.
2.       Jaikam S/o Shri Sumer, Aged About 31 Years, R/o Village
         Chor       Basai,   Tehsil     Kishangarh           Bas,   District   Alwar,
         Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2.       Superintendent Of Police, Alwar.
3.       Station House Officer, Police Station Kishangarh Bas,
         District Alwar.
4.       Iliyas S/o Aasu, Aged About 40 Years, R/o Village Chor
         Basai, Tehsil Kishangarh Bas, District Alwar, Rajasthan.
5.       Aasu S/o Chandar, Aged About 55 Years, R/o Village Chor
         Basai, Tehsil Kishangarh Bas, District Alwar, Rajasthan.
6.       Fakru S/o Rahman, Aged About 40 Years, R/o Village
         Khanpur Mevan, Tehsil Kishangarh Bas, District Alwar,
         Rajasthan.
7.       Jamshed S/o Fajru, Aged About 35 Years, R/o Agwani,
         Tehsil Mundawar, District Alwar.
8.       Sattar S/o Fajru, Aged About 30 Years, R/o Agwani, Tehsil
         Mundawar, District Alwar.
9.       Jafru S/o Fajru, Aged About 45 Years, R/o Agwani, Tehsil
         Mundawar, District Alwar.
                                                                    ----Respondents

For Petitioner(s) : Ms. Chanchal for Mr. Rajneesh Gupta For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Tayyab Ali Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2024:RJ-JP:3593] (2 of 2) [CRLMP-4983/2021]

Judgment / Order

22/01/2024

Learned counsel for the petitioners wants to withdraw this

criminal writ petition as he has instructions to approach the Nodal

Officer 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 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 request is made, the

Nodal Officer shall take the requisite steps in accordance with law

expediently.

(MAHENDAR KUMAR GOYAL),J

Manish/191

Powered by TCPDF (www.tcpdf.org)