Aksha Beg vs State Of Rajasthan (2024:Rj-Jd:26018)
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Rajasthan High Court - Jodhpur

Aksha Beg vs State Of Rajasthan (2024:Rj-Jd:26018) on 26 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:26018]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
               S.B. Criminal Writ Petition No. 1335/2024

1.       Aksha Beg D/o Shri Akram Beg, Aged About 21 Years, R/o
         Purani Patrika Gali, Udaimandir, Jodhpur.
2.       Riyaz Ahmed S/o Shri Nisar Amed, Aged About 28 Years,
         R/o Gulzarpura, Uperla Bass, Jodhpur.
                                                                           ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through Pp
2.       Commissioner Of Police, Jodhpur.
3.       Sho, Police Station Nagori Gate, Jodhpur.
4.       Sho, Police Station Sadar Bazar, Jodhpur.
5.       Sho, Police Station Sadar Kotwali, Jodhpur.
6.       Akram Beg S/o Unknown, R/o Purani Patrika Gali,
         Udaimandir, Jodhpur.
7.       Arbaz       S/o      Akram        Beg,       R/o      Purani      Patrika     Gali,
         Udaimandir, Jodhpur.
8.       Sahil S/o Unknown, R/o Pathankot, Opp. Fun World,
         Jodhpur.
9.       Ashif   S/o        Unknown,           R/o     Kernel          Sahib   Ki    Haveli,
         Udaimandir, Jodhpur.
10.      Mujahid S/o Unknown, R/o Kernel Sahib Ki Haveli,
         Udaimandir, Jodhpur.
                                                                         ----Respondents


For Petitioner(s)               :     Mr. Talmeez Ahmed
For Respondent(s)               :     Mr. A.R. Choudhary, PP



      HON'BLE MR. JUSTICE KULDEEP MATHUR(VACATION

JUDGE)

Order

26/06/2024

[2024:RJ-JD:26018] (2 of 2) [CRLW-1335/2024]

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.

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 feel threat

at the hands of respondents Nos.6 to 10. The petitioners allegedly

approached the respondent police authorities with a prayer to be

provided with adequate protection but no heed has been paid to

their request so far.

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, Jodhpur to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jodhpur 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, Jodhpur shall ensure that no harm is

caused to the petitioners, who are in a live in relationship.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR(VACATION JUDGE)),J C-2-Rashi/-

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