Rajasthan High Court - Jodhpur
Anjali Nahar vs State Of Rajasthan (2024:Rj-Jd:37101) on 6 September, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:37101]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1904/2024
1. Anjali Nahar D/o Anil Kumar Nahar, Aged About 25 Years,
R/o Ashok Nagar Bichla Gela Hanuman Marg, Chittorgarh,
Rajasthan.
2. Bilal Khan Pathan S/o Akbar Khan Pathan, Aged About 33
Years, R/o Near Railway Station, Chanderiya, Chittorgarh,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Home
Department, Government Secretariat, Jaipur.
2. The Director General Of Police, Rajasthan Jaipur.
3. Superintendent Of Police, Dist. Chittorgarh.
4. S.h.o., Police Station, City Kotwali Dist. Chittorgarh.
5. S.h.o., Police Station, Chanderiya Dist. Chittorgarh.
6. Anil Nahar S/o Jitmal Nahar, R/o Ashok Nagar Bichla Gela
Hanuman Marg, Chittorgarh (Raj.)
7. Dinesh Nahar S/o Jitmal Nahar, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
8. Rakesh Nahar S/o Jitmal Nahar, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
9. Suresh Nahar S/o Jitmal Nahar, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
10. Akash Nahar S/o Anil Nahar, R/o Ashok Nagar Bichla Gela
Hanuman Marg, Chittorgarh (Raj.)
11. Deepak Nahar S/o Dinesh Nahar, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
12. Abhishek Nahar S/o Suresh Nahar, R/o Ashok Nagar
Bichla Gela Hanuman Marg, Chittorgarh (Raj.)
13. Chirag Nahar S/o Suresh Nahar, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
14. Anil Kothari S/o Lalchand Kothari, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
15. Indar Bafwna S/o Roshan Lal, R/o Ashok Nagar Bichla
Gela Hanuman Marg, Chittorgarh (Raj.)
16. Sushil Bafwna S/o Roshan Lal, R/o Ashok Nagar Bichla
(Downloaded on 09/09/2024 at 08:47:12 PM)
[2024:RJ-JD:37101] (2 of 3) [CRLW-1904/2024]
Gela Hanuman Marg, Chittorgarh (Raj.)
17. Anil Bafwna S/o Roshan Lal, R/o Ashok Nagar Bichla Gela
Hanuman Marg, Chittorgarh (Raj.)
18. Akbar Khan S/o Chotu Khan, R/o Near Railway Station,
Chanderiya, Chittorgarh, Rajasthan.
19. Mushtak Khan S/o Akbar Khan, R/o Near Railway Station,
Chanderiya, Chittorgarh, Rajasthan.
20. Mansukih Khan S/o Chotu Khan, R/o Near Railway
Station, Chanderiya, Chittorgarh, Rajasthan.
21. Anisha Baig W/o Akbar Khan, R/o Near Railway Station,
Chanderiya, Chittorgarh, Rajasthan.
22. Suniya W/o Mustak Khan, R/o Near Railway Station,
Chanderiya, Chittorgarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Shivraj Chauhan
For Respondent(s) : Mr. N.K. Gurjar, GA-cum-AAG
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
06/09/2024
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 private respondents, who are their relatives. The
petitioners allegedly approached the concerned respondent
authorities with a prayer to be provided with adequate protection
but no heed has been paid to their request so far.
[2024:RJ-JD:37101] (3 of 3) [CRLW-1904/2024]
The documents pertaining to the age of the petitioners and
an ikrarnama verifying the factum of them being in a live in
relationship 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 concerned
respondent authorities to provide protection to the petitioners
deserves to be accepted.
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The concerned
respondent authorities 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.
(KULDEEP MATHUR),J
130-himanshu/-
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