Aaysha Khan vs State Of Rajasthan (2025:Rj-Jd:18287)
2025 Latest Caselaw 11358 Raj

Rajasthan High Court - Jodhpur

Aaysha Khan vs State Of Rajasthan (2025:Rj-Jd:18287) on 9 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18287]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 968/2025

1.       Aaysha Khan D/o Munna Khan, Aged About 24 Years,
         Resident Of Shayra Vishanpura Naya Talab Inside Nagori
         Gate Jodhpur At Present Reside At Shastri Nagar Sojat
         Road Pali Rajasthan
2.       Kuldeep Gehlot S/o Purshotam Lal, Aged About 25 Years,
         Resident Of Shastri Nagar Sojat Road Pali Rajasthan
                                                                        ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Seretary Minstry Of
         Home Affairs Jaipur Raj.
2.       The Commissioner, Police (East) Jodhpur Rajasthan
3.       The Deputy       Commissioner,            Police        Of    East   Jodhpur
         Rajasthan
4.       The Suprintendent, Police Pali Rajasthan
5.       The Station House Officer, Police Station Nagori Gate
         District Jodhpur Rajasthan
6.       The Station House Officer, Police Station Pali District Pali
         Rajasthan
7.       Inayat Khan S/o Munna Khan, Shayra Vishanpura Naya
         Talab Inside Nogori Gate Jodhpur Rajasthan
8.       Anil, Resident Of Laykan Ghantaghar Jodhpur Raj
9.       Jahir S/o Akhtar, Resident Of Laykan Ghantaghar Jodhpur
         Raj
10.      Imran S/o Idu Kha, Resident Of Kabir Nagar Jodhpur Raj
11.      Anwar S/o Shokat Ali, Resident Of Sojat Road Pali Raj
12.      Ashlam S/o Shokat Ali, Resident Of Sojat Road Pali Raj
13.      Irfan S/o Amir Mohammed, Resident Of Shorabhganj
         Bhakhwara Abu Road District Sirohi Raj
14.      Shahruk S/o Amir Mohammed, Resident Of Shorabhganj
         Bhakhwara Abu Road District Sirohi Raj
                                                                      ----Respondents


For Petitioner(s)         :     Mr. R.S. Choudhary
For Respondent(s)         :     Mr. Narendra Singh Chandawat



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/04/2025

[2025:RJ-JD:18287] (2 of 2) [CRLW-968/2025]

The criminal writ petition has been preferred by the

petitioners under Articles 226 and 227 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.

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 226-himanshu/-

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