Rajasthan High Court - Jodhpur
Nagina Bano vs State Of Rajasthan (2025:Rj-Jd:18545) on 15 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18545]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 988/2025
1. Nagina Bano D/o Mangu Khan, Aged About 19 Years, R/o Thob
Road, Jodhpur Hospital Ke Samne, Patodi, Balotra, Dist.
Balotra (Raj.)
2. Dheeraj Kumar S/o Dinesh Joshi, Aged About 22 Years, R/o
541, Devi Road, Jyoti Nagar, Chandna Bhakhar, Jodhpur, Dist.
Jodhpur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Superintendent Of Police, Jodhpur West, Dist. Jodhpur
(Raj.)
3. The Superintendent Of Police, Balotra, Dist. Balotra (Raj.)
4. The Station House Officer, Police Station Pachpadra, Dist.
Balotra.
5. The Station House Officer, Police Station Pratap Nagar, Jodhpur
City West, Dist. Jodhpur.
6. Mangu Khan S/o Late Wali Khan, Aged About 45 Years, R/o
Thob Road, Jodhpur Hospital Ke Samne, Patodi, Balotra Dist.
Balotra (Raj).
7. Nasir Khan S/o Late Wali Khan, Aged About 40 Years, R/o
Thob Road, Jodhpur Hospital Ke Samne, Patodi, Balotra Dist.
Balotra (Raj).
8. Anwar Khan S/o Kasab, Aged About 20 Years, R/o Main
Choraha, Village Agolai, Tehsil Balesar, Dist. Jodhpur (Raj.)
9. Rafik Khan S/o Janu Khan, Aged About 30 Years, R/o Thob
Road, Jodhpur Hospital Ke Samne, Patodi, Balotra Dist. Balotra
(Raj).
10. Ashraf Khan S/o Janu Khan, Aged About 23 Years, R/o Thob
Road, Jodhpur Hospital Ke Samne, Patodi, Balotra Dist. Balotra
(Raj).
----Respondents
For Petitioner(s) : Mr. Dinesh Chouhan
For Respondent(s) : Mr. Narendra Singh Chandawat, PP
Mr. Firoz Khan for complainant
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
15/04/2025
The criminal writ petition has been preferred by the
petitioners under Article 226 & 227 of the Constitution of India
[2025:RJ-JD:18545] (2 of 2) [CRLW-988/2025]
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. 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/Commissioner of Police
concerned to provide protection to the petitioners deserves to be
accepted.
The Superintendent of Police/Commissioner of Police
concerned 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/Commissioner of
Police concerned 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
224-Dinesh/-
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