Nafija vs State Of Rajasthan (2025:Rj-Jd:19234)
2025 Latest Caselaw 11997 Raj

Rajasthan High Court - Jodhpur

Nafija vs State Of Rajasthan (2025:Rj-Jd:19234) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19234]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1044/2025

1.       Nafija D/o Bhanwar Kathat, Aged About 21 Years, W/o
         Aayub Kathat R/o Ganv Karwai, Tehsil Masuda,
         Harrajpura, Ajmer, Rajasthan At Present R/o 20,
         Sangariya Vihar, Jodhpur, Rajasthan.
2.       Aayub Kathat S/o Nimba Kathat, Aged About 23 Years, R/
         o 20, Sangariya Vihar, Jodhpur, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Commissioner Of Police, Jodhpur
3.       The Sho, P.s. Vivek Vihar, Jodhpur
4.       The Sho, P.s. Sendra, Dist. Pali
5.       Bhanwar Kathat S/o Sultan Kathat, R/o Ganv Karwai,
         Tehsil Masuda, Harrajpura, Ajmer, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Harendra Singh Inda
For Respondent(s)         :     Mr. Surendra Bishnoi, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/04/2025

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 have

contracted Nikaah. They submit that the Nikaah was contracted

against the wishes of their parents and thus, they feel threat to

their lives 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

[2025:RJ-JD:19234] (2 of 2) [CRLW-1044/2025]

adequate protection but no heed has been paid to their request so

far.

The documents pertaining to the age of the petitioners and

the Nikaah contracted by them 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 have contracted a Nikaah.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 229-Dinesh/-

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