Rajasthan High Court - Jodhpur
Sultana Bano vs State Of Rajasthan (2025:Rj-Jd:19732) on 23 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19732]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1124/2025
1. Sultana Bano D/o Liyakat Ali @ Yakat Ali, Aged About 24
Years, R/o 1482, Near House Of Nathu Master, Gurjaro Ka
Mohalla, Bikaner, Presently R/o Near Mahila Bagh
Hospital, Gulab Sagar, Jodhpur.
2. Sohel Khan S/o Mohammad Usman, Aged About 28 Years,
R/o Ghosiyo Ki Gali, Udaimandir, Jodhpur.
----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 S.h.o., Police Station Sadar Kotwali, Jodhpur.
4. The S.h.o., Police Station Udaimandir, Jodhpur.
5. Akram S/o Abdul Rajjak, R/o Near Mahila Bag Hospital,
Gulab Sagar, Jodhpur.
6. Mohammad Rajjak, R/o Near Mahila Bag Hospital, Gulab
Sagar, Jodhpur.
7. Mohammad Iqubal S/o Mohd. Rajjak, R/o Near Mahila
Bag Hospital, Gulab Sagar, Jodhpur.
8. Mohd. Akram S/o Mohd. Rajjak, R/o Near Mahila Bag
Hospital, Gulab Sagar, Jodhpur.
9. Mohd. Ashif S/o Modh. Rajjak, R/o Near Mahila Bag
Hospital, Gulab Sagar, Jodhpur.
10. Mohd. Abid S/o Mohd. Rajjak, R/o Near Mahila Bag
Hospital, Gulab Sagar, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Deepak Chouhan
For Respondent(s) : Mr. Surendra Bishnoi, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
23/04/2025
[2025:RJ-JD:19732] (2 of 2) [CRLW-1124/2025]
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 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
247-divya/-
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