Rajasthan High Court - Jodhpur
Anwar vs State Of Rajasthan (2025:Rj-Jd:19977) on 24 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19977]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1131/2025
1. Anwar S/o Subhaan Khan, Aged About 33 Years, R/o
Mehro Ki Dhani, Kahilana, Rajgarh, Jaisalmer
2. Goga D/o Yusuf Khan, Aged About 34 Years, R/o Chatri
Nadi, Sidhiyo And Meghwalo Ki Dhaniya, Rajva, Lordi
Dejgara, Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur
2. The Superintendent Of Police, Jodhpur
3. The Superintendent Of Police, Jaisalmer
4. The Sho, P.s. Jhanvar
5. The Sho, Saankda
6. Isub Khan S/o Kareem Khan, R/o Chatri Nadi, Sindhiyo
And Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
7. Saddam Khan S/o Kareem Khan, R/o Chatri Nadi,
Sindhiyo And Meghwalo Ki Dhaniya, Lordi Dejgara,
Jodhpur
8. Safi Khan S/o Pathan Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
9. Kalu Alias Jamaal Khan S/o Pathan Khan, R/o Chatri Nadi,
Sindhiyo And Meghwalo Ki Dhaniya, Lordi Dejgara,
Jodhpur
10. Sahil Khan S/o Rimju Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
11. Sadik Khan S/o Pathan Khan, R/o Chatri Nadi, Sindhiyo
And Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
12. Azzarudin S/o Safi Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
13. Sikander S/o Safi Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
14. Maksud S/o Kalu Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
15. Aslam S/o Kalu Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
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[2025:RJ-JD:19977] (2 of 3) [CRLW-1131/2025]
16. Anwar S/o Rimju Khan, R/o Chatri Nadi, Sindhiyo And
Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
17. Ikhlas Khan S/o Sadik Khan, R/o Chatri Nadi, Sindhiyo
And Meghwalo Ki Dhaniya, Lordi Dejgara, Jodhpur
18. Bhaage Khan S/o Bacchu Khan, R/o Dudhiya, Tehsil
Bhinayana, Jaisalmer
19. Safi Khan S/o Balki Khan, R/o Village Dalpatpura, Tehsil
Bhinayana, Jaisalmer
20. Bache Khan S/o Hidal Khan, R/o Village Dalpatpura, Tehsil
Bhinayana, Jaisalmer
21. Ali Khan S/o Hidal Khan, R/o Dalpatpura, Tehsil
Bhinayana, Jaisalmer
22. Habib Khan S/o Taalab Khan, R/o Village Khuhda
Sankada, Tehsil Pokhran, Jaisalmer
23. Bheekhe Khan S/o Neejru Khan, R/o Village Sankada,
Tehsil Pokhran, Jaisalmer
24. Bheekhe Khan S/o Nihal Khan, R/o Village Khailana,
Tehsil Pokhran, Jaisalmer
25. Saale Khan S/o Wali Khan, R/o Dalpatpura, Tehsil
Bhinyana, Jaisalmer
26. Firoj Khan S/o Khan Mohammad (Sarpanch), R/o
Dalpatpura, Tehsil Bhinyana, Jaisalmer
27. Kasam Khan S/o Sawai Khan, R/o Dalpatpura, Tehsil
Bhinyana, Jaisalmer
28. Bahadur Khan S/o Sawai Khan, R/o Dalpatpura, Tehsil
Bhinyana, Jaisalmer
29. Subhan Khan S/o Khamishe Khan, R/o Village Khailana,
Tehsil Pokhran, Jaisalmer
30. Bacchu Khan S/o Husain Khan, R/o Dalpatpura, Tehsil
Bhinyana, Jaisalmer
----Respondents
For Petitioner(s) : Mr. Ravindra Kumar Purohit
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
[2025:RJ-JD:19977] (3 of 3) [CRLW-1131/2025]
24/04/2025
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 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
216-himanshu/-
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