Tasmina Khatun vs State Of Rajasthan (2025:Rj-Jd:52008)
2025 Latest Caselaw 16586 Raj

Rajasthan High Court - Jodhpur

Tasmina Khatun vs State Of Rajasthan (2025:Rj-Jd:52008) on 2 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52008]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3092/2025

1.       Tasmina Khatun D/o Hafizul Malik, Aged About 18 Years,
         Rampuriya College Ke Piche Frashan Masjid Ke Pass
         Bikaner At Present Reside At Dhobi Talai Gali No 13
         Bikaner District Bikaner Raj
2.       Shahil S/o Amin, Aged About 25 Years, Dhobi Talai Gali
         No 13 Bikaner District Bikaner Raj
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Raj
2.       The Superintendent Of Police, Bikaner Raj
3.       The Superintendent Of Police, Jaisalmer Raj
4.       The Station House Officer, Police Station Kotgate District
         Bikaner Raj
5.       The Station House Officer, Police Station Pokhran District
         Jaisalmer Raj
6.       Hafizul Malik S/o Nuran Malik, Rampuriya College Ke
         Piche Frashan Masjid Ke Pass Bikaner Raj
7.       Mustkim S/o Muzaffar Sheikh, Pokhran District Jailsamer
         Raj
8.       Akram S/o Unknown, Teliwada Bikaner District Bikaner
         Raj
9.       Aarif S/o Unknown, Teliwada Bikaner District Bikaner Raj
                                                                   ----Respondents


For Petitioner(s)           :     None Present
For Respondent(s)           :     Mr. Vikram Singh Rajpurohit, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/12/2025

(Uploaded on 02/12/2025 at 02:14:22 PM)

[2025:RJ-JD:52008] (2 of 2) [CRLW-3092/2025]

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 464-himanshu/-

(Uploaded on 02/12/2025 at 02:14:22 PM)

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