Haoura Nahar vs State Of Rajasthan (2025:Rj-Jd:52251)
2025 Latest Caselaw 16640 Raj

Rajasthan High Court - Jodhpur

Haoura Nahar vs State Of Rajasthan (2025:Rj-Jd:52251) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52251]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3514/2025

1.       Haoura Nahar D/o Sh. Murtaza Ali, Aged About 18 Years,
         H.no. 7, Paneri Upwan, Bedla Road, Fatehpura, Dist.
         Udaipur, Raj.
2.       Luqman Magar S/o Sh. Ali Asgar Magar, Aged About 26
         Years, H.no. 8, Moyyed Pura, Boharwadi Magar Wala,
         Dist. Udaipur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secratory, Dept. Of Home,
         Govt. Of Raj., Jaipur.
2.       Superintendent of Police, Dist. Udaipur
3.       Station House Officer, PS Dhanmandi Udaipur
4.       Station House Officer, PS Badgaon Udaipur
5.       Murtza Ali S/o Aabid Hussain, H.no. 7, Paneri Upwan,
         Bedla Road, Fatehpura, Dist. Udaipur, Raj.
6.       Rashida Nahar W/o Sh. Murtaza Ali, H.no. 7, Paneri
         Upwan, Bedla Road, Fatehpura, Dist. Udaipur, Raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ojas Shakdwipeeya.
For Respondent(s)         :     Mr. Prem Singh Panwar, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025

1. 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.

2. 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

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[2025:RJ-JD:52251] (2 of 2) [CRLW-3514/2025]

apprehend threat to their lives 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 the request so far.

3. 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.

4. 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.

5. The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 403-Tikam/-

(Uploaded on 03/12/2025 at 05:54:45 PM)

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