Nisha Bano vs State Of Rajasthan (2025:Rj-Jd:54020)
2025 Latest Caselaw 17055 Raj

Rajasthan High Court - Jodhpur

Nisha Bano vs State Of Rajasthan (2025:Rj-Jd:54020) on 15 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54020]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3624/2025

1.       Nisha Bano W/o Haider Ali, Aged About 21 Years, D/o
         Jakir Hussain R/o Pabu Bari Ke Bahar, Bikaner, At Present
         Reside At Saint N.n. School Ke Pass Wali Gali, Sarvodaya
         Basti, Bikaner, Raj..
2.       Haider Ali S/o Mohammad Ishmile, Aged About 29 Years,
         Saint N.n. School Ke Pass Wali Gali, Sarvodaya Basti,
         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.       Station House Officer, Police Station Mukta Prasad Nagar,
         Dist. Bikaner Raj.
4.       Jakir Hussain S/o Asgar Ali, Saint N.n. School Ke Pass
         Wali Gali, Sarvodaya Basti ,bikaner, Raj.
5.       Shabir Ali S/o Asgar Ali, Saint N.n. School Ke Pass Wali
         Gali, Sarvodaya Basti ,bikaner, Raj.
6.       Ahmad Ali S/o Asgar Ali, Saint N.n. School Ke Pass Wali
         Gali, Sarvodaya Basti ,bikaner, Raj.
7.       Akhtar Ali S/o Asgar Ali, R/o Sulmaniya Maderse Ke Pass,
         Sarvodaya Basti, Bikaner,raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Amardeep Lamba
For Respondent(s)         :     Mr. Prem Singh Panwar, PP with
                                Mr. Omprakash Choudhary.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

15/12/2025 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.

(Uploaded on 16/12/2025 at 10:24:59 AM)

[2025:RJ-JD:54020] (2 of 2) [CRLW-3624/2025]

The petitioners both being major persons claim to have

performed a love marriage. They submit that the marriage was

performed 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

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

far.

The documents pertaining to the age of the petitioners and

the marriage ceremony performed between 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 performed a love marriage.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 523-himanshu/-

(Uploaded on 16/12/2025 at 10:24:59 AM)

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