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Rajasthan High Court - Jodhpur
Aayash vs State Of Rajasthan (2025:Rj-Jd:54279) on 16 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:54279]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3594/2025
1. Aayash D/o Bharre Khan, Aged About 21 Years, R/o
Sindhi Nagar, Village Kaparda, District Jodhpur Raj.
2. Saddam Hussain S/o Barkat Khan, Aged About 28 Years,
R/o Talab Ki Dhani, Sidhipura, Tehsil Pipar City, District
Jodhpur Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Ofhome Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Jodhpur Rural Raj
3. The Station House Officer, Police Station Kaparda,
Districtjodhpur.
4. Sadam Khan S/o Haji Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
5. Aalarak Khan S/o Iabhu Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
6. Bharre Khan S/o Aladin Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
7. Noor Khan S/o Rehmat Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
8. Ramjan Khan S/o Aladin Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
9. Sabhu Khan S/o Rehmat Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
10. Faruk Khan S/o Rehmat Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
11. Insaf Khan S/o Bharre Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
12. Aamdin Khan S/o Ramjan Khan, R/o Sindhi Nagar,
Villagekaparda, District Jodhpur Raj.
13. Hakim Khan S/o Mubarak Khan, R/o Jalupura, Tehsil Pipar
City,district Jodhpur Raj.
14. Aamdin Khan S/o Mubarak Khan, R/o Jalupura, Tehsil
Pipar City,district Jodhpur Raj.
15. Azij Khan S/o Murad Khan, R/o Sindhi Nagar, Village
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[2025:RJ-JD:54279] (2 of 3) [CRLW-3594/2025]
Kaparda,district Jodhpur Raj.
16. Babu Khan S/o Murad Khan, R/o Sindhi Nagar, Village
Kaparda,district Jodhpur Raj.
17. Allarakh Khan S/o Hakim Khan, R/o Bhakhari Ki Dhani,
Village Sindhipura, Tehsil Pipar City, District Jodhpur Raj.
----Respondents
For Petitioner(s) : Mr. Govind Ram
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
16/12/2025
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.
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
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[2025:RJ-JD:54279] (3 of 3) [CRLW-3594/2025]
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
700-divya/-
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