Sahiba Bano vs State Of Rajasthan (2025:Rj-Jd:55144)
2025 Latest Caselaw 17255 Raj

Rajasthan High Court - Jodhpur

Sahiba Bano vs State Of Rajasthan (2025:Rj-Jd:55144) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55144]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3715/2025

1.       Sahiba Bano S/o Jabbar Ali, Aged About 18 Years,
         Resident Of Manana, District Nagour Raj.
2.       Dinesh Vaishnav S/o Bodu Das, Aged About 23 Years,
         Resident Of Ramsiya, District Nagour At Present Balotra
         District Balotra Raj
                                                                        ----Petitioners
                                         Versus
1.       State       Of     Rajasthan,           Through          Secretary,    Home.
         Department,          Government            Of     Rajasthan,     Secretariat,
         Jaipur.
2.       The Superintendent Of Police, Ps. Balotra District Balotra.
3.       The Station House Officer, Police Station Balotra, District
         Balotra 3.
4.       Jabbar Ali S/o Bilaludin, Resident Of Manana Tehsil
         Makrana District Nagour
5.       Jilfikar Ali S/o Jabbr Ali, Resident Of Manana Tehsil
         Makrana District Nagour
6.       Sakur Ali S/o Bilaludin, Resident Of Manana Tehsil
         Makrana District Nagour
7.       Jabbar Ali S/o Hanif Kha, 7. Resident Of Chandaman
         Tehsil Degana District Nagour
8.       Gafar Ali S/o Hanif Kha, Resident Of Chandaman Tehsil
         Degana District Nagour
9.       Mukhatiyar Ali S/o Kalu Kha, Resident Of Makrana District
         Nagour
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Tapesh Sain
For Respondent(s)              :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2025

(Uploaded on 18/12/2025 at 06:28:23 PM)

[2025:RJ-JD:55144] (2 of 2) [CRLW-3715/2025]

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 14-divyashri/-

(Uploaded on 18/12/2025 at 06:28:23 PM)

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