Smt. Khushi vs State Of Rajasthan (2025:Rj-Jd:55070)
2025 Latest Caselaw 17260 Raj

Rajasthan High Court - Jodhpur

Smt. Khushi vs State Of Rajasthan (2025:Rj-Jd:55070) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55070]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3688/2025

1.       Smt. Khushi W/o Sabir Hussain, Aged About 20 Years, D/
         o Shri Mehamud R/o Machu Khan Ki Gali Rajmahal School
         Road, Jodhpur. At Present Kaga Kagadi Nagori Gate,
         Jodhpur
2.       Sabir Hussain S/o Shri Jakir Hussain, Aged About 22
         Years, R/o Kaga Kagadi Nagori Gate, Jodhpur. At Present
         Kaga Kagadi Nagori Gate, Jodhpur
                                                                          ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Ofhome Affairs, Govt. Of Rajasthan.
2.       Superintended Of Police, District Police Jodhpur
3.       Sho, Nagori Gate Police Station, Distt Jodhpur.
4.       Sho, Sadar Bazar Police Station Distt.jodhpur.
5.       Mehamud S/o Shri Unknown, R/o Machu Khan Ki Gali
         Rajmahal School Road, Jodhpur
6.       Moin S/o Shri Mehamud, R/o Machu Khan Ki Gali
         Rajmahal School Road, Jodhpur.
7.       Ali S/o Shri Unknown, R/o Machu Khan Ki Gali Rajmaha
         Lschool Road, Jodhpur.
8.       Sohail S/o Shri Unknown, R/o Mauto Ki Masjid Jodhpur.
9.       Afzal       S/o       Shri      Unknown,           R/o        Meerasi   Colony
         Mahamandir,jodhpur.
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Sohail Khan
For Respondent(s)               :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2025

(Uploaded on 18/12/2025 at 05:48:29 PM)

[2025:RJ-JD:55070] (2 of 2) [CRLW-3688/2025]

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 have

contracted Nikaah. They submit that the Nikaah was contracted

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 Nikaah contracted by 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 contracted a Nikaah.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 587-divyashri/-

(Uploaded on 18/12/2025 at 05:48:29 PM)

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