Rajasthan High Court - Jodhpur
Yasmin vs State Of Rajasthan (2025:Rj-Jd:25488) on 23 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:25488]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 308/2025
1. Yasmin W/o Asaman, Aged About 22 Years, D/o Shri Faridudin,
Resident Of Ward No 14 Songiri Well, Didu Sipahiya Ka Mohalla
Bikaner, At Present Resident Charanwala, Police Station
Ranjeetpura, District Bikaner (Raj.).
2. Asaman S/o Dilu Khan, Aged About 28 Years, Charanwala,
Police Station Ranjeetpura, District Bikaner (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, The Secretary, Ministry Of Home Affairs,
Jaipur
2. Superintendent Of Police, Bikaner
3. Station House Officer, Police Station Ranjeetpura, District
Bikaner
4. Faridudin S/o Mohd Hanif Shekh, Near New Mosque Word No
35 Rani Bazar Bikaner At Present Resident Bandra Bas, In
Front Gurjaro Ka Kabristan Bikaner
5. Samrin W/o Faridudin, Near New Mosque Word No 35 Rani
Bazar Bikaner At Present Resident Bandra Bas, In Front
Gurjaro Ka Kabristan Bikaner
6. Shahajad S/o Abdul Hanif, Near New Mosque Word No 35 Rani
Bazar Bikaner
7. Jisan Ali S/o Abdul Hanif, Near New Mosque Word No 35 Rani
Bazar Bikaner
8. Isharad Shekh S/o Mohd Hanif Shekh, Near New Mosque Word
No 35 Rani Bazar Bikaner At Present Resident Of Bandra Bas,
In Front Gurjaro Ka Kabristan Bikaner
9. Imaran Shekh S/o Mohd Hanif Shekh, Near New Mosque Word
No 35 Rani Bazar Bikaner At Present Resident Of Bandra Bas,
In Front Gurjaro Ka Kabristan Bikaner
----Respondents
For Petitioner(s) : Mr. B.R. Godara
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
23/05/2025
1. The instant criminal misc. application has been filed by the
petitioners seeking correction in the order dated 12.05.2025
passed by this Court in S.B. Criminal Writ Petition No.1327/2025.
[2025:RJ-JD:25488] (2 of 3) [CRLMA-308/2025]
2. Learned counsel for the petitioners submits that due to
inadvertence, in the order dated 12.05.2025 while granting
protection to the petitioners, which has been noted that the
petitioners are living peacefully in live-in-relationship whereas
both the petitioners have performed marriage (Nikah) and are
living happily with each other. The petitioners have also submitted
nikahnama on record.
3. Learned counsel thus implored this Court to allow the instant
criminal misc. application and make necessary corrections in the
order dated 12.05.2025.
4. Learned Public Prosecutor does not object to the said prayer
made by learned counsel for the petitioners.
5. Accordingly, the instant criminal misc. application is allowed
and the corrected order dated 12.05.2025 reads as under:-
"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.
[2025:RJ-JD:25488] (3 of 3) [CRLMA-308/2025]
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
269-Dinesh/-
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