Tofika Bano Quazi Alias Khushi vs State Of Rajasthan (2025:Rj-Jd:23260)
2025 Latest Caselaw 1284 Raj

Rajasthan High Court - Jodhpur

Tofika Bano Quazi Alias Khushi vs State Of Rajasthan (2025:Rj-Jd:23260) on 14 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:23260]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1381/2025

1.       Tofika Bano Quazi Alias Khushi D/o Lokesh Gautam, Aged
         About 26 Years, D/o Ikramuddin Quazi R/o House No. 01,
         Behind Solanki Talkies, Garib Nawaj Colony, District-
         Bhilwara, Rajasthan.
2.       Lokesh Gautam S/o Shri Purushotam Sharma, Aged
         About 28 Years, R/o 76, Himmat Nagar, District- Pali,
         Rajasthan.
                                                                       ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Chief Secretary, Ministry
         Of Home Affairs,jaipur, Rajasthan.
2.       The     Superintendent           Of     Police,          District     Bhilwara,
         Rajasthan.
3.       The Station House Officer, Police Station- Bhawani Nagar,
         District- Bhilwara, Rajasthan.
4.       Ikramuddin     Quazi       S/o        Late   Zahiruddin             Quazi,   R/o
         Shashtri Nagar, Bhilwara, Rajasthan.
5.       Fakhruddin     Quazi       S/o     Late      Zahiruddin             Quazi,   R/o
         Mansarovar Lake, Bhilwara, Rajasthan.
6.       Moshin Khan S/o Ashraf Sheikh, R/o Malla Talai, Udaipur,
         Rajasthan.
                                                                     ----Respondents


For Petitioner(s)          :     Mr. Kaushal Sharma
For Respondent(s)          :     Mr. Narendra Gehlot, PP with
                                 Mr. Omprakash Choudhary.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

14/05/2025 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.

[2025:RJ-JD:23260] (2 of 2) [CRLW-1381/2025]

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 253-himanshu/-

Powered by TCPDF (www.tcpdf.org)