Rajasthan High Court - Jodhpur
Bano vs State Of Rajasthan (2025:Rj-Jd:51280) on 26 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51280]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3347/2025
1. Bano D/o Lalan, Aged About 40 Years, W/o Vakil,
Resident Of Bamhani Chowki, P.o. R.b.kalan, Distric
Shahjahapur, Uttarpradesh, At Present Residing At Ward
No.01, P.o 2 K.m Dabbar, 4 Km, Tehsil Gharsana, District
Sri Ganganagar.
2. Ajay Kumar S/o Om Prakash, Aged About 31 Years,
Resident Of Ward No.01, P.o 2 K.m Dabbar, 4Km, Tehsil
Gharsana, District Sri Ganganagar.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Rajasthan)
2. The Superintendent Of Police, Sri Ganganagar, Rajasthan.
3. The Station House Officer, Police Station Gharsana,
District Sri Ganganagar, Rajasthan.
4. Om Prakash S/o Annu Ram, Resident Of Ward No.01,
Chak 2 K.m (Dabbar), Thsil Nai Mandi, Police Station Nai
Mandi, Gharsana, District Sri Ganganagar.
5. Sahab Ram S/o Annu Ram, Resident Of Ward No.01, Chak
2 K.m (Dabbar), Thsil Nai Mandi, Police Station Nai Mandi,
Gharsana, District Sri Ganganagar.
6. Sunil S/o Sahab Ram, Resident Of Ward No.01, Chak 2
K.m (Dabbar), Thsil Nai Mandi, Police Station Nai Mandi,
Gharsana, District Sri Ganganagar.
7. Vakil S/o Jaivar Ser, Resident Of Bahmani Chowki, R.b.
Kalan, Shahjahpur, Uttarpradesh.
8. Raju S/o Lallan, Resident Of Village Shero, District
Badayu, Uttarpradesh.
9. Rukhsana W/o Fandan, Resident Of Bahmani Chowki, R.b.
Kalan, Shahjahpur, Uttarpradesh.
10. Khaiyaj S/o Fandan, Resident Of Bahmani Chowki, R.b.
Kalan, Shahjahpur, Uttarpradesh.
----Respondents
For Petitioner(s) : Mr. Vijay Kr. Gaur
Mr. Pradhyuman Singh
For Respondent(s) : Mr. Hanuman Prajapati, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
26/11/2025
(Uploaded on 26/11/2025 at 06:22:56 PM)
[2025:RJ-JD:51280] (2 of 2) [CRLW-3347/2025]
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
477-himanshu/-
(Uploaded on 26/11/2025 at 06:22:56 PM)
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