Samim Banu vs State Of Rajasthan (2025:Rj-Jd:51680)
2025 Latest Caselaw 16213 Raj

Rajasthan High Court - Jodhpur

Samim Banu vs State Of Rajasthan (2025:Rj-Jd:51680) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51680]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2927/2025

1.       Samim Banu W/o Firoj, Aged About 25 Years, R/o Railway
         Station Road, Bagra, District Jalore (Rajasthan)
2.       Firoj S/o Ghani Khan, Aged About 30 Years, R/o Jagsa,
         P.o.jagsa, Distt.barmer (Rajasthan)
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Secretary, Ministry Of Home
         Affairs, Jaipur (Raj)
2.       The Superintendent Of Police, District Jalore
3.       The Superintendent Of Police, District Balotra.
4.       The Station House Officer, P.s.bagra, Jalore
5.       The Station House Officer, P.s.balotra, Balotra.
6.       Sultan      Khan     S/o      Jabar      Khan,        R/o    New    Muslim
         Colony,bagra, Jalore
7.       Jakir Khan S/o Jabar Khan, R/o New Muslim Colony,bagra,
         Jalore
8.       Aler Khan S/o Dote Khan, R/o New Muslim Colony,bagra,
         Jalore
9.       Haider      Khan       S/o    Raje       Khan,       R/o     New    Muslim
         Colony,bagra, Jalore
10.      Jabar       Khan    S/o      Kasu       Khan,        R/o     New    Muslim
         Colony,bagra, Jalore
11.      Gafur       Khan    S/o      Kasu       Khan,        R/o     New    Muslim
         Colony,bagra, Jalore
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Devendra Singh Rathore
For Respondent(s)           :     Mr. Hathi Singh Jodha, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/11/2025

(Uploaded on 27/11/2025 at 08:17:34 PM)

[2025:RJ-JD:51680] (2 of 2) [CRLW-2927/2025]

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 665-himanshu/-

(Uploaded on 27/11/2025 at 08:17:34 PM)

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