[Cites 0, Cited by 0]
Rajasthan High Court - Jodhpur
Pooja Saini vs State Of Rajasthan (2026:Rj-Jd:9464) on 20 February, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:9464]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 755/2026
1. Pooja Saini D/o Raj Kumar Saini, Aged About 31 Years, R/
o 90, Saini Bhawan, Kamla Nehru Nagar, Hasanpura C,
Raiyyo Ki Masjid, Jaipur At Present Magji Ki Ghati, Mandor
Road, Jodhpur Raj.
2. Mohd Sakir S/o Mohd Sahjad, Aged About 36 Years, R/o
21, Kamla Nehru Nagar, Hasanpura C, Jaipur At Present
Magji Ki Ghati, Mandor Road, Jodhpur Raj. -
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Jhalawar.
3. The Station House Officer, Police Station Sadar, Jaipur
4. Rajkumar Saini S/o Ratan Saini, R/o 90, Saini Bhawan,
Kamla Nehru Nagar, Hasanpura C, Raiyyo Ki Masjid,
Jaipur
5. Kanta Saini W/o Rajkumar Saini, R/o 90, Saini Bhawan,
Kamla Nehru Nagar, Hasanpura C, Raiyyo Ki Masjid,
Jaipur
6. Abhas Saini S/o Rajkumar Saini, R/o 90, Saini Bhawan,
Kamla Nehru Nagar, Hasanpura C, Raiyyo Ki Masjid,
Jaipur
7. Sakil Khan S/o Sehjad Khan, R/o 90, Saini Bhawan,
Kamla Nehru Nagar, Hasanpura C, Raiyyo Ki Masjid,
Jaipur
----Respondents
For Petitioner(s) : Mr. Shivraj Chouhan
For Respondent(s) : Mr. NS Chandawat, Dy.G.A. with
Mr. RS Bhati
Mr. Hemendra Singh
HON'BLE MR. JUSTICE FARJAND ALI
Order
20/02/2026
1. Yesterday, when the matter was taken up, a lady along with
her counsel claiming herself to be mother of petitioner No.1
appeared and stated to this Court that the petitioner No.1 is not
willing to continue the proceeding and does not seek protection
since she is residing with her. Upon noticing fishy circumstances
(Uploaded on 23/02/2026 at 05:07:01 PM)
[2026:RJ-JD:9464] (2 of 2) [CRLW-755/2026]
and just to convince that the petitioner No.1 is not under
confinement or oppressed, it was ordered that she be brought
before the Court to reiterate the above things. Upon their
consensus, the matter was directed to be listed tomorrow at
10:30 A.M.
1.2 Today, the learned counsel Shri Hemendra Singh appears for
the respondent No.5 and urges that neither the respondent No.5,
the mother nor the petitioner No.1 are physically present. Due to
some unavoidable circumstances, the petitioner No.1 is not able to
attend the Court proceeding.
1.3 Whether the petitioner No.1 'P' seeks protection from this
Court or not from the private respondents is a serious question
since the documents annexed with the writ petition and the
Vakalatnama attached to it reflecting a different fact situation,
therefore, it is felt appropriate to direct the petitioner No.2 to
appear before the Commissioner of Police, Jodhpur and to apprise
him the things whatever he is perceived. It is expected from the
Commissioner of Police, Jodhpur to give audience to him patiently
and whereafter appropriate suitable actions shall be taken strictly
in accordance with law.
2. In this view of the matter, the instant writ petition is
disposed of.
(FARJAND ALI),J
37-divya/-
(Uploaded on 23/02/2026 at 05:07:01 PM)
Powered by TCPDF (www.tcpdf.org)
