Bhimaram vs State Of Rajasthan

Citation : 2023 Latest Caselaw 58 Raj
Judgement Date : 3 January, 2023

Rajasthan High Court - Jodhpur
Bhimaram vs State Of Rajasthan on 3 January, 2023
Bench: Pushpendra Singh Bhati
      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Misc(Pet.) No. 5062/2021

1.     Bhimaram S/o Vardaji, Aged About 35 Years, Village
       Dhanda, P.s. Falna, Dist. Pali.
2.     Kamla     W/o    Lt.     Devaram,          Aged          About   34   Years,
       Choudhariyon Ka Bass, Village Dhanda, P.s. Falna, Dist.
       Pali.
                                                                    ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Commissioner Of Police,
       Jodhpur Metropolitan, Dist. Jodhpur.
2.     The Superintendent Of Police, Pali District Pali.
3.     The Deputy Superintendent Of Police, Bali, Dist. Pali.
4.     The Station House Officer, P.s. Falna, Dist. Pali.
5.     The Station House Officer, P.s. Rani, Dist. Pali.
6.     Chalakdan S/o Chain Singh, Aged About 66 Years, Village
       Dhanda, P.s. Falna, Dist. Pali.
7.     Vasudev S/o Chain Singh, Aged About 57 Years, Village
       Dhanda, P.s. Falna, Dist. Pali.
8.     Ratan Singh S/o Vasudev, Aged About 33 Years, Village
       Dhanda, P.s. Falna, Dist. Pali.
9.     Gena Ram S/o Bhikharam, Aged About 47 Years, Village
       Dhanda, P.s. Falna, Dist. Pali.
10.    Dinesh Singh S/o Chalakdan, Aged About 37 Years,
       Village Dhanda, P.s. Falna, Dist. Pali.
                                                                  ----Respondents


For Petitioner(s)        :     Mr. Nitesh Mathur
For Respondent(s)        :     Mr. Gaurav Singh, PP
                               Mr. Dungar Dan Charan
                               Mr. Rajeev Bishnoi
                               Mr. Himanshu Pareek for Mr. Vikram
                               Singh



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

03/01/2023

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1.    The petitioners         have preferred this criminal misc. petition

under Section 482 of Cr.P.C. for issuance of necessary directions to

the   official   respondents        to     provide         adequate         security    and

protection to the petitioners on the ground that they are facing

grave   threat    of   life     and      liberty     at    the     hands      of     private

respondents.

2.    Learned counsel for the petitioners submits that Article 21 of

the Constitution of India provides for right to life and personal

liberty under the ambit of fundamental rights and any threat to

the same amounts to violation of the same.

3.    Heard learned counsel for the parties as well as perused the

record of the case.

4.    While keeping in mind a catena of precedent laws laid down

by the Hon'ble Apex Court, this Court has made the following

observations in its judgment rendered in the case of Leela & Anr.

Vs. State of Rajasthan & Ors. (S.B. Criminal Misc. Petition

No. 5045/2021, decided on 15.09.2021):-

        "30. It is sufficiently clear to this Court that the
        Hon'ble Apex Court's standpoint is that there exists a
        duty     of the   State        to protect         and    safeguard     all
        fundamental rights, unless taken away by due process
        of law. Even if any illegality or wrongfulness has been
        committed, the duty to punish vests solely with the
        State, that too in attune with due process of law. In no
        circumstance can the State bypass due process, permit
        or   condone      any    acts     of   moral       policing    or    mob
        mentality. When the Right to life and liberty is even
        guaranteed to convicted criminals of serious offences,
        there can be no reasonable nexus to not grant the
        same      protection      to     those       in    an      "legal/illegal
        relationships".




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       31.   Had there been a question before this Court with
       regards the morality/ legality of live- in relationships
       and matters connected thereto, then perhaps the
       answer would have required more deliberation along
       those lines. However, in the context of the limited
       question this Court is posed with pertaining to the
       application of Article 21 of the Constitution of India and
       it is clear that the right to claim protection under this
       Article is a constitutional mandate upon the State and
       can be availed by all persons alike. There arises no
       question of this right to be waived off even if the
       person seeking protection is guilty of an immoral,
       unlawful or illegal act, as per the precedent law cited of
       the Hon'ble Apex Court. However, in this case, this
       Court does not wish to delve into the sanctity of
       relationships.
       32.   This Court finds itself firmly tied down to the
       principle of individual autonomy, which cannot be
       hampered    by    societal     expectations         in    a    vibrant
       democracy. The State's respect for the individual
       independent choices has to be held high.
       33.   This Court fully values the principle that at all
       junctures   constitutional      morality      has    to   have     an
       overriding impact upon societal morality.
       This Court cannot sit back and watch the transgression
       or dereliction in the sphere of fundamental rights,
       which are basic human rights.
       The public morality cannot be allowed to overshadow
       the constitutional morality, particularly when the legal
       tenability of the right to protection is paramount.
       34.   This Court is duty bound to act as a protector
       of the rights of the individuals, which are under
       siege with the clear intention of obstructing the
       vision of Constitution."



5.   This Court thus disposes of the present petition with the

direction to the petitioners to appear before the Station House

Officer, Police Station Rani, District Pali alongwith appropriate

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                                   representation regarding his grievance. The Station House Officer,

                                   Police Station Rani, District Pali shall in turn hear the grievance of

                                   the petitioners, and after analyzing the threat perceptions, if

                                   necessitated, may pass necessary orders to provide adequate

                                   security and protection to the petitioners.


                                   6.    It is made clear that any observation in this order shall not

                                   affect any criminal and civil proceedings initiated against the

                                   petitioners.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

148-Sudheer/-

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