Koku Kumari vs State Of Rajasthan

Citation : 2023 Latest Caselaw 75 Raj
Judgement Date : 4 January, 2023

Rajasthan High Court - Jodhpur
Koku Kumari vs State Of Rajasthan on 4 January, 2023
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Writ Petition No. 13/2023

1.     Koku Kumari W/o Bhava Ram, Aged About 20 Years, D/o
       Bhika Ram, R/o Rebari Vas, Padaru Kheda, Sanpur,
       Rajasthan, At Present Residing At Kakendra, Sanpur,
       District Sirohi, Rajasthan.
2.     Bhava Ram S/o Juja Ram, Aged About 23 Years, R/o
       Kakendra, Sanpur, District Sirohi, Rajasthan.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Chief Secretary, Ministry Of
       Home Affairs, Jaipur (Rajasthan)
2.     The Superintendent Of Police, Sirohi.
3.     The Station House Officer Of Police Station Kalandri,
       District Sirohi.
4.     Bhikha Ram S/o Khangarji Rabari, R/o Siyakara, District
       Sirohi.
5.     Jamna Devi W/o Bhikha Ji, R/o Siyakara, District Sirohi.
6.     Uka Ram S/o Ram Ji, R/o Siyakara, District Sirohi.
7.     Bhala Ram S/o Sawa Ram, R/o Siloiya, District Sirohi.
8.     Kashna Ram S/o Babraji, R/o Sanwara, District Sirohi.
9.     Laxman S/o Lakhaji, R/o Siyakara, District Sirohi At
       Present Himmatnagar, Gujarat.
                                                                ----Respondents


For Petitioner(s)         :    Mr. Mahipal Singh Deora
For Respondent(s)         :    Mr. Arun Kumar, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

04/01/2023

1.   The petitioners have preferred this criminal writ petition

under Article 226 of the Constitution of India for issuance of

necessary   directions    to    the    official     respondents      to   provide


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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".
       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

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           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,     Kalandri,        District        Sirohi   alongwith

appropriate representation regarding their grievance. The Station

House Officer, Police Station, Kalandri, District Sirohi shall in turn

hear the grievance of the petitioners, and after analyzing the




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                                   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.


                                   7.    All pending applications also stand disposed of.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

147-Sanjay/-

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