Rajasthan High Court - Jodhpur
Ummed Kanwar vs State Of Rajasthan (2024:Rj-Jd:25867) on 24 June, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:25867]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1311/2024
1. Ummed Kanwar D/o Shri Amar Singh, Aged About 25
Years, R/o Kishanpura Utrada, Tehsil Sangriya, District
Hanumangarh, At Present Ramsisar, Bhedwaliya, Tehsil
Sardarshahar, District Churu.
2. Pratap Singh S/o Shri Ramkumar Singh, Aged About 29
Years, R/o Ramsisar, Bhedwaliya, Tehsil Sardarshahar,
District Churu.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj)
2. Director General Of Police, Govt.. Of Rajasthan Police
Head Quarter, Jaipur.
3. The Superintendent Of Police, Churu.
4. The S.h.o., Police Station Sardarshahar.
5. Amar Singh S/o Shri Kishanpura Utrada, R/o Tehsil
Sangriya, District Hanumangarh.
6. Sumer Sing S/o Shri Onkar Singh, R/o Ward No.2,
Kohina, Tehsil Taranagar, District Churu.
----Respondents
For Petitioner(s) : Mr. Jaipal Singh
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION
JUDGE) Order 24/06/2024 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. (Downloaded on 19/07/2024 at 08:38:42 PM)
[2024:RJ-JD:25867] (2 of 2) [CRLW-1311/2024] 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 (VACATION JUDGE)),J 4-divya/-
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