Muskan Pandey Rawat vs The State Of Madhya Pradesh
2025 Latest Caselaw 10954 MP

Madhya Pradesh High Court

Muskan Pandey Rawat vs The State Of Madhya Pradesh on 10 November, 2025

         NEUTRAL CITATION NO. 2025:MPHC-GWL:28469




                                                                1                                WP-43547-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         BEFORE
                                              HON'BLE SHRI JUSTICE AMIT SETH
                                                ON THE 10th OF NOVEMBER, 2025
                                                WRIT PETITION No. 43547 of 2025
                                         MUSKAN PANDEY RAWAT AND OTHERS
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Shri Mahendra Dhurve - Advocate for petitioners.
                              Shri Yogesh Parashar - Government Advocate for the respondents No.1 to
                           3/State.

                                                                    ORDER

1. Heard learned counsel for the petitioners on the question of admission and interim relief.

2. The petitioners have filed this petition under Article 226 of the Constitution of India, seeking a direction to the police authorities to grant them protection. Except for stating that the petitioners are adult and have performed their marriage, no material has been placed on record to show as to when or what threat has been given to them by the respondents No.4 and

5. Even the representation (Annexure-P/2) addressed to the police authorities, is also not specific as regards the allegations against the respondents No.4 and 5.

3 . The judgment of the Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P. and Another , reported in 2006 (5) SCC 475 , relied upon by the petitioners, is of no consequence as, in the peculiar facts of that

NEUTRAL CITATION NO. 2025:MPHC-GWL:28469

2 WP-43547-2025 case, the Hon'ble Supreme Court, on the factum of registration of false criminal case lodged against them, directed the police authorities to provide protection and institute criminal proceedings against the culprits. However, none of the aforesaid facts are available in the petitioners' case. In fact, there is no material on record to indicate that the petitioners have ever been threatened by the respondents No.4 and 5. The petition appears to have been filed merely on the basis of apprehensions, without any supporting factual foundation.

4 . In the above circumstances, the petition filed by the petitioners is disposed of with liberty to the petitioners to approach the police authorities, as and when the occasion arises.

5. It needs no emphasis to state that, in case the petitioners may do so

along with the copy of this order passed today and the copy of the writ petition. The police authorities shall look into the complaint filed by the petitioners and deal with it in accordance with law.

6 . With the aforesaid liberty, the instant writ petition filed by the petitioners stands disposed of.

Certified copy as per rules.

(AMIT SETH) JUDGE

AK/-