Smt. Saloni Daughter Shri Bunty vs The State Of Madhya Pradesh
2025 Latest Caselaw 11644 MP

Madhya Pradesh High Court

Smt. Saloni Daughter Shri Bunty vs The State Of Madhya Pradesh on 26 November, 2025

         NEUTRAL CITATION NO. 2025:MPHC-GWL:30470




                                                              1                              WP-45963-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                          BEFORE
                                               HON'BLE SHRI JUSTICE AMIT SETH
                                                ON THE 26th OF NOVEMBER, 2025
                                                WRIT PETITION No. 45963 of 2025
                                    SMT. SALONI DAUGHTER SHRI BUNTY AND OTHERS
                                                       Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Prabhat Kishor Hinnariya - Advocate for the petitioners.
                                   Shri K.S.Tomar - Govt. Advocate for respondents/State.

                                                                  ORDER

The petitioners have filed the instant writ 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 solemnized 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 & 5. Even the representation (Annexure-P/4) addressed to the Superintendent of Police, Morena is also not specific as regards the allegations against the

respondents No.4 and 5.

2 . 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 case, the Hon'ble Supreme Court, on the factum of registration of false criminal case lodged against them, directed the police authorities to provide

NEUTRAL CITATION NO. 2025:MPHC-GWL:30470

2 WP-45963-2025 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 & 5. The petition appears to have been filed merely on the basis of apprehensions, without any supporting factual foundation.

3 . 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.

4. 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.

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

(AMIT SETH) JUDGE

Adnan