Rajasthan High Court - Jodhpur
Rukma vs State Of Rajasthan on 10 November, 2021
Bench: Vinit Kumar Mathur
(1 of 2) [CRLMP-6074/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6074/2021
1. Rukma D/o Sh. Ballu Ram, B/C Rawna Rajput, Aged
About 19 Years, Village Alay, Dist. Nagaur, At Present R/o
W.No. 23, Kudaratiya Colony Phalodi, Dist. Jodhpur (Raj.).
2. Prem Singh S/o Sh. Madan Singh, Aged About 30 Years,
B/c Rawna Rajput, R/o W.No.-23, Kudaratiya Colony
Phalodi, Dist. Jodhpur (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Dept. Of
Home Affairs, Govt. Of Rajasthan, Jaipur (Raj.).
2. The Superintendent Of Police, Jodhpur Rural, Jodhpur
(Raj.).
3. The S.H.O., P.S. Phalodi, Dist. Jodhpur (Raj.).
4. Hadman Singh S/o Babu Singh, B/c Rawna Rajput, R/o
Jaroda, Teh. Mundwa, Dist. Nagaur (Raj.).
5. Babu Singh S/o Bhanwar Singh, B/c Rawna Rajput, R/o
Jaroda, Teh. Mundwa, Dist. Nagaur (Raj.).
6. Mod Singh S/o Bhanwar Singh, B/c Rawna Rajput, R/o
Jaroda, Teh. Mundwa, Dist. Nagaur (Raj.).
7. Rewat Singh S/o Panne Singh, B/c Rawna Rajput, R/o
Jaroda, Teh. Mundwa, Dist. Nagaur (Raj.).
8. Onkar Singh S/o Bhanwar Singh, B/c Rawna Rajput, R/o
Butati, Teh. Merta, Dist. Nagaur (Raj.).
9. Raju Singh S/o Hameer Singh, B/c Rawna Rajput, R/o
Village Bagoria, Teh. Mundwa, Dist. Nagaur (Raj.).
10. Chain Singh S/o Hameer Singh, B/c Rawna Rajput, R/o
Village Bagoria, Teh. Mundwa, Dist. Nagaur (Raj.).
----Respondents
For Petitioner(s) : Mr. G.D. Mashal on behalf of
Mr. D.S. Gharsana
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Judgment
10/11/2021
1. The petitioners have preferred this criminal misc. petition
under Section 482 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 the petitioners
(2 of 2) [CRLMP-6074/2021]
who being major are living in the company of each other but the
company of the petitioners is not palatable to the relatives of the
petitioner No.1 and they are facing grave threat of life and liberty
at their hands.
2. After hearing the learned counsel for the parties and on
an overall consideration of the facts and circumstances of the
case, this Court is of the view that nobody can be permitted to
take law in his own hands merely because the petitioners being
major are living in the company of each other. Thus, this Court
deems it proper to direct the petitioners to appear before the
Superintendent of Police, Jodhpur Rural, Jodhpur who shall hear
the grievance of the petitioners and take appropriate steps for
safety and security of the petitioners as they are apprehending
untoward incident at the hands of family members of the
petitioner No.1.
3. Consequently, the present misc. petition stands
disposed of by issuing direction to the Superintendent of Police,
Jodhpur Rural, Jodhpur to take appropriate steps for safety and
security of the petitioners at the hands of those, who are opposed
to their relationship.
4. It is made clear that this order is not a proof of age of
the petitioners and any observations in this order shall not affect
any criminal and civil proceedings initiated against the petitioners
at the instances of their relatives.
(VINIT KUMAR MATHUR),J
238-/Vivek/-
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