Smt. Seema Bai W/O Ram Singh D/O ... vs State Of Rajasthan
2021 Latest Caselaw 6686 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Criminal Writ Petition No. 1617/2021

Smt. Seema Bai W/o Ram Singh D/o Shri Khaniya Lal, Aged
About 32 Years, R/o Charel Ps Khanpur Dist. Jhalawar Raj. At
Present R/o Gojari Teh. Malarana Doonger Dist. Sawai Madhopur
Raj.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       The Director General Of Police, Jaipur Raj.
3.       The Superintendent Of Police, Baran Dist. Baran Raj.
4.       The S.h.o., Ps Bapcha Dist. Baran Raj.
5.       The S.h.o., Ps Malarana Doonger Dist. Sawai Madhopur
         Raj.
6.       Ram Singh S/o Shyam Lal, R/o Gram Moreli Bapcha Dist.
         Baran Raj.
                                                                  ----Respondents

For Petitioner(s) : Mr. Satish Kumar Khandelwal For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/11/2021

1. Petitioner has preferred this criminal writ petition seeking

protection of life and liberty and direction to the Police Authorities

to ensure necessary vigil so that no harm is caused to the life and

liberty of the petitioner.

2. It is contended by counsel for the petitioner that petitioner is

the wife of Respondent No.6. Respondent No.6 after consuming

liquor used to beat the petitioner and pressurized the petitioner to

have intercourse with the other people. It is also contended that

(2 of 2) [CRLW-1617/2021]

Respondent No.6 is threatening the petitioner and petitioner's life

is in danger.

3. I have considered the contentions.

4. The Protection of Women From Domestic Violence Act was

enacted for the purpose of protection of women from domestic

violence. The proper course available to the petitioner is to

approach the concerned Magistrate and obtain protection order

under Section 18 of the said Act. However, since petitioner has

approached the High Court by way of Writ Petition, this Court

deems it proper to direct the petitioner to approach the concerned

Magistrate.

5. In the meantime, Respondent No.7 is directed to keep vigil

so that no harm is caused to the petitioner. The said order be

operated for a period of one month from the date of passing of

this order.

6. Accordingly, present Criminal Writ Petition stands disposed.

Stay application also stands disposed.

(PANKAJ BHANDARI),J

ARTI SHARMA /241

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