Rajasthan High Court - Jodhpur
Rinku Kumari Solanki vs State Of Rajasthan on 26 October, 2021
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 5797/2021
1. Rinku Kumari Solanki D/o Galba Ram, Aged About 22
Years, R/o Jagnath Mahadev Vali Gali, Rajendra Nagar,
Jalore At Present Reside At House No. 86, Sonariya Tura,
Village Sayla, Tehsil Sayla, District Jalore (Raj.)
2. Joga Ram S/o Shri Darga Ram, Aged About 27 Years, R/o
House No. 86, Sonariya Tura, Village Sayla, Tehsil Sayla,
District Jalore (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. The Superintendent Of Police, Jalore (Raj.)
3. Station House Officer, Police Station Sayla, Dist. Jalore
(Raj.)
4. Station House Officer, Police Station Jalore Kotwali Dist.
Jalore (Raj.)
5. Mahesh Kumar S/o Shri Sanwal Ram, R/o Khara Kunwa,
Tekra Bas, District Jalore.
6. Mapi W/o Shri Bhanwar Lal, R/o Khara Kunwa, Tekra Bas,
District Jalore.
7. Jawra Ram S/o Shri Mangi Lal, R/o Khara Kunwa, Tekra
Bas, District Jalore.
8. Devi W/o Vikram, R/o Khara Kunwa, Tekra Bas, District
Jalore.
----Respondents
For Petitioner(s) : Mr. Ashok Sankhala
For Respondent(s) : Mr. Mool Singh Bhati, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Judgment / Order
26/10/2021
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 who being major are living in the company of each
(2 of 2) [CRLMP-5797/2021]
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, Jalore 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,
Jalore 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
108-Praveen/Shahenshah/-
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