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Manisha vs State Of Rajasthan
2022 Latest Caselaw 14989 Raj

Citation : 2022 Latest Caselaw 14989 Raj
Judgement Date : 20 December, 2022

Rajasthan High Court - Jodhpur
Manisha vs State Of Rajasthan on 20 December, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Writ Petition No. 602/2022

1.     Manisha D/o Nema Ram Ji W/o Goma Ram, Aged About
       18 Years, B/c Choudhary R/o Lunawa Tehsil Bali Dist. Pali
       Raj.
2.     Goma Ram S/o Kupa Ram Ji, Aged About 32 Years, B/c
       Choudhary R/o Chandan Dipartment Jawal B.t. Kawde
       Road Hari Kiyanse Shap No. 6 Sitadel Encleve Ghorposi
       Haveli Pune Maharastra At Present Vill. Datiwada Tehsil
       Bali Dist. Pali Raj.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Chief Secretary Ministry Of
       Home Affairs Jaipur Raj.
2.     Director General Of Police, Govt. Of Raj. Police Head
       Quarter Jaipur
3.     The Superintendent Of Police, Pali
4.     The S.h.o., Ps Bali Dist. Pali
5.     Neka Ram S/o Shri Sama Ram, B/c Choudhary R/o
       Lunawa Tehsil Bali Dist. Pali Raj.
6.     Sattu W/o Shri Neka Ram, B/c Choudhary R/o Lunawa
       Tehsil Bali Dist. Pali Raj.
7.     Dinesh S/o Shri Neka Ram, B/c Choudhary R/o Lunawa
       Tehsil Bali Dist. Pali Raj.
8.     Naresh S/o Shri Kala Ram, B/c Choudhary R/o Lunawa
       Tehsil Bali Dist. Pali Raj.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Vikram Choudhary
For Respondent(s)        :     Mr. Mukesh Trivedi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

20/12/2022




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1.   The petitioners have preferred this criminal writ petition

under Article 226 of the Constitution of India for issuance of

necessary     directions     to    the    official      respondents         to      provide

adequate security and protection to the petitioners on the ground

that they are facing grave threat of life and liberty at the hands of

private respondents.
2.    Learned counsel for the petitioners submits that Article 21 of

the Constitution of India provides for right to life and personal

liberty under the ambit of fundamental rights and any threat to

the same amounts to violation of the same.

3.   Heard learned counsel for the parties as well as perused the

record of the case.

4.   While keeping in mind a catena of precedent laws laid down

by the Hon'ble Apex Court, this Court has made the following

observations in its judgment rendered in the case of Leela & Anr.

Vs. State of Rajasthan & Ors. (S.B. Criminal Misc. Petition

No. 5045/2021, decided on 15.09.2021):-

       "30. It is sufficiently clear to this Court that the
       Hon'ble Apex Court's standpoint is that there exists a
       duty    of   the    State    to    protect       and safeguard         all
       fundamental rights, unless taken away by due process
       of law. Even if any illegality or wrongfulness has been
       committed, the duty to punish vests solely with the
       State, that too in attune with due process of law. In no
       circumstance can the State bypass due process, permit
       or    condone      any     acts   of   moral      policing      or   mob
       mentality. When the Right to life and liberty is even
       guaranteed to convicted criminals of serious offences,
       there can be no reasonable nexus to not grant the
       same      protection        to    those     in     an       "legal/illegal
       relationships".
       31.     Had there been a question before this Court with
       regards the morality/ legality of live- in relationships

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       and matters connected thereto, then perhaps the
       answer would have required more deliberation along
       those lines. However, in the context of the limited
       question this Court is posed with pertaining to the
       application of Article 21 of the Constitution of India and
       it is clear that the right to claim protection under this
       Article is a constitutional mandate upon the State and
       can be availed by all persons alike. There arises no
       question of this right to be waived off even if the
       person seeking protection is guilty of an immoral,
       unlawful or illegal act, as per the precedent law cited of
       the Hon'ble Apex Court. However, in this case, this
       Court does not wish to delve into the sanctity of
       relationships.
       32.   This Court finds itself firmly tied down to the
       principle of individual autonomy, which cannot be
       hampered    by    societal     expectations         in    a   vibrant
       democracy. The State's respect for the individual
       independent choices has to be held high.
       33.   This Court fully values the principle that at all
       junctures   constitutional      morality      has    to   have    an
       overriding impact upon societal morality.
       This Court cannot sit back and watch the transgression
       or dereliction in the sphere of fundamental rights,
       which are basic human rights.
       The public morality cannot be allowed to overshadow
       the constitutional morality, particularly when the legal
       tenability of the right to protection is paramount.
       34.   This Court is duty bound to act as a protector
       of the rights of the individuals, which are under
       siege with the clear intention of obstructing the
       vision of Constitution."



5.   This Court thus disposes of the present petition with the

direction to the petitioners to appear before the Station House

Officer, Police Station, Bali Dist. Pali                alongwith appropriate

representation regarding their grievance. The Station House


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                                   Officer, Police Station, Bali Dist. Pali shall in turn hear the

                                   grievance of the petitioners, and after analyzing the threat

                                   perceptions, if necessitated, may pass necessary orders to provide

                                   adequate security and protection to the petitioners.

                                   6.    It is made clear that any observation in this order shall not

                                   affect any criminal and civil proceedings initiated against the

                                   petitioners.


                                   7.    All pending applications also stand disposed of.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

284-Sanjay/-

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