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Manju Kumari vs State Of Rajasthan
2022 Latest Caselaw 14991 Raj

Citation : 2022 Latest Caselaw 14991 Raj
Judgement Date : 20 December, 2022

Rajasthan High Court - Jodhpur
Manju Kumari 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. 599/2022

1.     Manju Kumari D/o Sh. Trikama Ram, Aged About 19
       Years, Rebariyo Ka Vas, Vill. Sardarpura, Dist. Sirohi, Raj.
2.     Vaga Ram Devasi S/o Sh. Parkha Ram, Aged About 21
       Years, Rebariyo Ka Vas, Mochal Dist. Sirohi, Raj.
                                                                    ----Petitioners
                                     Versus
1.     State Of Rajasthan, Through The Chief Secretary, Ministry
       Of Home Affairs, Jaipur, Raj.
2.     The Superintendent Of Police, Dist. Sirohi, Raj.
3.     The Sho, P.s. Palri- M, Dist. Sirohi.
4.     Trikama Ram S/o Sh. Hamir Ji, R/o Vill. Sardarpura, Dist.
       Sirohi, Raj.
5.     Oba Ram S/o Sh. Hamir Ji, R/o Vill. Sardarpura, Dist.
       Sirohi, Raj.
6.     Jhala Ram S/o Sh. Sarup Ji, R/o Vill. Kailash Nagar, Dist.
       Sirohi, Raj.
7.     Bhera Ram S/o Sh. Madaji, R/o Vill. Rarbar, Dist. Sirohi,
       Raj.
8.     Sona Ram S/o Sh. Kasana Ji, Vill. Meerpur, Dist. Sirohi,
       Raj.
9.     Jitendra Singh S/o Unknown, R/o Vill. Sangaliya, Dist.
       Sirohi, Raj.
10.    Bheera Ram Mali S/o Sh. Ganesha Ram Ji, R/o Vill.
       Nayakhera, Dist. Sirohi, Raj.
11.    Virkaji S/o Sh. Oba Ji, R/o Vill. Sardarpura, Dist. Sirohi,
       Raj.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Praveen Bhati
For Respondent(s)          :     Mr. Arun Kumar, PP



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order



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20/12/2022

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".


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        31.   Had there been a question before this Court with
        regards the morality/ legality of live- in relationships
        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, Palri- M., Dist. Sirohi alongwith appropriate

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                                   representation regarding their grievance. The Station House

                                   Officer, Police Station, Palri- M., Dist. Sirohi 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.

281-Sanjay/-

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