Rajasthan High Court
Suman Meghawanshi D/O Madan Lal ... vs State Of Rajasthan on 3 February, 2022
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Petition No. 1307/2022
1. Suman Meghawanshi D/o Madan Lal Meghawanshi, Aged
About 20 Years, Resident of Dholi, Tonk, At Present Barauli
Dhau, Tahasil Kaman, Bharatpur, Rajasthan. Aadhar Card No.
3933 8439 9551.
2. Girdhari S/o Gopal Singh, Aged About 20 Years, Resident Of
Barauli Dhau, Tahasil Kaman, Bharatpur, Rajasthan. Aadhar
Card No. 2373 1481 8072.
----Petitioners
Versus
1. State Of Rajasthan, Through P.P.
2. Superintendent Of Police, Bharatpur (Raj.)
3. Superintendent Of Police, Tonk (Raj.)
4. SHO Police Station Kaman, District Bharatpur (Raj.)
5. SHO Police Station Diggi, District Tonk (Raj.)
6. Mukesh Son Of Panna, Aged About 40 Years, Resident Of
Dholi, Tahasil Malpura, Police Station Diggi, Tonk (Raj.),
7. Savatri Wife Of Madan Lal, Aged About 40 Years, Resident Of
Dholi, Tahasil Malpura, Police Station Diggi, Tonk (Raj.),
8. Madan Lal Son Of Panna, Aged About 45 Years, Resident Of
Dholi, Tahasil Malpura, Police Station Diggi, Tonk (Raj.),
9. Vikram Singh Son Of Manohar, Aged About 28 Years, Resident
Of Dholi, Tahasil Malpura, Police Station Diggi, Tonk (Raj.),
10. Parvin Son Of Sitaram, Aged About 27 Years, Resident Of
Maloni, Tahasil Malpura, Tonk (Raj).
11. Deepu Son Of Sitaram, Aged About 24 Years, Resident Of
Maloni, Tahasil Malpura, Tonk (Raj).
----Respondents
For Petitioner(s) : Mr. Ankit Khandelwal, Advocate through
VC
For Respondent(s) : Mr. F.R. Meena, PP for the State
HON'BLE MR. JUSTICE FARJAND ALI
Judgment / Order
03/02/2022
(2 of 2) [CRLMP-1307/2022]
The petitioners have preferred this 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 they are facing grave threat of life and liberty at the hands
of private respondents Nos. 6 to 11.
Learned counsel for the petitioners submits that Article 21 of the
Constitution of India provides for right to life, limb and personal liberty
under the ambit of fundamental rights and any threat to the same
amounts to violation of the same. Being the citizens of independent
India, the petitioners have right to reside with honour and dignity.
Therefore, they have sought the protection from the hands of private
respondents and they also sought direction to respondents to provide
them protection.
After hearing learned counsel for the parties as well as perusing
the record of the case, since the petitioners apprehend threat to their
right of life and liberty, this Court is of the considered view that the
petitioners have every right to seek the protection of their life, limb and
liberty; and therefore persuade to disposes of the present petition with
the direction to the petitioners to appear before the concerned
Superintendent of Police along with appropriate representation
regarding their grievance. The concerned Superintendent of Police 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.
It is made clear that any observation in this order shall not affect
any criminal and civil proceedings initiated against the petitioners.
(FARJAND ALI),J
Mohita /188
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