Sunita D/O Shri Lal Chand W/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 3057 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Writ Petition No. 105/2021

1.   Sunita D/o Shri Lal Chand W/o Shri Rakesh
     C/o Shri Sohan Lal, Aged About 27 Years, R/o
     Mukhuda Tehsil Narnaul Dist. Mahendragarh
     Hariyana         Presently       R/o     At       Bobari   Tehsil
     Jamwa Ramgarh Dist. Jaipur
2.   Sohan Lal Harijan S/o Shri Devi Narayan,
     Aged About 30 Years, R/o Bobari Tehsil Jamwa
     Ramgarh Dist. Jaipur
                                                       ----Petitioners
                              Versus
1.   State Of Rajasthan, Through P.p.
2.   Superintendent Of Police, Jaipur Rural
3.   Superintendent Of Police, Bhiwadi Dist. Alwar
4.   S.h.o., Ps Manoharpur Dist. Jaipur
5.   S.h.o., Ps Neemrana Dist. Alwar
6.   Rakesh S/o Shri Chaju, Aged About 28 Years,
     R/o      Vill.     Kuksi        Tehsil        Narnaul       Dist.
     Mahendragarh Hariyana Presently Residing At
     Samiti Chowk Mohalla Neemrana Dist. Alwar
7.   Chhaju S/o Matadeen, Aged About 65 Years,
     R/o      Vill.     Kuksi        Tehsil        Narnaul       Dist.
     Mahendragarh Hariyana Presently Residing At
     Samiti Chowk Mohalla Neemrana Dist. Alwar
8.   Subhash S/o Shri Chaju, Aged About 45
     Years, R/o Vill. Kuksi Tehsil Narnaul Dist.
     Mahendragarh Hariyana Presently Residing At
     Samiti Chowk Mohalla Neemrana Dist. Alwar
9.   Sanjay S/o Shri Subhash, Aged About 21
     Years, R/o Vill. Kuksi Tehsil Narnaul Dist.
     Mahendragarh Hariyana Presently Residing At
     Samiti Chowk Mohalla Neemrana Dist. Alwar
                                                   ----Respondents

                               (2 of 3)                 [CRLW-105/2021]




For Petitioner(s)       : Mr. Jaley Singh, Adv., with
                          Mr. Dharmendra Sharma, Adv.
For                     : Mr. C.G. Chopra, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/08/2023

The petitioners have preferred the present writ

petition under Article 226 of the Constitution of India

for issuance of necessary directions to the

respondent authorities to provide adequate security

and protection to them, as they are facing grave

threat to their life and liberty at the hands of private

respondent(s).

Learned counsel for the petitioners submits that

the petitioners are above 18 years of age and are in

a live-in-relationship. But such relationship is not

acceptable to their family members/society and they

have threatened them of dire consequences.

He prays that adequate police protection be

provided to them.

Though no specific instance or imminent threat

has been pleaded but considering the submissions

made by learned counsel for the petitioners and

having regard to the facts and circumstances of the

(3 of 3) [CRLW-105/2021]

case, this Court is of the opinion that if the

petitioners are having any apprehension or threat

perception about their life and liberty from their

relatives, they may move appropriate representation

before the Superintendent of Police, Jaipur Rural

indicating their concern with the name(s) of probable

assailants.

If any such representation is moved by the

petitioners, the Superintendent of Police, Jaipur Rural

shall consider the same and after analysing the

factual situation pass necessary orders or take action

to ward off any untoward incident.

It is hereby clarified that this order may not be

construed to be a validation of petitioners' live-in

relationship and proof of their age. Any observation

made herein shall not affect any criminal or civil

proceedings initiated against the petitioners, at the

instance of their relatives.

With these observations, this criminal writ

petition is disposed of.

The stay application also stands disposed of

accordingly.

(UMA SHANKER VYAS),J

DANISH USMANI /246

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