Sonia D/O Ramkishan vs State Of Rajasthan
2023 Latest Caselaw 3763 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Writ Petition No. 1853/2023

1.    Sonia D/o Ramkishan, Aged About 18 Years,
      R/o Ward No. 14, Jodiya Kithana, District
      Jhunjhunu (Rajasthan).
2.    Amit S/o Sher Singh, Aged About 19 Years,
      R/o Ward No. 26, Sultana, District Jhunjhunu
      (Rajasthan).
                                                      ----Petitioners
                             Versus
1.    State Of Rajasthan, Through P.p.
2.    The Director General Of Police, Rajasthan,
      Jaipur.
3.    The Superintendent Of Police, Jhunjhunu.
4.    The Station House Officer, Police Station
      Chirawa, District Jhunjhunu.
5.    Ram Kishan Verma S/o Dataram Kumawat,
      Residing At Ward No. 14, Jodiya Kithana,
      District Jhunjhunu (Rajasthan).
6.    Anil S/o Dataram Kumawat, Residing At Ward
      No. 14, Jodiya Kithana, District Jhunjhunu
      (Rajasthan).
                                                ----Respondents

For Petitioner(s) : Mr. Ajit Kaswa, Adv., with Mr. Suresh Kumar Budaniya, Adv.

For                   : Mr. Prashant Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

18/08/2023

(2 of 3) [CRLW-1853/2023]

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

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, Jhunjhunu

indicating their concern with the name(s) of probable

assailants.

(3 of 3) [CRLW-1853/2023]

If any such representation is moved by the

petitioners, the Superintendent of Police, Jhunjhunu

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 /454

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