Anusuiya D/O Chaturbhuj Meena vs State Of Rajasthan
2023 Latest Caselaw 3954 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Criminal Writ Petition No. 1894/2023

1.     Anusuiya D/o Chaturbhuj Meena, Aged About
       23   Years,       R/o    Village      Rane,       P.s.   Chhipa
       Barrod, District Baran At Present R/o Village
       Bichhalas, Tehsil And P.s. Atru District Baran.
2.     Lalit Kumar Gurjar Son Of Shri Surajmal,
       Aged About 25 Years, R/o Village Bichhalas,
       Tehsil And P.s. Atru District Baran.
                                                        ----Petitioners
                               Versus
1.     State Of Rajasthan, Through Secretary, Home
       Department, Govt. Of Rajasthan, Secretariat,
       Jaipur.
2.     Superintendent Of Police, Baran.
3.     S.h.o., Police Station Chhipabarod, District
       Baran.
4.     Chaturbhuj Meena Son Of Gopilal (Father Of
       Petitioner No.1), R/o Village Rane, P.s. Chhipa
       Barrod, District Baran
                                                  ----Respondents

For Petitioner(s) : Mr. Rohan Jain, Adv.

For                      : Mr. Bhawani Shanker Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

22/08/2023

The petitioners have preferred the present writ

petition under Article 226 of the Constitution of India

for issuance of necessary directions to the

(2 of 3) [CRLW-1894/2023]

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, Baran indicating

their concern with the name(s) of probable

assailants.

If any such representation is moved by the

petitioners, the Superintendent of Police, Baran shall

consider the same and after analysing the factual

(3 of 3) [CRLW-1894/2023]

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 /288

Powered by TCPDF (www.tcpdf.org)