Pushpa Meghwal vs State Of Rajasthan
2023 Latest Caselaw 5626 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1323/2023

1. Pushpa Meghwal D/o Shri Prabhu Ram, Aged About 21 Years, B/c Meghwal, R/o Malasar, Bikaner, Rajasthan.

2. Sukha Ram Meghwal S/o Shri Narayan Ram Meghwal, Aged About 29 Years, B/c Meghwal, R/o Ward No. 9, Mukhygram, Likhmisar Utrada, Bikaner, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Chief Secretary, Ministry Of Home Affairs, Jaipur (Raj.)

2. The Superintendent Of Police (Sp), Bikaner, Raj.

3. The Station House Officer (Sho), Police Station - Jamsar, Bikaner (Raj.)

4. The Station House Officer (Sho), Police Station - Saruna, Bikaner (Raj.)

5. Sh. Prabhu Ram S/o Late Sh. Tiku Ram Father Of Pushpa, Aged About 64 Years, B/c Meghwal, R/o Malasar, Bikaner, Rajasthan.

6. Smt. Bhanwari Devi W/o Sh. Prabhu Ram And Mother Of Pushpa, Aged About 50 Years, B/c Meghwal, R/o Malasar, Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Pankaj Arora. For Respondent(s) : Mr. Shrawan Kumar, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/08/2023

The criminal writ petition has been preferred by the

petitioners under Article 226 of the Constitution of India seeking

direction for being provided with adequate security and protection.

(2 of 2) [CRLW-1323/2023]

The petitioners both being major persons claim to be in a live

in relationship. They submit that they are living with each other

against the wishes of their parents and thus, they are threatened

at the hands of respondents, who are their relatives. The

petitioners allegedly approached the Superintendent of Police,

Bikaner with a prayer to be provided with adequate protection but

no heed has been paid to their request so far.

The documents pertaining to the age of the petitioners and

an ikrarnama verifying the factum of them being in a live in

relationship have been filed on record. Thus, taking cue from the

judgment rendered by the Hon'ble Supreme Court in the case of

Lata Singh Vs. State of U.P. Reported in AIR 2006 SC 2522, the

prayer made by the petitioners for directing the S.P., Bikaner to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Bikaner shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The S.P.

Bikaner shall ensure that no harm is caused to the petitioners,

who are in a live in relationship.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 4-Prashant/-

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