Dimple vs State Of Rajasthan
2023 Latest Caselaw 5923 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1376/2023

1. Dimple W/o Sanjay Kumar D/o Dharampal, Aged About 23 Years, W.no. 02, Chak 2 D Chhoti, Sadhuwali, Teh. And Dist. Sriganganagar.

2. Jai Singh S/o Amar Singh, Aged About 23 Years, W.no.

04, 12 F Bada, 3K Mirzewala, Teh. And Dist. Sriganganagar.

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar Through Govt. Advocate, Raj. High Court, Jodhpur (Raj.).

3. Sho, P.s. Kotwali, Dist. Sriganganagar (Raj.).

4. Sh. Sanjay Kumar Verma S/o Sh. Rajpal Verma, W.no.

02, Chak 2 D Chhoti, Sadhuwali, Teh. And Dist. Sriganganagar.

5. Sh. Mahaveer Verma S/o Sh. Rajpal Verma, W.no. 02, Chak 2 D Chhoti, Sadhuwali, Teh. And Dist. Sriganganagar.

6. Sh. Jaspal Verma S/o Sh. Rajpal Verma, W.no. 02, Chak 2 D Chhoti, Sadhuwali, Teh. And Dist. Sriganganagar.

7. Sh. Basanti Lal Verma S/o Unknown, W.no. 02, Chak 2 D Chhoti, Sadhuwali, Teh. And Dist. Sriganganagar.

8. Sh. Rakesh Dadarwal S/o Sh. Krishan Dadarwal, Vill.

Rawla, 13 Dvl, Teh. And Dist. Sriganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Abhishek Aggarwal. For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

16/08/2023

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-1376/2023]

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,

Sriganganagar 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.,

Sriganganagar to provide protection to the petitioners deserves to

be accepted.

The Superintendent of Police, Sriganganagar 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. Sriganganagar 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 117-Prashant/-

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