Karishma Suman vs State Of Rajasthan
2023 Latest Caselaw 5999 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1382/2023

1. Karishma Suman D/o Shri Jaswant Suman, Aged About 19 Years, R/o Dehikheda Road, Khanpur, Police Station - Khanpur, District Jhalawar (Rajasthan)

2. Mahesh Singh S/o Achal Singh, Aged About 22 Years, R/o Purohito Ka Was, Miyon Ka Bara, Tehsil Samdari, District Barmer (Rajasthan)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. Inspector General Of Police, Kota.

3. Superintendent Of Police, Jhalawar.

4. Sho, Police Station Khanpur, District Jhalawar.

----Respondents

For Petitioner(s) : Mr. Kan Singh Oad. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/08/2023

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.

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 feel threat at

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

allegedly approached the Superintendent of Police, Jhalawar with a

(2 of 2) [CRLW-1382/2023]

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., Jhalawar to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jhalawar 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.

Jhalawar 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 2-Prashant/-

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