Jyana vs State Of Rajasthan
2023 Latest Caselaw 6061 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1394/2023

1. Jyana W/o Satveer, Aged About 45 Years, R/o Village Phephana, Tehsil Nohar, District Hanumangarh.

2. Sonu S/o Chayanan Mal, Aged About 27 Years, R/o Village Phephana, Tehsil Nohar, District Hanumangarh.

----Petitioners Versus

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

2. Superintendent Of Police, Hanumangarh.

3. Sho Of Phephana, Police Station, District Hanumangarh.

4. Satveer S/o Bhasa Ram, Aged About 47 Years, R/o Village Pandusar, Tehsil Nohar, District Hanumangarh.

                                                                ----Respondents


For Petitioner(s)         :    Mr. Manoj Kumar.
For Respondent(s)         :    Mr. Gaurav Singh, P.P.



          HON'BLE MR. JUSTICE KULDEEP MATHUR

                                    Order

18/08/2023

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, Hanumangarh

(2 of 2) [CRLW-1394/2023]

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.,

Hanumangarh to provide protection to the petitioners deserves to

be accepted.

The Superintendent of Police, Hanumangarh 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. Hanumangarh 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 11-Prashant/-

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