Sushila vs State Of Rajasthan
2023 Latest Caselaw 6064 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1389/2023

1. Sushila D/o Sh. Vinod Ram W/o Sharwan Ram, Aged About 26 Years, B/c Bawri, R/o Vill. Deoli Khurd, Gangawa, Nagaur, Raj.

2. Sharwan Ram S/o Sh. Norat Ram, Aged About 22 Years, B/c Bavari, R/o Vill. Kinsariya, Nagaur, Dist. Nagaur, Raj.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Dept. Of Home Affairs, Jaipur.

2. Inspector General Of Police, Ajmer Range, Ajmer.

3. Superintendent Of Police, Didwana, Kuchaman.

4. Sho, P.s. Parabatsar, Dist. Didwana Kuchaman, Rajasthan.

5. Jagdish S/o Shankarlal, Deoli Khurd, Parabatsar, Dist.

Didwana Kuchaman, Rajasthan.

6. Santosh W/o Jagdish, Vill. Deoli Khurd, Parabatsar, Dist.

Didwana Kuchaman, Rajasthan.

7. Manish S/o Jagdish, Vill. Deoli Khurd, Parabatsar, Dist.

Didwana Kuchaman, Rajasthan.

8. Lokendra S/o Jagdish, Vill. Deoli Khurd, Parabatsar, Dist.

Didwana Kuchaman, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh Rathore. 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.

(2 of 2) [CRLW-1389/2023]

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 feel threat at

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

allegedly approached the Superintendent of Police, Didwana

Kuchaman 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., Didwana

Kuchaman to provide protection to the petitioners deserves to be

accepted.

The Superintendent of Police, Didwana Kuchaman 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. Didwana Kuchaman 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 751-Prashant/-

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