Anita Kumari vs State Of Rajasthan
2023 Latest Caselaw 6065 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1388/2023

1. Anita Kumari W/o Shri Kamlesh Kumar Pargi D/o Shankar Patel, Aged About 18 Years, R/o Vill. Mundri Anandpuri Dist. Banswara

2. Kamlesh Kumar Pargi S/o Shri Prabhu Lal Pargi, Aged About 20 Years, R/o Ward No. 13 Vipej Pandola Post Anandpuri Dist. Banswara

----Petitioners Versus

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

2. The Superintendent Of Police, Banswara

3. The S.h.o., Ps Anandpuri Dist. Banswara

4. Kailash S/o Shri Shankar Patel, R/o Vill. Mundri Anandpuri Dist. Banswara

5. Mukesh S/o Shri Banshi Lal, R/o Vill. Mundri Anandpuri Dist. Banswara

6. Sita W/o Shri Shambhu Lal, R/o Vill. Mundri Anandpuri Dist. Banswara

7. Manju W/o Shri Subhash, R/o Vill. Mundri Anandpuri Dist.

Banswara

8. Babu Lal S/o Shri Sohan Lal Garasiya, R/o Vill. Mundri Anandpuri Dist. Banswara

----Respondents

For Petitioner(s) : Mr. Sampat Prajapat. 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

(2 of 2) [CRLW-1388/2023]

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

allegedly approached the Superintendent of Police, Banswara 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., Banswara to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Banswara 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. Banswara 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 753-Prashant/-

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