Priyanka vs State Of Rajasthan
2023 Latest Caselaw 6279 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1409/2023

1. Priyanka D/o Shri Devilal W/o Salim, Aged About 21 Years, B/c Meghwal R/o W. No. 10, 14 Llw Jodkinya Teh. And Dist. Hanumangarh

2. Salim S/o Shri Shamsher Ali, Aged About 21 Years, B/c Musalman R/o Ward No. 26 Mominpura Tehsil Nohar Dist. Hanumangarh

----Petitioners Versus

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

2. The Inspector General Of Police, Bikaner Range Bikaner

3. The Superintendent Of Police, Hanumangarh

4. S.h.o., Hanumangarh Junction Dist. Hanumangarh

5. S.h.o., Nohar Dist. Hanumangarh

6. Sarswati Devi W/o Shri Devilal, B/c Meghwal R/o W. No. 10, 14 Llw Jodkinya Teh. And Dist. Hanumangarh

7. Kishori Lal S/o Shri Devilal, B/c Meghwal R/o W. No. 10, 14 Llw Jodkinya Teh. And Dist. Hanumangarh

8. Dinesh Kumar S/o Shri Devilal, B/c Meghwal R/o W. No. 10, 14 Llw Jodkinya Teh. And Dist. Hanumangarh

9. Vikram S/o Shri Malaram, R/o Nimla Teh. Ellnabad Dist.

       Sirsa Haryana
                                                                ----Respondents


For Petitioner(s)         :    Mr. G.R. Bhari.
For Respondent(s)         :    Mr. Shrawan Kumar, P.P.



          HON'BLE MR. JUSTICE KULDEEP MATHUR

                                    Order

23/08/2023

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

(2 of 2) [CRLW-1409/2023]

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

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 544-Prashant/-

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