Mahima Chouhan vs State Of Rajasthan
2023 Latest Caselaw 6364 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1428/2023

1. Mahima Chouhan D/o Chandra Prakash Chouhan, Aged About 24 Years, R/o Uit Colony Pratap Nagar Jodhpur Raj.

2. Ismail S/o Yakub, Aged About 33 Years, R/o 1105 Sector B, Kabir Nagar Jodhpur Raj.

----Petitioners Versus

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

2. Director General Of Police, Raj. Jaipur

3. Commissioner Of Police, Jodhpur

4. S.h.o., Ps Pratap Nagar Dist. Jodhpur

----Respondents

For Petitioner(s) : Mr. D.L.R. Vyas. For Respondent(s) : Mr. Laxman Solanki, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/08/2023

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 respondent police authorities

with a prayer to be provided with adequate protection but no heed

has been paid to their request so far.

(2 of 2) [CRLW-1428/2023]

The documents pertaining to the age of the petitioners 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 Commissioner of Police,

Jodhpur to provide protection to the petitioners deserves to be

accepted.

The Commissioner of Police, Jodhpur shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The

Commissioner of Police, Jodhpur 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 14-Tikam/-

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