Mamta vs State Of Rajasthan
2023 Latest Caselaw 6579 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1450/2023

1. Mamta D/o Sh. Shishpal, Aged About 19 Years, Bhairosar, Teh. Taranagar, Dist. Churu, At Present R/o Ludi Khuba, Teh. Rajgarh, Dist. Churu, Raj.

2. Dharmveer S/o Sh. Deepchand, Aged About 20 Years, Ludi Khuba, Teh. Rajgarh, Dist. Churu, Raj. ----Petitioners Versus

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

2. The Superintendent Of Police, Churu, Raj.

3. The Sho, P.s. Rajgarh, Dist. Churu, Raj.

4. Shishpal S/o Sh. Maneja Ram, Bhairosar, Teh. Taranagar, Dist. Churu, Raj.

5. Parmila W/o Sh. Shishpal, Bhairosar, Teh. Taranagar, Dist.

Churu, Raj.

6. Vinod S/o Sh. Jeeta Ram, R/o Vill. Jharsar Chhota, Teh.

Taranagar, Dist. Churu, Raj.

7. Mahender S/o Sh. Jeeta Ram, R/o Vill. Jharsar Chhota, Teh. Taranagar, Dist. Churu, Raj.

8. Lilu Ram S/o Sh. Pala Ram, R/o Vill. Jharsar Chhota, Teh.

Taranagar, Dist. Churu, Raj.

9. Jugalkishor S/o Sh. Pala Ram, R/o Vill. Jharsar Chhota, Teh. Taranagar, Dist. Churu, Raj.

10. Ajay S/o Not Known, R/o Vill. Jharsar Chhota, Teh.

        Taranagar, Dist. Churu, Raj.                              ----Respondents


For Petitioner(s)           :    Mr. Puna Ram Sen
For Respondent(s)           :    Mr. Shrawan Kumar, P.P.



          HON'BLE MR. JUSTICE KULDEEP MATHUR
                         Order

29/08/2023

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-1450/2023]

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 private respondents, who are their relatives. The

petitioners allegedly approached the Superintendent of Police,

Churu 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., Churu to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Churu 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. Churu

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 499-Ravi Kh/-

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