Amisha vs State Of Rajasthan (2023:Rj-Jd:42885)
2023 Latest Caselaw 10534 Raj

Rajasthan High Court - Jodhpur

Amisha vs State Of Rajasthan (2023:Rj-Jd:42885) on 8 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:42885]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2048/2023

1.       Amisha D/o Shri Ramesh Kumar, Aged About 20 Years,
         R/o Harijan Basti, Subhash Nagar, Ranikalan, Dist.
         Pali,raj.
2.       Anuj S/o Shri Harbansh Kalla, Aged About 19 Years, R/o
         Kalla Chowk, Tialk Basti, Udaimandir, Dist. Jodhpur,raj.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur
2.       The Supriendentent Of Police, Dist. Pali
3.       The Commissioerate Of Police, Dist. Jodhpur
4.       The Station House Officer, Ranikallan, Dist. Pali
5.       The Station House Officer, Nagorigate, Dist. Jodhpur,raj.
6.       Ramesh Kumar S/o Shri Bhanwar Lal, R/o Harijan Basti,
         Subhash Nagar, Ranikalan, Dist. Pali,raj.
7.       Mamta W/o Shri Ramesh Kumar, R/o Harijan Basti,
         Subhash Nagar, Ranikalan, Dist. Pali,raj.
8.       Akash S/o Shri Ramesh Kumar, R/o Harijan Basti,
         Subhash Nagar, Ranikalan, Dist. Pali,raj.
9.       Suraj S/o Shri Ramesh Kumar, R/o Harijan Basti, Subhash
         Nagar, Ranikalan, Dist. Pali,raj.
10.      Ashok Kumar S/o Shri Bhanwar Lal, R/o Harijan Basti,
         Subhash Nagar, Ranikalan, Dist. Pali,raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Shubham Chauhan.
For Respondent(s)         :     Mr. S.K. Bhati, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/12/2023

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

[2023:RJ-JD:42885] (2 of 2) [CRLW-2048/2023]

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 concerned respondent

authority 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 concerned

respondent authority to provide protection to the petitioners

deserves to be accepted.

The concerned respondent authority shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The concerned

respondent authority 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.

(KULDEEP MATHUR), J.

569-Prashant/-

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