Khushi vs State Of Rajasthan (2023:Rj-Jd:43359)
2023 Latest Caselaw 10593 Raj

Rajasthan High Court - Jodhpur

Khushi vs State Of Rajasthan (2023:Rj-Jd:43359) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43359]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2067/2023

1.       Khushi D/o Shri Vinod Kumar, Aged About 19 Years, R/o
         Anna Sagar, Gali No. 01, Magra Punjala, Ward No. 60,
         Mandore Road, Jodhpur, At Present 204, Buraniyo Ka Bas,
         Jajiwal Khinchiya, Jajiwal Kallan, Jodhpur (Raj.).
2.       Kishan S/o Sh. Mangla Ram, Aged About 20 Years, R/o
         204, Buraniyo Ka Bas, Jajiwal Khinchiya, Jajiwal Kallan,
         Jodhpur (Raj.).
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, Jodhpur, Raj.
3.       S.h.o., P.s. Mata Ka Than, Dist. Jodhpur, Raj.
4.       S.h.o., P.s. Banar Dist. Jodhpur, Raj.
5.       Shera Ram S/o Roopa Ram, R/o Maderna Colony, Opp.
         Kalka Mata Mandir, P.s. Mata Ka Than, Jodhpur.
6.       Dinesh S/o Roopa Ram, R/o Maderna Colony, Opp. Kalka
         Mata Mandir, P.s. Mata Ka Than, Jodhpur.
7.       Bau Devi W/o Roopa Ram, R/o Maderna Colony, Opp.
         Kalka Mata Mandir, P.s. Mata Ka Than, Jodhpur.
8.       Mohan Ram S/o Gopa Ram, R/o Jajiwal Dhandhala, P.s.
         Banar, Jodhpur.
9.       Rukam Devi W/o Mangala Ram, R/o Jajiwal Dhandhala,
         P.s. Banar, Jodhpur.
10.      Sunil S/o Jora Ram, R/o Jajiwal Dhandhala, P.s. Banar,
         Jodhpur.
11.      Ajay S/o Jora Ram, R/o Jajiwal Dhandhala, P.s. Banar,
         Jodhpur.
12.      Sita W/o Keshu Ram Budaniya, R/o Jajiwal Khinchiya P.s.
         Banar, Jodhpur.
13.      Dhapi W/o Bhikha Ram Bhudaniya, R/o Jajiwal Khinchiya
         P.s. Banar, Jodhpur.
14.      Suman Chaudhary W/o Ramesh Mundal, R/o Asha Nada,
         Khatiyasani, P.s. Banar, Jodhpur.
15.      Ramesh Mundal S/o Pappa Ram Mundal, R/o Asha Nada,
         Khatiyasani, P.s. Banar, Jodhpur.

                     (Downloaded on 12/12/2023 at 08:44:43 PM)
 [2023:RJ-JD:43359]                   (2 of 3)                      [CRLW-2067/2023]


                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jagdish Bhadu.
For Respondent(s)         :     Mr. Mahipal Bishnoi, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

12/12/2023

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

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,

Jodhpur 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., Jodhpur to

provide protection to the petitioners deserves to be accepted.

The Superintendent 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 S.P.

[2023:RJ-JD:43359] (3 of 3) [CRLW-2067/2023]

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.

(KULDEEP MATHUR), J.

537-AbhishekK/-

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