Rajasthan High Court - Jodhpur
Moni vs State Of Rajasthan (2023:Rj-Jd:43386) on 12 December, 2023
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2023:RJ-JD:43386]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2076/2023
1. Moni W/o Bhura Ram, Aged About 24 Years, D/o Raja
Ram, By Caste Jat, R/o Village Pabusar, Dasaniya, Tehsil
Shergarh, District Jodhpur At Present Reside At
Karlainagar, Nathdau, District Jodhpur Raj.
2. Sukha Ram S/o Hukma Ram, Aged About 30 Years, By
Caste Jat R/o Karlainagar,nathdau, District Jodhpur (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secratery, Ministry Of
Home Affairs, Jaipur (Raj)
2. The Superintendent Of Police, Jodhpur (Rural) Raj.
3. The Station House Officer, Police Station Chamu, District
Jodhpur (Rural) Raj
4. The Station House Officer, Police Station Shergarh,
District Jodhpur (Rural) Raj
5. Bhura Ram S/o Achla Ram, By Caste Jat, R/o Village
Pabusar, Dasaniya, Tehsil Shergarh, District Jodhpur Raj
6. Raju Ram S/o Pabu Ram, By Caste Jat, R/o Village
Pabusar, Dasaniya, Tehsil Shergarh, District Jodhpur Raj.
7. Roopa Ram S/o Unknown, R/o Village Pabusar, Dasaniya,
Tehsil Shergarh, District Jodhpur Raj.
8. Bikho Devi W/o Achla Ram, By Caste Jat, R/o Village
Pabusar, Dasaniya, Tehsil Shergarh, District Jodhpur Raj.
9. Aaja Ram S/o Achla Ram, By Caste Jat, R/o Village
Pabusar, Dasaniya, Tehsil Shergarh, District Jodhpur Raj.
10. Pappa Ram S/o Kalla Ram, By Caste Jat, R/o Village
Pabusar, Dasaniya, Tehsil Shergarh, District Jodhpur Raj.
----Respondents
For Petitioner(s) : Mr. Nikhil Bhandari
For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
[2023:RJ-JD:43386] (2 of 2) [CRLW-2076/2023]
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 (Rural) 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
(Rural) to provide protection to the petitioners deserves to be
accepted.
The Superintendent of Police, Jodhpur (Rural) 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. Jodhpur (Rural) 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
651-Hanuman/-
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