Riya Prajapat vs State Of Rajasthan (2023:Rj-Jd:43384)
2023 Latest Caselaw 10615 Raj

Rajasthan High Court - Jodhpur

Riya Prajapat vs State Of Rajasthan (2023:Rj-Jd:43384) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43384]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2082/2023

1.       Riya Prajapat D/o Shri Ramesh Prajapat, Aged About 20
         Years, R/o Ward No. 5, Nai Basti Rajpur Road, Simalwara,
         District Dugarpur, At Present Residing At Ward No. 7, Mu.
         Po. Likhi Badi, District Dungarpur, Rajasthan
2.       Shubham Lohar S/o Shri Dayalal Lohar, Aged About 20
         Years, R/o Ward No. 7, Mu. Po. Likhi Badi, District
         Dungarpur, Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs, Govt. Of Rajasthan, Jaipur
2.       The Superintendent Of Police, Dungarpur, Rajasthan
3.       The Station House Officer, Police Station Dhambhola,
         District Dungarpur, Rajasthan
4.       Ramesh Prajapat S/o Balaji Prajapat, R/o Ward No. 5 Nai
         Basti, Rajpur Road, Simalwara, District Dugarpur,
         Rajasthan
5.       Kalwati Prajapat W/o Ramesh Prajapat, R/o Ward No. 5
         Nai Basti, Rajpur Road, Simalwara, District Dugarpur,
         Rajasthan
6.       Mukesh Prajapat S/o Balaji Prajapat, R/o Ward No. 5 Nai
         Basti, Rajpur Road, Simalwara, District Dugarpur,
         Rajasthan
7.       Kunal Prajapat S/o Ramesh Prajapat, R/o Ward No. 5 Nai
         Basti, Rajpur Road, Simalwara, District Dugarpur,
         Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vijay Kumar Gaur
For Respondent(s)         :     Mr. Saleem Khan, PP



            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.

[2023:RJ-JD:43384] (2 of 2) [CRLW-2082/2023]

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,

Dungarpur 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.,

Dungarpur to provide protection to the petitioners deserves to be

accepted.

The Superintendent of Police, Dungarpur 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. Dungarpur 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 650-Hanuman/-

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