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Pooja Kumari vs State Of Rajasthan
2023 Latest Caselaw 431 Raj

Citation : 2023 Latest Caselaw 431 Raj
Judgement Date : 10 January, 2023

Rajasthan High Court - Jodhpur
Pooja Kumari vs State Of Rajasthan on 10 January, 2023
Bench: Pushpendra Singh Bhati
                                            (1 of 4)                  [CRLW-47/2023]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Writ Petition No. 47/2023

1.     Pooja Kumari W/o Ashok Gurjar D/o Bhojraj Gurjar, Aged
       About 21 Years, R/o Undawa-Kasedi Ps Gangrar Tehsil
       Gangrar Dist. Chittorgarh At Present R/o Chachedi Tehsil
       Hamirgarh Dist. Bhilwara
2.     Ashok Gurjar S/o Shambhu Lal Gurjar, Aged About 21
       Years,   R/o     Bhalota        Ki     Khedi      Tehsil    Rashmi     Dist.
       Chittorgarh
                                                                    ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through The Secretary Department
       Of Home Affairs Govt. Of Raj. Jaipur
2.     Director General Of Police, Govt. Of Raj. P.h.q. Jaipur Raj.
3.     The Superintendent Of Police, Chittorgarh Raj.
4.     The Superintendent Of Police, Bhilwara Raj.
5.     The S.h.o., Ps Gangrar Dist. Chittorgarh Raj.
6.     Bhojraj Gurjar S/o Nanu Ram, R/o Undawa-Kasedi Ps
       Gangrar Tehsil Gangrar Dist. Chittorgarh
7.     Smt. Manju Gurjar W/o Bhojraj Gurjar, R/o Undawa-
       Kasedi Ps Gangrar Tehsil Gangrar Dist. Chittorgarh
                                                                  ----Respondents


For Petitioner(s)         :     Mr. Ratna Ram.
For Respondent(s)         :     Ms. Anita Gehlot, PP.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

10/01/2023

1.   The petitioners have preferred this criminal writ petition for

issuance of necessary directions to the official respondents to

provide adequate security and protection to the petitioners on the

ground that they are facing grave threat of life and liberty at the

hands of private respondents.

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                                               (2 of 4)                      [CRLW-47/2023]


2.   Learned counsel for the petitioners submits that Article 21 of

the Constitution of India provides for right to life and personal

liberty under the ambit of fundamental rights and any threat to

the same amounts to violation of the same.

3.   Heard learned counsel for the parties as well as perused the

record of the case.

4.   While keeping in mind a catena of precedent laws laid down

by the Hon'ble Apex Court, this Court has made the following

observations in its judgment rendered in the case of Leela & Anr.

Vs. State of Rajasthan & Ors. (S.B. Criminal Misc. Petition

No. 5045/2021, decided on 15.09.2021):-

       "30. It is sufficiently clear to this Court that the
       Hon'ble Apex Court's standpoint is that there exists a
       duty   of the      State        to protect        and   safeguard       all
       fundamental rights, unless taken away by due process
       of law. Even if any illegality or wrongfulness has been
       committed, the duty to punish vests solely with the
       State, that too in attune with due process of law. In no
       circumstance can the State bypass due process, permit
       or    condone     any    acts     of    moral      policing     or    mob
       mentality. When the Right to life and liberty is even
       guaranteed to convicted criminals of serious offences,
       there can be no reasonable nexus to not grant the
       same     protection        to     those     in     an       "legal/illegal
       relationships".
       31.    Had there been a question before this Court with
       regards the morality/ legality of live- in relationships
       and matters connected thereto, then perhaps the
       answer would have required more deliberation along
       those lines. However, in the context of the limited
       question this Court is posed with pertaining to the
       application of Article 21 of the Constitution of India and
       it is clear that the right to claim protection under this
       Article is a constitutional mandate upon the State and
       can be availed by all persons alike. There arises no

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                                           (3 of 4)                    [CRLW-47/2023]

       question of this right to be waived off even if the
       person seeking protection is guilty of an immoral,
       unlawful or illegal act, as per the precedent law cited of
       the Hon'ble Apex Court. However, in this case, this
       Court does not wish to delve into the sanctity of
       relationships.
       32.   This Court finds itself firmly tied down to the
       principle of individual autonomy, which cannot be
       hampered    by    societal     expectations         in    a   vibrant
       democracy. The State's respect for the individual
       independent choices has to be held high.
       33.   This Court fully values the principle that at all
       junctures   constitutional      morality      has    to   have    an
       overriding impact upon societal morality.
       This Court cannot sit back and watch the transgression
       or dereliction in the sphere of fundamental rights,
       which are basic human rights.
       The public morality cannot be allowed to overshadow
       the constitutional morality, particularly when the legal
       tenability of the right to protection is paramount.
       34.   This Court is duty bound to act as a protector
       of the rights of the individuals, which are under
       siege with the clear intention of obstructing the
       vision of Constitution."



5.   This Court thus disposes of the present petition with the

direction to the petitioners to appear before the Station House

Officer, Police Station Gangrar, District Chittorgarh alongwith

appropriate representation regarding his grievance. The Station

House Officer, Police Station Gangrar, District Chittorgarh shall in

turn hear the grievance of the petitioners, and after analyzing the

threat perceptions, if necessitated, may pass necessary orders to

provide adequate security and protection to the petitioners.




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                                                                              (4 of 4)              [CRLW-47/2023]



                                   6.    It is made clear that any observation in this order shall not

                                   affect any criminal and civil proceedings initiated against the

                                   petitioners.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

232-/Jitender//-

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