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Nirmal Amrit Lal Malviya vs State Of Rajasthan
2023 Latest Caselaw 518 Raj

Citation : 2023 Latest Caselaw 518 Raj
Judgement Date : 12 January, 2023

Rajasthan High Court - Jodhpur
Nirmal Amrit Lal Malviya vs State Of Rajasthan on 12 January, 2023
Bench: Pushpendra Singh Bhati
      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Writ Petition No. 62/2023

1.     Nirmal Amrit Lal Malviya S/o Amrit Lal Malviya, Aged
       About 23 Years, Loharo Ka Vas Changwa, P.s. Guda Endla
       Dist. Pali Raj.
2.     Samridhi Sakha Ram Patil W/o Nirmal Amrit Lal Malvitya
       D/o Sakha Ram Jagan Nath Patil, Aged About 19 Years,
       Loharo Ka Vas Changwa, P.s. Guda Endla Dist. Pali (Raj.).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Chief Secretary, Ministry Of
       Home Affairs, Jaipur (Raj.).
2.     Director General Of Police, Govt. Of Rajasthan Police Head
       Quarter, Jaipur.
3.     The Superintendent Of Police, Pali Raj.
4.     The S.h.o. P.s. Guda Endla, Dist. Pali, Raj.
5.     Sakha Ram S/o Jagan Nath Patil, Aaga Shiv Nagar, Karad
       Dist. Satara Maharastra.
6.     Sandhya Patil W/o Sakha Ram Patil, Aaga Shiv Nagar,
       Karad Dist. Satara Maharastra.
7.     Amar Patil S/o Jagan Nath Patil, Yadgav, Kolhapur,
       Maharashthra.
8.     Kavita W/o Amar Patil, Vadgav, Kolhapur, Maharashthra.
9.     Sanjay Garud S/o Anna Saheb Garud, Karad Dist. Satara
       Maharastra.
10.    Siddhi Chouhan S/o Suhas Chouhan, Aaga Shiv Nagar,
       Karad Dist. Satara Maharastra.
                                                                ----Respondents


For Petitioner(s)         :    Mr. Ripudaman Singh
For Respondent(s)         :    Mr. Gaurav Singh, AGC



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order




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12/01/2023


1.   The petitioners have preferred this criminal writ petition

under Article 226 of the Constitution of India 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.


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



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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
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."




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

                                   direction to the petitioners to appear before the Station House

                                   Officer,   Police   Station,      Guda       Endla,       Distt.   Pali   alongwith

                                   appropriate representation regarding their grievance. The Station

                                   House Officer, Police Station, Guda Endla, Distt. Pali 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.

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

                                   affect any criminal and civil proceedings initiated against the

                                   petitioners.


                                   7.    All pending applications also stand disposed of.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

185-Sanjay/-

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