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Monika vs State Of Rajasthan
2023 Latest Caselaw 570 Raj

Citation : 2023 Latest Caselaw 570 Raj
Judgement Date : 13 January, 2023

Rajasthan High Court - Jodhpur
Monika vs State Of Rajasthan on 13 January, 2023
Bench: Pushpendra Singh Bhati
                                           (1 of 4)                     [CRLW-54/2023]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Writ Petition No. 54/2023

1.     Monika W/o Pramod Kumar, Aged About 18 Years, D/o
       Surendra Kumar, R/o Arayanwali, Post Chohilanwali, 30
       Ndr, District Hanumangarh.
2.     Pramod Kumar S/o Mohanlal, Aged About 22 Years, R/o
       Maniyanwali, Tehsil Sadulshahar, District Sri Ganganagar.
                                                                      ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through The Secretary, Department
       Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.     Superintendent Of Police, Sri Ganganagar.
3.     Sho    Of    Sadulshahar,           Police       Station,       District   Sri
       Ganganagar.
4.     Surendra Kumar S/o Ramswaroop, Aged About 40 Years,
       R/o   Arayanwali,        Post     Chohilanwali,           30    Ndr,   District
       Hanumangarh.
5.     Rohitash Poonia S/o Ramswaroop, Aged About 38 Years,
       R/o   Arayanwali,        Post     Chohilanwali,           30    Ndr,   District
       Hanumangarh.
6.     Sharwan Poonia S/o Rohitash, Aged About 28 Years, R/o
       Arayanwali,       Post       Chohilanwali,           30        Ndr,    District
       Hanumangarh.
7.     Santram S/o Ramswaroop, Aged About 39 Years, R/o
       Pilibanga, District Hanumangarh.
8.     Sunita Rav W/o Rajat Rav, Aged About 43 Years, R/o
       Police Line, District Hanumangarh.
                                                                  ----Respondents


For Petitioner(s)         :     Mr. Praveen Kumar
For Respondent(s)         :     Mr. Vikram Sharma, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order




                     (Downloaded on 17/01/2023 at 09:39:36 PM)
                                                (2 of 4)                  [CRLW-54/2023]

13/01/2023

1.   This     criminal      writ     petition      under       Article   226   of   the

Constitution of India has been preferred 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 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,


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                                              (3 of 4)              [CRLW-54/2023]

        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."


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

direction to the petitioners to appear before the Station House

Officer, Police Station, Sadulshahar, District Sri Ganganagar

alongwith appropriate representation regarding their grievance.

The Station House Officer, Police Station, Sadulshahar, District Sri

Ganganagar 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.




                       (Downloaded on 17/01/2023 at 09:39:36 PM)
                                                                              (4 of 4)              [CRLW-54/2023]



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

                                   affect any criminal and civil proceedings initiated against the

                                   petitioners. All pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

171-Sanjay/-

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