Garjeet Kaur And Anr vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 6588 Raj/2

Rajasthan High Court

Garjeet Kaur And Anr vs State Of Rajasthan And Ors ... on 24 November, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:36026]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 247/2017

1.       Garjeet Kaur D/o Shri Jogendra Singh W/o Shri Satnam
         Singh, aged 24 years, R/o Gadegal, Police Station Talera,
         Distt. Bundi Raj.
2.       Satnam Singh S/o Shri Jaswant Singh, aged 23 years, ,
         R/o Gadegal, Police Station Talera, Distt. Bundi Raj.
                                                                       ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs And Justice Secretariat, Raja
2.       Director General Of Police Rajasthan, Jaipur
3.       Superintendent Of Police, Bundi, Distt. Bundi
4.       S.H.O. Police Station Talera, Distt. Bundi Raj.
5.       Jogendra Singh S/o Shri Bagichar Singh, R/o Gadegal,
         Police Station Talera, Distt. Bundi Raj.
                                                                     ----Respondents

For Petitioner(s) : Mr. Rambabu Sharma For Respondent(s) : Mr. Atul Sharma, P.P. Mr. Amit Jindal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/11/2023

This criminal writ petition has been filed with following

prayer:-

"It is, therefore, most humbly prayed that your Lordships may graciously be pleased to accept and allow this writ petition and further be pleased to:-

a) issue an appropriate writ order or direction in the nature thereof and thereby the Respondents may kindly be directed not to harass torture and humiliate the petitioners, parents and relatives of petitioner No.2;

[2023:RJ-JP:36026] (2 of 2) [CRLW-247/2017]

b) issue an appropriate writ order or direction in the nature thereof and thereby the respondent authorities may kindly be directed to protect the matrimonial life of the petitioners from the parents, relatives and other family members of the petitioner No.1 and the petitioners may be provided adequate security and protection of their life and liberty.

c) Any other order or direction, which this Hon'ble Court may deem fit and proper may also be passed in favour of the petitioners."

Despite repeated asking by this Court, learned counsel for

the petitioners is not able to satisfy as to how they are under

threat from the respondent No.5. From the contents of the petition

also, it is not reflected how they were under threat on behest of

the respondent No.5 at the relevant time. He is also not able to

satisfy this Court about present status of the threat perception or

harassment on the part of the respondent No.5.

In view thereof, this criminal writ petition is wholly

misconceived and is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/933

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