Pratibha Verma vs The State Of Rajasthan ...
2023 Latest Caselaw 8930 Raj

[2023:RJ-JD:37274]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1858/2023

1. Pratibha Verma D/o Shishram Verma, Aged About 22 Years, R/o- Chirawa, District Jhunjhunu.

2. Virender Lamoriya S/o Panne Singh, Aged About 26 Years, R/o- Nijampura, Jhunjhunu.

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. The Superintendent Of Police, Jhunjhunu.

3. The S.h.o., P.s. Chidawa, Dist. Jhunjhunu.

4. The Superintendent Of Police, Bhiwani.

5. The S.h.o., P.s. Badhara, District Bhiwani.

6. Sanjeev Kumar Rajpal, R/o- Kadma, Teh. Badhra, Dist.

Bhiwani, Haryana.

7. Kishan S/o Raju Verma, R/o- Chirawa, Dist. Jhunjhunu.

8. Shaktimanson S/o Shishram Verma, R/o- Chirawa, Dist.

Jhunjhunu.

9. Rajpal S/o Laxmi Narayan, R/o- Kadma, Tehsil Badhra, Dist. Bhiwani,haryana.

10. Babu Lal S/o Unknown, R/o- Sultana, R/o- Chirawa, District Jhunjhunu.

----Respondents

For Petitioner(s) : Mr. Vimal Kumar. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/11/2023

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.

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

[2023:RJ-JD:37274] (2 of 2) [CRLW-1858/2023]

the hands of private respondents, who are their relatives. The

petitioners allegedly approached the Superintendent of Police,

Jhunjhunu 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., Jhunjhunu to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jhunjhunu 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. Jhunjhunu 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.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 103-prashant/-

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