Dhagal Singh @ Arjun Singh vs State Of Rajasthan ...
2023 Latest Caselaw 9061 Raj

[2023:RJ-JD:37736]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1638/2023

Dhagal Singh @ Arjun Singh S/o Shri Pratap Singh, Aged About 44 Years, R/o Vopari, Tehsil Marwar Junction, District Pali, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Chief Secretary, Ministry Of Home Affairs, Jaipur, Raj.

2. The Inspector General, District Pali, Rajasthan.

3. The Superintendent Of Police, District Pali, Rajasthan.

4. The Station House Officer, Ps - Vopari, District Pali, Rajasthan.

5. Viram Singh S/o Shri Roop Singh, Aged About 35 Years, R/o Kantaliya, Tehsil Marwar Junction, District Pali, Rajasthan.

6. Hemaram S/o Shri Rataram, Aged About 56 Years, R/o Kantaliya, Tehsil Marwar Junction, District Pali, Rajasthan.

7. Pramod Singh S/o Shri Jaisingh, R/o Bhojawas, District Pali, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kaushal Sharma. For Respondent(s) : Mr. Arun Kumar, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/11/2023

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 petitioner fears threat at the hands of private

respondents who are allegedly land grabbers and threatened to

kill the petitioner and his family members. A representation was

[2023:RJ-JD:37736] (2 of 2) [CRLW-1638/2023]

submitted by the petitioner to the policy authority with his

concerns requesting for security of his family members.

The petitioner allegedly approached the Superintendent of

Police, Pali with a prayer to be provided with adequate protection

but no heed has been paid to the request so far.

The representation submitted by the petitioner has been

brought 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

petitioner for directing the S.P., Pali to provide protection to the

petitioner deserves to be accepted.

The Superintendent of Police, Pali shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioner and his family members as and when

warranted. The S.P. Pali shall ensure that no harm is caused to the

petitioner and his family member.

The criminal writ petition is accordingly disposed of.

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

(KULDEEP MATHUR),J 515-prashant/-

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