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Mamta vs State Of Rajasthan ...
2023 Latest Caselaw 7792 Raj

Citation : 2023 Latest Caselaw 7792 Raj
Judgement Date : 3 October, 2023

Rajasthan High Court - Jodhpur
Mamta vs State Of Rajasthan ... on 3 October, 2023
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:32091]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 10817/2023

1.       Mamta W/o Kalu Ram, Aged About 27 Years, Chak 10
         Eea, Sanwatsar, Tehsil Padampur, District Sriganganagar
         (Raj).
2.       Ajay Kumar S/o Balveer, Aged About 23 Years, Chak 10
         Eea, Sanwatsar, Tehsil Padampur, District Sriganganagar
         (Raj).
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur (Raj.).
2.       The Superintendent Of Police, Sriganganagar Through
         Government Advocate, Rajasthan High Court, Jodhpur
         (Raj.).
3.       Station House Officer, Police Station Ghamudwali, District
         Sriganganagar (Raj.).
4.       Kalu Ram S/o Mithu Ram, Chak 10 Eea, Sanwatsar, Tehsil
         Padampur, District Sriganganagar (Raj).
5.       Mithu Ram S/o Not Known, Chak 10 Eea, Sanwatsar,
         Tehsil Padampur, District Sriganganagar (Raj).
6.       Smt.      Vimla   Devi      W/o      Mithu      Ram,      Chak   10   Eea,
         Sanwatsar, Tehsil Padampur, District Sriganganagar (Raj).
7.       Aman Kumar S/o Mthu Ram, Chak 10 Eea, Sanwatsar,
         Tehsil Padampur, District Sriganganagar (Raj).
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Rahul Balana a/w
                                  Mr. Himmat Jagga.
For Respondent(s)            :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

03/10/2023




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 [2023:RJ-JD:32091]                          (2 of 4)                      [CW-10817/2023]



1.    For the reasons submitted by learned counsel for the

petitioners, the defect is overruled.

2.    This 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.

3.    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.

4.    Heard learned counsel for the parties as well as perused the

record of the case.

5.    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".




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 [2023:RJ-JD:32091]                        (3 of 4)                      [CW-10817/2023]


           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."


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

direction to the petitioners to appear before the Station House

Officer,     Police     Station      Ghamudwali,            District   Sriganganagar,

alongwith appropriate representation regarding their grievance.

The Station House Officer, Police Station Ghamudwali, District

Sriganganagar, shall in turn hear the grievance of the petitioners,

and after analyzing the threat perceptions, if necessitated, may

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                                    [2023:RJ-JD:32091]                    (4 of 4)                    [CW-10817/2023]


                                   pass necessary orders to provide adequate security and protection

                                   to the petitioners.

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

                                   affect any criminal and civil proceedings initiated against the

                                   petitioners.

                                   8.    Stay petition also stands disposed of.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

182-/Jitender//-

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