Rajasthan High Court - Jodhpur
Sushila vs State Of Rajasthan ... on 4 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:32771]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1672/2023
1. Smt. Sushila W/o Parmeshwar Lal D/o Shankar Ram,
Aged About 29 Years, B/c Prajapat R/o Vill. Malgoav
Nagaur
2. Gajanand Choudhary S/o Mangi Lal, Aged About 30 Years,
B/c Jat R/o Sharda Puram Chuntisra Road Nagaur
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Deptt. Of
Home Affairs Govt. Of Raj. Secretariat Jaipur
2. The Superintendent Of Police, Nagaur
3. The S.h.o., Ps Sadar Nagaur Dist. Nagaur
4. The S.h.o., Ps Bidasar Dist. Churu
5. Parmeshwar Lal S/o Bhanwar Lal, R/o Vill. Katar Chhoti
Tehsil Bidasar Dist. Nagaur
6. Bhanwar Lal S/o Ratna Ram, R/o Vill. Katar Chhoti Tehsil
Bidasar Dist. Nagaur
7. Dhanna Ram S/o Bhanwar Lal, R/o Vill. Katar Chhoti
Tehsil Bidasar Dist. Nagaur
8. Dharma Ram S/o Bhanwar Lal, R/o Vill. Katar Chhoti
Tehsil Bidasar Dist. Nagaur
9. Shankar Ram S/o Gopa Ram, R/o Malgoav Tehsil And
Dist. Nagaur
10. Bali Devi W/o Shankar Ram, R/o Malgoav Tehsil And Dist.
Nagaur
11. Shaitan Ram S/o Shankar Ram, R/o Malgoav Tehsil And
Dist. Nagaur Presently Residing At Manasar Circle Nagaur
----Respondents
For Petitioner(s) : Mr. Rajesh Kumar
Mr. Mukesh Rajpurohit
[2023:RJ-JD:32771] (2 of 3) [CRLW-1672/2023]
For Respondent(s) : Mr. M.S. Bhati, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
04/10/2023
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
the hands of private respondents, who are their relatives. The
petitioners allegedly approached the Superintendent of Police,
Nagaur 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., Nagaur to
provide protection to the petitioners deserves to be accepted.
The Superintendent of Police, Nagaur 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.
[2023:RJ-JD:32771] (3 of 3) [CRLW-1672/2023]
Nagaur 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.
Stay application also stands disposed of.
A copy of this order be sent to the respondents forthwith.
(KULDEEP MATHUR),J
847-Ravi Khandelwal
Powered by TCPDF (www.tcpdf.org)
