Rajasthan High Court - Jodhpur
Leela Devi vs State Of Rajasthan ... on 5 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:33097]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1677/2023
1. Leela Devi D/o Shri Hanuman Ram Saran, Aged About 29
Years, B/c- Jat, R/o- Richoli, Presently Residing At Kaleva,
Charno Ki Beri, Pachpadra, District Barmer, Rajasthan.
2. Nema Ram S/o Shri Kalu Ram, Aged About 39 Years, R/o-
Jato Ka Bass, Bus Stand Ke Pass, Village Kosana, Tehsil
Peepar City, District Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministery Of
Home Affairs, Jaipur (Raj.).
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur.
3. The Superintendent Of Police, Barmer.
4. The Station House Officer, Police Station Pachpadra,
District Barmer.
5. The Station House Officer, Police Station Patodi District
Barmer.
6. Hanuman Ram Saran S/o Rana Ram, R/o- Village Kaleva,
Charno Ki Beri, Tehsil Pachpadra, District Barmer.
7. Prahlad S/o Hanuman Ram Saran, R/o- Village Kaleva,
Charno Ki Beri, Tehsil Pachpadra, District Barmer.
8. Virendra S/o Hanuman Ram Saran, R/o- Village Kaleva,
Charno Ki Beri, Tehsil Pachpadra, District Barmer.
9. Hanuman Ram S/o Beeja Ram Punia, R/o- Village Richoli,
Tehsil Patodi, District Barmer.
10. Bija Ram S/o Megha Ram Punia, R/o- Village Richoli,
Tehsil Patodi, District Barmer.
11. Dalu Ram S/o Bija Ram Punia, R/o- Village Richoli, Tehsil
Patodi, District Barmer.
12. Hayji Ram S/o Rana Ram Punia, R/o- Village Richoli,
Tehsil Patodi, District Barmer.
13. Naga Ram S/o Bagha Ram Punia, R/o- Village Richoli,
Tehsil Patodi, District Barmer.
----Respondents
[2023:RJ-JD:33097] (2 of 3) [CRLW-1677/2023]
For Petitioner(s) : Mr. Om Prakash Joshi
Mr. Karan Joshi
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
05/10/2023
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. The petitioners allegedly
approached the respondent police authorities 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
live-in-relationship agreement 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 Superintendent of Police, Barmer to provide
protection to the petitioners deserves to be accepted.
The Superintendent of Police, Barmer shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The
[2023:RJ-JD:33097] (3 of 3) [CRLW-1677/2023]
Superintendent of Police, Barmer 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
691-KshamaD/-
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