Amandeep Kaur vs State Of Rajasthan ...
2023 Latest Caselaw 7980 Raj

[2023:RJ-JD:33093]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1676/2023

1. Amandeep Kaur D/o Kalwant Singh, Aged About 18 Years, R/o Chak 1 Pp, Tehsil Padampur, Dist. Sriganganagar (Raj.)

2. Rajdeep Singh S/o Shri Balvinder Singh, Aged About 27 Years, R/o Chak 1 K.k. , Chunawadh, Tehsil And Dist. 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 Ghamoodwali, Dist.

Sriganganagar (Raj.)

4. Kalwant Singh S/o Bachitar Singh, R/o Chak 1 Pp, Tehsil Padampur, Dist. Sriganganagar (Raj.)

5. Navdeep Singh S/o Kalwant Singh, R/o Chak 1 Pp, Tehsil Padampur, Dist. Sriganganagar (Raj.)

6. Balvinder Kaur W/o Amarjeet Singh, R/o Chak 20 Bb, Tehsil Padampur, Dist. Sriganganagar (Raj.)

7. Rajesh S/o Amarjeet Singh, R/o Chak 20 Bb, Tehsil Padampur, Dist. Sriganganagar (Raj.)

8. Sumandeep Kaur W/o Rajesh, R/o Chak 20 Bb, Tehsil Padampur, Dist. Sriganganagar (Raj.)

9. Rajkumar S/o Amarjeet Singh, R/o Chak 20 Bb, Tehsil Padampur, Dist. Sriganganagar (Raj.)

10. Mandeep Kaur W/o Rajkumar, R/o Chak 20 Bb, Tehsil Padampur, Dist. Sriganganagar (Raj.)

11. Lakhveer Singh S/o Bohad Singh, R/o Chak 39 H, Burjwala, Tehsil Srikaranpur, Dist. Sriganganagar (Raj.)

12. Sunita W/o Lakhveer Singh, R/o Chak 39 H, Burjwala, Tehsil Srikaranpur, Dist. Sriganganagar (Raj.)

13. Jagseer Singh S/o Not Known, R/o Village Dhingawali, Tehsil And Dist. Sriganganagar (Raj.)

[2023:RJ-JD:33093] (2 of 3) [CRLW-1676/2023]

14. Manpreet Kaur W/o Jagseer Singh, R/o Village Dhingawali, Tehsil And Dist. Sriganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. Himmat Jagga 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, Sri Ganganagar to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Sri Ganganagar shall have the

matter enquired into and if so required, appropriate protection

[2023:RJ-JD:33093] (3 of 3) [CRLW-1676/2023]

shall be provided to the petitioners as and when warranted. The

Superintendent of Police, Sri Ganganagar 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 690-KshamaD/-

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