Mamta vs State Of Rajasthan ...
2023 Latest Caselaw 8104 Raj

[2023:RJ-JD:33431]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1714/2023

1. Mamta D/o Shri Suresh Kumar, Aged About 18 Years, R/o- Ward No. 09, Ujjalwas, Teh.- Nohar, Dist. Hanumangarh, Rajasthan.

2. Aman Soni S/o Shri Vinod Soni, Aged About 19 Years, R/o- Pareek Mohalla, Ward No. 07, Sahawa, Tehsil Taranagar, Dist. Churu, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, District- Hanumangarh, Rajasthan.

3. The Superintendent Of Police, District- Churu, Rajasthan.

4. The Station House Officer, Police Station- Gogamedi, District-Hanumangarh, Rajasthan.

5. The Station House Officer, Police Station- Sahawa, District-Churu, Rajasthan.

6. Ajay S/o Shri Suresh, R/o- Ward No. 09, Ujjwalwas, Teh.

Nohar, Dist. Hanumangarh, Rajasthan.

7. Mahendra S/o Shri Suresh Kumar, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

8. Vikram S/o Shri Suresh Kumar, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

9. Jasmat S/o Shri Rampratap, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

10. Naresh S/o Shri Rampratap, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

11. Subhash S/o Shri Rampratap, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

12. Mahaveer S/o Shri Rampratap, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

13. Amit S/o Shri Dharampal, R/io- Jogiwala, Teh. Bhadra, Dist. Hanumangarh, Rajasthan.

14. Surendra S/o Shri Hansraj, R/o- Mehna Khera, Teh.

Raniyan, Dist. Srisa, Haryana.

[2023:RJ-JD:33431] (2 of 3) [CRLW-1714/2023]

15. Dropti W/o Shri Suresh Kumar, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

16. Tarawati W/o Shri Jasmat, R/o- Ward No. 09, Ujjwalwas, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

17. Shyam Lal S/o Shri Lalchand, R/o- Bhukarka, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

18. Guganram S/o Shri Lalchand, R/o- Bhukarka, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

19. Manaram S/o Shri Surjaram, R/o- Sonari, Teh.- Nohar, Dist. Hanumangarh, Rajasthan.

20. Ramswaroop S/o Shri Banshidhar, R/o- Sahawa, Teh.

Taranagar, Dist. Churu, Rajasthan.

21. Krishna Lal S/o Shri Chananmal, R/o- Sahawa, Teh.

Taranagar, Dist. Churu, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Ashok Kumar.
For Respondent(s)          :    Mr. Vikram Sharma, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

                                     Order

06/10/2023

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 respondents Nos.6 to 21. 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.

[2023:RJ-JD:33431] (3 of 3) [CRLW-1714/2023]

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 concerned to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police concerned shall have the

matter enquired into and if so required, appropriate protection

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

Superintendent of Police concerned 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 14-Tikam/-

Powered by TCPDF (www.tcpdf.org)