Rajasthan High Court - Jodhpur
Birma vs State Of Rajasthan ... on 6 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:33434]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1716/2023
1. Birma W/o Sitaram, Aged About 20 Years, R/o Ward No.
06, Khairuwala, Tehsil Sadulshahar, Dist. Sri Ganganagar
(Raj.)
2. Sitaram S/o Shri Om Prakash, Aged About 22 Years, Date
Of Birth- 15-10-2001 R/o Ward No 08, Matoria Wali
Dhani, 15 Ndr, Tehsil And Dist. Hanumangarh (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through PP
2. Superintendent Of Police, Dist.- Hanumangarh (Raj.)
3. Superintendent Of Police, Dist.- Sri Ganganagar (Raj.)
4. Station House Officer (S.h.o), Police Station,
Hanumangarh (Raj.)
5. Station House Officer (S.h.o.), Police Station, Sri
Ganganagar (Raj.)
6. Seema Devi W/o Shri Jagdish Kumar, R/o Khairuwala,
Tehsil Sadulshahar, Dist. Sri Ganganagar (Raj.)
7. Radha Devi W/o Shri Ram Singh, R/o Matoria Wali Dhani,
Tehsil And Dist. Hanumangarh (Raj.)
8. Manaram S/o Manglaram, R/o Khairuwala, Tehsil
Sadualshahar, Dist. Sri Ganganagar (Raj.)
9. Satpal S/o Jagdish Kumar, R/o Khairuwala, Tehsil
Sadulshahar, Dist. Sri Ganganagar (Raj.)
10. Om Prakash S/o Shri Biharilal, R/o Village Sangariya,
Dist. Hanumangarh (Raj.)
11. Yudram S/o Shri Biharilal, R/o Village Sangaria, Dist.
Hanumangarh (Raj.)
----Respondents
For Petitioner(s) : Mr. Devi Singh Rathore.
For Respondent(s) : Mr. Vikram Sharma, PP.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
[2023:RJ-JD:33434] (2 of 2) [CRLW-1716/2023]
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 11. 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 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
16-Tikam/-
Powered by TCPDF (www.tcpdf.org)
