Sumitra Patel vs State Of Rajasthan ...
2023 Latest Caselaw 8112 Raj

[2023:RJ-JD:33438]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1679/2023

1. Sumitra Patel D/o Late Shri Pukhraj, Aged About 25 Years, B/c- Patel (Choudhary), At Present Resident Of Milkman Colony,m Pal Road, Jodhpur, Rajasthan.

2. Shrawan Ram S/o Shri Jaita Ram Ji, Aged About 30 Years, B/c- Harni, R/o- Village Lunawas Kallan, Tehsil Luni, District Jodhpur, Rajasthan.

----Petitioners Versus

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

2. The Commissioner Of Police, Jodhpur Commissionerate, Jodhpur, Rajasthan.

3. The Sho, Police Station Shashtri Nagar, District Jodhpur, Rajasthan.

4. Mahaveer Patel S/o Shri Suresh Patel, R/o- Indira Colony, Village Jhanwar, Tehsil Luni, District Jodhpur, Rajasthan.

5. Khema Ram Patel S/o Shri Kesha Ram, R/o- Milkman Colony, Pal Road, Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Jogendra Singh For Respondent(s) : Mr. S.K. Bhati, P.P.

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

[2023:RJ-JD:33438] (2 of 2) [CRLW-1679/2023]

the hands of private respondents, who are their relatives. The

petitioners allegedly approached the Commissioner of Police,

Jodhpur Commissionerate, Jodhpur 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 Commissioner of

Police, Jodhpur Commissionerate, Jodhpur to provide protection to

the petitioners deserves to be accepted.

The Commissioner of Police, Jodhpur Commissionerate,

Jodhpur shall have the matter enquired into and if so required,

appropriate protection shall be provided to the petitioners as and

when warranted. The Commissioner of Police, Jodhpur

Commissionerate, Jodhpur 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 483-Ravi Khandelwal

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