Sheenu Rani vs State Of Rajasthan ...
2023 Latest Caselaw 8282 Raj

[2023:RJ-JD:34022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1580/2023

1. Sheenu Rani D/o Shri Pappu Ram, Aged About 20 Years, R/o Panjapeer Nagar, Abohar, District Fazilka (Punjab) And Presently Residing At Chak 7 B Badi, Sajawalpur, Tehsil And District Sriganganagar (Raj.)

2. Sunil S/o Shri Ram Pratap, Aged About 25 Years, R/o Chak 7 B Badi, Sajawalpur, Tehsil And District 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 Hindumalkot, District Sriganganagar (Raj.)

4. Pappu Ram S/o Shri Krishan Lal, R/o Panjapeer Nagar, Abohar, District Fazilka (Punjab)

5. Sonu S/o Shri Krishan Lal, R/o Panjapeer Nagar, Abohar, District Fazilka (Punjab)

6. Krishan S/o Shri Somnath, R/o Panjapeer Nagar, Abohar, District Fazilka (Punjab)

----Respondents

For Petitioner(s) : Mr. Rahul Balana For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/10/2023

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.

[2023:RJ-JD:34022] (2 of 2) [CRLW-1580/2023]

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.5 to 7. 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, Shri Ganganagar to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Shri Ganganagar 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, Shri 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 833-Samvedana/-

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