Kailash Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 8405 Raj

[2023:RJ-JD:34579]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1735/2023

1. Kailash Kumari D/o Dinesh Puri, Aged About 21 Years, R/o Rojda, Tehsil Sumerpur, Dist. Pali, Raj.

2. Sanjay Bharti S/o Chaggan Bharti, Aged About 24 Years, R/o Birami, Tehsil Sumerpur Khera, Lunavala Bera, Pali (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur

2. The Superintendent Of Police, Pali (Raj.)

3. The Superintendent Of Police, Jalore (Raj.)

4. The Station House Officer, P.s. Jalore (Raj.)

5. The Station House Officer, P.s. Sumerpur , Dist. Pali (Raj.)

6. Paras Puri S/o Dungar Puri, R/o Bikanwas, Jalore (Raj.)

7. Dinesh Puri S/o Jhughar Puri, R/o Palri Road, Sirohi (Raj.)

8. Sharda W/o Dinesh Puri, R/o Palri Road, Sirohi (Raj.)

----Respondents

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Shrawan Kumar, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

11/10/2023 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, who are their relatives. The

[2023:RJ-JD:34579] (2 of 2) [CRLW-1735/2023]

petitioners allegedly approached the Superintendent of Police, Pali

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 Superintendent of

Police, Pali to provide protection to the petitioners deserves to be

accepted.

The Superintendent of Police, Pali 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, Pali 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.

(KULDEEP MATHUR).J 830-Ravi Khandelwal

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