Bhawna Solanki vs State Of Rajasthan ...
2023 Latest Caselaw 8690 Raj

[2023:RJ-JD:35873]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1797/2023

1. Bhawna Solanki D/o Shri Khivraj Solanki, Aged About 20 Years, R/o Gali No. 04, Gandhi Nagar, Mangra Punjala, K.u.m. Mandore Road, Dist. Jodhpur, Raj.

2. Kunal Nadola S/o Shri Vishveshvar Nadola, Aged About 20 Years, R/o Gali No. 04, Gandhi Nagar, Mangra Punjala, K.u.m. Mandore Road, Dist. Jodhpur, Raj.

----Petitioners Versus

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

2. The Commissioner Of Police, Jodhpur, Rajasthan

3. The Station House Officer, P.s. Mata Ka Than, Dist.

Jodhpur, Raj.

4. Khivraj Solanki S/o Not Known, R/o Gali No. 04, Gandhi Nagar, Mangra Punjala, K.u.m. Mandore Road, Dist. Jodhpur, Raj.

5. Pankaj Solanki S/o Shri Khivraj Solanki, R/o Gali No. 04, Gandhi Nagar, Mangra Punjala, K.u.m. Mandore Road, Dist. Jodhpur, Raj.

6. Ashok Sankhla S/o Shri Deeparam Sankhla, R/o Akshay Nagar, Mata Ka Than, Jodhpur, Raj.

7. Sarwan Sankhla S/o Shri Deeparam Sankhla, R/o Akshay Nagar, Mata Ka Than, Jodhpur, Raj.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Shiv Singh.
For Respondent(s)          :    Mr. Vikram Sharma, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

                                     Order

18/10/2023





                                    [2023:RJ-JD:35873]                        (2 of 2)                     [CRLW-1797/2023]

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.4 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 Commissioner of Police, Jodhpur to provide

protection to the petitioners deserves to be accepted.

The Commissioner of Police, 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 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.

(KULDEEP MATHUR),J 30-Tikam/-

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