Phooli vs State Of Rajasthan ...
2023 Latest Caselaw 8739 Raj

[2023:RJ-JD:36169]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1808/2023

1. Phooli D/o Shri Hadmanaram, Aged About 24 Years, R/o Kumharo Ki Dhaniya, Mahadev Nagar, Cheral, Dist. Jodhpur, Presently Residing At Nevra, Tehsil Osian, Dist. Jodhpur, Raj.

2. Pukhraj Kumhar S/o Shri Siramaram, Aged About 27 Years, R/o Village Nevra, Tehsil Osian, Dist. Jodhpur, Raj.

----Petitioners Versus

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

2. The Superintendent Of Police, Jodhpur (Rural)

3. Station House Office, P.s. Osian, Dist. Jodhpur

4. Kishnaram S/o Anaram, B/c Kumhar R/o Bairdo Ka Bas, P.s. Osian, Dist. Jodhpur

5. Anaram S/o Hadmanram, B/c Kumhar R/o Bairdo Ka Bas, P.s. Osian, Dist. Jodhpur

----Respondents

For Petitioner(s) : Mr. A.R. Beniwal For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/10/2023

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:36169] (2 of 2) [CRLW-1808/2023]

petitioners allegedly approached the Superintendent of Police,

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 Superintendent of

Police, Jodhpur to provide protection to the petitioners deserves to

be accepted.

The Superintendent 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

Superintendent 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 27-Ravi Khandelwal

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