Rajasthan High Court - Jodhpur
Jasoda vs State Of Rajasthan ... on 19 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:36167]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1807/2023
1. Jasoda D/o Bhawar Lal, Aged About 21 Years, R/o- Hedar
Colony, Pali, District Pali, Rajasthan.
2. Bajrang Singh S/o Sohan Singh, Aged About 25 Years, R/
o- Hariram Mandir Ke Pass Lunkaransar, District Bikaner,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.).
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur.
3. The Superintendent Of Police, Bikaner.
4. Circle Inspector, Loonkaransar, District Bikaner.
5. The Station House Officer, Police Station Loonkaransar
District Bikaner.
6. The Station House Officer, Police Station Mahajan Dist.
Bikaner.
7. The Station House Officer, Police Station Kalu, District
Bikaner.
8. The Station House Officer, Police Station Jamsar, District
Bikaner.
9. Vinod S/o Bhikhsingh, B/c- Rajput Res. Lunkaransar
Tehsil Lunkaransar Dist. Bikaner.
10. Jagdish S/o Bhikhsingh, B/c- Rajput, R/o- Lunkaransar
Tehsil Lunkaransar District Bikaner.
11. Rewant Singh S/o Bhikhsingh, B/c- Rajput, R/o-
Lunkaransar Tehsil Lunkaransar District Bikaner.
12. Praveen S/o Rewant Singh, B/c- Rajput, R/o- Lunkaransar
Tehsil Lunkaransar District Bikaner.
13. Narendra S/o Rewant Singh, B/c- Rajput, R/o-
Lunkaransar Tehsil Lunkaransar District Bikaner.
14. Manju D/o Bhikhsingh, B/c- Rajput, R/o- Suratgarh, Dist.
Hanumangarh.
15. Anju W/o Thanji, D/o- Bhikhsingh B/c- Rajput, R/o-
Pichiyak Dist. Jodhpur.
[2023:RJ-JD:36167] (2 of 3) [CRLW-1807/2023]
16. Thanji S/o No Known, B/c- Rajput, R/o- Pichiyak Dist.
Jodhpur.
17. Arun S/o Nathu, B/c- Rajput, R/o- Lunkaransar Tehsil
Lunkaransar, Dist. Bikaner.
18. Praveen Rathore S/o Ramsingh Rathore, B/c- Rajput, R/o-
Karmawas, Dist. Barmer.
----Respondents
For Petitioner(s) : Mr. S.K. Verma
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
petitioners allegedly approached the Superintendent of Police,
Bikaner 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
[2023:RJ-JD:36167] (3 of 3) [CRLW-1807/2023]
Police, Bikaner to provide protection to the petitioners deserves to
be accepted.
The Superintendent of Police, Bikaner 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, Bikaner 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
26-Ravi Khandelwal
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