Rajasthan High Court
Pinki Kumari D/O Sh. Kundan Lal vs State Of Rajasthan ... on 2 September, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:20579]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1910/2023
1. Pinki Kumari D/o Sh. Kundan Lal, Aged About
18 Years, R/o 07, Jatvo Ki Dhani Khanpur
Mewan, Tehsil Kishangarhbas District Alwar
(Raj.) At Present Tenant B.d.i. Green Park,
Chikani Tehsil And District Alwar (Raj.) Aadhar
Card No. 4612 0197 6298
2. Nusran Khan S/o Hakam, Aged About 23
Years, R/o Gram Khanpur Mewan, Tehsil
Kishangarhbas District Alwar (Raj.) At Present
Tenant B.d.i. Green Park, Chikani Tehsil And
District Alwar (Raj.) Aadhar Card No. 6357
8235 0478
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary,
Department Of Home Affairs Govt. Secretariat
Jaipur.
2. Director General Of Police, Police Head
Quarter, Lal Kothi, Jaipur.
3. Superintendent Of Police, Alwar (Raj.)
4. The Station House Officer Police Station,
Kishangarhbas, (District Police Bhiwadi)
District Alwar (Raj.).
5. Kunndan Lal S/o Sallu, R/o Gram Khanpur
Mewan, Tehsil Kishangarhbas District Alwar
(Raj.)
6. Usman S/o Suleman, R/o Gram Khanpur
Mewan, Tehsil Kishangarhbas District Alwar
(Raj.)
7. Ali Mohammad S/o Subba, R/o Gram Khanpur
Mewan, Tehsil Kishangarhbas District Alwar
(Raj.)
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[2023:RJ-JP:20579] (2 of 4) [CRLW-1910/2023]
8. Raju S/o Mangi, R/o Gram Khanpur Mewan,
Tehsil Kishangarhbas District Alwar (Raj.)
9. Kala S/o Amichand, R/o Gram Khanpur
Mewan, Tehsil Kishangarhbas District Alwar
(Raj.)
10. Harun S/o Nasru, R/o Gram Khanpur Mewan,
Tehsil Kishangarhbas District Alwar (Raj.)
11. Kamru S/o Kamla, R/o Gram Khanpur Mewan,
Tehsil Kishangarhbas District Alwar (Raj.)
12. Tarachand S/o Prahlad, R/o Gram Khanpur
Mewan, Tehsil Kishangarhbas District Alwar
(Raj.)
----Respondents
For Petitioner(s) : Mr. Ashutosh Chauhan, Adv.,
for Mr. Sanjay Khan, Adv.
For : Mr. Ganesh Saini, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
02/09/2023
The petitioners have preferred the present writ
petition under Article 226 of the Constitution of India
for issuance of necessary directions to the
respondent authorities to provide adequate security
and protection to them, as they are facing grave
threat to their life and liberty at the hands of private
respondent(s).
[2023:RJ-JP:20579] (3 of 4) [CRLW-1910/2023]
Learned counsel for the petitioners submits that
the petitioners are above 18 years of age and are in
a live-in-relationship. But such relationship is not
acceptable to their family members/society and they
have threatened them of dire consequences.
He prays that adequate police protection be
provided to them.
Though no specific instance or imminent threat
has been pleaded but considering the submissions
made by learned counsel for the petitioners and
having regard to the facts and circumstances of the
case, this Court is of the opinion that if the
petitioners are having any apprehension or threat
perception about their life and liberty from their
relatives, they may move appropriate representation
before the Superintendent of Police, Alwar
(Rajasthan) indicating their concern with the name(s)
of probable assailants.
If any such representation is moved by the
petitioners, the Superintendent of Police, Alwar
(Rajasthan) shall consider the same and after
analysing the factual situation pass necessary orders
or take action to ward off any untoward incident.
It is hereby clarified that this order may not be
construed to be a validation of petitioners' live-in
[2023:RJ-JP:20579] (4 of 4) [CRLW-1910/2023]
relationship and proof of their age. Any observation
made herein shall not affect any criminal or civil
proceedings initiated against the petitioners, at the
instance of their relatives.
With these observations, this criminal writ
petition is disposed of.
The stay application also stands disposed of
accordingly.
(UMA SHANKER VYAS),J
DANISH USMANI /551
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