Arti Tiwari D/O Shri Anil Tiwari vs State Of Rajasthan ...
2023 Latest Caselaw 5055 Raj/2

[2023:RJ-JP:23769]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 1449/2023

1.     Arti Tiwari D/o Shri Anil Tiwari, Aged About 21
       Years, R/o Village Majigavan Patkan, Tehsil
       Sirmor, District Riwa, M.p. At Present R/o
       Bhagtani Wali Dhani, Tehsil Baswa, District
       Dausa (Raj.)
2.     Rohitash Saini S/o Shri Mukesh Kumar Saini,
       Aged About 20 Years, R/o Bhagtani Wali
       Dhani,tehsil Baswa, District Dausa (Raj.)
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through Pp
2.     The Director General Of Police, Jaipur (Raj.)
3.     Superintendent Of Police, Riwa, M.p.
4.     Superintendent            Of    Police      Dausa,       District
       Dausa (Raj.)
5.     The Station House Officer, Police Station
       Bekunthpur, District Rewa (M.p.)
6.     The Station House Officer, Police Station
       Baswa, District Dausa (Raj.)
7.     Anil Tiwari S/o Shri Shankar Prasad Tiwari,
       Aged About 45 Years, R/o Village Majigavan
       Patkan, Tehsil Sirmor, District Riwa, M.p.
8.     Asha Tiwari W/o Shri Anil Tiwari, Aged About
       42 Years, R/o Village Majigavan Patkan, Tehsil
       Sirmor, District Riwa, M.p.
9.     Sandeep Tiwari S/o Un Known, R/o Village
       Majigavan Patkan, Tehsil Sirmor, District Riwa,
       M.p.
10.    Mirgen Singh S/o Un Known, R/o Village
       Majigavan Patkan, Tehsil Sirmor, District Riwa,
       M.p.
                                                   ----Respondents

[2023:RJ-JP:23769] (2 of 3) [CRLW-1449/2023]

For Petitioner(s) : Mr. Kirodee Lal Meena, Adv.

For                       : Mr. M.K. Sheoran, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

18/09/2023

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).

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

[2023:RJ-JP:23769] (3 of 3) [CRLW-1449/2023]

perception about their life and liberty from their

relatives, they may move appropriate representation

before the Superintendent of Police Dausa, District

Dausa (Raj.) indicating their concern with the

name(s) of probable assailants.

If any such representation is moved by the

petitioners, the Superintendent of Police Dausa,

District Dausa (Raj.) 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

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 /782

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