Indra vs State Of Rajasthan ...
2023 Latest Caselaw 6808 Raj

[2023:RJ-JD:28020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1006/2023

1. Indra D/o Sera Ram, Aged About 22 Years, Vill. Darniyo Ka Vas, Bhadrajun Dist. Jalore.

2. Manga Ram S/o Sawaram, Aged About 29 Years, Vill.

Korana Dist. Jalore.

----Petitioners Versus

1. State Of Rajasthan, Through Home Secretary, Govt. Of Raj., Jaipur.

2. Superintendent Of Police, Jalore.

3. Sho, P.s. Bhadrajun, Dist. Jalore.

4. Sho, P.s. Nosra, Dist. Jalore.

5. Shera Ram S/o Amaba Ram, R/o Bhadrajun.

6. Bagdaram S/o Shera Ram, R/o Bhadrajun.

7. Chhuni Devi W/o Shera Ram, R/o Bhadrajun.

8. Hadmana Ram S/o Amaba Ram, R/o Bhadrajun.

----Respondents

For Petitioner(s) : Mr. Sravan Kumar Sainee. For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/09/2023

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:28020] (2 of 2) [CRLW-1006/2023]

petitioners allegedly approached the Superintendent of Police,

Jalore 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 S.P., Jalore to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jalore shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The S.P. Jalore

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.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 547-Prashant/-

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