Anu Ghandi vs State Of Rajasthan ...
2023 Latest Caselaw 6921 Raj

[2023:RJ-JD:28578]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1497/2023

Anu Ghandi D/o Bhanwarlal, Aged About 20 Years, B/c Megwal R/o Near New Ps Ward No. 3 Naba Tehsil Nava Dist. Didwana

----Petitioner Versus

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

2. The Superintendent Of Police, Didwana

3. The S.h.o., Ps Nava Dist. Didwana

4. Bhanwar Lal S/o Mohanlal Gandhi, B/c Meghwal R/o Nava Ps Nava Dist. Didwana

5. Bablu S/o Mohanlal Gandhi, B/c Meghwal R/o Nava Ps Nava Dist. Didwana

6. Madan S/o Mohanlal Gandhi, B/c Meghwal R/o Nava Ps Nava Dist. Didwana

7. Kamal Gandhi S/o Nathuram Gandhi, R/o Jhag Tehsil Ruapngarh Dist. Ajmer

8. Bhirmaram S/o Hajari Ram, R/o Kalva Ps Makrana Tehsil Makrana Dist. Didwana

----Respondents

For Petitioner(s) : Mr. Achala Ram.

For Respondent(s) : Mr. Salim Khan, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

06/09/2023

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

[2023:RJ-JD:28578] (2 of 2) [CRLW-1497/2023]

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,

Deedwana 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., Deedwana to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Deedwana 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. Deedwana 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 14-Prashant/-

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