Shobhag Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 7242 Raj

[2023:RJ-JD:29759]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1560/2023

1. Shobhag Kumari D/o Jasa Ram, Aged About 23 Years, B/c Meghwal R/o Thobua Tehsil And Dist. Jalore

2. Jeeta Ram S/o Chhagana Ram, Aged About 24 Years, B/c Meghwal R/o Nimbawas Jalore Dist. Jalore

----Petitioners Versus

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

2. The Superintendent Of Police, Jalore

3. The S.H.O., PS Bhinmal Dist. Jalore

----Respondents

For Petitioner(s) : Mr. Mohammad Arif. For Respondent(s) : Mr. Mohd. Javed Gouri, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

14/09/2023

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 family members of petitioner No.1. The petitioners

allegedly approached the respondent police authorities with a

prayer to be provided with adequate protection but no heed has

been paid to their request so far.

[2023:RJ-JD:29759] (2 of 2) [CRLW-1560/2023]

The documents pertaining to the age of the petitioners and

live-in-relationship agreement 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 Police, 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

Superintendent of Police, 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 19-Tikam/-

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