Lalita Kumari Meena vs State Of Rajasthan ...
2023 Latest Caselaw 7243 Raj

[2023:RJ-JD:29593]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1557/2023

1. Lalita Kumari Meena D/o Bheru Lal Meena, Aged About 21 Years, R/o V/p Lalgarh Rupaghati Tehsil Arnod Dist. Pratapgarh Raj.

2. Jeevan Ram S/o Ramesh, Aged About 22 Years, B/c Meena R/o Vill. Post Roopaghati Tehsil Arnod Dist. Pratapgarh Raj.

----Petitioners Versus

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

2. Director General Of Police, Raj. Jaipur

3. Superintendent Of Police, Pratapgarh

4. S.H.O., PS Arnod Dist. Pratapgarh

5. Bheru Lal S/o Karu Lal, Aged About 50 Years, R/o Vill.

Post Roopgaghati Tehsil Arnod Dist. Pratapgarh

6. Smt. Dhapu Devi W/o Bheru Lal, Aged About 45 Years, R/o Vill. Post Roopgaghati Tehsil Arnod Dist. Pratapgarh

7. Govind S/o Bheru Lal, Aged About 25 Years, R/o Vill.

Roopgaghati Tehsil Arnod Dist. Pratapgarh

8. Kawar Lal S/o Bheru Lal, Aged About 22 Years, R/o Roopgaghati Tehsil Arnod Dist. Pratapgarh

----Respondents

For Petitioner(s) : Mr. Rm Prasad Singaria. 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.

[2023:RJ-JD:29593] (2 of 2) [CRLW-1557/2023]

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 respondent Nos.5 to 8. 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.

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, Pratapgarh to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Pratapgarh 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, Pratapgarh 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 706-Tikam/-

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