Teena vs State Of Rajasthan ...
2023 Latest Caselaw 7244 Raj

[2023:RJ-JD:29592]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1555/2023

1. Teena D/o Bhanwar Singh, Aged About 22 Years, R/o Dhimadi Bass, Sadawas, Sodawas, Dist. Pali (Raj.)

2. Hamir Singh S/o Shri Takhat Singh, Aged About 35 Years, R/o Rajput Para, Naya Vas, Sanawara, Pokaran, Dist. Jaisalmer(Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Home Department, Govt. Of Rajasthan, Secretariat, Jaipur

2. The Superintendent Of Police, Pali

3. The Superintendent Of Police, Jaisalmer

4. The Station House Officer, Police Station, Pokaran, Dist.

Jaisalmer

5. Balveer Singh S/o Shri Bhanwar Singh, Aged About 26 Years, Dhimadi Bass, Sadawas, Sodawas, Dist. Pali(Raj.)

6. Karan Singh S/o Shri Bhanwar Singh, Aged About 20 Years, Dhimadi Bass, Sadawas, Sodawas, Dist. Pali(Raj.)

----Respondents

For Petitioner(s) : Mr. Surendra Bagmalani. 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

[2023:RJ-JD:29592] (2 of 2) [CRLW-1555/2023]

at the hands of respondent Nos.5 and 6. 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, Jaisalmer to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jaisalmer 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, Jaisalmer 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 705-Tikam/-

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