Tara vs State Of Rajasthan ...
2023 Latest Caselaw 7388 Raj

[2023:RJ-JD:30604]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1579/2023

1. Tara D/o Shyam Lal, Aged About 25 Years, B/c Jangid R/o Sojati Gate Merta Dist. Nagaur Raj.

2. Hanuman S/o Dala Ram, Aged About 32 Years, B/c Mali R/o Titoliya Bera Daijar Ps Karwar Dist. Jodhpur Raj.

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Commissioner Of Police, Dist. Jodhpur Raj.

3. Superintendent Of Police, Jodhpur Rural Dist. Jodhpur Raj.

4. Superintendent Of Police, Nagaur Dist. Nagaur Raj.

5. S.H.O., Ps Karwar Dist. Jodhpur Raj.

6. S.H.O., Ps Merta City Dist. Jodhpur Raj.

7. Shyam Lal S/o Madan Lal, Aged About 50 Years, R/o Nearby Maliyon Ki Tanki Ps Merta City Dist. Nagaur Raj.

8. Suraj S/o Shyam Lal, Aged About 30 Years, R/o Nearby Maliyon Ki Tanki Tanki Ps Merta City Dist. Nagaur Raj.

9. Bal Kishan S/o Malu Ram, Aged About 30 Years, R/o Nearby Maliyon Ki Tanki Tanki Ps Merta City Dist. Nagaur Raj.

----Respondents

For Petitioner(s) : Mr. Nikhil Bhandari. For Respondent(s) : Mr. Laxman Solanki, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/09/2023

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:30604] (2 of 2) [CRLW-1579/2023]

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 respondents Nos.7 to 9. 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, Jodhpur (Rural), District

Jodhpur to provide protection to the petitioners deserves to be

accepted.

The Superintendent of Police, Jodhpur (Rural), District

Jodhpur 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, Jodhpur (Rural),

District Jodhpur 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 761-Tikam/-

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