Kamla Kanwar vs State Of Rajasthan ...
2023 Latest Caselaw 7583 Raj

[2023:RJ-JD:31330]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1628/2023

1. Kamla Kanwar D/o Deep Singh, Aged About 19 Years, R/o Ward No. 11, Lalgarh, Churu, Rajasthan Presently Residing At Roop Nagar, Paota C Road, Jodhpur, Rajasthan

2. Gen Singh S/o Narpat Singh, Aged About 23 Years, R/o Rohiini, Nagoar, Rajasthan Presently Residing At Roop Nagar, Paota C Road, Jodhpur, Rajasthan

----Petitioners Versus

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

2. The Superintendent Of Police, Dist. Churu, Rajasthan

3. The Superintendent Of Police, Dist. Nagaur, Rajasthan

4. The Station House Officer, P.s. Sandwa, Churu, Rajasthan

5. The Station House Officer, P.s. Sujangarh, Churu, Rajasthan

6. Deep Singh S/o Narayan Singh, R/o Ward No. 11, Lalgarh, Churu, Rajasthan

----Respondents

For Petitioner(s) : Mr. Devi Singh For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/09/2023

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:31330] (2 of 2) [CRLW-1628/2023]

at the hands of respondent No.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, Nagaur, Rajasthan to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Nagaur, Rajasthan 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, Nagaur, Rajasthan 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 S-22-KshamaD/-

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