Sunita Devi vs State Of Rajasthan ...
2023 Latest Caselaw 7586 Raj

[2023:RJ-JD:31331]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1615/2023

1. Sunita Devi D/o Balwant Singh, Aged About 29 Years, R/o Singrawat, Tehsil Dhood Dist. Sikar. At Present R/o Village Jeslan, Tehsil Ladnun, Dist. Deedwana - Kuchaman.

2. Ram Niwas S/o Mohan Ram, Aged About 39 Years, R/o Village Jeslan, Tehsil Ladnun, Dist. Deedwana - Kuchaman.

----Petitioners Versus

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

2. Inspector General Of Police, Ajmer Range, Ajmer.

3. The Superintendent Of Police, Deedwana - Kuchaman

4. The S.h.o., Police Station Jaswantgarh, Dist. Deedwana-

Kuchaman.

5. The S.h.o., Police Station Dhood, Dist. Sikar.

6. Vinod Balai S/o Lichman Ram, Aged About 32 Years, R/o Singrawat, Tehsil Dhood Dist. Sikar.

                                                                     ----Respondents


For Petitioner(s)            :    Mr. B.R. Chahar
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:31331] (2 of 2) [CRLW-1615/2023]

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, Didwana-Kuchaman to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Didwana-Kuchaman 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, Didwana-Kuchaman 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-23-KshamaD/-

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