Rajasthan High Court - Jodhpur
Santosh vs State Of Rajasthan ... on 22 September, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:31495]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1639/2023
1. Santosh W/o Bhawarlal, Aged About 31 Years, R/o Ajitsar
Tehsil Sardarshar, Dist. Churu.
2. Shrawan Kumar S/o Nathu Ram, Aged About 27 Years,
R/o Harizan Basti, Ward No. 02, Ladhasar, Tehsil
Ratangarh, District Churu.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. Director General Of Police, Govt. Of Rajasthan, Police
Head Quarter, Jaipur.
3. The Superintendent Of Police, Churu, Raj.
4. The Station House Officer, Police Station Ratangarh, Dist.
Churu.
5. The Station House Officer, Police Station Sardarshahar,
Churu.
6. Nathu Ram S/o Sugnaram, R/o Ladhasar Ward No. 02,
Ratangarh, Dist. Churu.
7. Bhanwar S/o Gyanaram, R/o Ajitsar, Tehsil Sardarshahar,
Dist. Churu.
8. Madanlal S/o Gyanaram, R/o Ajitsar, Tehsil Sardarshahar,
Dist. Churu.
9. Shankarlal S/o Not Known, R/o Ajitsar, Tehsil
Sardarshahar, Dist. Churu.
10. Nirnaram S/o Parsaram, R/o Loonasar, Bhanipura, Dist.
Churu.
11. Chathu Ram S/o Parsaram, R/o Loonasar, Bhanipura,
Dist. Churu.
12. Ram Kumar S/o Parsaram, R/o Loonasar, Bhanipura, Dist.
Churu.
13. Raju Ram S/o Santu Ram, R/o Momasar, Dist. Churu.
14. Parmadevi W/o Rajuram, R/o Loonasar, Bhanipura, Dist.
Churu.
15. Mukesh S/o Sanwarmal, R/o Ajitsar, Tehsil Sardarshar,
Dist. Churu.
[2023:RJ-JD:31495] (2 of 3) [CRLW-1639/2023]
----Respondents
For Petitioner(s) : Mr. Shreekant Verma.
For Respondent(s) : Mr. Laxman Solanki, PP.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
22/09/2023
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
at the hands of respondents Nos.6 to 15. 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, Churu to provide protection
to the petitioners deserves to be accepted.
The Superintendent of Police, Churu shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The
[2023:RJ-JD:31495] (3 of 3) [CRLW-1639/2023]
Superintendent of Police, Churu 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
3-Tikam/-
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