Priyanka Kumari W/O Dinesh Kumar D/O ... vs State Of Rajasthan (2024:Rj-Jp:34055)
2024 Latest Caselaw 5298 Raj/2

Rajasthan High Court

Priyanka Kumari W/O Dinesh Kumar D/O ... vs State Of Rajasthan (2024:Rj-Jp:34055) on 12 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:34055]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1676/2024
1.       Priyanka Kumari W/o Dinesh Kumar D/o Pyarelal Olkha,
         Aged About 22 Years, R/o Indarpura Tehsil Udaipurwati
         District    Jhunjhunu       (Raj).      At    Present        R/o   Bay     P.S.
         Nawalgarh District Jhunjhunu (Raj,
2.       Mohit Poonia S/o Birbal Singh Poonia, Aged About 26
         Years, R/o Bay P.S. Nawalgarh District Jhunjhunu (Raj.
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Public Prosecutor.

2. Superintendent Of Police, District Jhunjhunu.

3. S.H.O. P.S. Nawalgar, District Jhunjhunu

4. Payrlal Olkha S/o Nanakram, R/o Indarpura Tehsil Udaipurwati District Jhunjhunu (Raj)

5. Mahipal Unknown S/o Unknown, R/o Ajadi, Tehsil Nawalgarh District Jhunjhunu (Raj)

6. Dinesh Kumar S/o Ramdevaram, R/o Kolsiya Tehsil Nawalgarh, District Jhunjhunu (Raj)

7. Kishor Mechu S/o Ramdevaram Kolsiya, Tehsil Nawalgarh, District Jhunjhunu (Raj)

8. Rajesh Dakha S/o Unknown, R/o Ranasar Togda Tehsil Nawalgarh District Jhunjhunu (Raj)

----Respondents

For Petitioner(s) : Mr. Deshraj Kalwania For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE SAMEER JAIN Order

12/08/2024

1. Heard and considered.

2. Vide the judgment dated 02.08.2024 in S.B. Criminal Writ

Petition No. 792/2024 titled as Suman Meena & Anr. Vs.

State of Rajasthan & Ors., this Court issued directions

[2024:RJ-JP:34055] (2 of 2) [CRLW-1676/2024]

specifying the mechanisms/remedies which may be invoked by the

person(s) who seek the implementation of measures to ensure

their safety, on account of extra-legal threats to their lives or

liberty from other social actors or groups. Therefore, the matter is

no longer res integra, and is squarely covered by the directions of

this Court in the judgment of Suman Meena (supra).

3. This Court observes that in the present case, the

petitioner(s) has/have failed to comply with the directions of this

Court in the judgment of Suman Meena (supra). Further, the

Registry has failed to ensure that the petition includes due

pleadings and a footnote disclosing the details which indicate that

the alternative efficacious remedies have already been availed of

in accordance with the directions of this Court in Suman Meena

(supra).

4. Accordingly, in terms of the judgment pronounced in Suman

Meena (supra), the instant petition is disposed of. Pending

applications, if any, stand disposed of.

5. A copy of this order be sent to the Registrar (Judicial) to

ensure compliance with the directions issued by this Court in

Suman Meena (supra) regarding the contents of the petitions

wherein directions are sought pertaining to protection.

(SAMEER JAIN),J

DEEPAK/15

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