Ramesh Kumar S/O Shri Sunda Ram vs State Of Rajasthan (2024:Rj-Jp:34281)
2024 Latest Caselaw 5315 Raj/2

Rajasthan High Court

Ramesh Kumar S/O Shri Sunda Ram vs State Of Rajasthan (2024:Rj-Jp:34281) on 13 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:34281]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1677/2024

1.       Ramesh Kumar S/o Shri Sunda Ram, Aged About 24
         Years, Resident Of Amanipura, Post- Dansroli, Tehsil-
         Dantaramgarh, District Sikar (Raj).
2.       Kiran Samota D/o Ramniwas, Aged About 23 Years,
         Resident Of Prempura, Post- Dansroli, Tehsil -
         Dantaramgarh, District Sikar (Raj). At Present Living In
         Relationship With Ramesh Kumar S/o Shri Sunda Ram,
         Aged 24 Years, Resident Of Amanipura, Post- Dansroli,
         Tehsil- Dantaramgarh, District Sikar (Raj).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Director General Of Police, Rajasthan, Jaipur.
3.       Superintendent Of Police, Sikar.
4.       S.h.o., Police Station Dantaramgarh, District Sikar.
5.       Ramniwas Samota S/o Bhinwa Ram, Aged About 50
         Years,  R/o    Prempura,      Post- Dansroli, Tehsil-
         Dantaramgarh, District Sikar (Raj).
6.       Yogesh S/o Ramniwas Samota, Aged About 27 Years, R/o
         Prempura, Post- Dansroli, Tehsil- Dantaramgarh, District
         Sikar (Raj).
7.       Ramniwas Chandeliya S/o Jagdish Chandeliya, Aged
         About   40  Years,     R/o    Chandeliya Bas, Tehsil-
         Dantaramgarh, District Sikar (Raj).
                                                                 ----Respondents

For Petitioner(s) : Mr. Ramdhan Choudhary For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE SAMEER JAIN

Order

13/08/2024

Heard and considered.

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

specifying the mechanisms/remedies which may be invoked by the

[2024:RJ-JP:34281] (2 of 2) [CRLW-1677/2024]

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).

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).

Accordingly, in terms of the judgment pronounced in Suman

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

applications, if any, stand disposed of.

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

Pooja /5

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