Monika D/O Shri Dulichand W/O Shri Amit vs State Of Rajasthan (2024:Rj-Jp:34393)
2024 Latest Caselaw 5316 Raj/2

Rajasthan High Court

Monika D/O Shri Dulichand W/O Shri Amit vs State Of Rajasthan (2024:Rj-Jp:34393) on 13 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:34393]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 2830/2023

1.       Monika D/o Shri Dulichand W/o Shri Amit, Aged About 23
         Years, R/o Village Bishanpura, Churela, Jhunjhunu,
         Rajasthan Presently Residing At Village Diloi South,
         Jhunjhunu, Rajasthan.
2.       Amit S/o Shri Vidhadhar Singh, Aged About 23 Years,
         Resident Of Village Diloi South, Jhunjhunu, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor.

2. The Superintendent Of Police, District Jhunjhunu, Rajasthan.

3. The S.h.o. Police Station Dhanuri, District Jhunjhunu, Rajasthan.

4. The S.h.o. Police Station Bisau, District Jhunjhunu, Rajasthan.

5. Dulichand S/o Shri Kundaram, R/o Village Bishanpura, Churela, Jhunjhunu, Rajasthan.

6. Suman Devi W/o Shri Dulichand, R/o Village Bishanpura, Churela, Jhunjhunu, Rajasthan.

7. Jagdiash S/o Shri Kundaram, R/o Village Bishanpura, Churela, Jhunjhunu, Rajasthan.

8. Usha W/o Shri Jagdish, R/o Village Bishanpura, Churela, Jhunjhunu, Rajasthan.

9. Shankar Lal S/o Shri Unknown, R/o Village Kolinda, Tehsil Alsisar, Jhunjhunu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vijay Singh Yadav For Respondent(s) : Mr. S. S. Mehla, 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

[2024:RJ-JP:34393] (2 of 2) [CRLW-2830/2023]

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).

This Court observes that in the present case, the

petitioner(s) has/have not availed of the available alternative

remedies in accordance with the directions of this Court in the

judgment of 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.

(SAMEER JAIN),J

Pooja /175

Powered by TCPDF (www.tcpdf.org)