Sapana Yogi D/O Shri Mahesh Kumar Yogi, ... vs State Of Rajasthan (2024:Rj-Jp:34392)
2024 Latest Caselaw 5317 Raj/2

Rajasthan High Court

Sapana Yogi D/O Shri Mahesh Kumar Yogi, ... vs State Of Rajasthan (2024:Rj-Jp:34392) on 13 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:34392]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 2820/2023

1.       Sapana Yogi D/o Shri Mahesh Kumar Yogi, W/o
         Ghanshyam Meena, Aged About 19 Years, R/o Krishna
         Colony, Behind Power House, Chomu, District Jaipur,
         Rajasthan.
2.       Ghanshyam Meena S/o Shri Pappu Lal Meena, Aged About
         21 Years, Kheda Wale Paralya Ki Dhani, Sonad, District
         Dausa, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor.

2. The Commissioner Of Police, Jaipur, Commissionerate, M I Road, Near Bsnl Office, Opposite Gpo, Jaipur, Rajasthan.

3. The Superintendent Of Police, District Dausa, Rajasthan

4. The S.h.o. Police Station Chomu, District Jaipur, Rajasthan.

5. The S.h.o. Police Station Ramgarhpachwara, Dausa, Rajasthan.

6. Mahesh Kumar Yogi S/o Shri Richhpal, Aged About 38 Years, R/o Krishna Colony, Behind Power House, Chomu, District Jaipur, Rajasthan.

7. Rahul S/o Shri Babulal, Aged About 22 Years, R/o Krishna Colony, Behind Power House, Chomu, District Jaipur, Rajasthan.

8. Suresh S/o Shri Bajrang Lal, Aged About 30 Years, R/o Village Jairampura, Amber, District Jaipur, 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:34392] (2 of 2) [CRLW-2820/2023]

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 /174

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