Smt. Nandini Daughter Of Late Shri Rohit ... vs State Of Rajasthan (2024:Rj-Jp:34284)
2024 Latest Caselaw 5318 Raj/2

Rajasthan High Court

Smt. Nandini Daughter Of Late Shri Rohit ... vs State Of Rajasthan (2024:Rj-Jp:34284) on 13 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:34284]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1683/2024
1.       Smt. Nandini Daughter Of Late Shri Rohit Kumar Lodha,
         Wife Of Shri Amit Mahor, Aged About 23 Years, Resident
         Of E-67, Majdoor Nagar, Ajmer Road, Jaipur, At Present
         Resident Of La 620, Sector 29, Pratap Apartment, Pratap
         Nagar, Jaipur (Raj.)
2.       Amit Mahor Son Of Shri Yadram, Aged About 30 Years,
         Resident Of D-16, Majdoor Nagar, Ajmer Road, Jaipur, At
         Present Resident Of La 620, Sector 29, Pratap Apartment,
         Pratap Nagar, Jaipur (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.P.
2.       The Director General Of Police, Police Head Quarter, Lal
         Kothi, Jaipur (Raj.)
3.       Dy. Commissioner Of Police, Jaipur East, Jaipur (Raj.)
4.       S.H.O. Police Station Patap Nagar, District Jaipur East
         (Raj.)
5.       Sita Devi Wife Of Late Shri Vijay Lodha, Aged About 62
         Years, Resident Of E-67, Majdoor Nagar, Ajmer Road,
         Jaipur (Raj.)
6.       Jagveer Singh Son Of Shri Kanchand Singh, Aged About
         48 Years, Resident Of Vaishno Devi Nagar, Shilp Colony,
         Near Ameriya Computer Centre, Jhotwara, Jaipur (Raj.)
7.       Chitra Singh Wife Of Jagveer Singh, Aged About 45 Years,
         Resident Of Vaishno Devi Nagar, Shilp Colony, Near
         Ameriya Computer Centre, Jhotwara, Jaipur (Raj.)
8.       Surgyan Singh Son Of Unknown, Aged About 52 Years,
         Resident Of D-88, Majdoor Nagar, Ajmer Road, Jaipur
                                                                 ----Respondents

For Petitioner(s)         :     Mr. Amitabh Jatav
For Respondent(s)         :     Mr. Atul Sharma, PP


                HON'BLE MR. JUSTICE SAMEER JAIN
                                     Order

13/08/2024
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.

[2024:RJ-JP:34284] (2 of 2) [CRLW-1683/2024]

State of Rajasthan & Ors., this Court issued directions

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/9

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