Ankita Saini W/O Ganesh Lal Jat vs State Of Rajasthan (2024:Rj-Jp:34285)
2024 Latest Caselaw 5319 Raj/2

Rajasthan High Court

Ankita Saini W/O Ganesh Lal Jat vs State Of Rajasthan (2024:Rj-Jp:34285) on 13 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:34285]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1687/2024
1.       Ankita Saini W/o Ganesh Lal Jat, Aged About 20 Years,
         Resident Of Dhanota, Post Rindliya, Bujurg District Tonk,
         Presently Resident Of Sakrampura, Jharli, District Tonk
         (Raj.)Aadhar No. 7520-1047-8164
2.       Ganesh Lal Jat Son Of Pradhan Jat, Aged About 23 Years,
         Resident         Of       Sakrampura,            Jharli,     Police     Station
         Lambaharisingh, District Tonk (Raj.)Aadhar No. 3291-
         1163-7492
                                                                        ----Petitioners
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal      Secretary,
         Department Of Home Affairs, Government Of Rajasthan,
         Secretariat, Jaipur.
2.       The Superintendent Of Police, District Tonk.
3.       The Nodal Officer, S.P. Office Tonk.
4.       SHO Police Station Lambaharisingh, District Tonk.
5.       Ramesh Saini Son Of Bajrang Saini, Resident Of Dhanota,
         Tonk (Raj.)
6.       Manoj Saini Son Of Kailash Saini, Resident Of Dhanota,
         Tonk (Raj.)
                                                                      ----Respondents

For Petitioner(s) : Mr. Brijesh Kumar Bhardwaj 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.

State of Rajasthan & Ors., this Court issued directions

specifying the mechanisms/remedies which may be invoked by the

[2024:RJ-JP:34285] (2 of 2) [CRLW-1687/2024]

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).

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/11

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