Rajasthan High Court
Ms. Kavita Choudhary W/O Shri Ganesh ... vs State Of Rajasthan (2024:Rj-Jp:34288) on 13 August, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:34288]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1690/2024
1. Ms. Kavita Choudhary W/o Shri Ganesh Choudhary D/o
Shri Shankar Lal Choudhary, Aged About 22 Years,
Resident Of Gram Post Sawai Madhosinghpura, District
Jaipur, At Present Resident Of Sirohi, Niwai, District Tonk,
Rajasthan.
2. Ganesh Choudhary S/o Shri Kailash Choudhary, Aged
About 22 Years, Resident Of Sirohi, Niwai, District Tonk,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Additional Chief
Secretary Department Of Home, Government Of
Rajasthan, Secretariat, Jaipur.
2. The Commissioner Of Police, Jaipur Metropolitan, Jaipur.
3. The Superintendent Of Police, District Tonk, Rajasthan.
4. Station House Officer, Police Station Chaksu, District
Jaipur, Raj.
5. Station House Officer, Police Station Datwas, District
Tonk, Rajasthan
6. Shankar Lal Choudhary S/o Shri Ramkishore Choudhary,
Resident Of Gram Post Sawai Madhosinghpura, District
Jaipur.
7. Smt. Surgyani Devi W/o Shri Shankar Lal Choudhary,
Resident Of Gram Post Sawai Madhosinghpura, District
Jaipur.
8. Vijendra Choudhary S/o Shri Shankar Lal Choudhary,
Resident Of Gram Post Sawai Madhosinghpura, District
Jaipur.
9. Rajesh Choudhary S/o Shri Jagdish, Resident Of Gram
Devpura, Tehsil Niwai, District Tonk.
10. Tulsi Ram Choudhary S/o Shri Jagdish, Resident Of Gram
Devpura, Tehsil Niwai, District Tonk.
11. Madan Gurjar S/o Shri Ladhuram, Resident Of Gram
Tikariya, Tehsil Chakshu, District Jaipur.
----Respondents
[2024:RJ-JP:34288] (2 of 3) [CRLW-1690/2024]
For Petitioner(s) : Mr. Hemant Gajraj
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
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.
[2024:RJ-JP:34288] (3 of 3) [CRLW-1690/2024]
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/14
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