Rajasthan High Court
Saroj Devi W/O Narendra Singh Gurjar, ... vs State Of Rajasthan (2024:Rj-Jp:35028) on 20 August, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:35028]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1703/2024
1. Saroj Devi W/o Narendra Singh Gurjar, D/o Ramkaran
Gurjar, Aged About 28 Years, R/o Bhanwarwara Jahira,
Karauli, Rajasthan.
2. Narendra Singh Gurjar S/o Subuddhi Ram, Aged About 26
Years, R/o Boorwal Ki Dhani, Pal, Karauli, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2. Superintendent Of Police, Gangapur.
3. Station House Officer, Police Station Nadoti, Gangapur,
Rajasthan.
4. Ramkesh Gurjar S/o Laduram Gurjar, Aged About 40
Years, Resident Of Gram Bhanwarwara Post- Rajahera,
Police Station- Nadauti District- Gangapur.
5. Madho Singh Gurjar S/o Bhursingh, Aged About 48 Years,
Resident Of Gram Bhanwarwara Post- Rajahera, Police
Station- Nadauti District- Gangapur.
6. Keshar Singh S/o Ramrakhya, Aged About 60 Years,
Resident Of Gram Bhanwarwara Post- Rajahera, Police
Station- Nadauti District- Gangapur.
7. Ramdhan Gurjar S/o Ramchandra Gurjar, Aged About 52
Years, Resident Of Gram Bhanwarwara Post- Rajahera,
Police Station- Nadauti District- Gangapur.
8. Nainu Ram Gurjar S/o Ganesh Gurjar, Aged About 65
Years, Resident Of Gram Bhanwarwara Post- Rajahera,
Police Station- Nadauti District- Gangapur.
9. Harkesh Gurjar S/o Randheer Gurjar, Aged About 40
Years, Resident Of Gram Bhanwarwara Post- Rajahera,
Police Station- Nadauti District- Gangapur.
10. Saudan Gurjar S/o Jai Narayan Gurjar, Aged About 58
Years, Resident Of Gram Bhanwarwara Post- Rajahera,
Police Station- Nadauti District- Gangapur.
11. Mohar Singh Gurjar S/o Jansiram Gurjar, Aged About 48
Years, Resident Of Gram Bhanwarwara Post- Rajahera,
Police Station- Nadauti District- Gangapur.
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[2024:RJ-JP:35028] (2 of 3) [CRLW-1703/2024]
12. Hari Singh Gurjar S/o Kanaram Gurjar, Aged About 60
Years, R/o Gram- Gopalpura, Post- Gudachandraji, Police
Station- Nadauti, District Gangapur.
----Respondents
For Petitioner(s) : Mr. Tanay Jain
For Respondent(s) : Mr. Manvendra Singh Shekhawat, PP
with Mr. Rishi Raj Singh Rathore, PP
HON'BLE MR. JUSTICE SAMEER JAIN
Order
20/08/2024
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
[2024:RJ-JP:35028] (3 of 3) [CRLW-1703/2024]
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/21
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