Priyanka Balotiya D/O Sh. Jagdish ... vs State Of Rajasthan (2024:Rj-Jp:35022)
2024 Latest Caselaw 5373 Raj/2

Rajasthan High Court

Priyanka Balotiya D/O Sh. Jagdish ... vs State Of Rajasthan (2024:Rj-Jp:35022) on 20 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:35022]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1661/2024
1.       Priyanka Balotiya D/o Sh. Jagdish Prasad Balotiya, Aged
         About 21 Years, R/o Regaro Ka Mohalla, Near Ganga Mata
         Temple, Jobner Road Kalwar District Jaipur (Raj.)
2.       Pankaj Kasotiya S/o Sh. Tarachand Kasotiya, Aged About
         23 Years, R/o Regaro Ka Mohalla, Near Ganga Mata
         Temple, Jobner Road Kalwar District Jaipur (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs Govt. Secretariat Jaipur.
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur.
3.       The Superintendent Of Police, Jaipur (Rural) (Raj.)
4.       The Station House Officer Police Station, Kalwar, District
         Jaipur (Rural) (Raj.)
5.       Jagdish Prasad Balotiya S/o Sh. Toduram, R/o Regaro Ka
         Mohalla, Near Ganga Mata Temple, Jobner Road Kalwar
         District Jaipur (Raj.)
                                                                 ----Respondents

For Petitioner(s)         :     Mr. Anoop Kumar
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

[2024:RJ-JP:35022] (2 of 2) [CRLW-1661/2024]

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 not availed of the available alternative

remedies in accordance with the directions of this Court in the

judgment of 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.

(SAMEER JAIN),J

DEEPAK/15

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