Smt. Shital Meena D/O Shri Nand Bihari ... vs State Of Rajasthan (2024:Rj-Jp:35026)
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Rajasthan High Court

Smt. Shital Meena D/O Shri Nand Bihari ... vs State Of Rajasthan (2024:Rj-Jp:35026) on 20 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:35026]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1700/2024
1.       Smt. Shital Meena D/o Shri Nand Bihari Meena, W/o Shri
         Ritik Shrivastav, Aged About 24 Years, Resident Of Main
         Chorahe Ka Paas, Baleta Kota, At Present Resident Of
         Vigyan Nagar, Tel Factory, Baran (Raj.)
2.       Ritik Shrivastav Son Of Shri Akash Shrivastav, Resident
         Of Vigyan Nagar, Tel Factory, Baran (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.P.
2.       The Director General Of Police, Police Head Quarter, Lal
         Kothi, Jaipur (Raj.)
3.       Superintendent Of Police, Kota, District Kota (Raj.)
4.       S.H.O., Police Station Kunhadi, District Kota (Raj.)
5.       Nand Bihari Meena Son Of Late Mangilalji, Aged About 52
         Years, Resident Of Main Chorahe Ka Paas, Baleta Kota
         (Raj.)
6.       Vishal Meena Son Of Shri Nand Bihari Meena, Aged About
         22 Years, Resident Of Main Chorahe Ka Paas, Baleta Kota
         (Raj.)
7.       Rajendra Meena Son Of Late Mangilalji, Aged About 56
         Years, Resident Of Main Chorahe Ka Paas, Baleta Kota
         (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi 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:35026] (2 of 2) [CRLW-1700/2024]

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/19

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