Rajasthan High Court
Smt. Monika Kumari Wife Of Shri Tarun ... vs State Of Rajasthan (2024:Rj-Jp:35034) on 20 August, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:35034]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1712/2024
1. Smt. Monika Kumari Wife Of Shri Tarun Kumar D/o
Ghasiram, Aged About 23 Years, R/o Village Mahadasi,
Jhunjhunu At Present R/o Ward No. 5, Bharunda Kalan,
P.S. Baggad, Jhunjhunu.
2. Tarun Kumar Son Of Shri Surendra Singh, Aged About 22
Years, R/o Ward No. 5, Bharunda Kalan, P.S. Baggad,,
Jhunjhunu (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Home
Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2. Superintendent Of Police, Jhunjhunu.
3. S.H.O., Police Station, Bagar, District Jhunjhunu.
4. Ghasiram Son Of Megharam, R/o Ram Nagar, Ward No. 4,
Nayikan Basti, Jhunjhunu (Father Of Petitioner No.1)
5. Amita Wife Of Ghasiram, R/o Ram Nagar, Ward No. 4,
Nayikan Basti, Jhunjhunu (Mother Of Petitioner No.1)
6. Rinku D/o Ghasiram, R/o Ram Nagar, Ward No. 4,
Nayikan Basti, Jhunjhunu (Sister Of Petitioner No.1)
7. Vijay Son Of Sahiram Bhalothiya, R/o Rasoda, Post
Bhimsar, District Jhunjhunu (Uncle Of Petitioner No. 1
(Mama)
8. Smt. Rakesh Wife Of Vijendra, R/o Ram Nagar, Ward No.
4, Nayikan Basti, Jhunjhunu (Mousi Ji Of Petitioner No.1)
----Respondents
For Petitioner(s) : Mr. C M Verma
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.
[2024:RJ-JP:35034] (2 of 2) [CRLW-1712/2024]
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.
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/27
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