Rajasthan High Court
Farjana Bano D/O Shri Salim Khan, W/O ... vs State Of Rajasthan (2024:Rj-Jp:35027) on 20 August, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:35027]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1702/2024
1. Farjana Bano D/o Shri Salim Khan, W/o Irfan Khan, Aged
About 23 Years, R/o 222 C/D, Old Railway Station,
Arjunpura, Police Station Railway Colony, Kota City,
District Kota (Raj.) Presently Reside At J.P. Colony, Gali
No.4, Police Station Railway Colony, Kota City, District
Kota (Raj.).
2. Ahasamuddin Khan S/o Shri Siddik Khan, Aged About 31
Years, R/o Vpo Shesha, Police Station Malarana Doongar,
District Sawai Madhopur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Home, Government Secretariat, Jaipur
(Raj.).
2. The Director General Of Police, Rajasthan Police, Jaipur
(Raj.).
3. The Superintendent Of Police, District Kota (Raj.).
4. The Superintendent Of Police, District Sawai Madhopur
(Raj.).
5. Station House Officer, Police Station Railway Colony,
District Kota (Raj.).
6. Station House Officer, Police Station Malarana Doongar,
District Sawai Madhopur (Raj.).
7. Salim Khan S/o Najeera, Aged About 57 Years, R/o 222
C/D, Old Railway Station, Arjunpura, Police Station
Railway Colony, Kota City, District Kota (Raj.) (Father Of
Petitioner No.1)
8. Sharukh S/o Salim Khan, Aged About 29 Years, R/o 222
C/D, Old Railway Station, Arjunpura, Police Station
Railway Colony, Kota City, District Kota (Raj.) (Brother Of
Petitioner No.1)
9. Salman S/o Salim Khan, Aged About 21 Years, R/o 222
C/D, Old Railway Station, Arjunpura, Police Station
Railway Colony, Kota City, District Kota (Raj.) (Brother Of
Petitioner No.1)
10. Jakir Khan S/o Maan, R/o Pratap Colony, Police Station
(Downloaded on 30/08/2024 at 10:39:22 PM)
[2024:RJ-JP:35027] (2 of 3) [CRLW-1702/2024]
Railway Colony, Kota City, District Kota (Raj.) (Relative Of
Petitioner No.1)
11. Selani S/o Idya, R/o Pratap Colony, Police Station Railway
Colony, Kota City, District Kota (Raj.) (Relative Of
Petitioner No.1)
12. Irfan S/o Moinuddin, R/o J.P. Colony, Gali No.4, Police
Station Railway Colony, Kota City, District Kota (Raj.)
(Husband Of Petitioner No.1)
13. Moinuddin S/o Mumtaj, R/o J.P. Colony, Gali No.4, Police
Station Railway Colony, Kota City, District Kota (Raj.)
(Father In Law Of Petitioner No.1)
14. Imran S/o Moinuddin, R/o J.P. Colony, Gali No.4, Police
Station Railway Colony, Kota City, District Kota (Raj.)
(Brother In Law Of Petitioner No.1)
15. Ukila W/o Moinuddin, R/o J.P. Colony, Gali No.4, Police
Station Railway Colony, Kota City, District Kota (Raj.)
(Mother In Law Of Petitioner No.1)
----Respondents
For Petitioner(s) : Mr. Ashindra Gautam
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
[2024:RJ-JP:35027] (3 of 3) [CRLW-1702/2024]
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/20
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