Rajasthan High Court
Aasha W/O Pawan Kumar D/O Babu Lal vs State Of Rajasthan (2024:Rj-Jp:35024) on 20 August, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:35024]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1693/2024
1. Aasha W/o Pawan Kumar D/o Babu Lal, Aged About 20
Years, R/o Village Lotiya, District Jhunjhunu, Raj. At
Present Residing At Plot No. 887-A, Loha Mandi Road,
Jeevan Nagar, Near Jamuna Vidhapit School, Loha Mandi
Road, Jaipur
2. Pawan Kumar S/o Shri Maniram, Aged About 24 Years,
R/o Ward No. 10, Shri Amarpura, Jhunjhunu, Raj. 333028
At Present Residing At Plot No. 887-A, Loha Mandi Road,
Jeevan Nagar, Near Jamuna Vidhapit School, Loha Mandi
Road, Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through P.P.
2. Commissioner Of Police, Jaipur Metropolitan Jaipur.
3. A.C.P., Jaipur (West), Jaipur Metropolitan, Jaipur
4. Station House Officer, Police Station Harmada, Jaipur.
5. Station House Officer, Police Station Chirawa, District
Jhunjhunu, Raj.
6. Babu Lal S/o Late Nandram, Aged About 45 Years, R/o
Village Lotiya, District Jhunjhunu, Raj.
7. Devendra Singh S/o Shri Umrao Singh, Aged About 43
Years, R/o Ward No. 1, Dalmiya Ki Dhani, Near Payal
Hospital, Chirawa, Raj.
----Respondents
For Petitioner(s) : Mr. Amit Kumar Sharma for
Mr. Manish Sharma
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.
[2024:RJ-JP:35024] (2 of 2) [CRLW-1693/2024]
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
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/17
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