Smt. Mohini Wife Of Akshat Kalwar D/O ... vs State Of Rajasthan (2024:Rj-Jp:35033)
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Rajasthan High Court

Smt. Mohini Wife Of Akshat Kalwar D/O ... vs State Of Rajasthan (2024:Rj-Jp:35033) on 20 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:35033]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1711/2024
1.       Smt. Mohini Wife Of Akshat Kalwar D/o Shri Krishan,
         Aged About 18 Years, R/o Meera Vihar Gali No. 2,
         Sriganganagar, At Present Gayatri Nagar, Ratanpura,
         Tehsil Atru District Baran.
2.       Akshat Kalwar Son Of Krishan Swaroop, Aged About 26
         Years, R/o Gayatri Nagar, Ratanpura, Tehsil Atru District
         Baran.
                                                                          ----Petitioners
                                         Versus
1.       State       Of      Rajasthan,           Through             Secretary,   Home
         Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Superintendent Of Police, Baran.
3.       S.H.O., Police Station Atru, District Baran.
4.       Shri Krishan Son Of Shri Ram Das Pujari (Father Of The
         Petitioner No. 1), Meera Vihar Gali No. 2, Sriganganagar.
5.       Babita Wife Of Shri Krishan (Mother Of Petitioner No. 1),
         Meera Vihar Gali No. 2, Sriganganagar.
6.       Shekhar Son Of Shri Krishan (Brother Of Petitioner No.
         1), Meera Vihar Gali No. 2, Sriganganagar.
                                                                        ----Respondents

For Petitioner(s) : Mr. Sanjay Gurjar with Mr. Ritesh Kumawat 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

[2024:RJ-JP:35033] (2 of 2) [CRLW-1711/2024]

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/26

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