Smt Neelam Kumawat W/O Papuram Verma D/O ... vs State Of Rajasthan (2024:Rj-Jp:35023)
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Rajasthan High Court

Smt Neelam Kumawat W/O Papuram Verma D/O ... vs State Of Rajasthan (2024:Rj-Jp:35023) on 20 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:35023]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1668/2024
1.       Smt Neelam Kumawat W/o Papuram Verma D/o Gheesa
         Lal, Aged About 26 Years, R/o Kumawato Ka Mohalla
         Irolav Tejya Ka Bas Jaipur At Present R/o Gram Kheerwa,
         Post Khedi Vaya Jobner Phulera, Jaipur (Raj.)
2.       Papuram Verma S/o Chhitar Mal Verma, Aged About 26
         Years, R/o Gram Kheerwa, Post Khedi Vaya Jobner
         Phulera, Jaipur (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       The Director General Of Police, Police Head Quarter Lal
         Kothi Jaipur (Raj.)
3.       S.P., Jaipur District Jaipur (Raj.)
4.       The Station House Officer, Police Station Jobner, District
         Jaipur, (Raj.)
5.       Gheesa Lal S/o Not Known., R/o Kumawato Ka Mohalla
         Irolav Tejya Ka Bas Jaipur
6.       Kanta Devi W/o Gheesa Lal, R/o Kumawato Ka Mohalla
         Irolav Tejya Ka Bas Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. Narendra 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.

State of Rajasthan & Ors., this Court issued directions

[2024:RJ-JP:35023] (2 of 2) [CRLW-1668/2024]

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 not availed of the available alternative

remedies in accordance with the directions of this Court in the

judgment of 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.

(SAMEER JAIN),J

DEEPAK/16

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