Vimla vs State Of Rajasthan (2024:Rj-Jd:25853)
2024 Latest Caselaw 4967 Raj

Rajasthan High Court - Jodhpur

Vimla vs State Of Rajasthan (2024:Rj-Jd:25853) on 24 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25853]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1219/2024

1.       Vimla D/o Dipa Ram, Aged About 31 Years, R/o Bejaro Ki
         Dhani, Fateh Sagar, Tehsil Lohawat, Dist. Phalodi, Raj.
2.       Shiv Lal S/o Bhera Ram, Aged About 27 Years, R/o
         Meghwalo Ki Dhani, Indo Ka Bas, Denok, Tehsil Aau, Dist.
         Phalodi,raj.

                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs, Govt. Of Rajasthan, Jaipur
2.       Inspector General Of Police, Jodhpur
3.       Superintendent Of Police, Phalodi
4.       Sho, P.s. Lohawat, Dist. Phalodi
5.       Phusa Ram S/o Akha Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.
6.       Akha Ram S/o Shetan Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.
7.       Ashok S/o Dipa Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.
8.       Shetan Ram S/o Bhera Ram, R/o Jaisla, P.s. Bhojasar,
         Dist. Phalodi,raj.
9.       Bhagirath S/o Sugna Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.
10.      Narayan Ram S/o Bhera Ram, R/o Jaisla, P.s. Bhojasar,
         Dist. Phalodi,raj.
11.      Pita Ram S/o Haru Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.
12.      Rana Ram S/o Haru Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.
13.      Kana Ram S/o Dipa Ram, R/o Jaisla, P.s. Bhojasar, Dist.
         Phalodi,raj.


                                                                    ----Respondents


For Petitioner(s)            :     Mr. Kan Singh Oad
For Respondent(s)            :     Mr. A.R. Choudhary, PP



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 [2024:RJ-JD:25853]                      (2 of 3)                     [CRLW-1219/2024]


    HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION

JUDGE)

Order

24/06/2024

The criminal writ petition has been preferred by the

petitioners under Article 226 of the Constitution of India seeking

direction for being provided with adequate security and protection.

The petitioners both being major persons, claim to be in a

live in relationship. They submit that they are living with each

other against the wishes of their parents and thus, they feel threat

at the hands of respondents Nos.5 to 13. The petitioners allegedly

approached the respondent police authorities with a prayer to be

provided with adequate protection but no heed has been paid to

their request so far.

The documents pertaining to the age of the petitioners and

live-in-relationship agreement have been filed on record. Thus,

taking cue from the judgment rendered by the Hon'ble Supreme

Court in the case of Lata Singh Vs. State of U.P. reported in

AIR 2006 SC 2522, the prayer made by the petitioners for

directing the Superintendent of Police, Phalodi to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Phalodi shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The

Superintendent of Police, Phalodi shall ensure that no harm is

caused to the petitioners, who are in a live in relationship.

The criminal writ petition is accordingly disposed of.

[2024:RJ-JD:25853] (3 of 3) [CRLW-1219/2024]

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR (VACATION JUDGE)),J 122-Rashi/-

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