Rajasthan High Court - Jodhpur
Laxmee Devi vs State Of Rajasthan (2024:Rj-Jd:25838) on 24 June, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:25838]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1248/2024
1. Laxmee Devi W/o Suresh Nath, Aged About 21 Years, D/o
Gajender Singh R/o Village Bhai, Tehsil Sikandra, Dist.
Kanpur Dehat (Up) And Presently Residing At Nathon Ka
Bas, Village Lundawas, Tehsil Sojat, Dist. Pali,raj.
2. Suresh Nath S/o Shri Keval Nath, Aged About 27 Years,
R/o 44, Dheeraj Nagar- 2, Manasarover Society,
Godadara, Near Siman Surti Awas, Surat, Gujrat And
Presently Residing At Nathon Ka Bas, Village Lundawas,
Tehsil Sojat, Dist. Pali,raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur,raj.
2. The Superintendent Of Police, Pali Through Govt.
Advocate, Rajasthan High Court, Jodhpur,raj.
3. Station House Officer, P.s. Sojat City, Dist. Pali,raj.
4. Gajendra Singh S/o Shri Rajendra Singh, R/o Bhai, Tehsil
Sikandra, Dist. Kanpur Dehat (Up) And Presently Residing
At 21, Dheeraj Nagar-2 Mansarover Society, Godadara,
Near Siman Surti Awas, Surat, Gujrat
5. Anita Devi W/o Shri Gajendra Singh, R/o Bhai, Tehsil
Sikandra, Dist. Kanpur Dehat (Up) And Presently Residing
At 21, Dheeraj Nagar-2 Mansarover Society, Godadara,
Near Siman Surti Awas, Surat, Gujrat
6. Kanhaiya Singh S/o Shri Gajendra Singh, R/o Bhai, Tehsil
Sikandra, Dist. Kanpur Dehat (Up) And Presently Residing
At 21, Dheeraj Nagar-2 Mansarover Society, Godadara,
Near Siman Surti Awas, Surat, Gujrat
7. Santosh Singh S/o Shri Rajendra Singh, R/o House No. 4,
Mansarover, Vastu Villa Society, Surat,gujrat
----Respondents
For Petitioner(s) : Mr. Himmat Jagga
For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION
JUDGE)
Order
24/06/2024
[2024:RJ-JD:25838] (2 of 2) [CRLW-1248/2024]
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 private respondents, who are their relatives. The
petitioners allegedly approached the concerned respondent
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
an ikrarnama verifying the factum of them being in a live in
relationship 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 concerned
respondent authorities to provide protection to the petitioners
deserves to be accepted.
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The concerned
respondent authorities 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.
(KULDEEP MATHUR (VACATION JUDGE)),J
98-divya/-
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