Poonam Sharma vs State Of Rajasthan (2024:Rj-Jd:25862)
2024 Latest Caselaw 4983 Raj

Rajasthan High Court - Jodhpur

Poonam Sharma vs State Of Rajasthan (2024:Rj-Jd:25862) on 24 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25862]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1294/2024

1.       Poonam Sharma D/o Rajendra Kumar Sharma, Aged
         About 27 Years, R/o Bishanpura, Charnawas, Tehsil
         Chomu, Dist. Jaipur.
2.       Dharmaram S/o Shri Lichman Ram, Aged About 20 Years,
         R/o Dhaki Ki Dhani, Dasana Kallan, Tehsil Maulasar, Dist.
         Deedwana-Kuchaman, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       Director General Of Police, Govt. Of Rajasthan, Police
         Head Quarter, Jaipur.
3.       The Superintendent Of Police, Deedwana-Kuchaman
4.       The Station House Officer, Police Station Maulasar, Dist.
         Deedwana-Kuchaman.
5.       The Station House Officer, Police Station Samod, Dist.
         Jaipur.
6.       Rajendra Kumar Sharma S/o Banshidhar Kalwadiya, R/o
         Vishanpura, Charnawas, Tehsil Chomu, Dist. Jaipur.
7.       Guddi Devi W/o Rajendra Kumar Sharma,                                R/o
         Vishanpura, Charnawas, Tehsil Chomu, Dist. Jaipur.
8.       Surendra Sharma S/o Rajendra Kumar Sharma, R/o
         Vishanpura, Charnawas, Tehsil Chomu, Dist. Jaipur.
9.       Narendra Sharma S/o Rajendra Kumar Sharma, R/o
         Vishanpura, Charnawas, Tehsil Chomu, Dist. Jaipur.
10.      Rajendra Kumar Sharma S/o Radheshyam Ji Joshi, R/o
         Village Akoda, Tehsil Maulasar, Dist. Deedwana-
         Kuchaman.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. B.R. Chahar
For Respondent(s)         :     Mr. Mool Singh Bhati, PP



     HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION

JUDGE)

Order

24/06/2024

[2024:RJ-JD:25862] (2 of 2) [CRLW-1294/2024]

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 132-Hanuman/-

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