Sromvati Devi vs State Of Rajasthan (2024:Rj-Jd:25877)
2024 Latest Caselaw 4986 Raj

Rajasthan High Court - Jodhpur

Sromvati Devi vs State Of Rajasthan (2024:Rj-Jd:25877) on 24 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25877]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1298/2024

1.       Sromvati Devi D/o Kapil Dev, Aged About 33 Years, R/o
         Chak 4 A, 2 A, Tehsil And District Anpugarh (Raj)
2.       Kana Ram S/o Shri Manphool Ram, Aged About 32 Years,
         R/o Chak 4 A, 2 A, Tehsil And District Anpugarh (Raj)
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Secretary, Ministry Of Home
         Affairs, Jaipur (Raj)
2.       The     Superintendent         Of     Police,      Anupgarh,       Through
         Government Advocate, Rajasthan High Court, Jodhpur
         (Raj)
3.       Station House Officer, Police Station Anupgarh, District
         Anupgarh (Raj.)
4.       Sarvesh S/o Shri Man Singh, R/o Delhi Khurd Sarawal,
         Kasganj, Siddhpura (Up) And Presently Residing At Balaji
         Int Udyog, Village Sihaganwali, Ps Lalgarh Jattan, Tehsil
         And District Sriganganagar (Raj)
5.       Pappu Ram S/o Shri Man Singh, R/o Delhi Khurd Sarawal,
         Kasganj, Siddhpura (Up) And Presently Residing At Balaji
         Int Udyog, Village Sihaganwali, Ps Lalgarh Jattan, Tehsil
         And District Sriganganagar (Raj)
6.       Suraj S/o Shri Sahab Singh, R/o Balaji Int Udyog, Village
         Sihaganwali,     Ps     Lalgarh       Jattan,      Tehsil    And   District
         Sriganganagar (Raj)
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Himmat Jagga
For Respondent(s)          :     Mr. Arun Kumar, PP



     HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION

JUDGE)

Order

24/06/2024

[2024:RJ-JD:25877] (2 of 2) [CRLW-1298/2024]

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 8-mohit/-

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