Durga vs State Of Rajasthan (2024:Rj-Jd:25871)
2024 Latest Caselaw 4987 Raj

Rajasthan High Court - Jodhpur

Durga vs State Of Rajasthan (2024:Rj-Jd:25871) on 24 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25871]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1303/2024

1.       Durga D/o Amruth Sirvi, Aged About 26 Years, R/o 11, 3 rd
         Cross Green Garden, Banjara Layout, Kalkere, Horamavu,
         Bangalore, Karnataka At Present Residing At Ranawas
         District Pali, Rajasthan.
2.       Dilip Jagaram Choudhari S/o Jagaram Choudhari, Aged
         About 28 Years, R/o Aai Mata Nivas, Meva Nagar, Near
         Nakoda Bhairav Mandir, Alandi Devachi District Pune,
         Maharashtra At Present Residing At Kot Baliyan Tehsil
         Bali, District Pali, Rajasthan.
                                                                        ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       The     Superintendent          Of     Police,       Pali,     District   Pali,
         Rajasthan.
3.       The Station House Officer, Police Station Bali, District Pali,
         Rajasthan.
4.       The Station House Officer, Police Station Siryari, District
         Pali, Rajasthan.
5.       Durga       D/o    Amraram,          R/o      Ranawas          District   Pali,
         Rajasthan.
6.       Mukesh       S/o   Punaram,          R/o     Ranawas,          District   Pali,
         Rajasthan.
                                                                      ----Respondents


For Petitioner(s)           :     Mr. Pritam Joshi
For Respondent(s)           :     Mr. Laxman Solanki, PP



     HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION

JUDGE)

Order

24/06/2024

[2024:RJ-JD:25871] (2 of 2) [CRLW-1303/2024]

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 & 6. 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, Pali to provide protection to

the petitioners deserves to be accepted.

The Superintendent of Police, Pali 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, Pali 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.

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

(KULDEEP MATHUR (VACATION JUDGE)),J 12-Rashi/-

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