Bhagwani vs State Of Rajasthan (2024:Rj-Jd:25943)
2024 Latest Caselaw 5012 Raj

Rajasthan High Court - Jodhpur

Bhagwani vs State Of Rajasthan (2024:Rj-Jd:25943) on 25 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25943]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1325/2024

1.       Bhagwani D/o Satynarayan Giri, Aged About 18 Years, B/c
         Goswami, R/o Dhani Dudgir, Tehsil Sardarshahar, District
         Churu.
2.       Bajranglal S/o Shri Shaitan Singh, Aged About 33 Years,
         B/c Goswami, R/o Village Baskanjan, Ward No.2, Tehsil
         Sidhmukh, District Churu.
                                                                         ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through Pp
2.       The Superintendent Of Police, Churu.
3.       The Sho, Police Station Bhanipura, District Churu.
4.       Satyanarayan S/o Maghagir, R/o Dhani Dudgir, Tehsil
         Sardarshahar, District Churu.
5.       Anchi       W/o     Satyanarayan,            R/o     Dhani     Dudgir,   Tehsil
         Sardarshahar, District Churu.
6.       Subhash S/o Dharmpal, R/o Bhramsar, Tehsil Rawatsar,
         District Hanumangarh.
7.       Ladugir S/o Manphool, R/o Bhramsar, Tehsil Rawatsar,
         District Hanumangarh.
8.       Nirangir      S/o        Maghagir,         R/o      Dhani     Dudgir,    Tehsil
         Sardarshahar, District Churu.
                                                                       ----Respondents


For Petitioner(s)               :     Mr. Dinesh Kumar Ojha
For Respondent(s)               :     Mr. Arun Kumar, PP



     HON'BLE MR. JUSTICE KULDEEP MATHUR(VACATION

JUDGE)

Order

25/06/2024

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.

[2024:RJ-JD:25943] (2 of 2) [CRLW-1325/2024]

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 9-mohit/-

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