Urmila Kanwar vs State Of Rajasthan (2024:Rj-Jd:23648)
2024 Latest Caselaw 4616 Raj

Rajasthan High Court - Jodhpur

Urmila Kanwar vs State Of Rajasthan (2024:Rj-Jd:23648) on 23 May, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:23648]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1055/2024

1.       Urmila Kanwar D/o Shri Ranjeet Singh, Aged About 34
         Years, B/c Rajput, R/o Radbar Tehsil Sheoganj District
         Sirohi. At Present Viroli Tehsil Pindwara District Sirohi.
2.       Mahendra Singh S/o Shri Jai Singh, Aged About 36 Years,
         B/c Rajput, R/o Navaghar, Nagpura, Achpura Tehsil
         Pindwara District Sirohi.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Jaipur.
2.       The Superintendent Of Police, Sirohi.
3.       Station House Officer, Police Station Paldi (M) District
         Sirohi.
4.       Ranjeet Singh S/o Shri Oat Singh, R/o Viroli Tehsil
         Pindwara, District Sirohi.
5.       Lokendra Singh S/o Ranjeet Singh, R/o Viroli Tehsil
         Pindwara, District Sirohi.
6.       Mahendra Singh S/o Shri Vachan Singh, R/o Radbar Tehsil
         Sheoganj, District Sirohi.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jawan Singh Rao
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

23/05/2024

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

[2024:RJ-JD:23648] (2 of 2) [CRLW-1055/2024]

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),J 678-Hanuman/-

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