Priyanka Solet D/O Ram Kumar Solet vs State Of Rajasthan (2024:Rj-Jp:36703)
2024 Latest Caselaw 5632 Raj/2

Rajasthan High Court

Priyanka Solet D/O Ram Kumar Solet vs State Of Rajasthan (2024:Rj-Jp:36703) on 2 September, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:36703]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 557/2024
1.       Priyanka Solet D/o Ram Kumar Solet, Aged About 19
         Years, R/o Ward No. 4, Dhani Soletan Ki Rampura, Thoi
         District Sikar At Present Residence Ward No. 12, Sheel
         Pur, Loharwara, Sikar.
2.       Jitendra Kumar Meena S/o Ramanand Meena, Aged About
         20 Years, R/o Ward No. 12, Sheel Pur, Loharwara, Sikar.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through P.P.
2.       The Director General Of Police, Jaipur, Rajasthan.
3.       Superintendent Of Police, District Sikar
4.       Station House Officer, Police Station Khandela, District
         Sikar.
5.       Manpool Singh Bagaria S/o Balaram Bagaria, R/o Village
         Tirlokpura, Thasil Ajitgarh, District Sikar Rajasthan.
6.       Mukesh Solet S/o Jhutaram Solet, R/o Village Rampura
         Thasil Shri Madhopur P.S. Thoi District Sikar Rajasthan.
7.       Rahul Solet S/o Rajkumar Solet, R/o Village Rampura
         Thasil Shri Madhopur P.S. Thoi District Sikar Rajasthan.
8.       Surjit Singh Bawriya S/o Murlidhar Bawriya, R/o Village
         Gomawati Thasil Ajitgarh, District Sikar, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Pradeep Sharma For State : Mr. Rishi Raj Singh Rathore, PP with Mr. Manvendra Singh Rathore, PP For Complainant : Mr. Pradeep Kalwania

HON'BLE MR. JUSTICE SAMEER JAIN

Order

02/09/2024

1. Heard and considered.

[2024:RJ-JP:36703] (2 of 2) [CRLW-557/2024]

2. Vide the judgment dated 02.08.2024 in S.B. Criminal Writ

Petition No. 792/2024 titled as Suman Meena & Anr. Vs.

State of Rajasthan & Ors., this Court issued directions

specifying the mechanisms/remedies which may be invoked by the

person(s) who seek the implementation of measures to ensure

their safety, on account of extra-legal threats to their lives or

liberty from other social actors or groups. Therefore, the matter is

no longer res integra, and is squarely covered by the directions of

this Court in the judgment of Suman Meena (supra).

3. This Court observes that in the present case, the

petitioner(s) has/have not availed of the available alternative

remedies in accordance with the directions of this Court in the

judgment of Suman Meena (supra).

4. Accordingly, in terms of the judgment pronounced in Suman

Meena (supra), the instant petition is disposed of. Pending

applications, if any, stand disposed of.

(SAMEER JAIN),J

DEEPAK/17

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