Anjali Sharma W/O Prasidh Upadhayay D/O ... vs State Of Rajasthan (2024:Rj-Jp:37403)
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Rajasthan High Court

Anjali Sharma W/O Prasidh Upadhayay D/O ... vs State Of Rajasthan (2024:Rj-Jp:37403) on 5 September, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:37403]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1512/2024

1.       Anjali Sharma W/o Prasidh Upadhayay D/o Bhajan Lal
         Sharma, Resident Of Sanel, District Karauli At Present 14
         H 46 Indra Gandhi Nagaar, Near Khatipura Railway
         Station Jaipur.
2.       Rajaram Son Of Shri Khumanaram, Aged About 35 Years,
         Resident Of Beermana Tehsil Suratgarh, District Sri
         Ganganagar And 267/13, F2, Radhakrishan Apartment,
         Prtap Nagar, Sector 26, Jaipur, At Present 14 H 46 Indra
         Gandhi Nagaar, Near Khatipura Railway Station Jaipur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Home Secretary Department
         Of Home Affairs, Rajasthan, Jaipur.
2.       Commissioner Of Police, Jaipur.
3.       The Station House Officer, Police Station Kho- Nagoriyan,
         Jaipur.
4.       Vipin Sharma Son Of Shri Bhajan Lal Sharma, Resident Of
         Village Masari Tehsil Kathumar District Alwar.
5.       Ajay Sharma Son Of Shri Bhajan Lal Sharma, Resident Of
         Village Masari Tehsil Kathumar District Alwar.
6.       Prasidh Upadhayay Son Of Shri Jamanalal, Resident Of
         172/187, Near Rawat Public School, Sector 17, Pratap
         Nagar , Sanganer, Jaipur.
7.       Praveen Upadhayay Son Of Shri Jamanalal, Resident Of
         172/187, Near Rawat Public School, Sector 17, Pratap
         Nagar , Sanganer, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Saurabh Pratap for Mr. D. P. Pujari For Respondent(s) : Mr. M. S. Shekhawat, PP with Mr. Rishi Raj Singh Rathore, PP

HON'BLE MR. JUSTICE SAMEER JAIN

Order

[2024:RJ-JP:37403] (2 of 2) [CRLW-1512/2024]

05/09/2024

Heard and considered.

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).

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).

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

Pooja /7

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