Nisha D/O Shri Ram Chandra Bairwa vs State Of Rajasthan (2024:Rj-Jp:40121)
2024 Latest Caselaw 5884 Raj/2

Rajasthan High Court

Nisha D/O Shri Ram Chandra Bairwa vs State Of Rajasthan (2024:Rj-Jp:40121) on 21 September, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:40121]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 1783/2024

1.       Nisha D/o Shri Ram Chandra Bairwa, Aged About 20
         Years, R/o Dhani Prempura, Alwar. At Present Resident Of
         Bairwa Mohalla, Dulhapura, Barkheda, Police Station
         Mahwa, District Dausa (Rajasthan).
2.       Ankit Kumar Bairwa S/o Shri Girdhari Lal Bairwa, Aged
         About       19     Years,      R/o      Bairwa        Mohalla,    Dulhapura,
         Barkheda,          Police      Station        Mahwa,         District    Dausa
         (Rajasthan).
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Pp.
2.       The     Principal         Secretary,         Department          Of     Homes,
         Secretariat, Jaipur
3.       The Superintendent Of Police, Dausa.
4.       The Station House Officer, Police Station, Mahwa, District
         Dausa (Raj.).
5.       Ram Chandra Bairwa S/o Dhanya Ram, R/o Dhani
         Prempura, Alwar (Rajasthan).
6.       Smt.        Jamna      Devi      W/o      Ram       Chandra,      R/o    Dhani
         Prempura, Alwar (Rajasthan).
7.       Mukesh S/o Dhanya Ram, R/o Dhani Prempura, Alwar
         (Rajasthan).
                                                                      ----Respondents

For Petitioner(s)              :     Mr. Umesh Vyas
For Respondent(s)              :     Mr. Manvendra Singh Shekhawat, PP
                                     Mr. Rishi Raj Singh Rathore, PP


                HON'BLE MR. JUSTICE SAMEER JAIN
                                          Order

21/09/2024

      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.

[2024:RJ-JP:40121] (2 of 2) [CRLW-1783/2024]

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 failed to comply with the directions of this

Court in the judgment of Suman Meena (supra). Further, the

Registry has failed to ensure that the petition includes due

pleadings and a footnote disclosing the details which indicate that

the alternative efficacious remedies have already been availed of

in accordance with the directions of this Court in 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.

A copy of this order be sent to the Registrar (Judicial) to

ensure compliance with the directions issued by this Court in

Suman Meena (supra) regarding the contents of the petitions

wherein directions are sought pertaining to protection.

Registrar (Judicial) and Registrar (classification) are directed

to list all the protection matters on 24.09.2024 in the

supplementary cause list.

(SAMEER JAIN),J

Neeru/394

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