Smt Krishna Kumawat And Anr vs State Of Rajasthan And Ors ...
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Rajasthan High Court

Smt Krishna Kumawat And Anr vs State Of Rajasthan And Ors ... on 24 September, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:40481]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 258/2014
1. Smt Krishna Kumawat W/o Shri Gopal Lal Jat D/o Shri Nathu
Ram, aged about 19 years R/o Village Kajipura, Tehsil Phulera,
District Jaipur.
2. Gopal Lal Jat S/o Shri Bhanwar Lal Jat, aged about 24 years
R/o Village Kajipura, Tehsil Phulera, District Jaipur.
                                                                    ----Petitioners
                                     Versus
1. State Of Rajasthan through Principal Secretary, Department of
Home, Govt. of Rajasthan, Secretariat, Jaipur
2. The Superintendent of Police, Jaipur Rural
3. The Superintendent of Police, Nagaur
4. The SHO, Police Station Sambhar, District Jaipur
5. SHO Police Station Kuchaman City (Nagaur)
6. Bhanwar Lal Kumawat S/o Nathuram Kumawat, R/o Village
Kerialpura Ki Dhani, Torda, P.S. Kuchamancity, District Nagaur
7. Nemaram Kumawat S/o Baksaram, R/o Village Kerialpura Ki
Dhani, Torda, P.S. Kuchamancity, District Nagaur
8. Maluram S/o Shri Munnaram Kumawat, R/o Village Kerialpura
Ki Dhani, Torda, P.S. Kuchamancity, District Nagaur
                                                                  ----Respondents

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For Petitioner(s) : Mr. Dinesh Pareek Mr. Vijendra Yadav Mr. Nitin Kumar Sharma

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Mr. Bheem Sain Bairwa Mr. B R Rana Mr. David Mehla Mr. Sumit Kumar Jain Mr. Deepak Khandelwal Mr. Yogesh Singhal Mr. Ritesh Jain Mr. Gurvindra Singh Mr. Tanay Jain Mr. Prakash Chand Thakuriya Mr. Rajendra Singh Tanwar Dr. Shivendra Singh Rathore Mr. Asgar Khan Mr. Lakhan Singh Tomar Mr. Laxmi Narayan Saini Mr. Pradeep Sharma Mr. Arvind Sharma Mr. Gajender Singh Rathore Ms. Sunita Meena Mr. Rakesh Kumar Rajwania Mr. Siya Ram Sharma Mr. Ghanshyam Sharma Mr. Ayush Pathak for Mr. Santosh Kumar Yogi Mr. Yunus Khan Mr. Hari Narayan Kumawat Mr. Buddhi Prakash Meena Mr. Vikash Kumar Jakhar Mr. Raj Kumar Kasana Mr. Gitesh Joshi Mr. Vinod Kumar Singhal Mr. Brijesh Kumar Bhardwaj Ms. Vandana Chauhan Mr. Ravindra Kumar Paliwal Mr. Pallav Choudhary Mr. Amit Dadhich Mr. Vidhut Kumar Gupta Mr. Dharmendra Sharma Mr. Ripu Daman Singh Naruka Mr. Kuldeep Aswal Mr. Omveer Singh Saini Mr. Ashwani Kumar Kushwah Mr. Naveen Dhuwan Mr. Anshuman Saxena Mr. Sudhir Yadav Mr. Anuroop Singhi Mr. O.P. Pareek Mr. Dharmendra Joshi Mr. Shailender Singh Balwada Mr. Brahma Nand Sandu Mr. Parth Sarthi Sandu Mr. Dinesh Chand Sharma

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Mr. Rajveer Singh Jat Mr. Aditya Mishra Ms. Chhaya Sharma for Mr. Tapeshwar Pal Singh Parmar Mr. Fahad Hasan Mr. J K Moolchandani Dr. T.N. Sharma Mr. Amit Ratnawat Mr. D S Dhariwal Mr. Hemant Kankoriya Ms. Meeta Pareek Ms. Nirmala Kushwah Mr. Ram Niwas Saini Mr. Babulal Jogi Mr. Rajendra Prasad Yadav Mr. Jitendra Singh Shekhawat Mr. Nirmal Kumar Nagar Mr. Anoop Kumar Mr. K K Bhinda Mr. Martand Pratap Singh Mr. BR Choudhary Mr. Ravinder Kumar Mr. Manish Sharma Mr. D.S. Bagadia Mr. Ravindra Kumar Tomar Mr. Arvind Balaut Mr. Bal Ram Vashisth Mr. Rohit Sharma Mr. Vishram Prajapati Mr. Mohammad Shahid Hassan Mr. Anil Kumar Jain Mr. Ravi Saini Mr. Rahul Sinsinwar Mr. Garvit Khandelwal Mr. Praveen Kumar Jain Mr. Timan Singh Mr. Kamal Kant Vyas Mr. Sandeep Kumar Maheshwari Ms. Madhumita Das Mr. Anil Jain Mr. Dhruv Tailor Mr. Govind Prasad Rawat Mr. Mukesh Pal Jadoun Mr. Sageer Ahmed Mr. Abhimanyu Singh Yaduvanshi Mr. A R Meena Mr. Abdul Samad Mr. Girraj Prasad Bairwa Mr. Kuldeep Sharma Mr. Avinash Choudhary Mr. Devendra Kumar Chauhan Ms. Nidhi Khandelwal

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Mr. Satish Kumar Khandal Mr. Mohar Pal Meena Mr. Bheem Singh Dabla Mr. R S Bhardwaj Mr. Chain Singh Rathore Mr. Kapil Sharma Mr. Shamsul Aarefin Mr. Liyakat Khan Mr. Manish K. Saini Mr. Girish Khandelwal Mr. Takhat Singh Mr. Praveen Sharma Ms. Khushboo Kothari Mr. Babu Lal Bairwa Mr. Kavish Dubey Mr. Veerendra Singh Mr. Ravindra Singh Shekhawat Mr. Naresh Sharma Mr. Krishan Pratap Singh Mr. Farooq Ahmed Mr. Chandrahas Choudhary Ms. Swati Tank Mr. Manoj Kumar Mr. Kamlesh Roj Mr. Chitrank Sharma Mr. Malkhan Chaturvedi Mr. Arpan Kumar Sharma Mr. Govind Lal Choudhary Mr. Pradeep Kumar Sharma Mr. Anupam Sharma Mr. Mukesh Dudi Mr. Ravi Shanker Sharma Ms. Anuradha Mr. Karanpal Singh Mr. Lalit Kumar Mr. Mukesh Kumar Meena Mr. Vivek Gaur Mr. Sandeep Sharma Mr. Manoj Kumar Avasthi Mr. Amit Mathur Mr. Sikander Ali Chopdar Mr. Ashish Saxena Mr. Ali Mohammed Khan Mr. Rupesh Jain Mr. Yogesh Pujari Mr. Virendra Prajapat Mr. Sukhraj Singh Rathore Mr. Govind Gupta Mr. Aslam S. Khan Mr. Mohit Khandelwal Mr. Jitendra Jain Mr. Krishan Kumar Chhawal

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Mr. Ram Babu Khandelwal Mr. Ramdhan Choudhary Mr. Manoj Kumar Dixit Ms. Chetna Sharma Mr. Pallav Sharma Mr. Rahul Patni Mr. Nikhil Saini Mr. Prashant Kumar Sharma Mr. Sumer Singh Ola Mr. Arvind Mahawar for Mr. Rajendra Prasad Sharma Mr. Mahendra Kumar Naharwal Mr. Arshad Khan for Mr. Sanjay Khan Mr. Surendar Meel Dr. Mahesh Sharma Mr. Mohammed Zubeir Mr. Govind Upadhyay Mr. Dinesh Pareek Mr. Aman Ali Mr. Amrit Prasad Sharma Mr. Navankur Dubey Mr. R B Sharma Ganthola For Respondent(s) : Mr. Manvendra Singh Shekhawat, PP with Mr. Rishi Raj Singh Rathore, PP Mr. Vishram Prajapati Mr. Krishan Chander Sharma with Mr. Vaibav Pancholi Mr. Pawan Sharma Mr. Arvind Mahawar for Mr. Rajendra Prasad Sharma Mr. Yenu Satyan for Mr. Jai Kishan Yogi Mr. Vimal Kumar Jatav Mr. Arshad Khan for Mr. Sanjay Khan Mr. Sandeep Kumar Meena Mr. VP Singh Bairwa Mr. Mukesh Dudi

HON'BLE MR. JUSTICE SAMEER JAIN

Order

24/09/2024

1. Considering the identical issue of facts and interwoven

prayers, on the directions of the Court, a bunch of matters was

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listed today. The instant petition(s) is/are either filed under

Section 482 of Cr.P.C./ Section 528 of B.N.S.S. or under Article

226 of the Constitution of India, seeking protection from the State

authorities (police authorities), qua the married couples/live-in

relationship couples/ senior citizens/ individuals, who are/had

facing/faced threats of extra-legal harassment and/or violence at

the hands of their family members/ relatives/ social actors or

groups.

2. In this regard, learned counsel for the State has relied upon

the 'paragraph no. 30' of the judgment dated 02.08.2024 in S.B.

Criminal Writ Petition No. 792/2024 titled as Suman Meena

& anr. Vs. the State of Rajasthan & Ors, and has submitted

that in the said order categorical directions are spelled out, qua

the filing of representation before the three tier authorities i.e.

foremost before the police officer who shall be designated as the

'Nodal Officer', thereafter, if aggrieved/ unsatisfied then before the

concerned Superintendent of Police and if still the lis in question is

not settled, then before the appropriate level of the 'Police

Complaints authority', and the SOP i-6(40)iq-v-@e-v-@izseh ;q-@ikVZ

2@23@7831&7910 dated 05.09.2024. For the sake of convenience,

the crux of the relevant extract from the judgment dated

02.08.2024 is reproduced herein below, howsoever, it is advisable

that the directions enumerated in paragraph nos. 30.1 to 30.8 (at

length) be read/considered cautiously:

"30.7. The following flowchart represents the mechanism delineated under paragraphs 30.1 to 30.6 of this judgment:

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Step 1: The applicant(s) apprehend(s) extra- legal threats to their lives and liberty on the part of other social actors/groups.

Step 2: The applicant(s) may file a representation before a designated Nodal Officer, who may or may not have territorial jurisdiction over the matter.

[In case the Nodal Officer before whom the representation is filed does not have territorial jurisdiction over the matter, the respective Nodal Officer shall undertake the steps specified in paragraph 30.2 of this judgment.]

Step 3: The respective Nodal Officer having territorial jurisdiction over the matter shall implement measures to ensure interim protection for the applicant(s), if required, on an immediate basis.

Step 4: The respective Nodal Officer having territorial jurisdiction over the matter shall consider the representation, afford an opportunity of appearance and hearing to the applicant(s) in-person or through an advocate, and decide on the representation in accordance with law within the upper limit of 7 days of the date of receiving the representation.

Step 5: If aggrieved of the decision(s)/inaction of the respective Nodal Officer(s) as specified in steps 2 to 4, the applicant(s) may file a representation before the respective Superintendent of Police.

Step 6: The respective Superintendent of Police shall consider and decide on the representation in accordance with law within the upper limit of 3 days of the date of receiving the representation.

Step 7: If aggrieved of the decision/inaction of the respective Superintendent of Police, the applicant(s) may file a complaint before the appropriate level of the 'Police Complaints Authority'.

Step 8: Where (and only where) the applicant(s) is/are aggrieved of the decision of the respective Police Complaints Authority, or the proceedings before the respective Police Complaints Authority are not concluded within

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a reasonable period of time, the applicant(s) may invoke this Court's jurisdiction under Article 226 of the Constitution for compelling reasons and in accordance with law."

3. Taking note of the fact that the petitioners approach the

Court, seeking protection and to ensure that their constitutional

and fundamental rights as enshrined under Article 14 and 21 of

the Constitution of India are safeguarded. Considering the crucial

issue, pertaining to life and liberty of an individual, this Court after

an assiduous analysis, considering the contentions made by the

Bar, at large, and a catena of judgments passed by Hon'ble Apex

Court over the years, had passed a judgment dated 02.08.2024 in

S.B. Criminal Writ Petition No. 792/2024 titled as Suman

Meena & anr. Vs. the State of Rajasthan & Ors.

4. Upon considering the arguments averred by the learned

counsel representing the parties, considering judgments cited at

the Bar, with consensus drawn among the counsel representing

various matters and the prayers made by the learned Public

Prosecutor, the present order is passed on mutatis mutandis basis.

The present order is to be considered as a part and parcel in toto

with Suman Meena (Supra) and SOP dated 05.09.2024.

5. Vide the judgment dated 02.08.2024 in Suman Meena

(Supra), this Court had issued directions specifying the

mechanism/remedies which may be invoked by the person(s)

seeking grant of protection, or implementation of measures to

ensure their safety as enshrined under the provisions of Article 21

of the Constitution of India. Nonetheless, it can be deduced that

[2024:RJ-JP:40481] (17 of 17) [CRLW-258/2014]

with efflux of time, the instant matter(s) is/are rendered

infructuous, as upon pronouncement of Suman Meena (Supra)

the lis in question in the instant matter(s) is no longer res integra

and is/are squarely covered by the directions of this Court in the

judgment of Suman Meena (Supra).

6. Therefore, the petitioners are directed to avail the alternative

efficacious remedy available, if the lis in question as on date

survives, strictly in accordance with the directions of this Court,

encapsulated in the judgment dated 02.08.2024 and the SOP

dated 05.09.2024.

7. In light of the aforementioned facts and circumstances, the

petitioners are directed to comply with afore-cited judgment and

avail the alternative efficacious remedy. Howsoever, considering

the facts and circumstances in toto, it is directed that the interim

order granted in the instant petition(s), if any, shall continue/be

operative, for a period of fortnight, from the date of passing of this

order.

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

Meena (Supra) and SOP, the instant petition(s) is/are disposed

of. Pending applications, if any, shall stand disposed of.

(SAMEER JAIN),J

DEEPAK/s-7-10, s-13-17, s-20-30, s-32-98, s-100-101, s-103-158, s-161-171, s-173-183, s-

185-232, s-234-260, s-262-280, s-282-299, s-301-311, s-313-341, s-343-346, s-348-368

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