Rajasthan High Court
Smt Dholi vs State Of Rajasthan And Ors ... on 27 September, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:41370]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 150/2015
Smt Dholi W/o Shri Leela Ram Gurjar, aged about 30 years,R/o
Torda Police Station Paragpura, Tehsil Kotputli District Jaipur at
present Resident of 2/197, Malviya Nagar, Jaipur
----Petitioner/s
Versus
1. State of Rajasthan through its Home Secretary,. Government
of Rajasthan, Secretariat, Jaipur
2. The Superintendent of Police, Jaipur Rural, Jaipur
3. The SHO Police Station, Paragpura, District Jaipur
4. Leela Ram Gurjar S/o Late Shri Changram, aged about 35
years, resident of Torda Tehsil Kotputli, Police Station, Paragpura,
Jaipur
----Respondent/s
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[2024:RJ-JP:41370] (2 of 10) [CRLW-150/2015]
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[2024:RJ-JP:41370] (3 of 10) [CRLW-150/2015]
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For Petitioner(s) : Mr. Mamraj Jat
Mr. Fahad Hasan
Mr. Manish Gupta
Mr. Arafat Hussain
Mr. Anshuman Saxena
Mr. Suresh Kumar
Mr. Swaraj Panwar
Mr. Mohd. Aslam
Mr. R.D.S. Naruka
Mr. Dharmendra Joshi
Mr. Bhrigu Sharma
Mr. Ashinder Gautam
Mr. Vijendra Yadav
Mr. M.S. Raghav
Mr. Kaleem Ahamad Khan
Mr. Amit Jindal
Mr. Gitesh Joshi
Mr. Lalit Sharma
Mr. Prahlad Sharma
Mr. Bheem Singh Dabla
Mr. Neeraj Sharma
Mr. Jagmohan Bhardwaj
Mr. Mahendra Sharma
Mr. Yunush Khan for
Mr. Bheem Singh Dabla
Mr. Vishram Prajapati
Mr. S.S. Shekhawat
Mr. R.K. Paliwal
Mr. Kapil Sharma
Mr. Pushpendra Kumar Pandey
Mr. Hitesh Mishra
Mr. Girraj Prasad Bairwa
Mr. Girish Khandelwal
Mr. Vinod Kumar
Mr. Umesh Vyas
Mr. Rajesh Kumar Sain
Mr. Rakesh Prajapat
Ms. Pooja Kumari Mundotia
Mr. Shamsuddin Ansari
Mr. Mahendra Shandilya
Mr. Sunil Tyagi
Mr. Anil Jain
[2024:RJ-JP:41370] (5 of 10) [CRLW-150/2015]
Mr. Buddhi Prakash Meena
Mr. Vikash Kumar Jakhar
Mr. Ajay Sharma
Mr. Sandeep Kumar Sharma
Mr. Abhinav Gupta
Mr. S.K. Singodiya
Mr. Mahendra Singh Gothwal
Ms. Anubha Singh
Ms. Kalesh Kumari
Mr. Manish Kumar
Mr. Chitrank Sharma
Mr. Ajatshatru Mina with
Ms. Apeksha Tiwari
Mr. Rajat Choudhary
Mr. Swadheen Singh
Mr. Ashish Devessar
Mr. Zunaid Khan for
Mr. Asgar Khandelwal
Mr. Javed Mohd. Khan
Mr. Sumer Chand Sharma
Mr. Poonam Chand Sharma
Mr. Pradeep Sharma
Mr. Sumit Khandelwal
Mr. S.Gharana
Mr. P.C. Thakuriya
Mr. Rajesh Kumar Sain
Mr. Shyamsunder Varma
Mr. Abdul Rahim Khan
For Respondent(s) : Mr. Rishi Raj Singh Rathore with
Mr. Manvendra Singh PP
Mr. R.R. Goyal
Mr. Mukesh Meena
Mr. Pradeep Kumar for
Mr. Deshraj Kalwania
Mr. Virendra Singh
Mr. Vikram Singh
Dr. V.B. Sharma
Mr. Adhiraj Singh Rajawat
Mr. R.B. Sharma (Ganthola)
Mr. S.P. Singh
Mr. Hans Raj Kuldeep
Mr. Yuvraj Samant
Mr. D.K. Garg
Mr. Ajay Singh
Mr. Bhim Singh Meena
Mr. Brahm Singh Gurjar
Mr. Mohar Pal Meena
Mr. Mamoon Khalid
Mr. Gaurav Sharma
Mr. Amit Ratnawat
Mr. Samrath Sharma
Mr. Mukesh Sharma
[2024:RJ-JP:41370] (6 of 10) [CRLW-150/2015]
Mr. Mohit Khandelwal
Mr. Prem Shanker Sharma
Mr. Jagmeet Singh
Mr. Abhay Singh Rathore for
Mr. Abhishek B. Sharma
Mr. Gaurav Gupta
Mr. Prashant Daga
Mr. O.P. Mishra
Mr. Pankaj Gupta
Mr. Mahander Meena
Mr. S.L. Sharma
Mr. Rahul Sharma for
Mr. Rajneesh Gupta
HON'BLE MR. JUSTICE SAMEER JAIN
Order
27/09/2024
1. Considering the identical issue of facts and interwoven
prayers, on the directions of the Court, a bunch of matters was
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.
[2024:RJ-JP:41370] (7 of 10) [CRLW-150/2015]
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:
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.
[2024:RJ-JP:41370] (8 of 10) [CRLW-150/2015]
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
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.
[2024:RJ-JP:41370] (9 of 10) [CRLW-150/2015]
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
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
[2024:RJ-JP:41370] (10 of 10) [CRLW-150/2015]
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
ANIL SHARMA /36-120 except 60-77-80-92-105-117
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