Rajasthan High Court - Jodhpur
Pooja Sirvi vs State Of Rajasthan (2024:Rj-Jd:37151) on 6 September, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:37151]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1913/2024
1. Pooja Sirvi D/o Ram Lal Sirvi, Aged About 18 Years, W/o
Joga Ram, R/o Bera Kaliya, Guda Keshar Singh, Police
Station Siriyari, Tehsil Marwar Junction, Pali, (Raj)
2. Joga Ram S/o Roopa Ram, Aged About 23 Years, R/o Bera
Khetara,ranawar, Police Station Siriyari, Tehsil Marwar
Junction, Pali (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Director General Of Police, Govt. Of Rajasthan, Police
Head Quarter, Jaipur (Rajasthan)
3. The Inspector General Of Police, Pali Range, Pali (Raj)
4. The Superintendent Of Police, Pali, Rajasthan.
5. The S.h.o., Police Station Siriyari, District Pali (Raj)
6. Ram Lal Sirvi S/o Parkha Ram Sirvi, Aged About 65 Years,
R/o Bera Kaliya, Guda Keshar Singh, Police Station
Siriyari, Tehsil Marwar Junction, Pali, (Raj)
7. Smt. Mishri Devi W/o Ram Lal Sirvi, Aged About 60 Years,
R/o Bera Kaliya, Guda Keshar Singh, Police Station
Siriyari, Tehsil Marwar Junction, Pali, (Raj)
8. Suresh Sirvi S/o Ram Lal Sirvi, Aged About 33 Years, R/o
Bera Kaliya, Guda Keshar Singh, Police Station Siriyari,
Tehsil Marwar Junction, Pali, (Raj)
9. Jitu Sirvi S/o Ram Lal Sirvi, Aged About 23 Years, R/o
Bera Kaliya, Guda Keshar Singh, Police Station Siriyari,
Tehsil Marwar Junction, Pali, (Raj)
10. Jepa Ram S/o Ram Lal Sirvi, Aged About 21 Years, R/o
Bera Kaliya, Guda Keshar Singh, Police Station Siriyari,
Tehsil Marwar Junction, Pali, (Raj)
11. Tara D/o Ram Lal Sirvi, Aged About 24 Years, R/o Bera
Kaliya, Guda Keshar Singh, Police Station Siriyari, Tehsil
Marwar Junction, Pali, (Raj)
12. Rekha D/o Ram Lal Sirvi, Aged About 20 Years, R/o Bera
Kaliya, Guda Keshar Singh, Police Station Siriyari, Tehsil
Marwar Junction, Pali, (Raj)
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[2024:RJ-JD:37151] (2 of 3) [CRLW-1913/2024]
13. Mangi Lal S/o Ghisa Ram, Aged About 55 Years, R/o
Jajasar, Police Station Siriyari, Tehsil Marwar Junction,
Pali, (Raj)
14. Chotha Ram S/o Moola Ram, Aged About 33 Years, R/o
Bera Kaliya, Guda Keshar Singh, Police Station Siriyari,
Tehsil Marwar Junction, Pali, (Raj)
15. Puna Ram S/o Moola Ram, Aged About 32 Years, R/o Bera
Kaliya, Guda Keshar Singh, Police Station Siriyari, Tehsil
Marwar Junction, Pali, (Raj)
16. Kailash S/o Bhola Ram, Aged About 25 Years, R/o Bera
Kaliya, Guda Keshar Singh, Police Station Siriyari, Tehsil
Marwar Junction, Pali, (Raj)
17. Daya Ram S/o Bhana Ram, Aged About 34 Years, R/o
Januda, Tehsil Marwar Junction, Pali (Raj)
----Respondents
For Petitioner(s) : Mr. R.R. Ankiya
For Respondent(s) : Mr. Shrawan Singh, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
06/09/2024
The criminal writ petition has been preferred by the
petitioners under Article 226 of the Constitution of India seeking
direction for being provided with adequate security and protection.
The petitioners both being major persons claim to be in a live
in relationship. They submit that they are living with each other
against the wishes of their parents and thus, they feel threat at
the hands of private respondents, who are their relatives. The
petitioners allegedly approached the concerned respondent
authorities with a prayer to be provided with adequate protection
but no heed has been paid to their request so far.
[2024:RJ-JD:37151] (3 of 3) [CRLW-1913/2024]
The documents pertaining to the age of the petitioners and
an ikrarnama verifying the factum of them being in a live in
relationship have been filed on record. Thus, taking cue from the
judgment rendered by the Hon'ble Supreme Court in the case of
Lata Singh Vs. State of U.P. reported in AIR 2006 SC 2522,
the prayer made by the petitioners for directing the concerned
respondent authorities to provide protection to the petitioners
deserves to be accepted.
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The concerned
respondent authorities shall ensure that no harm is caused to the
petitioners, who are in a live in relationship.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
2-mohit/-
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