Aditi Mishra vs State Of Rajasthan (2025:Rj-Jd:19933)
2025 Latest Caselaw 12190 Raj

Rajasthan High Court - Jodhpur

Aditi Mishra vs State Of Rajasthan (2025:Rj-Jd:19933) on 24 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19933]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 991/2025

Aditi Mishra D/o Vijay Mishra, Aged About 28 Years, R/o 137,
Laxmi Vihar, Colony Baba Dham Ke Pass, Bhilwara,raj.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur,raj.
2.       The Director General Of Police, Jaipur,raj.
3.       Inspector General Of Police, Range, Udaipur
4.       The Superintendent Of Police, Bhilwara
5.       The Station House Officer, P.s. Sadar, Dist. Bhilwara,raj.
6.       Arpit Naraniwal S/o Sampat Naraniwal, Aged About 32
         Years, R/o Jambeshwar Nagar, Bhilwara,raj.
                                                                  ----Respondents


For Petitioner(s)          :     Ms. Khushi Sharma
For Respondent(s)          :     Mr. Narendra Singh, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 24/04/2025

The instant criminal writ petition has been preferred by the

petitioner under Article 226 of the Constitution of India claiming

for the following reliefs:-

"It is, therefore most humbly and respectfully prayed that in the light of the above mentioned facts and circumstances, it is therefore most respectfully and humbly prayed that:

a) The Respondent authorities may kindly be directs to provide appropriate protection to the Petitioner.

b) Direct the concerned police authorities to ensure immediate and adequate protection to the life and liberty of the Petitioner, Ms. Aditi Mishra, and her family members, in light of the constant threats and danger posed by the private respondent.

c) Further direct the Investigating Officer to conduct a fair, impartial, and time-bound investigation in FIR No. 76/2024 registered at Police Station Sadar, District Bhilwara, Rajasthan, in accordance with law.

[2025:RJ-JD:19933] (2 of 2) [CRLW-991/2025]

d) In case any FIR has been lodged against the Petitioner same may kindly be taken on record and may kindly be ordered to be quashed and set aside

e) any other appropriate order or direction which this Hon'ble Court deems just and proper in the peculiar facts and circumstances of this case may be passed in favour of the Petitioners.

f) costs of the writ petition may kindly be awarded to the Petitioner."

The petitioner has threat to his wife at the hands of private

respondent against whom she has lodged an FIR No.76/2024,

registered at Police Station Sadar Bhilwara, District Bhilwara for

the offences under Sections 376(2)(n) and 506 of IPC.

This Court, 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, deems it appropriate to

dispose of the present criminal writ petition with a direction to the

petitioner to approach the Superintendent of Police, Bhilwara with

a prayer to provide her adequate protection and security.

The Superintendent of Police, Bhilwara on receipt of a

representation from the petitioner shall get the matter enquired

into and if so required, appropriate protection shall be provided to

the petitioner and her family members. The Superintendent of

Police, Bhilwara shall ensure that no harm is caused to the

petitioner and his family members.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondent forthwith.

(KULDEEP MATHUR),J 29-himanshu/-

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