Hari Singh vs State Of Rajasthan (2025:Rj-Jd:19912)
2025 Latest Caselaw 12191 Raj

Rajasthan High Court - Jodhpur

Hari Singh vs State Of Rajasthan (2025:Rj-Jd:19912) on 24 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19912]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1065/2025

Hari Singh S/o Shri Mohan Singh, Aged About 65 Years, R/o
Nath Ji Ka Khera, Tehsil Sahada, Dist. Bhilwara, Rajasthan.
                                                                        ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Chief Secretary, Ministry
         Of Home Affairs, Jaipur, Rajasthan.
2.       The     Superintendent          Of      Police,          District   Bhilwara,
         Rajashtan.
3.       The Station House Officer, Police Station Gangapur, Dist.
         Bhilwara, Rajasthan.
4.       Bhagwat Singh S/o Shri Ishwar Singh, Aged About 58
         Years, R/o Nath Ji Ka Khera, Tehsil Sahada, Dist.
         Bhilwara, Rajasthan.
5.       Ram Singh S/o Shri Ishwar Singh, Aged About 47 Years,
         R/o Nath Ji Ka Khera, Tehsil Sahada, Dist. Bhilwara,
         Rajasthan.
6.       Raghuveer Singh S/o Shri Ishwar Singh, Aged About 54
         Years, R/o Nath Ji Ka Khera, Tehsil Sahada, Dist.
         Bhilwara, Rajasthan.
7.       Bhagwat Kanwar D/o Shri Shiv Singh Chauhan, R/o Nath
         Ji Ka Khera, Tehsil Sahada, Dist. Bhilwara, Rajasthan.
8.       Chhagan Kanwar W/o Shri Bhagwat Singh, Aged About 55
         Years, R/o Nath Ji Ka Khera, Tehsil Sahada, Dist.
         Bhilwara, Rajasthan.
9.       Bharat Singh S/o Shri Ishwar Singh, Aged About 40
         Years, R/o Nath Ji Ka Khera, Tehsil Sahada, Dist.
         Bhilwara, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)          :     Mr. Kaushal Sharma
For Respondent(s)          :     Mr. Surendra Bishnoi, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

[2025:RJ-JD:19912] (2 of 3) [CRLW-1065/2025]

24/04/2025

The instant criminal writ petition has been filed on behalf of

the petitioner claiming for the following reliefs:-

"It is most humbly prayed that the present writ petition may kindly be allowed and:

(i) By appropriate writ order or direction, the respondent no. 2 and 3 may kindly be directed to provide adequate security to the petitioner so as to ensure their peaceful life.

(ii) By appropriate writ order or direction the private Respondents and other persons may kindly be directed not to interfere by way of extending threat to life and any other manner with the life of the petitioner.

iii) That the Petitioner may be allowed the cost of Writ Petition.

iv) That any other relief which this Hon'ble Court deem fit, by which the Petitioner may get full justice may also be allowed."

The petitioner fears threat at the hands of private

respondents who have threatened to kill the petitioner and his

family members. A representation was submitted by the petitioner

to the Superintendent of Police, District Bhilwara with a request to

provide adequate security to him and his family members. A copy

of the representation dated 10.03.2025 has been tendered in the

Court and taken 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 petitioner for directing the Superintendent of

Police, Bhilwara to provide protection to the petitioner deserves to

be accepted.

The Superintendent of Police, Bhilwara shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioner and his family members as and when

[2025:RJ-JD:19912] (3 of 3) [CRLW-1065/2025]

warranted. 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 respondents forthwith.

(KULDEEP MATHUR),J 33-himanshu/-

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