[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Ku. Galli Meena vs State Of Rajasthan (2026:Rj-Jd:17629) on 16 April, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:17629]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1630/2026
1. Ku. Galli Meena D/o Jaynarayan Meena, Aged About 30
Years, Resident Of Village Kheri, Tehsil Todabhim District
Karauli Presently Resident Of 15/325 Laxmi Nagar Sirohi.
(Raj.)
2. Pushpendra Meena S/o Shri Mohar Singh Meena, Aged
About 29 Years, Resident Of Village Rajauli, Tehsil
Todabhim, District Karauli. Presently Resident Of 15/325
Laxmi Nagar Sirohi (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Director General Of Police, Police Jodhpur (Raj)
3. Superintendent Of Police, Karauli (Raj)
4. Superintendent Of Police, Sirohi (Raj)
5. S. H. O. Police Station Todabhim, District Karauli (Raj)
6. Jaynarayan Meena S/o Late Moolchand Meena, Resident
Of Village Kheri, Tehsil Todabhim District, Karauli (Raj.)
7. Rajanti Meena W/o Jaynarayan Meena, Resident Of Village
Kheri, Tehsil Todabhim District, Karauli (Raj.)
8. Mastaram Meena S/o Jaynarayan Meena, Resident Of
Village Kheri, Tehsil Todabhim District, Karauli (Raj.)
9. Balram Meena S/o Raju Lal Meena, Resident Of Village
Kheri, Tehsil Todabhim District, Karauli (Raj.)
10. Girdhari S/o Hariphool Meena, Resident Of Village Kheri,
Tehsil Todabhim District, Karauli (Raj.)
11. Hari Singh S/o Hariphool, Resident Of Village Kheri, Tehsil
Todabhim District, Karauli (Raj.)
12. Karipal S/o Moolchand Meena, Resident Of Village Kheri,
Tehsil Todabhim District, Karauli (Raj.)
13. Malkhan S/o Moolchand Meena, Resident Of Village Kheri,
Tehsil Todabhim District, Karauli (Raj.)
14. Ramprasad Meena S/o Batasya Meena, Resident Of
Village Kheri, Tehsil Todabhim District, Karauli (Raj.)
15. Nemichand Meena S/o Brijlal, Resident Of Village
Chainpur Bardiya Tehsil Kudgaon Distt Karauli
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[2026:RJ-JD:17629] (2 of 4) [CRLW-1630/2026]
16. Aman Meena S/o Chetram Meena, Resident Of Village
Akhada, Tehsil Hindaun, City District Karauli
17. Manjagga S/o Jaat, Resident Of Village Gajipur Tehsil
Mahuwa, District Dausa ,raj
18. Vishal S/o Baliram, Resident Of Village Rajauli, Tehsil
Todabhim, District Karauli (Raj.)
19. Dharm Singh Meena S/o Nand Ram Meena, Resident Of
Village Rajauli, Tehsil Todabhim, District Karauli (Raj.)
20. Sitaram Meena S/o Jallaram Meena, Resident Of Village
Rajauli, Tehsil Todabhim, District Karauli (Raj.)
21. Jen Meena S/o Jallaram Meena, Resident Of Village
Rajauli, Tehsil Todabhim, District Karauli (Raj.)
----Respondents
For Petitioner(s) : Mr. Ashok Kumar Bairwa
For Respondent(s) : Mr. Surendra Bishnoi, AGA
HON'BLE MR. JUSTICE FARJAND ALI
Order
16/04/2026
1. The present Criminal Writ Petition has been preferred under
Article 226 of the Constitution of India seeking directions to the
official respondents to provide protection to the petitioners, who
apprehend threat to their life and personal liberty at the hands of
the private respondents.
2. The right to life and personal liberty is a fundamental right
and cannot be compromised. The assessment of threat perception
and requirement of protection lies within the domain of the police
authorities, who are duty bound to ensure that no person takes
law into their own hands.
3. Considering the grounds taken in the writ petition and the
circumstances of the case, it appears to this Court that a genuine
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and imminent apprehension of threat to the life and personal
liberty of the petitioners exists. The right guaranteed under Article
21 of the Constitution of India is sacrosanct and stands on the
highest pedestal amongst all fundamental rights. It is well settled
that the expression "life" under Article 21 does not connote mere
animal existence but encompasses the right to live with human
dignity, safety and without fear. This Court cannot remain a mute
spectator when such valuable fundamental rights are put in
jeopardy. The constitutional mandate casts a positive obligation
upon the State and its instrumentalities to protect and preserve
the life and liberty of every individual and to ensure that no
person takes the law into his or her own hands. Whenever a
palpable threat to life is brought to the notice of this Court, it
becomes not only appropriate but imperative for the Court to step
in and ensure that the rule of law prevails. In such matters, this
Court does not hesitate to intervene where the protection of life
and personal liberty is at stake.
4. Accordingly, the petition is disposed of with a direction to the
petitioners to appear before the Commissioner/Superintendent of
Police concerned within 15 days and submit a representation
indicating the source of threat. The concerned officer shall
examine the grievance, assess the threat perception and pass
appropriate directions, if required, in accordance with law.
Necessary coordination with the concerned police authorities may
also be undertaken.
5. It is clarified that this Court has not recorded any definitive
finding with regard to the legitimacy of the relationship claimed by
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the petitioners, their age, the validity of the alleged marriage or
the genuineness of the documents relied upon by them, and all
such aspects shall remain open for enquiry and investigation by
the competent authority, in accordance with law. It is further
made clear that any observation made herein shall not affect any
civil or criminal proceedings, if any, pending or to be initiated in
accordance with law.
6. The petition stands disposed of. Pending applications, if any,
also stand disposed of.
(FARJAND ALI),J
211-poojatak/-
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