Rajasthan High Court - Jodhpur
Oma Devi vs State & Ors on 5 December, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.9498/2008 (Oma Devi Vs. State of Rajasthan & Ors.) Date of order :: 05.12.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr.K.S. Gill, for the petitioner. Mr.B.L. Tiwari, Dy. Govt. Counsel2.
Heard learned counsel for the parties. It is true that it is obligatory duty of the State to protect the human life of the citizens.
In this case, petitioner is repeatedly knocking doors of Police Department for protecting and taking action against the culprits, but as per petitioner Police is not taking any action for the same.
In this matter, on 25th November, 2008 following order was made:-
"In the meanwhile, if any
protection is required then the
petitioner may approach the
Superintendent of Police, Nagaur by way of filing representation. Upon filing the said representation by the petitioner, the Superintendent of Police, Nagaur shall consider the same for providing protection to the petitioner."
2
It is submitted by learned Dy. Govt. Counsel that a complaint under Section 107 read with Section 116 has been filed by the S.H.O. of the concerned Police Station. Further it is assured that proper protection will be given by the police authorities to the petitioner.
In this view of the matter, this matter is disposed of with further direction to the Superintendent of Police, Nagaur to provide appropriate protection to the petitioner as and when requested by her and action may be taken against the respondents in accordance with law.
(GOPAL KRISHAN VYAS), J.
A.K. Chouhan/-