Rajasthan High Court - Jodhpur
Rachna vs State Of Rajasthan (2024:Rj-Jd:43341) on 22 October, 2024
[2024:RJ-JD:43341]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2217/2024
Rachna W/o Shri Ranjeet Dhaka, Aged About 24 Years, R/o
Jagdamba Colony, Mata Ka Than, Jodhpur (Raj)
----Petitioner
Versus
1. State Of Rajasthan, Through The Commissioner Of Police,
Jodhpur (Raj)
2. The Deputy Commissioner Of Police, Jodhpur (East)
Jodhpur (Raj)
3. The Station House Officer, Police Station Mahila Thana
(East), Jodhpur (Raj)
4. Superintendent Of Police, District Dabwali, Haryana.
5. Station House Officer, Police Station City Mandir Dabwali,
District Dabwali, Haryana.
6. Smt. Kiran Pal Kaur, Constable, Police Station City Mandi
Dabwali, District Dabwali, Haryana.
7. Ranjeet Dhaka S/o Shri Balram Dhaka, R/o Govindgarh,
Masitan, District Sirsa, Haryana.
8. Balram S/o Shri Maniram, R/o Govindgarh, Masitan,
District Sirsa, Haryana.
9. Smt. Kamla Devi W/o Shri Balram, R/o Govindgarh,
Masitan, District Sirsa, Haryana.
10. Rajendra S/o Shri Balram, R/o Govindgarh, Masitan,
District Sirsa, Haryana.
11. Biru Ram S/o Unknown, R/o Gram Motasar, Tehsil
Vijaynagar, District Sri Ganganagar (Raj)
12. Praveen S/o Shri Rajkumar Nojal, R/o Gram Motasar,
Tehsil Vijaynagar, District Sri Ganganagar (Raj)
13. Sushil S/o Shri Rajkumar, R/o Gram Motasar, Tehsil
Vijaynagar, District Sri Ganganagar (Raj)
14. Shyoprakash S/o Shri Kaluram, R/o Dhaba Jhalar, Tehsil
Pilibanga, District Suratgarh (Raj)
----Respondents
For Petitioner(s) : Mr. Hardik Gautam
For Respondent(s) : Mr. S.R. Choudhary, PP
HON'BLE MR. JUSTICE ARUN MONGA
Order 22/10/2024
1. Heard learned counsel for the parties. (Downloaded on 22/10/2024 at 09:51:54 PM)
[2024:RJ-JD:43341] (2 of 2) [CRLW-2217/2024]
2. Perused contents of the petition along with Annexures thereof.
3. Pleaded case of the petitioner is that on 29.08.2024, Respondent No. 7 filed a report at the Mandi Dabwaali police station in Haryana, claiming that the petitioner was either missing or wrongfully confined. In response, the petitioner informed the private respondents and Respondents No. 4 and 5 that she had been expelled from her matrimonial home due to their cruel behavior. She then moved to Jodhpur for safety, where she alleges that Respondent No. 6 is attempting to forcibly bring her back to Haryana. The petitioner is fearful of the private respondents and apprehend that they may take the law into their own hands and could go to any extent to harm her. Hence the instant petition.
4. In the premise, petition is disposed of with a direction to respondents Nos.2 and 3, i.e. The Deputy Commissioner of Police, Jodhpur, SHO and Police Station Mahila Thana (East), Jodhpur, respectively, that the contents of a representation to be filed by the petitioner seeking protection of life and liberty be duly verified. If warranted, requisite steps be taken, in accordance with law for grant of protection of life and liberty to the petitioner. It is clarified that this order shall neither be treated as a stamp of this Court qua allegations against the private respondents levelled by the petitioner nor any reflection on the merits of the contentions in the present petition.
5. Present petition stands disposed of.
(ARUN MONGA),J 63-DhananjayS/-
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