Rajasthan High Court - Jaipur
Mukesh Singh Shekhawat S/O Kabool Singh ... vs State Of Rajasthan on 18 October, 2022
Author: Birendra Kumar
Bench: Birendra Kumar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 419/2022
Mukesh Singh Shekhawat S/o Kabool Singh Shekhawaat, Aged
About 38 Years, R/o Village Badnagar, Tehsil Kotputali, Dist.
Jaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Home Secretary, Secretariat,
Bhagwan Das Road, Jaipur.
2. Director General Of Police, Police Headquarter, Lalkothi,
Jaipur.
3. Superintendent Of Police, Rural Jaipur, Rpa Road, Pani
Pench, Jaipur.
4. Station House Officer, Police Station Shahpura, District
Jaipur.
5. Shravani Devi W/o Arjun Lal, R/o Tehsil Shahpura, Dist.
Jaipur.
6. Koyali Devi W/o Surajbhan, R/o Tehsil Shahpura, Dist.
Jaipur.
7. Nanchi Devi W/o Suresh Kumar, R/o Tehsil Shahpura,
Dist. Jaipur.
----Respondents
For Petitioner(s) : Mr. GP Sharma
For State : Mr. Mahendra Meena, Dy. GA
For Respondent(s) Mr. Mamraj Jat
HON'BLE MR. JUSTICE BIRENDRA KUMAR
Order
18/10/2022
The petitioner has apprehension of his life and liberty form the private respondents. Hence, this petition.
The petition was filed on 14.07.20222.
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(2 of 2) [CRLW-419/2022] Learned counsel for the respondents contends that after filing of this petition, the parties entered into a fresh agreement of lease on 03.08.2022, a copy of which is at Annexure-P-1 of the reply. Earlier agreement between the parties was dated 07.01.2019. Therefore, for private dispute, the State or its instrumentality cannot be compelled to be every where to protect the life of the aggrieved person.
Learned counsel for the petitioner contends that in the past under order of the Court, protection was allowed to the petitioner, however, the Police has refused protection on the ground that earlier protection was under order of the Court.
Evidently, there is no real and direct threat to the petitioner in view of the subsequent agreement between the parties, which was entered into by consent of the parties.
Therefore, this petition stands dismissed as devoid of merit. Stay application also stands dismissed.
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