ANITA CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred this petition for issuance of necessary directions to official-respondents to provide adequate security and protection to them on the ground that they are facing grave threat of their life and liberty at the hands of private respondents Nos. 6 to 15.

(2.) Learned counsel for petitioners submits that both petitioners are said to be living in live-in relationship by their consent. Both are major and wants to enter into the marriage. It is further submits that Article 21 of the Constitution of India provides for right to life and personal liberty under the ambit of fundamental rights and any threat to the same amounts to violation of the same.

(3.) It is well settled legal position as expounded by the Hon'ble Supreme Court in the cases of Lata Singh v. State of UP, reported in AIR 2006 SC 2522, S. Khushboo v. Kanniammal, reported in (2010) 5 SCC 600, Indra Sarma v. VKV Sarma reported in (2013) 15 SCC 755 and Shafin Jahan v. Asokan KM reported in (2018) 16 SCC 368 that the life and personal liberty of individuals has to be protected except according to procedure established by law, as mandated by Article 21 of the Constitution of India. Further, as per Sec. 29 of the Rajasthan Police Act, 2007 every police officer is duty bound to protect the life and liberty of the citizens.