Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ., allowed a Habeas Corpus Petition and allowed the petitioner to stay with his wife, and directing the authorities to provide her with adequate protection.
In the instant case, the corpus, Urmila, a Government teacher posted at Jalore District, was staying at Nari Niketan, Jodhpur expressed her willingness to stay with the petitioner, her husband, with whom she was legally married. However, she conveyed an apprehension that she and her family might be under scrutiny and subject to harassment from the members of the community. The Counsel representing the petitioner, Pradeep Choudhary, thus prayed to the Court for providing adequate measures against such mishaps.
The High Court, in an in-camera proceeding, took into consideration the prayer of the petitioner and directed the police authorities to accompany the petitioner, his wife, and the family till they reach the matrimonial home. The petitioner was also provided an assurance of necessary steps to be taken in case of any untoward incident taking place by the members of the society.[Dinesh Suthar v. State of Rajasthan, 2019 SCC OnLine Raj 1229, decided on 01-07-2019]
