Dr. Vineet Kothari, J. - (1.) THE petitioner, Smt. Vimla W/o. Gordhan and daughter of Sattu Ram, 30 years, by caste Nayak, has approached this Court by way of present writ petition under Art. 226 of the Constitution of India making allegations against her in -laws and her own family members, who according to her, have compelled her to indulge in prostitution. She sought police protection from the respondent No. 2, Inspector General of Police, Bikaner. Along -with the writ petition, the copy of such representation to I.G., Bikaner Range, Bikaner, dt. 11.07.2013 has been produced with a newspaper report indicating such threat to her life and forced prostitution by her close relatives. Mr. Haider Agha, learned counsel for the petitioner submitted that presently she is in Jodhpur, having escaped from the clutches of her family members and she needs to be given adequate protection and safe habitat by the State authorities so that the close relatives may not compel her to act against her wishes and her life and liberty is protected as per Article 21 of the Constitution of India.
(2.) MR . I.S. Pareek, learned Government Counsel, was directed to accept notice on behalf of respondents. He submits that he has given necessary instructions to the Inspector General of Police, Bikaner Range, Bikaner to provide proper safety and safeguard to the petitioner, Smt. Vimla, so that she is not forced into illegal activities as alleged in the present writ petition. Mr. Haider Agha, learned counsel for the petitioner submits that the petitioner would appear before the respondent No. 2 - Inspector General of Police, Bikaner, and the sub -ordinate staff of the said respondent, will ensure and cooperate with her for arranging an immediate meeting with the respondent No. 2 -Inspector General of Police, Bikaner; and once she appears before the respondent No. 2, the respondent No. 2 - Inspector General of Police, will ensure her safe passage, to either at 'Nari -Niketan' or the place where she wants to reside at a place of her own choice. The respondent No. 2 will also ensure her safety and safeguard for the period found necessary by him, so that apprehension of the petitioner of her physical harm and forced prostitution, are allayed and she can have a safe life and liberty. Therefore, with these observations and directions, the respondent No. 2 as well as to the petitioner to appear before the said respondent No. 2, Inspector General of Police, Bikaner, within a week from today, the present writ petition is disposed of accordingly. The copy of this order be made available to Mr. I.S. Pareek, learned counsel for the parties and may be sent to Inspector General of Police, Bikaner Range, Bikaner forthwith free of cost.;