Saroj vs State Of Rajasthan
2021 Latest Caselaw 8895 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2071/2021

1. Saroj D/o Chhaila Ram Nayak W/o Vikram, Aged About 19 Years, R/o Piplad, Tehsil Sojat City, Dist. Pali (Raj.).

2. Vikram S/o Babu Lal Nayak, Aged About 25 Years, R/o Piplad, Tehsil Sojat City, Dist. Pali (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Government Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Pali.

3. The Station House Officer, Police Station Raipur, Dist. Pali.

4. The Station House Officer, Police Station Jetaran, Dist.

Pali.

5. The Station House Officer, Police Station Bagari, Dist. Pali.

6. Chhaila Ram S/o Pancha Ram, B/c Nayak, R/o Vijaygarh, Tehsil Jaitaran, Dist. Pali (Raj.).

7. Narpat S/o Chhaila Ram, B/c Nayak, R/o Vijaygarh, Tehsil Jaitaran, Dist. Pali (Raj.).

8. Sanwara S/o Chhaila Ram, B/c Nayak, R/o Vijaygarh, Tehsil Jaitaran, Dist. Pali (Raj.).

9. Mukesh S/o Mohan Lal, B/c Nayak, R/o Vijaygarh, Tehsil Jaitaran, Dist. Pali (Raj.).

10. Rakesh S/o Mohan Lal, B/c Nayak, R/o Vijaygarh, Tehsil Jaitaran, Dist. Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021 The petitioners have preferred this Criminal Misc. Petition

under section 482 Cr.P.C. for protection of Life and Liberty from

the private respondents.

After hearing the counsel for the petitioners and on an

overall consideration of the facts and circumstances of the case,

(2 of 2) [CRLMP-2071/2021]

this Court deems it proper to direct the petitioners to appear

before the Superintendent of Police, Pali, who shall hear the

grievance of the petitioners and if necessitated, provide adequate

security and protection to the petitioners.

Consequently, the present Criminal Misc. Petition stands

disposed of.

(MANOJ KUMAR GARG),J 99-Prashant/-

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