Salama Banu vs State
2021 Latest Caselaw 9271 Raj

(1 of 1) [CRLMP-2414/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2414/2021

1. Salama Banu D/o Abdul Khan, Aged About 22 Years, By Caste Moyala Muslim, R/o Moylo Ka Bass, Hariyamali, Tehsil Sojat, District Pali (Rajasthan).

2. Teja Ram S/o Prakash, Aged About 21 Years, By Caste Nayak, R/o Ara Vala Ka Bass, Hariyamadli, Sojat City, Tehsil Sojat, District Pali (Rajasthan).

----Petitioners Versus

1. State, Through Secretary, Department Of Home Affairs, Govt.

Of Rajasthan, Jaipur.

2. Inspector General Of Police, Jodhpur, Jodhpur.

3. Superintendent Of Police, Pali.

4. Sho P.s. Bagri Nagar, District Pali.

----Respondents

For Petitioner(s) : Mr. Kan Singh Oad, Adv. through VC For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/04/2021 The petitioners have preferred this misc. petition under Section 482 Cr.P.C for protection of Life and Liberty from their family members.

After hearing the counsel for the petitioners and on an overall consideration of the facts and circumstances of the case, 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 misc. petition stands disposed of. Stay application is also decided.

(MANOJ KUMAR GARG),J 118-MS/-

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