Mahima vs State Of Rajasthan
2021 Latest Caselaw 9272 Raj

(1 of 2) [CRLMP-2380/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2380/2021

1. Mahima D/o Ashok Kumar Kabra W/o Yogesh Khoiwal, Aged About 26 Years, R/o Kabra Gali, Ghosunda, Chittorgarh, Rajasthan, At Present Residing At Near P.n.b., Khatik Mohalla, Ghosunda, Chittorgarh, Rajasthan.

2. Yogesh Khoiwal S/o Devi Lal Khoiwal, Aged About 28 Years, R/o Near P.n.b., Khatik Mohalla, Ghosunda, Chittorgarh, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur (Raj.).

2. Director General Of Police, Govt. Of Rajasthan Police Head Quarter, Jaipur.

3. The Superintendent Of Police, Chittorgarh.

4. The S.h.o., Police Station Kotwali City, District Chittorgarh.

5. The S.h.o., Police Station Chanderiya, District Chittorgarh.

6. Ashok Kabra S/o Radhakishan Kabra, R/o 12 A Sector 5 Gandhi Nagar, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Shreekant Verma, 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 the

private respondent.

(2 of 2) [CRLMP-2380/2021]

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, Chittorgarh, 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 115-MS/-

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