Anjali Banshiwal vs State Of Rajasthan
2021 Latest Caselaw 9274 Raj

(1 of 2) [CRLMP-2392/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2392/2021

1. Anjali Banshiwal W/o Madhu Ram D/o Raju Banshiwal, Aged About 19 Years, R/o Mahla Pada, District Dosa.

2. Madhu Ram S/o Gopa Ram Choudhary, Aged About 25 Years, B/c Choudhary, R/o Beniwalo Ka Bass, Jaswant Nagar, Dantiwada, District Jodhpur, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Dosa.

3. Station House Officer, Police Station Kotwali, District Dosa.

4. The Superintendent Of Police, Jodhpur (East).

5. Station House Officer, Police Station Dangiyawas, Jodhpur Commissionarate.

6. Raju Banshiwal S/o Ram Lal, R/o Mahla Pada, District Dosa.

7. Nukul S/o Raju Banshiwal, By Caste Berva, R/o Mahla Pada, District Dosa.

8. Aniket S/o Raju Banshiwal, R/o Mahla Pada, District Dosa.

9. Deepak S/o Ram Gopal Berva, R/o Badva Bassi, District Dosa.

----Respondents

For Petitioner(s) : Mr. Pawan Bishnoi, 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 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-2392/2021]

this Court deems it proper to direct the petitioners to appear

before the Superintendent of Police, Dausa, 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 116-MS/-

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