Renuka Kumari @ Rinku vs State Of Rajasthan
2021 Latest Caselaw 9275 Raj

(1 of 1) [CRLMP-2390/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2390/2021

1. Renuka Kumari @ Rinku W/o Sh. Mota Ram Meena, D/o Sh.

Ganesh Ram, Aged About 21 Years, B/c Meena, R/o Badgavda Road, Pichava, Post Lapod, Tehsil Sumerpur Police Station- Takhatgarh, Dist. Pali.

2. Mota Ram Meena S/o Sh. Thana Ram, Aged About 22 Years, R/o Daklo Ka Baas, Village Balana, Tehsil Sumerpur, Police Station Takhatgarh, Dist. Pali.

----Petitioners Versus

1. State Of Rajasthan, Through The Superintendent Of Police, Pali.

2. The Station House Officer, Police Station Takhatgarh, Tehsil Sumerpur, Dist. Pali.

3. Ganesh Ram S/o Sh. Nema Ram, B/c Meena, R/o Badgavda Road, Pichava, Post Lapod, Tehsil Sumerpur Dist. Pali.

----Respondents

For Petitioner(s) : Mr. Rakesh Arora, 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.

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.

(MANOJ KUMAR GARG),J 123-MS/-

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