Priyanka vs State Of Rajasthan
2021 Latest Caselaw 9278 Raj

(1 of 2) [CRLMP-2458/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2458/2021

1. Priyanka W/o Rajat Sankhla D/o Madan Gopal, Aged About 21 Years, R/o Near Harsholav Talab, Shriramsar, District Bikaner.

2. Rajat Sankhla S/o Laxman Ram, Aged About 24 Years, R/o Near Harsholav Talab, Shriramsar, District Bikaner.

----Petitioners Versus

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

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

3. Inspector General Of Police, Bikaner Range, Bikaner.

4. The Superintendent Of Police, Bikaner.

5. The S.h.o., Police Station, Gangashar, District Bikaner.

6. Madan Gopal S/o Shankar Lal Vyas, R/o Chothani Ojha Ka Chowk, Bikaner.

7. Ramkishan S/o Shankar Lal Vyas, R/o Chothani Ojha Ka Chowk, Bikaner.

8. Gaurav S/o Madan Gopal Vyas, R/o Chothani Ojha Ka Chowk, Bikaner.

9. Gopal Vyas S/o Ram Kishan Vyas, R/o Chothani Ojha Ka Chowk, Bikaner.

----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

(2 of 2) [CRLMP-2458/2021]

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,

this Court deems it proper to direct the petitioners to appear

before the Superintendent of Police, Bikaner, 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 121-MS/-

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