Shivani Gehlot vs State Of Rajasthan
2021 Latest Caselaw 9279 Raj

(1 of 2) [CRLMP-2382/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2382/2021

1. Smt. Shivani Gehlot D/o Shri Kishor Singh Gehlot W/o Shri Suresh Prajapat, Aged About 19 Years, By Caste Mali, R/o Raika Bera Magra Punjala, Mandore At Present Navawas Chianpura, Bavadi Kumbheshwar Mahadev Mandir, Jodhpur.

2. Suresh Prajapat S/o Shri Rupa Ram Pajapat, Aged About 23 Years, R/o Navawas Chianpura, Bavadi Kumbheshwar Mahadev Mandir, Jodhpur.

----Petitioners Versus

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

2. The Commissioner Of Police, Jodhpur Metropolitan.

3. The SHO Of P.s. Mandore, Jodhpur.

4. Kishor Singh Gehlot S/o Shri Hukam Singh Gehlot,

5. Smt. Kusumlata W/o Shri Kishor Singh Gehlot,

6. Anil S/o Shri Kishor Singh Gehlot, All R/o Raika Bera, Magra Punjala, Mandore.

----Respondents

For Petitioner(s) : Mr. Manohar Singh Sisodiya, 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.

(2 of 2) [CRLMP-2382/2021]

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 Commissioner of Police, Jodhpur Metropolitan, 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 122-MS/-

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