Paramjeet Kaur vs State Of Rajasthan
2021 Latest Caselaw 9303 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2512/2021

1. Paramjeet Kaur D/o Gurdeep Singh, Aged About 25 Years, R/o 16 M.d., Dhani, Tehsil Gharsana, Dist. Sriganganagar, Rajasthan At Present Residing At Ward No. 2, 2-Psd B, Rawla, Dist. Sriganganagar, Rajasthan.

2. Lakhvinder Singh S/o Basant Singh, Aged About 34 Years, R/o Ward No. 2, 2-Psd B, Rawla, Dist. Sriganganagar, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Sriganganagar, Rajasthan.

3. The Station House Officer, Gharsana, Dist. Sriganganagar, Rajasthan.

4. Gurdeep Singh S/o Sohan Singh, R/o 16 M.d., Dhani, Tehsil Gharsana, Dist. Sriganganagar, Rajasthan.

5. Jagseer Singh S/o Gurdeep Singh, R/o 16 M.d., Dhani, Tehsil Gharsana, Dist. Sriganganagar, Rajasthan.

6. Baldev Singh S/o Sohan Singh, R/o 16 M.d., Dhani, Tehsil Gharsana, Dist. Sriganganagar, Rajasthan.

7. Jasvinder Singh S/o Baldev Singh, R/o 16 M.d., Dhani, Tehsil Gharsana, Dist. Sriganganagar, Rajasthan.

8. Tarsem Singh S/o Sapura Singh, R/o 2 D.s.m. (Dhani), Tehsil Anupgarh, Dist. Sriganganagar, Rajasthan.

9. Sukhdev Singh S/o Tarsem Singh, R/o 2 D.s.m. (Dhani), Tehsil Anupgarh, Dist. Sriganganagar, Rajasthan.

10. Kulvinder Singh S/o Tarsem Singh, R/o 2 D.s.m. (Dhani), Tehsil Anupgarh, Dist. Sriganganagar, Rajasthan.

11. Hardeep Singh S/o Pritam Singh, R/o 2 D.s.m. (Dhani), Tehsil Anupgarh, Dist. Sriganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vijay Kumar Gaur, through video-

call.

For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

(2 of 2) [CRLMP-2512/2021]

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/04/2021

The petitioners have preferred this Criminal 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, Sriganganagar, who shall hear

the grievance of the petitioners and if necessitated, provide

adequate security and protection to the petitioners.

Consequently, the present Criminal Misc. Petition stands

disposed of.

Stay petition is also decided.

(MANOJ KUMAR GARG),J 5-Prashant/-

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