Rekha Dhandhiya vs State Of Rajasthan
2021 Latest Caselaw 9305 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2360/2021

1. Rekha Dhandhiya W/o Hawal Singh D/o Shri Kansingh Ji, Aged About 22 Years, By Caste Rajput, R/o Mani Nagar, Bhalelav Road, Pali, Tehsil Pali, District Pali (Rajasthan).

2. Hawal Singh S/o Shri Sajjan Singh, Aged About 27 Years, By Caste Rawna Rajput, R/o Mani Nagar, Bhalelav Road, Pali, Tehsil Pali, District Pali (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Superintendent Of Police, Pali.

3. Kan Singh Ji S/o Shri Ajay Singh, By Caste Rajput, R/o Meghwalo Ka Bas, Bala, Tehsil Pali, District Pali (Raj.).

4. Gopal Singh S/o Shri Kan Singh Ji, By Caste Rajput, R/o Meghwalo Ka Bas, Bala, Tehsil Pali, District Pali (Raj.).

5. Phool Singh Ji S/o Shri Ratan Singh, By Caste Rajput, R/o Village Dingadi, Tehsil Pali, District Pali (Raj.).

6. Arjun Singh Ji, Proprietor Of Kheteshwar Bhojnalay, Near New Bus Stand, Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. JP Bhardwaj, through video-call. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

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,

(2 of 2) [CRLMP-2360/2021]

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 Criminal Misc. Petition stands

disposed of.

(MANOJ KUMAR GARG),J 6-Prashant/-

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