Smt Avani Koted vs State
2021 Latest Caselaw 161 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4274/2020

1. Smt Avani Koted D/o Bapu Lal W/o Himalaya Gehlot, Aged About 20 Years, R/o Ramdev Nagar, Suncity Park, Delhi Gate Road, Sojat City, Dist. Pali (Raj.).

2. Himalaya Gehlot S/o Jeevan Lal, Aged About 24 Years, B/c Sargara, R/o Ramdev Nagar, Suncity Park, Delhi Gate Road, Sojat City, Dist. Pali (Raj.).

----Petitioners Versus

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

2. The Superintendent Of Police, Pali (Raj.).

3. The Superintendent Of Police, Dungarpur (Raj.).

4. The Station House Officer, Police Station Sojat City, District Pali (Raj.).

5. The Station House Officer, Police Station Dhambola, Dist.

Dungarpur (Raj.).

6. Bapu Lal Koted S/o Manohar Lal, R/o Rajpur Road, Simalwada, Dist. Dungarpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal, Adv. through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order 06/01/2021 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 89-MS/-

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