Simran Sirohi vs State Of Rajasthan
2021 Latest Caselaw 236 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4296/2020

1. Simran Sirohi D/o Shiv Kumar Sirohi, Aged About 26 Years, R/o Gerasariyon Ka Mohalla, Phar Bazar, Bikaner, Rajasthan At Present Residing At Shekho Ka Mohlla, Phar Bazar, Bikaner, Rajasthan.

2. Mahmud S/o Khuda Bakas, Aged About 27 Years, R/o Shekho Ka Mohlla, Phar Bazar, Bikaner, Rajasthan.

----Petitioners Versus

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

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

3. The Superintendent Of Police, Bikaner.

4. The S.H.O., P.S. Sadar Bikaner, Dist. Bikaner.

----Respondents

For Petitioner(s) : Mr. Shree Kant Verma, through video-

call.

For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021

The petitioners have preferred this criminal misc. petition

under Section 482 Cr.P.C. for protection of Life and Liberty from

their family members.

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

(2 of 2) [CRLMP-4296/2020]

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 59-Prashant/-

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