Kishore vs State
2021 Latest Caselaw 243 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4268/2020

1. Kishore S/o Shri Babu Ram, Aged About 28 Years, R/o Kumawato Ki Roki, Bilara, Jodhpur.

2. Sobha Kanwar W/o Kishore D/o Shri Bhanwar Singh, Aged About 23 Years, R/o Village Jawal, District Sirohi.

----Petitioners Versus

1. State, Through Supdtt. Of Police Jodhpur.

2. Station House Officer, Bilara, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Dinesh Vishnoi, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021

The petitioners have preferred this 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, Jodhpur, 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 77-MS/-

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