Rajni Bishnoi vs State
2021 Latest Caselaw 25 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4186/2020

1. Rajni Bishnoi D/o Aatmaram, Aged About 26 Years, R/o Chakk 3 E Choti, Tehsil And District Sriganganagar.

2. Gurjeet Singh S/o Baldev Singh, Aged About 36 Years, R/o Naharwali, Tehsil Anoopgarh, Presently Reside At Near Trimurti Mandir, Suratgarh, District Sriganganagar.

----Petitioners Versus

1. State of Rajasthan, Through P.p.

2. Superintendent Of Police, Sriganganagar.

3. SHO, Police Station Suratgarh, Sriganganagar.

4. Pawan Kumar S/o Fakir Chand Bishnoi, Aged About 37 Years, R/o SSB Road, 3 E Rohi, District Sriganganagar.

5. Shila Devi W/o Fakir Chand, R/o SSB Road, 3 E Rohi, District Sriganganagar.

6. Bhagwanti Devi W/o Aatmaram, R/o Keshav Colony, Ward No. 4, Rawla, District Sriganganagar.

7. Aatmaram S/o Rameshwarlal, R/o Keshav Colony, Ward No. 4, Rawla, District Sriganganagar.

8. Aman S/o Aatmaram, R/o Keshav Colony, Ward No. 4, Rawla, District Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Gupya, Adv.

Through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/01/2021

The petitioners have preferred this misc. petition under

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

private respondents.

(2 of 2) [CRLMP-4186/2020]

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 misc. petition stands disposed of.

(MANOJ KUMAR GARG),J 93-MS/-

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