Smt Tanu Priya vs State
2021 Latest Caselaw 276 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 46/2021

1. Smt Tanu Priya W/o Shri Raju Rawal D/o Shri Suresh Giri, Aged About 18 Years, resident of Indra Colony, Rohida Road, Swarooganj, Tehsil Pindwara, District Sirohi.

2. Raju Bhai Rawal S/o Amrit Lal Rawal, Aged About 27 Years, resident of Indra Colony, Rohida Road, Swarooganj, Tehsil Pindwara, District Sirohi.

----Petitioners Versus

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

2. Superintendent Of Police, Sirohi.

3. SHO Of Swaroopganj Police Station, District Sirohi.

4. Suresh Giri S/o Shri Babu Giri, By Caste Goswami, R/o Indira Colony, Rohida Road, Swaroopganj, Teshil Pindwara, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Sunil, through video-call. For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/01/2021 The petitioners have preferred this criminal 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, Sirohi, who shall hear the

(2 of 2) [CRLMP-46/2021]

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 71-Prashant/-

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