Sangeeta Soni vs State
2021 Latest Caselaw 279 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 22/2021

1. Sangeeta Soni W/o Dilip Singh Saini D/o Shri Manohar Soni, Aged About 23 Years, By Caste Soni, R/o Sonaron Ka Bass, Pipar City, District Jodhpur.

2. Dilip Singh Saini S/o Hukam Singh, Aged About 24 Years, By Caste Saini, R/o Pipar City, District Jodhpur.

----Petitioners Versus

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

2. Superintendent Of Police, Jodhpur.

3. SHO Of Police Station, Pipar City.

4. Shri Manohar Soni S/o Shri Kishan Soni, Aged About 45 Years, R/o Panchwati Colony, Silari Road, Pipar City, District Jodhpur.

5. Shri Duli Chand Soni S/o Shri Kishan Soni, Aged About 60 Years, R/o Kala Bhatta Pipar City, District Jodhpur.

6. Ghanshyam Soni S/o Shri Kishan Soni, Aged About 55 Years, R/o Madhuvan Sarswati Nagar, Jodhpur.

7. Shri Harish Soni S/o Shri Duli Chand Soni, Aged About 40 Years, R/o Kala Bhatta Pipar City, District Jodhpur.

8. Shri Sumer Soni S/o Ghanshyam Soni, Aged About 30 Years, R/o Madhuvan, Sarswati Nagar, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Praveen Kumar, Adv. through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/01/2021

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-22/2021]

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 85-MS/-

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