Smt Chetna Bhati vs State
2021 Latest Caselaw 280 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 44/2021

1. Smt Chetna Bhati W/o Shri Praveen Chouhan D/o Shri Jai Singh Bhati, Aged About 22 Years, resident of Naya Bas, Chainpura, Baori, Magra Punjla, Jodhpur, Presently Residing At Imartiya Bera, Juni Bagar Last Street, Mahamandir, Third Pole, Jodhpur.

2. Praveen Chouhan S/o Shri Rajesh Chouhan, Aged About 21 Years, resident of Imartiya Bera, Juni Bagar Last Street, Mahamandir, Third Pole, Jodhpur.

----Petitioners Versus

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

2. The Commissioner Of Police, Police Commissionarate, Jodhpur.

3. The Station House Officer, Mandore, District Jodhpur.

4. Jai Singh Bhati S/o Shri Nar Singh Bhati, resident of Naya Bas, Chainpura, Baori, Magra Punjla, Jodhpur.

5. Harish Bhati S/o Shri Jai Singh Bhati, resident of Naya Bas, Chainpura, Baori, Magra Punjla, Jodhpur.

6. Gajendra Bhati S/o Om Prakash Bhati, resident of Naya Bas, Chainpura, Baori, Magra Punjla, Jodhpur.

7. Jitendra Bhati S/o Om Prakash Bhati, resident of Naya Bas, Chainpura, Baori, Magra Punjla, Jodhpur.

8. Indra Singh S/o Shri Himmat Singh Parihar, resident of Magra Punjala, Mata Ka Than, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki, through video-call. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

Mr. Ravinder Singh Champawat, for the complainant, through video-call.

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 respondents.

(2 of 2) [CRLMP-44/2021]

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 Commissioner 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 criminal misc. petition stands

disposed of.

Stay petition is also decided.

(MANOJ KUMAR GARG),J 69-Prashant/-

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