Manju Verma vs State
2021 Latest Caselaw 281 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 23/2021

1. Smt. Manju Verma W/o Shri Devi Lal D/o Shri Brijlal, Aged About 24 Years, By Caste Kumahar, R/o Ward No. 20, Dabli Bass Molvi, Hanumangarh (Raj.).

2. Devi Lal S/o Shri Kalu Ram, Aged About 23 Years, By Caste Meghwal, R/o Ward No. 23, Pilibanga, Hanumangarh (Raj.).

----Petitioners Versus

1. State, Through The Superintendent Of Police, District Hanumangarh (Rajasthan).

2. The S.H.O. Police Station, Hanumangarh Town, Hanumangarh (Rajasthan).

3. Brajlal S/o Liluram, By Caste Kumahar, R/o Ward No. 20, Dabli Bass Molvi, Hanumangarh (Raj.).

4. Manohar Lal, Presently Director Gram Panchayat R/o Jandawali, District Hanumangarh.

5. Madan Lal S/o Sultan, By Caste Meghwal, R/o Jakhdawali, Tehsil Pilinbanga, Hanumangarh (Raj.).

6. Surendra S/o Deshraj, By Caste Meghwal, R/o Menawali, Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr. Liladhar Lakhara, 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.

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, Hanumangarh, 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 86-MS/-

Powered by TCPDF (www.tcpdf.org)