Vijay Laxmi vs State Of Rajasthan
2021 Latest Caselaw 283 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 18/2021

1. Vijay Laxmi W/o Jitendra Kumar D/o Gujrat, Aged About 20 Years, R/o Shastri Nagar Colony, Old Bus Stand, Jalore, Dist. Jalore.

2. Jitendra Kumar S/o Maga Ram, Aged About 28 Years, R/o Shastri Nagar Colony, Old Bus Stand, Jalore, Dist. Jalore.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Jalore.

3. SHO, P.s. Jalore Kotwali, Dist. Jalore.

4. SHO, P.s. Govind Nagar, Dist. Kanpur Nagar,

5. Gujrat Gautam S/o Ramavtar, R/o 1349, Kachhi Basti, Govind Nagar, Dist. Kanpur Nagar.

6. Guddi W/o Gujrat Gautam, R/o 1349, Kachhi Basti, Govind Nagar, Dist. Kanpur Nagar.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh Rathore, through video-call.

For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, 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 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, Jalore, who shall hear the

(2 of 2) [CRLMP-18/2021]

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 65-Prashant/-

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