Sannu Jat vs State Of Rajasthan
2021 Latest Caselaw 285 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4314/2020

1. Sannu Jat W/o Sh. Jaswant Singh Jat D/o Lt. Sh. Mithu Lal Jat, Aged About 21 Years, B/c Jat, R/o Village Chiksi, Dist. Chittorgarh At Present Jato Ka Mohalla, Vani Khodip, Dist. Chittorgarh.

2. Jaswant Singh Jat S/o Sh. Mishri Lal, Aged About 26 Years, B/c Jat, R/o Jato Ka Mohalla, Vani Khodip, Dist. Chittorgarh.

----Petitioners Versus

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

2. The Superintendent Of Police, Chittorgarh

3. Station House Officer, P.s. Nikumb, Dist. Chittorgarh (Raj.).

4. Station House Officer, P.s. Shimbupura, Dist. Chittorgarh (Raj.).

5. Geeta Bai W/o Lt. Sh. Mithu Lal, B/c Jat, R/o Village Chiksi, Dist. Chittorgarh.

6. Bheru Lal S/o Lt. Sh. Mithu Lal, B/c Jat, R/o Village Chiksi, Dist. Chittorgarh.

7. Pappu Jat S/o Sh. Ram Ratan, B/c Jat, R/o Village Chiksi, Dist. Chittorgarh.

8. Manohar Jat S/o Sh. Shanti Lal, R/o Aeral, Dist.

Chittorgarh.

9. Ram Prasad S/o Sh. Rameshwar Ji, R/o Aeral, Dist.

Chittorgarh.

----Respondents

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

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/01/2021

(2 of 2) [CRLMP-4314/2020]

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, Chittorgarh, 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 81-MS/-

Powered by TCPDF (www.tcpdf.org)