Ram Narayan vs State
2021 Latest Caselaw 289 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 45/2021

1. Ram Narayan S/o Shri Phus Das, Aged About 30 Years, By Caste Swami, R/o Udasar Charnan, Tehsil Sri Dungargarh, District Bikaner (Raj.).

2. Smt. Anju W/o Shri Ram Narayan D/o Shri Dharam Pal, Aged About 21 Years, By Caste Swami, R/o Udasar Charnan, Tehsil Sri Dungargarh, District Bikaner (Raj.).

----Petitioners Versus

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

2. The Inspector General Of Police, Bikaner, Range, Bikaner.

3. The Superintendent Of Police, Bikaner.

4. The Station House Officer, Police Station Sri Dungargarh, District Bikaner.

5. Ramesh S/o Dharam Pal, By Caste Swami, R/o Ward No. 5, Ramgarh, Tehsil Nohar, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Pawan Vishnoi, 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 respondent.

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, Bikaner, who shall hear the

(2 of 2) [CRLMP-45/2021]

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 70-Prashant/-

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