Smt Seema Kumhar vs State
2021 Latest Caselaw 297 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 27/2021

1. Smt Seema Kumhar W/o Shankar Lal Meghwal D/o Sh.

Ghasiram Kumar, Aged About 20 Years,

2. Shankar Lal Meghwal S/o Maganlal Meghwal, Aged About 20 Years, Both R/o Dadiya Maawadi, Tehsil Tehsil Gogunda, Distt. Udaipur (Raj.).

----Petitioners Versus

1. State, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Udaipur (Raj).

3. SHO Of Police Station Gogunda, Distt. Udaipur (Raj.).

4. Ghasiram Kumhar S/o Sh. Hariram Kumhar, R/o Gayariyawas, Dadiya, Tehsil Gogunda, Distt. Udaipur (Raj.).

----Respondents

For Petitioner(s) : Mr. Anuj Sahlot, 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 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, Udaipur, 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 87-MS/-

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