Mamta Rani vs State
2021 Latest Caselaw 299 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 21/2021

1. Mamta Rani D/o Jiwan Ram Moond, Aged About 27 Years, R/o Ward No. 06, Gusaina, District Bikaner, Rajasthan.

2. Rajuram S/o Lalchand, Aged About 25 Years, R/o Sherpura, Tehsil Loonkaransar, District Bikaner, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Bikaner.

3. The Station House Officer, Police Station Loonkaransar, Tehsil Loonkaransar, District Bikaner, Rajasthan.

4. Jiwan Ram Moond, R/o Ward No. 06, Gusaina, District Bikaner, Rajasthan.

5. Parvati Devi W/o Jiwan Ram Moond, R/o Ward No. 06, Gusaina, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Neeraj Kumar Gurjar, 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, Bikaner, 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 84-MS/-

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