Pooja vs State Of Rajasthan
2021 Latest Caselaw 300 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7/2021

1. Pooja W/o Shri Raju And D/o Shri Nemi Chand Ji, Aged About 22 Years, By Caste Mochi, R/o Nehru Colony, Ward No. 21, Balotra Rural, Distt. Barmer, At Present R/o Ward No. 34, Near Sanidev Temple, Balotra Rural, Distt. Barmer.

2. Raju S/o Shri Duda Ram, Aged About 28 Years, By Caste Meghwal, R/o Ward No. 34, Near Sanidev Temple, Balotra Rural, Distt. Barmer.

----Petitioners Versus

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

2. The Superintendent Of Police, Barmer.

3. The Sho Of P.s. Balotra, Distt. Barmer.

4. Smt. Pushpa W/o Late Shri Nemi Chand Ji,

5. Shanti Lal S/o Late Shri Nemi Chand Ji,

6. Lokesh S/o Shri Ranjeet Ji Rajput, All R/o Nehru Colony, Ward No. 21, Balotra Rural, Distt. Barmer.

----Respondents

For Petitioner(s) : Mr. Mohd. Akbar, 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, Barmer, 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 83-MS/-

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