Sudama vs State
2021 Latest Caselaw 643 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 89/2021

1. Sudama W/o Mukesh Pareek D/o Kali Charan, Aged About 20 Years, resident of Jhada, Fatehganj East, Fatehganj, Bareilly, Uttar Pradesh. At Present R/o Meghwal Basti, Gogasar, Churu, Rajasthan.

2. Mukesh Pareek S/o Kishan Lal Pareek, Aged About 24 Years, By Caste Pareek, R/o Meghwal Basti, Gogasar, District Churu.

----Petitioners Versus

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

2. The Superintending Of Police, Churu.

3. The Police Station Ratangarh, District Churu.

4. Kali Charan S/o Shri Sumer, resident of Jhada Fatehganj East, Fatehganj, Bareilly, Uttar Pradesh.

----Respondents

For Petitioner(s) : Mr. Om Rajpurohit. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021

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, Churu, who shall hear the

(2 of 2) [CRLMP-89/2021]

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 79-Prashant/-

Powered by TCPDF (www.tcpdf.org)