Suman vs State Of Rajasthan
2021 Latest Caselaw 644 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 85/2021

1. Suman W/o Trilochan Singh, Aged About 21 Years, By Caste Bajigar, R/o Village Chak 3 W, Tehsil Sri Karanpur, District Sri Ganganagar (Raj.).

2. Trilochan Singh S/o Jasmail Singh, Aged About 28 Years, By Caste Soni, R/o Village Chak 2 W, Tehsil Sri Karanpur, District Sri Ganganagar (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Superintendent Of Police, Sri Ganganagar.

3. The Station House Officer, Police Station Kesarisinghpur, District Sri Ganganagar.

4. Kripal Singh S/o Sh. Lal Singh, Aged About 67 Years, By Caste Bajigar, R/o Village 3 W, Tehsil Sri Karanpur, District Sri Ganganagar (Rajasthan).

5. Kulwant Singh S/o Sh. Kripal Singh, Aged About 43 Years, By Caste Bajigar, R/o Village 3 W, Tehsil Sri Karanpur, District Sri Ganganagar (Rajasthan).

6. Balvinder Singh S/o Sh. Lal Singh, Aged About 47 Years, By Caste Bajigar, R/o Village 3 W, Tehsil Sri Karanpur, District Sri Ganganagar (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Inderjeet Yadav. 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 respondents.

(2 of 2) [CRLMP-85/2021]

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, Sriganganagar, who shall hear

the 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 78-Prashant/-

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