Sangeeta Kumari Meena vs State
2021 Latest Caselaw 645 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 64/2021

1. Sangeeta Kumari Meena D/o Sh. Ganeshmal, Aged About 19 Years,

2. Devaram S/o Sh. Gheesulal, Aged About 21 Years, Both R/o Meeno Ka Bas, Sadri (Rural), Sadri, Dist. Pali.

----Petitioners Versus

1. State, Through Superintendent Of Police, Pali (Raj.).

2. Station House Officer, P.s. Sadri, Dist. Pali.

3. Ganeshmal S/o Lt. Sh. Manaram, R/o Meeno Ka Jhupa, Ranakpur Road, Sadri, Dist. Pali.

----Respondents

For Petitioner(s) : Ms. Varsha Purohit, Adv. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021 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, Pali, 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 89-MS/-

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