Citation : 2021 Latest Caselaw 646 Raj
Judgement Date : 11 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 47/2021
1. Ms. Seema Suthar W/o Mr. Jitendra Kumar D/o Sh. Prema Ram, Aged About 24 Years, B/c Suthar, R/o Vishvkrma Hostal Ke Pas Jerala Road, Balotra (Rural) Barmer (Raj.). At Present R/o Bheru Bazar Hanuman Temple, Kancharo Ka Bas Near Adv. Mahaveer Tattad Office, Balotra (Rural), Barmer (Raj.). Police Station Balotra.
2. Mr. Jitendra Kumar S/o Sh. Surendra, Aged About 31 Years, R/o 784, Pasariyo Ka Bas, Tehsil Pachpadra, Dist. Barmer (Raj.). Police Station Pachpadra. At Present Bheru Bazar Hanuman Temple, Kancharo Ka Bas Near Adv. Mahaveer Tattad Office, Balotra (Rural), Barmer (Raj.) Police Station Balotra
----Petitioners Versus
1. State, Through The Principal Secretary, Ministry Of Home Affairs, Jaipur (Raj.).
2. The Director General Of Police, Jaipur (Raj.).
3. The Superintendent Of Police, Barmer.
4. The S.H.O. Of Balotra, Dist. Barmer.
----Respondents
For Petitioner(s) : Mr. Sandeep Gaur, Adv. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, PP Mr. Suresh Gaur, Adv.
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 their family members.
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 88-MS/-
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