Smt Bhawna vs State
2021 Latest Caselaw 666 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 88/2021

1. Smt. Bhawna W/o Shri Prem Kumar D/o Shri Indra Verma, Aged About 19 Years, By Caste Kumahar, R/o House No. 243, Mela Ground, District Sirsa (Hariyana).

2. Prem Kumar S/o Shri Bhani Ram, Aged About 22 Years, By Caste Kumahar, R/o 19 N.d., Anoopgarh, District Sri Ganganagar (Raj.).

----Petitioners Versus

1. State, Through The Superintendent Of Police, District Sriganganagar (Rajasthan).

2. The S.H.O., Police Station, Anoopgarh, Sri Ganganagar (Rajasthan).

3. Shri Indra Verma, Aged About 44 Years, By Caste Kumhar, R/o House No. 243, Mela Ground, District Sirsa (Hariyana).

----Respondents

For Petitioner(s) : Smt. Sapna Vaishnav, 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, Sri Ganganagar, 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 91-MS/-

Powered by TCPDF (www.tcpdf.org)