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Riya Dave vs State
2021 Latest Caselaw 667 Raj

Citation : 2021 Latest Caselaw 667 Raj
Judgement Date : 11 January, 2021

Rajasthan High Court - Jodhpur
Riya Dave vs State on 11 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 65/2021

1. Riya Dave D/o Santosh Dave, Aged About 18 Years, By Caste Dave, R/o Commercial Area, Banswara (Rural), District Banswara, Rajasthan-327001

2. Sumit Shrimal S/o Sanjay Shrimal, Aged About 20 Years, R/o Dhan Laxmi Market, Nagarwada Road, Banswara, District Banswara, Rajasthan-327001

----Petitioners Versus

1. State, Through P.p.

2. Superintendent Of Police, Banswara.

3. Sho, Police Station City Kotwali, District Banswara.

4. Santosh Dave, By Caste Dave, R/o Commercial Area, Banswara (Rural), District Banswara, Rajasthan-327001.

5. Hemant @ Sandeep Dave S/o Ramesh Chandra Dave, By Caste Dave, R/o Commercial Area, Banswara (Rural), District Banswara, Rajasthan-327001.

6. Jitendra Sharma S/o Badri Lal Sharma, R/o Commercial Area, Banswara (Rural), District Banswara, Rajasthan- 327001.

7. Yash Sharma S/o Manoj Sharma, R/o Commercial Area, Banswara (Rural), District Banswara, Rajasthan-327001.

----Respondents

For Petitioner(s) : Mr. S.S. Rathore, 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 respondents.

(2 of 2) [CRLMP-65/2021]

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, Banswara, 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 90-MS/-

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