Smt Bhagyashree vs State
2021 Latest Caselaw 668 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 60/2021

1. Smt Bhagyashree W/o Shri Dilip Patidar D/o Shri Dinesh Sevak, Aged About 20 Years, resident of Padra, Tehsil Sagwara, Police Station Sagwara, District Dungarpur.

2. Dilip Patidar S/o Shri Bhura Ji Patidar, Aged About 21 Years, resident of Padra, Tehsil Sagwara, Police Station Sagwara, District Dungarpur.

----Petitioners Versus

1. State, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Dungarpur.

3. Sho Of Sagwara Police Station, District Dungarpur.

4. Dinesh Sevak S/o Shri Shivnath Sevak, By Caste Sevak, R/o Padra, Tehsil Sagwara, Police Station Sagwara, District Dungarpur.

----Respondents

For Petitioner(s) : Mr. Premendra Puri.

Mr. J.R. Choudhary.

For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.Pl.

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 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, Dungarpur, who shall hear the

(2 of 2) [CRLMP-60/2021]

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 76-Prashant/-

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