Priya Nakak vs State Of Rajasthan
2021 Latest Caselaw 672 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 20/2021

1. Priya Nakak D/o Sh. Sohan Lal, Aged About 29 Years, R/o 50-

E, Near Sardar Club, Jawahar Colony, Jodhpur.

2. Surendra Singh Mefawat S/o Sh. Narpat Singh, Aged About 34 Years, R/o 81-A, Rameshwar Nagar, Basni-I Phase, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Commissioner Of Police, Jodhpur.

3. SHO, Police Station, Basni, Jodhpur.

4. SHO, Police Station Ratanada, Jodhpur.

5. Sohan Lal S/o Gopi Ji, R/o 50-E, Near Sardar Club, Jawahar Colony, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Abhijeet Gehlot, 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 Commissioner of Police, Jodhpur, 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 86-MS/-

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