Ujala Kumari vs State Of Rajasthan
2021 Latest Caselaw 673 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 16/2021

1. Ujala Kumari W/o Sh. Chhota Ram, Aged About 22 Years, R/o Jakharo Ki Dhani, Village Jhalamalia, Tehsil Bhopagarh And Dist. Jodhpur.

2. Chhota Ram S/o Sh. Shriram, Aged About 28 Years, R/o Jakharo Ki Dhani, Village Jhalamalia, Tehsil Bhopalgarh And Dist. Jodhpur.

----Petitioners

Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Babu Lal Bishnoi, 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 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, District 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 85-MS/-

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