Payal vs State
2021 Latest Caselaw 795 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 57/2021

1. Payal D/o Jagdish Giri, Aged About 23 Years, resident of

(Dharmsinghwala) Ganganagar, Rajasthan.

2. Laxman Ram S/o Om Prakash, Aged About 30 Years, resident of Village 5Y2Nd, Post Office 3Y, Police Station Jawaharnagar, District Ganganagar, Rajasthan.

----Petitioners Versus

1. State, Through Chief Secretary, Ministry Of Home Affairs, Jaipur (Raj.).

2. Director General Of Police, Govt. Of Rajasthan, Police Head Quarter, Jaipur.

3. The Superintendent Of Police, Ganganagar.

4. The S.H.O., Police Station Jawaharnagar, District Ganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ravindra Kumar. For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/01/2021

The petitioners have preferred this criminal misc. petition

under Section 482 Cr.P.C. for protection of Life and Liberty from

the family members of petitioner No.1.

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, Ganganagar, who shall hear

(2 of 2) [CRLMP-57/2021]

the grievance of the petitioners and if necessitated, provide

adequate security and protection to the petitioners.

Consequently, the present criminal misc. petition stands

disposed of.

(MANOJ KUMAR GARG),J 103-Prashant/-

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