Reshma Bano vs State Of Rajasthan
2021 Latest Caselaw 825 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 81/2021

1. Reshma Bano W/o Sh. Saharukh D/o Sh. Rasid Khan, Aged About 18 Years, B/c Mohammedan, R/o Siwana, Distt. Barmer.

2. Saharukh S/o Sh. Gani Shah, Aged About 24 Years, B/c Mohammedan, R/o Siwana, Distt. Barmer.

----Petitioners Versus

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

2. The Superintendent Of Police, Barmer.

3. The SHO Of P.s. Siwana, Distt. Barmer.

4. Rasid Khan S/o Sh. Kasam Khan, R/o Siwana, Distt.

Barmer.

5. Imran S/o Sh. Rasid Khan, R/o Siwana, Distt. Barmer.

----Respondents

For Petitioner(s) : Mr. Manohar Singh Siodiya. 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 private respondents.

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, Barmer, who shall hear the

(2 of 2) [CRLMP-81/2021]

grievance of the petitioners and if necessitated, provide adequate

security and protection to the petitioners.

Consequently, the present criminal misc. petition stands

disposed of.

(MANOJ KUMAR GARG),J 106-Prashant/-

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