Ramesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 10890 Raj

                                      (1 of 2)                    [CRLMP-3467/2021]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
           S.B. Criminal Misc(Pet.) No. 3467/2021

1.      Ramesh Kumar S/o Shankar Lal, Aged About 31 Years,
        Village Post Chainpura, Teh. Ratangarh, Dist. Churu,
        Rajasthan.
2.      Geeta Ben D/o Shukar Dalu, Aged About 33 Years,
        Kumarward Chikli, Rumla Nawasari, Dist. Nawsari, Gujrat.
                                                   ----Petitioners
                               Versus
1.      State Of Rajasthan, Through Secretary, Dept. Of Home
        Affairs, Govt. Of Rajasthan, Jaipur.
2.      The Superintendent Of Police, Churu.
3.      Birbal Raam S/o Sukha Ram, Chainpura Gogasar, Teh.
        Ratangarh, Dist. Churu, Rajasthan.
4.      Manful S/o Birbal Ram, Aged About 35 Years, Chainpura
        Gogasar, Teh. Ratangarh, Dist. Churu, Rajasthan.
5.      Partap S/o Birbal Ram, Chainpura Gogasar, Teh.
        Ratangarh, Dist. Churu, Rajasthan.
                                                 ----Respondents


For Petitioner(s)         :     Mr.Jagdish Vishnoi.
For Respondent(s)         :     Mr.Mahipal Bishnoi, PP.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                 Judgment

15/07/2021

1.         In wake of second surge in the COVID-19 cases,

abundant caution is being maintained, while hearing the matters

in Court, for the safety of all concerned.

2.         Learned    counsel        for    the     petitioners    submits    that

inadvertently, the name of the father of respondent no.3 has

wrongly been mentioned as Surta Ram whereas it should have

been Sukha Ram.

3.         In view of the above, learned counsel for the petitioner

is permitted to correct the name of father of the respondent no.3

in the cause title by hand.




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                                                                           (2 of 2)                   [CRLMP-3467/2021]



                                   4.         The petitioners have preferred this criminal misc.

                                   petition under Section 482 Cr.P.C. for issuance of necessary

                                   directions to the official respondents to provide adequate security

                                   and protection to the petitioners on the ground that they are

                                   facing grave threat of life and liberty at the hands of private

                                   respondents.

                                   5.         Learned counsel for the petitioners submits that Article

                                   21 of the Constitution of India provides for right to life and

                                   personal liberty under the ambit of fundamental rights and any

                                   threat to the same amounts to violation of the same.

                                   6.         After hearing learned counsel for the parties as well as

                                   perusing the record of the case, this Court disposes of the present

                                   petition with the direction to the petitioners to appear before the

                                   Superintendent        Of    Police,       Churu         alongwith     appropriate

                                   representation regarding their grievance. The Superintendent Of

                                   Police, Churu shall in turn hear the grievance of the petitioners,

                                   and after analyzing the threat perceptions, if necessitated, may

                                   pass necessary orders to provide adequate security and protection

                                   to the petitioners.

                                   7.         It is made clear that any observation in this order shall

                                   not affect any criminal and civil proceedings initiated against the

                                   petitioners.

                                   8.         Stay petition also stands disposed of.



                                                                  (DR. PUSHPENDRA SINGH BHATI),J.

112-/Jitender//-

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