Sandhya Sharma vs State
2021 Latest Caselaw 7237 Raj

(1 of 2) [CRLMP-1558/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1558/2021

1. Sandhya Sharma W/o Sourabh Kansara D/o Ashok Sharma, Aged About 22 Years, R/o Near Secondary School Ground, Khandu Colony, Banswara, District Banswara.

2. Sourabh Kansara S/o Praven Kansara, Aged About 26 Years, R/o Near Secondary School Ground, Khandu Colony, Banswara, District Banswara.

----Petitioners Versus

1. State, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Banswara.

3. SHO, Police Station Kotwali, Banswara.

4. SHO, Police Station Kotwali, Dungarpur.

5. Smt. Mamta Sharma W/o Ashok Sharma,

6. Naveen Sharma S/o Sukhpal Sharma,

7. Dharmendra Sharma S/o Sukhpal Sharma, Res. Nos.5 to 7 are R/o Rajpur, Near Patwar House, Dungarpur.

----Respondents

For Petitioner(s) : Mr. Bhawani Singh Mertia, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

The petitioners have preferred this misc. petition under

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

private respondents.

(2 of 2) [CRLMP-1558/2021]

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, Banswara, 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.

Stay application is also decided.

(MANOJ KUMAR GARG),J 143-MS/-

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