Kavita vs State Of Rajasthan
2021 Latest Caselaw 8681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2080/2021

1. Kavita D/o Shri Lilu Ram, B/c Dhanak, Aged about 20 years, R/o House No. Panni Wala Mota (207), Sirsa, Haryana, presently Resides at House No.216, 9 ML Latathavali, Tehsil & District Sri Ganganagar, Rajasthan.

2. Raman S/o Shri Subhash Chandra, B/c Dhanak, Aged about 27 years, R/o Jandwala, Hanwnta, Fazilka, Punjab, presently Resides at House No.216, 9 ML Latathavali, Tehsil & District Sri Ganganagar, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, through the Secretary, Department of Home Affairs, Government of Rajasthan, Jaipur.

2. The Superintendent of Police, Sri Ganganagar, Rajasthan.

3. The Station House Officer, Police Station, Chunawad, District Sri Ganganagar, Rajasthan.

4. Lilu Ram S/o Shri Harkesh, Aged about 60 years, B/c Dhanak, R/o Panniwala Mota, Sirsa, Haryana.

5. Chanan Ram S/o Lilu Ram, Aged about 21 years, B/c Dhanak, R/o Panniwala Mota, Sirsa, Haryana.

6. Sher Singh S/o Bhupram, Aged about 21 years, B/c Dhanak, R/o Bhurji Bangu, Sirsa, Haryana.

7. Satpal S/o Shri Raja Ram, Aged about 22 years, B/c Dhanak, R/o Mumera Village, Alehnabad, Haryana.

8. Shiva S/o Shri Raja Ram, Aged about 19 years, B/c Dhanak, R/o Panniwala Mota, Sirsa, Haryana.

9. Mahendra S/o Shri Krishan, Aged about 30 years, B/c Dhanak, R/o Jhandwala, Hanwanta, Punjab.

10. Kana Ram S/o Shri Krishan, Aged about 30 years, B/c Dhanak, R/o Jhandwala, Hanwanta, Punjab.

11. Rakesh S/o Shri Brij Lal, Aged about 19 years, B/c Dhanak, R/o Panniwala Mota, Sirsa, Haryana.

----Respondents

For Petitioner(s) : Ms. Kavita & Mr. Raman, petitioners in person.

For Respondent(s)        :     Mr. Sudhir Tak, PP





                                                                           (2 of 2)                   [CRLMP-2080/2021]

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

31/03/2021 The petitioners have preferred this misc. petition under

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

private respondents.

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, Sri Ganganagar, 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 MS/-

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