Chanchal vs State
2021 Latest Caselaw 8682 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2070/2021

1. Chanchal D/o Sh. Jetha Ram, Aged abuot 18 years, R/o Sankhlo Ka Bass, Golasani, Barli, Jodhpur.

2. Ravi S/o Sh. Dala Ram, Aged about 12 years, R/o Sutharo Ka Bass, Dangiyawas, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Police Commissioner, Jodhpur Metro.

3. Sho Police Station Banar, Jodhpur.

----Respondents

For Petitioner(s) : Ms. Chanchal and Mr. Ravi, petitioners in person.

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

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 their family members and relatives.

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 Police Commissioner, Jodhpur Metro, 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.

(MANOJ KUMAR GARG),J MS/-

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