Chanda vs State Of Rajasthan
2021 Latest Caselaw 9408 Raj

(1 of 2) [CRLMP-2532/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2532/2021

1. Chanda D/o Mahinder Singh W/o Krishan, Aged About 27 Years, R/o H.no. 1152, Ward No. 11/24, Near Maya Palace, Industrial Area, Jagadhari Yamuna Nagar, Haryana At Present Resident Of Jhalamand, Jodhpur.

2. Krishan S/o Sarup Singh, Aged About 27 Years, R/o H.no.

1152, Ward No. 11/24, Near Maya Palace, Industrial Area, Jagadhari Yamuna Nagar, Haryana At Present Resident Of Jhalamand, Jodhpur.

----Petitioners Versus

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

2. Director General Of Police, Govt. Of Rajasthan Police Head Quarter, Jaipur.

3. The Commissioner Of Police, Police Commissionerate, Jodhpur.

4. The S.h.o., P.s. Kudi Bhagtasani Housing Board, Dist.

Jodhpur.

5. Sarup Singh S/o Johar Singh, R/o H.no. 1152, Ward No. 11/24, Near Maya Palace, Industrial Area, Jagadhari Yamuna Nagar, Haryana.

----Respondents

For Petitioner(s) : Mr. SS Choudhary, Adv. through VC For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/05/2021

Defect pointed out by the office is overruled.

The petitioners have preferred this misc. petition under

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

private respondent.

(2 of 2) [CRLMP-2532/2021]

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 Commissioner of Police, Police Commissionerate,

Jodhpur, 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 84-MS/-

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