Dhudi vs State Of Rajasthan
2021 Latest Caselaw 9428 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2650/2021

1. Dhudi W/o Prakash D/o Shri Kripa Ram, Aged About 19 Years, resident of Jaton Ki Basti, Lakhwara, Chohtan, District Barmer (Rajasthan).

2. Prakash S/o Krishna Kumar, Aged About 22 Years, resident of Mangta, Tehsil Dhorimanna, District Barmer (Rajasthan).

----Petitioners Versus

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

2. The Superintendent Of Police, Barmer (Rajasthan).

3. The S.H.O., Police Station Chohtan, District Barmer (Rajasthan).

4. Kriparam S/o Bijlaram, By Caste Bhil, R/o Jaton Ki Basti, Lakhwara, Chohtan, District Barmer (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Bhanwar Lal Dudy, through video-

call.

For Respondent(s) : Mr. Mool Singh Bhati, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/05/2021

The petitioners have preferred this Criminal Misc. Petition

under section 482 Cr.P.C. for protection of Life and Liberty from

the private respondent.

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, Barmer, who shall hear the

(2 of 2) [CRLMP-2650/2021]

grievance of the petitioners and if necessitated, provide adequate

security and protection to the petitioners.

Consequently, the present Criminal Misc. Petition stands

disposed of.

Stay petition is also decided.

(MANOJ KUMAR GARG),J 75-Prashant/-

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