Sumitra vs State Of Rajasthan
2021 Latest Caselaw 9432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2578/2021

1. Sumitra W/o Mahi Ram D/o Sh. Shankar Lal, Aged About 22 Years, resident of Godoo, Bikaner, Rajasthan At Present R/o Biram Nagar, Kanasar, Phalodi, Jodhpur.

2. Mahi Ram S/o Sh. Bagadu Ram, Aged About 20 Years, resident of Biram Nagar, Kanasar, Phalodi, Jodhpur.

----Petitioners Versus

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

2. The Superintendent Of Police, Bikaner.

3. The Superintendent Of Police, Jodhpur Rural, Jodhpur.

4. The Station House Officer, P.s. Bajju, Bikaner.

5. The Station House Officer, P.s. Baap, Jodhpur.

6. Shankar Lal S/o Sh. Harbhaj Ram, resident of Godoo, Dist. Bikaner.

----Respondents

For Petitioner(s) : Mr. Jaikishan Haniya, 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, Jodhpur Rural, Jodhpur, who

(2 of 2) [CRLMP-2578/2021]

shall hear the grievance of the petitioners and if necessitated,

provide adequate security and protection to the petitioners.

Consequently, the present Criminal Misc. Petition stands

disposed of.

(MANOJ KUMAR GARG),J 79-Prashant/-

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