Jiya @ Jenu vs State Of Rajasthan
2021 Latest Caselaw 9433 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2384/2021

1. Jiya @ Jenu W/o Vikesh Patel D/o Sh. Vithala, Aged About 18 Years, By Caste Harijan, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

2. Vikesh S/o Shankar, Aged About 30 Years, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. The Superintendent Of Police, Banswara.

3. SHO, Police Station Kalinjara, District Banswara.

4. Pratap Bhai S/o Vithala, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

5. Naresh S/o Vithala, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

6. Ratana S/o Laliya, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

7. Manju W/o Ratna, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

8. Kapil S/o Roopa, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

9. Ratana S/o Laliya, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

10. Ajudi W/o Ratana, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

11. Govind S/o Ratana, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

12. Lasi W/o Govind, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

13. Rohit S/o Ratana, R/o Harijan Basti, Kalinjara, Police Station Kalinjara, District Banswara.

----Respondents

For Petitioner(s) : Mr. Mahendra Trivedi, through video-

call.

                                                                         (2 of 2)                   [CRLMP-2384/2021]


                                   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 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, Banswara, who 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 78-Prashant/-

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