Smt Teeza vs State Of Rajasthan
2021 Latest Caselaw 9593 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2738/2021

1. Smt Teeza W/o Narpat Ram D/o Shri Heera Ram, Aged About 21 Years, resident of Maliyo Ki Dhani, Village Nimbaz, Chitalwana Police Station, District Jalore.

2. Narpat Ram S/o Sanwla Ram, Aged About 22 Years, resident of Maliyo Ki Dhani, Village Nimbaz, Chitalwana Police Station, District Jalore.

----Petitioners Versus

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

2. Superintendent Of Police, Jalore.

3. SHO Of Chitalwana Police Station, District Jalore.

4. Heera Ram S/o Shri Harda Ji, resident of Village Nimbaz, Chitalwana, District Jalore.

5. Tagga Ram S/o Heera Ram, resident of Village Nimbaz, Chitalwana, District Jalore.

6. Duda Ram S/o Heera Ram, resident of Village Nimbaz, Chitalwana, District Jalore.

----Respondents

For Petitioner(s) : Mr. Teja Ram, through V.C. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/05/2021

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,

(2 of 2) [CRLMP-2738/2021]

this Court deems it proper to direct the petitioners to appear

before the Superintendent of Police, Jalore, 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.

Stay petition is also decided.

(MANOJ KUMAR GARG),J 74-Prashant/-

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