Karan Kumar vs State Of Rajasthan
2021 Latest Caselaw 9629 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2764/2021

1. Karan Kumar S/o Ramkishor, Aged About 22 Years, R/o Chak 1 E Chhoti, Tehsil And District Sriganganagar (Raj.)

2. Anjali D/o Shri Basni Lal, Aged About 19 Years, R/o Karni Singh Marg, Chak 1 E Chhoti, Tehsil And District Sriganganagar (Raj.).

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar Through Government Advocate, Rajasthan High Court, Jodhpur (Raj.).

3. Station House Officer, Police Station Jwhar Nagar, District Sriganganagar.

4. Budh Ram S/o Shri Mani Ram, R/o Chak 1 E Chhoti, Tehsil And District And District Sriganganagar (Raj.).

5. Daya Ram S/o Shri Mani Ram, R/o Chak 1 E Chhoti, Tehsil And District And District Sriganganagar (Raj.).

6. Prithvi S/o Shri Mani Ram, R/o Chak 1 E Chhoti, Tehsil And District And District Sriganganagar (Raj.).

7. Ram Kishor S/o Shri Ram Lakhan, R/o Chak 1 E Chhoti, Tehsil And District And District Sriganganagar (Raj.).

8. Dahrmender S/o Shri Ram Kishor, R/o Chak 1 E Chhoti, Tehsil And District And District Sriganganagar (Raj.).

9. Mahender Babu S/o Shri Ram Kishor, R/o Chak 1 E Chhoti, Tehsil And District And District Sriganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Himmat Jagga, Adv. through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

(2 of 2) [CRLMP-2764/2021]

31/05/2021 The petitioners have preferred this 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, Sriganganagar, 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.

Stay application is also decided.

(MANOJ KUMAR GARG), VJ 67-MS/-

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