Sharda vs State Of Rajasthan
2021 Latest Caselaw 16590 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5841/2021

Smt. Sharda W/o Sh. Rameshwar Lal, Aged About 36 Years, B/c Mali, R/o Gokul Bera, Pipar City Dist. Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. The Station House Officer, P.S. Pipar City, Jodhpur Rural, Dist. Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Ashok Chhangani For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

08/11/2021

The matter is pending consideration before the civil court.

The petitioner has preferred this misc. petition making the

following prayer :-

"(I). It is, therefore, humbly prayed that this Misc. Petition may kindly be allowed and the respondents may kindly be directed to provide the police protection to the petitioner as her life has been endangered by the threats of the accused-persons.

(II). Any other order or direction, which this Hon'ble Court may deem it just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioner.

After hearing the learned counsel for the petitioner and on

an overall consideration of the facts and circumstances of the

(2 of 2) [CRLMP-5841/2021]

case, this Court deems it proper to direct the petitioner to appear

before the Station House Officer, Pipar City, Jodhpur Rural, who

shall hear the grievance of the petitioner, and if necessitated,

provide adequate security and protection to the petitioner.

Consequently, this misc. petition is disposed of.

(VINIT KUMAR MATHUR),J

114-Shahenshah/-

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