Sumitra Kumari vs State Of Rajasthan
2021 Latest Caselaw 17249 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6196/2021

1. Sumitra Kumari W/o Jitendra Kumar, Aged About 21 Years, B/c Prajapat, R/o Village Uchali Bas, Bhanawas, P.S. Samdari, District Barmer.

2. Jitendra Kumar S/o Raja Ram, Aged About 25 Years, B/c Prajapat, R/o Gandhipura, Balotra, District Barmer.

----Petitioners Versus

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

2. The Superintendent Of Police, Barmer.

3. The SHO Of Police Station, Samdari, District Barmer.

4. Shiv Lal S/o Kheta Ram, B/c Prajapat, R/o Bhanawas, P.S. Samdari, District Barmer.

----Respondents

For Petitioner(s) : Mr. Harendra Singh Inda For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

17/11/2021 The petitioners have preferred this 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, Barmer, who shall hear the

grievance of the petitioners and if necessitated, provide adequate

security and protection to the petitioners.

(2 of 2) [CRLMP-6196/2021]

Consequently, the present misc. petition stands disposed of.

(MANOJ KUMAR GARG),J 86-Shahenshah/-

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