Sheetal vs State Of Rajasthan
2021 Latest Caselaw 17603 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6425/2021

1. Sheetal D/o Sh. Basant Kumar, Aged About 28 Years, B/c Maratha, R/o Behind Kalyan Mandap, Kuchaman City, Dist. Nagaur (Raj.)

2. Ankur Kumar Soni S/o Sh. Ramchandra Soni, Aged About 35 Years, R/o Badla Ka Baas, Kuchaman City, Dist. Nagaur (Raj.).

----Petitioners Versus

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

2. Inspector General Of Police, Ajmer Range, Ajmer.

3. Superintendent Of Police, Nagaur.

4. Sho, P.s. Kuchaman City, Dist. Nagaur.

5. Sh. Basant Kumar S/o Sh. Rajaram Suryavanshi, Behind Kalyan Mandap, Kuchaman City, Dist. Nagaur (Raj.).

6. Chhaya W/o Sh. Basant Kumar, Behind Kalyan Mandap, Kuchaman City, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Rajesh Panwar For Respondent(s) : Mr. Anandaram Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment

24/11/2021

The petitioners have preferred this petition for issuance of

necessary directions to the official respondents to provide

adequate security and protection to the petitioners on the ground

that they are facing grave threat of life and liberty at the hands of

private respondents.

(2 of 2) [CRLMP-6425/2021]

Learned counsel for the petitioners submits that Article 21 of

the Constitution of India provides for right to life and personal

liberty under the ambit of fundamental rights and any threat to

the same amounts to violation of the same.

After hearing learned counsel for the parties as well as

perusing the record of the case, since the petitioners apprehend

threat to their right of life and liberty, this Court disposes of the

present petition with the direction to the petitioners to appear

before the Station House Officer, Police Station, Kuchman City,

District Nagaur alongwith appropriate representation regarding

their grievance. The Station House Officer, Police Station,

Kuchaman City, District Nagaur shall in turn hear the grievance of

the petitioners, and after analyzing the threat perceptions, if

necessitated, may pass necessary orders to provide adequate

security and protection to the petitioners.

It is made clear that any observation in this order shall not

affect any criminal and civil proceedings initiated against the

petitioners.

Stay petition also stands disposed of.

(FARJAND ALI),J

120-CPGoyal/-

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