Mamta vs State Of Rajasthan
2021 Latest Caselaw 17604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6422/2021

1. Mamta W/o Sh. Krishan Lal D/o Sh. Mula Ram, Aged About 20 Years, Ward No. 07, 8 Shpd, Sri Ganganagar, Rajasthan.

2. Krishan Lal S/o Sh. Mukh Ram, Aged About 23 Years, Ward No. 07, 8 Shpd, Sri Ganganagar, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Sri Ganganagar, Rajasthan.

3. The Station House Officer, P.s. Suratgarh Sadar, Dist. Sri Ganganagar, Rajasthan.

4. Mula Ram S/o Sh. Ram, 1 Ksr, Tehsil Suratgarh, Sri Ganganagar Rajasthan (Father).

5. Santosh W/o Sh. Mula Ram, 1 Ksr, Tehsil Suratgarh, Sri Ganganagar Rajasthan (Mother).

6. Sunil Kumar S/o Sh. Mula Ram, 1 Ksr, Tehsil Suratgarh, Sri Ganganagar Rajasthan (Brother).

7. Ram Chandra Tak S/o Sh. Sohan Lal, Vill. 2 Chak Biramana, Sri Ganganagar, Rajasthan (Uncle).

8. Vijay Kumar S/o Sh. Unknown, 1 Ksr, Tehsil Suratgarh, Sri Ganganagar Rajasthan (Neighbor).

----Respondents

For Petitioner(s) : Mr. Saurabh Soni For Respondent(s) : Mr. Javed Gauri, 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

(2 of 2) [CRLMP-6422/2021]

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

private respondents.

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, Suratgarh Sadar,

District Sri Ganganagar alongwith appropriate representation

regarding their grievance. The Station House Officer, Police

Station, Suratgarh Sadar, District Sri Ganganagar 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

115-CPGoyal/-

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