Priya vs State Of Rajasthan
2021 Latest Caselaw 17605 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6407/2021

1. Priya D/o Shri Ghewar Ram, Aged About 19 Years, B/c Sargara R/o Meghwalo Ka Bass, Tanwara, Ps Kuri Bhagtasani, Jodhpur (Raj.)

2. Ravindar S/o Shri Shrawan Ram, Aged About 22 Years, B/ c Meghwal, R/o Meghwalo Ka Bass, Jhalamand, Jodhpur (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Police Commissioner, Police Commissionerate, Jodhpur Metropolitan, Jodhpur (Raj.)

3. Sub House Officer (Sho), Police Station Kuri Bhagtasani, Jodhpur Metropolitan (Raj.)

4. Ghewar Ram S/o Shri Bhanwar Lal Sargara, R/o Near Sangariya Fatak, Tanawara, Jodhpur (Raj.)

5. Shrawan Ram Meghwal S/o Shri Hazari Ram, R/o Near New High Court, Jhalamand, Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Mr. Jitendra Singh Rathore For Respondent(s) : Mr. Andaram 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-6407/2021]

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, Kudi Bhagtasani,

District Jodhpur Metroplitan alongwith appropriate representation

regarding their grievance. The Station House Officer, Police

Station, Kudi Bhagtasani, District Jodhpur Metropolitan Jodhpur

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

119-CPGoyal/-

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