Mahendra Singh vs State
2021 Latest Caselaw 17606 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6372/2021

1. Mahendra Singh S/o Khem Singh, Aged About 27 Years, B/c Tanwar Rajput, R/o Sajiyali Roopji Kanthpal, P.s. Guda, Dist. Barmer.

2. Hansu Kanwar W/o Mahendra Singh, D/o Abhay Singh, Aged About 18 Years, B/c Rathore Rajput, R/o Himatpura, Tehsil Shergarh, Dist. Jodhpur.

----Petitioners Versus

1. State, Through Pp

2. The State Of Rajasthan Through S.h.o., P.s. Gira, Dist.

Barmer.

----Respondents

For Petitioner(s) : Mr. Gokulesh Bohra 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

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

(2 of 2) [CRLMP-6372/2021]

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, Gira District

Barmer alongwith appropriate representation regarding their

grievance. The Station House Officer, Police Station, Gira, District

Barmer 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

74-CPGoyal/-

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