Ritu vs State Of Rajasthan
2021 Latest Caselaw 17608 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6363/2021

1. Ritu W/o Gajanand, Aged About 18 Years, R/o Ward No. 2, Chaban Jalar, 15 Lks, Ganganagar, District Sriganganagar, Rajasthan.

2. Gajanand S/o Shri Kasi Ram, Aged About 38 Years, R/o Ward No. 2, Chaban Jalar, 15 Lks, Ganganagar, District Sriganganagar, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar.

3. Hetram S/o Ganpatraj, R/o Ward No. 04, 22 Lgw-B, Post Dhaba Jhalar, District Ganganagar (Raj.)

4. Pawan S/o Hemraj, R/o Ward No. 04, 22 Lgw-B, Post Dhaba Jhalar, District Ganganagar (Raj.)

5. Hemraj S/o Ganpatraj, R/o Ward No. 04, 22 Lgw-B, Post Dhaba Jhalar, District Ganganagar (Raj.)

6. Antraj S/o Ganpatraj, R/o Ward No. 04, 22 Lgw-B, Post Dhaba Jhalar, District Ganganagar (Raj.)

7. Maya, R/o Ward No. 04, 22 Lgw-B, Post Dhaba Jhalar, District Ganganagar (Raj.)

8. Naresh S/o Jankidas, R/o Ward No. 04, 22 Lgw-B, Post Dhaba Jhalar, District Ganganagar (Raj.)

9. Indraj S/o Shriram, R/o Samja Kothi, District Ganganagar (Raj.)

10. Vinod S/o Shriram, R/o Samja Kothi, District Ganganagar (Raj.)

11. Pawan S/o Shriram, R/o Samja Kothi, District Ganganagar (Raj.)

12. Dhrampal S/o Pungal, District Bikaner (Raj.)

13. Netram S/o Tharmal Plant, Suratgarh, District Ganganagar

----Respondents

(2 of 3) [CRLMP-6363/2021]

For Petitioner(s) : Mr. Vikram Singh Bhawla 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

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 Superintendent of Police, Sri Ganganagar alongwith

appropriate representation regarding their grievance. The

Superintendent of Police, 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.

(3 of 3) [CRLMP-6363/2021]

Stay petition also stands disposed of.

(FARJAND ALI),J

58-CPGoyal/-

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