Praveen Begum vs State Of Rajasthan
2021 Latest Caselaw 17741 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6413/2021

1. Praveen Begum D/o Mustak Khan, Aged About 19 Years, R/o Ward No. 19, Dabli Vas Molvi, Dabli Rathan, 34 Ssw, District Hanumangarh, Rajasthan.

2. Amir Khan S/o Gulam Rasul, Aged About 25 Years, R/o Ward No. 3, Udaipur Godaran, Tehsil Suratgarh, District Sri Ganganagar, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Sri Ganganagar.

3. The Superintendent Of Police, Hanumangarh.

4. The Sho P.s. Rajiyasar, Dist. Sriganganagar.

5. The Po Police Chowki Dabli Rathan, Dist. Hanumangarh.

6. Haji Ismail Khan S/o Unknown, Aged About 32 Years, R/o Chunavad, Dist. Sri Ganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rajendra Choudhary For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment

25/11/2021

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

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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, Rajiyasar, District

Sri Ganangar alongwith appropriate representation regarding their

grievance. The Station House Officer, Police Station, Raiyasar,

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

84-CPGoyal/-

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