Sonu Seervi vs State Of Rajasthan
2021 Latest Caselaw 17743 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6395/2021

1. Sonu Seervi D/o Chunni Lal, Aged About 19 Years, B/c Seervi (Barpha), R/o 29, Chnnanhalli, Post - Kadbagere, Bangalore, Karnataka, India.

2. Dilip Singh S/o Shri Bhawani Singh, Aged About 24 Years, B/c Seervi, R/o Mool Ji Ka Aarhat, Bilara, District Jodhpur, Rajasthan.

----Petitioners Versus

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

2. Director General Of Police, Govt. Of Rajasthan Police Head Quarter, Jaipur.

3. The Of Superintendent Of Police, Jodhpur Rural, Rajasthan.

4. The Of Superintendent Of Police, Ramanagara, Karnataka.

5. The Police Station Tavarekare, Magadi Main Road, Bengaluru, Karnataka.

6. Chunni Lal S/o Amra Ram, Aged About 45 Years, B/c Seervi (Barpha), R/o 29, Chnnanhalli, Post - Kadbagere, Bangalore, Karnataka.

7. Mukesh S/o Chunni Lal, Aged About 18 Years, B/c Seervi (Barpha), R/o 29, Chnnanhalli, Post - Kadbagere, Bangalore, Karnataka.

                                                                    ----Respondents


For Petitioner(s)            :    Mr. RR Ankiya
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

(2 of 2) [CRLMP-6395/2021]

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 Station House Officer, Police Station, Tavarekare,

Magadi Main Road, Bengaluru Karnataka alongwith appropriate

representation regarding their grievance. The Station House

Officer, Police Station, Tavarekare, Magadi Main Road, Bengaluru

Karnataka 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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