Ritika Sharma vs State Of Rajasthan
2021 Latest Caselaw 17744 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6400/2021

1. Ritika Sharma W/o Chandra Prakash Sharma, Aged About 18 Years, D/o Dinesh Chandra Sharma, R/o At Present R/ o Opposite Lic Office, Kila Road, Chittorgarh.

2. Chandra Prakash Sharma S/o Laxmi Narayan Sharma, Aged About 24 Years, R/o Opposite Lic Office, Kila Road, Chittorgarh.

----Petitioners Versus

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

2. The Superintendent Of Police, Chittorgarh.

3. Station House Officer, Police Station Gandhi Nagar, Chittorgarh.

4. Station House Officer, Police Station City Kotwali, Chittorgarh.

5. Dinesh Chandra Sharma S/o Dadam Chand Sharma, R/o 1-F-9, Housing Board, Gandhi Nagar, Sector No. 4, Chittorgarh.

6. Leela Devi W/o Dinesh Chandra Sharma, R/o 1-F-9, Housing Board, Gandhi Nagar, Sector No. 4, Chittorgarh.

7. Poyal Sharma W/o Mahaveer Sharma, R/o 100 Ft Road, Near Aver Green Colony, Bhilwara.

8. Om Prakash Joshi S/o Moti Lal Joshi, R/o Odund, P.s.

Chanderiya, District Chittorgarh.

9. Surendra Joshi S/o Moti Lal Joshi, R/o Odund, P.s.

Chanderiya, District Chittorgarh.

10. Sunil Joshi S/o Moti Lal Joshi, R/o Odund, P.s.

Chanderiya, District Chittorgarh.

                                                                   ----Respondents


For Petitioner(s)           :    Mr. Vijay Kumar Gaur
For Respondent(s)           :    Mr.AR Choudhary, PP



               HON'BLE MR. JUSTICE FARJAND ALI




                                                                            (2 of 2)                     [CRLMP-6400/2021]

                                                                     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

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, Gandhi Nagar,

District Chittorgarh alongwith appropriate representation

regarding their grievance. The Station House Officer, Police

Station, Gandhi Nagar, District Chittorgarh 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

78-CPGoyal/-

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