Mamta vs State Of Rajasthan
2021 Latest Caselaw 17745 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6386/2021

1. Mamta D/o Shri Harjinder Singh, Aged About 19 Years, R/ o Ward No. 2, 7 Psd - B, District Sriganganagar, Rajasthan.

2. Bhagwandas S/o Shri Jeet Ram, Aged About 25 Years, R/ o Ward No. 2, 7 Psd - B, District Sriganganagar, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Sriganganagar, Rajasthan.

3. The Station House Officer, Sriganganagar, District Sriganganagar , Rajasthan.

4. Manju W/o Shri Harjinder Singh, R/o Gali No. 5, Bhambhu Colony, Sriganganagar , Rajasthan.

5. Ravi S/o Shri Harjinder Singh, R/o Gali No. 5, Bhambhu Colony, Sriganganagar , Rajasthan.

6. Vinod S/o Shri Lalchand, R/o Manfulwala, Sriganganagar, Rajasthan.

7. Nathu S/o Not Known, R/o Birathwali, Sriganganagar, Rajasthan.

8. Bajir S/o Not Known, R/o Slnp, Sriganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ramdev Rajpurohit 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

(2 of 2) [CRLMP-6386/2021]

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, Sri Ganganagar,

District Sri Ganganagar alongwith appropriate representation

regarding their grievance. The Station House Officer, Police

Station, Sri Ganganagar, 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

70-CPGoyal/-

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