Pooja vs State Of Rajasthan
2021 Latest Caselaw 17814 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6486/2021

1. Pooja W/o Sh. Ashok Mali, D/o Sh. Hanuman Ram, Aged About 19 Years, Opp. Of Satellite Hospital, Nayapura, Mandore, Dist. Jodhpur.

2. Ashok Mali S/o Sh. Tulchha Ram, Aged About 22 Years, Opp. Of Satellite Hospital, Nayapura, Mandore, Dist. Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Police Commissioner, Jodhpur Police

2. State Of Rajashan Through The Superintendent Of Police, Dist. Jodhpur (Rural).

3. The Station House Officer, P.s. Khedapa, Dist. Jodhpur.

4. The Station House Officer, P.s. Mandore, Dist. Jodhpur.

5. Hanuman Ram S/o Sh. Chhotu Ram, Village Birai, Teh.

Bhopalgarh, Dist. Jodhpur.

6. Tulchha Ram S/o Sh. Mangla Ram, Village Birai, Teh.

Bhopalgarh, Dist. Jodhpur.

----Respondents

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

HON'BLE MR. JUSTICE FARJAND ALI

Judgment

26/11/2021

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.

(2 of 2) [CRLMP-6486/2021]

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, Khedapa, Jodhpur

alongwith appropriate representation regarding their grievance.

The Station House Officer, Police Station, Khedapa, District

Jodhpur 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

180-CPGoyal/-

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