Surbhi vs State Of Rajasthan
2021 Latest Caselaw 15448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5547/2021

1. Surbhi W/o Vinod Kumar D/o Bihari Lal, Aged About 22 Years, At Present Residing At Ward No.20, Deepchand Halvai Ki Gali, Godara Basti, Sangariya, Tehsil Sangariya, District Hanumangarh.

2. Vinod Kumar S/o Ramesh Kumar, Aged About 25 Years, R/o Ward No.20, Deepchand Halvai Ki Gali, Godara Basti, Sangariya, Tehsil Sangariya, District Hanumangarh.

----Petitioners Versus

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

2. The Superintendent Of Police, Hanumangarh.

3. The Station House Officer, Sangariya, District Hanumangarh.

4. Bihari Lal S/o Shri Raghunath Prasad, R/o Ward No. 23, Behind Bus Stand, Sangariya, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Mahender Singh Soni For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

05/10/2021

1. Petitioners have preferred this misc. petition seeking

direction of protection of life and liberty.

2. As per the documents annexed, both are major.

3. Issue notice to the Respondent No. 4.

4. In the meantime, Respondent No. 3 is directed to keep vigil

so that no harm is caused to the petitioners from their relatives.

5. List after service.

(PANKAJ BHANDARI),J

nikhil-nirmala/99

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