Kareena Kumari vs State
2021 Latest Caselaw 15454 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5453/2021

1. Kareena Kumari W/o Sh. Manish Kumar, D/o Sh. Kailash Kumar, Aged About 19 Years, Masjid Gali, Takhtgarh, Balana, Dist. Pali.

2. Manish Kumar S/o Sh. Bagga Ram, Aged About 32 Years, Siwana, Tehsil Siwana, Dist. Barmer.

----Petitioners Versus

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

2. The Superintendent Of Police, Pali.

3. The S.h.o. Of Police Station Takhtgarh, Dist. Pali.

4. The S.h.o. Of P.s. Siwana, Dist. Barmer.

5. Sh. Kailash Kumar S/o Sh. Babulal, Aged About 50 Years, Masjid Gali, Takhtgarh, Balana, Dist. Pali.

6. Sh. Pukhraj S/o Sh. Babulal, Aged About 45 Years, Masjid Gali, Takhtgarh, Balana, Dist. Pali.

7. Sh. Rohit S/o Sh. Kailash Kumar, Aged About 21 Years, Masjid Gali, Takhtgarh, Balana, Dist. Pali.

8. Vijay S/o Sh. Kailash Kumar, Aged About 19 Years, Masjid Gali, Takhtgarh, Balana, Dist. Pali.

----Respondents

For Petitioner(s) : Mr. Nrapen Shanker Acharya 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 Respondents No. 5 to 8.

(2 of 2) [CRLMP-5453/2021]

4. In the meantime, Respondents No. 3 and 4 are directed to

keep vigil so that no harm is caused to the petitioners from their

relatives.

5. List after service.

(PANKAJ BHANDARI),J

186-Nikhil-Nirmala/-

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