Radha vs State Of Rajasthan
2021 Latest Caselaw 15505 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5521/2021

1. Radha D/o Hari Ram W/o Ashok Kumar, Aged About 23 Years, Indra Colony, Barmer, Dist. Barmer (Raj.).

2. Ashok Kumar S/o Sh. Tiloka Ram, Aged About 23 Years, Ward No. 5, Ramdevra, Jaisalmer, Dist. Jaisalmer (Raj.).

----Petitioners Versus

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

2. Inspector General Of Police, Jodhpur Range, Jodhpur.

3. Superintendent Of Police, Barmer.

4. Sho P.s. Kotwali, Barmer, Dist. Barmer.

5. Hariram S/o Nimbaram, R/o Indra Colony, Bsf Gate No. 4, P.s. Kotwali, Barmer (Raj.).

6. Khetaram S/o Sh. Hariram, R/o Indra Colony, Bsf Gate No. 4, P.s. Kotwali, Barmer (Raj.).

----Respondents

For Petitioner(s) : Mr. Jitendra Singh Rathore 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 6.

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

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

5. List after service.

(PANKAJ BHANDARI),J

184 nirmala-nikhil

(2 of 2) [CRLMP-5521/2021]

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