Citation : 2022 Latest Caselaw 1562 Raj
Judgement Date : 1 February, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 434/2022
1. Gagna D/o Mehar Chand, Aged About 18 Years, W/o Rohitash Kumar, R/o Village Dungrana, Tehsil And District Hanumangarh.
2. Rohitash Kumar S/o Shri Ramji Lal, Aged About 22 Years, B/c Jat, R/o Bojhla, Tehsil And District Hanumangarh.
----Petitioners Versus
1. State Of Rajasthan, Through Chief Secretary, Department Of Home Affairs, Jaipur.
2. Superintendent Of Police, Hanumangarh.
3. Station House Officer, Police Station Hanumangarh Junction, District Hanumangarh.
4. Mehar Chand S/o Shankar Khaliya, R/o Village Dungrana Tehsil And District Hanumangarh.
5. Sandeep S/o Shankar Khaliya, R/o Village Dungrana Tehsil And District Hanumangarh.
6. Vinod S/o Shankar Khaliya, R/o Village Dungrana Tehsil And District Hanumangarh.
7. Om Khaliya S/o Shankar Khaliya, R/o Village Dungrana Tehsil And District Hanumangarh.
----Respondents
For Petitioner(s) : Mr. Dalip Singh Rajvi (through VC) For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
01/02/2022
This criminal misc. petition under Section 482 Cr.P.C. is filed
by the petitioners with a prayer to provide police protection to
them.
(2 of 2) [CRLMP-434/2022]
After attempting to argue the matter on merits for quite
some time, learned counsel for the petitioners has submitted that
he does not want to press this criminal misc. petition, however,
seeks liberty for the petitioners to move an appropriate
representation before the Superintendent of Police, Distt.
Hanumangarh for ventilating their grievances.
Accordingly, this criminal misc. petition is dismissed as not
pressed with the liberty sought for.
If any such representation is filed by the petitioners, it is
expected that the Superintendent of Police, Distt. Hanumangarh
shall consider the same and take appropriate action, if necessary.
Stay Petition is also dismissed.
(VIJAY BISHNOI),J 31-mohit/-
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