Sunita Jangir vs State Of Rajasthan
2022 Latest Caselaw 2014 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 552/2022

1. Sunita Jangir D/o Ramchandra Jangir, Aged About 24 Years, Khatiyo Ka Mohalla, Patoda, Dist. Sikar (Raj.).

2. Ajay Singh S/o Bhani Ram, Aged About 27 Years, Village Bhagwansar, Teh. Nohar Dist. Hanumangarh (Raj.).

----Petitioners Versus

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

2. Superintendent Of Police, Hanumangarh.

3. Sho, P.s. Nohar, Dist. Hanumangarh.

4. Ramchandra Jangir S/o Sh. Bihadu Chand, Aged About 46 Years, Khatiyo Ka Mohalla, Patoda, Dist. Sikar (Raj.).

5. Manoj Jangir S/o Sh. Bihadu Chand, Aged About 41 Years, Khatiyo Ka Mohalla, Patoda, Dist. Sikar (Raj.).

6. Rakesh Jangir S/o Ramchandra Jangir, Aged About 22 Years, Khatiyo Ka Mohalla, Patoda, Dist. Sikar (Raj.).

7. Ravi Jangir S/o Sh. Manoj Jangir, Aged About 21 Years, Khatiyo Ka Mohalla, Patoda, Dist. Sikar (Raj.).

8. Ramchandra Jangir S/o Sh. Bihadu Chand, Aged About 32 Years, Khatiyo Ka Mohalla, Patoda, Dist. Sikar (Raj.). Presently R/o Jodhpur.

----Respondents

For Petitioner(s) : Mr. Anil Bidan Halu (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2022

This criminal misc. petition has been filed by the petitioners

with a prayer to give direction to the police authorities to provide

them police protection.

(2 of 2) [CRLMP-552/2022]

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, Hanumangarh

ventilating their grievances.

The criminal misc. petition is, therefore, dismissed as not

pressed.

However, the petitioners shall be at liberty to move an

appropriate representation before the Superintendent of Police,

Hanumangarh. If any such representation is moved by the

petitioners, the Superintendent of Police, Hanumangarh shall

consider the same and take appropriate action strictly in

accordance with law.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 63-Arun/-

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