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Pooja Mewara vs State Of Rajasthan
2022 Latest Caselaw 2108 Raj

Citation : 2022 Latest Caselaw 2108 Raj
Judgement Date : 7 February, 2022

Rajasthan High Court - Jodhpur
Pooja Mewara vs State Of Rajasthan on 7 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 512/2022

1. Pooja Mewara W/o Jyoti Prakash Mewara, D/o Ladu Lal Mewara, Aged About 20 Years, B/c Kalal, R/o Ganeshpura, Teh. Hurda, Dist. Bhilwara.

2. Jyoti Prakash Mewara S/o Babu Lal Mewara, Aged About 20 Years, R/o Ganeshpura, Teh. Hurda, Dist. Bhilwara.

----Petitioners Versus

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

2. The Superintendent Of Police, Bhilwara.

3. The Station House Officer, Gulabpura, Dist. Bhilwara.

4. Ladu Lal Mewara S/o Jagdish Mewara, Khadi Ka Lamba, Tehsil Hurda, Dist. Bhilwara.

5. Satyanarayan Mewara S/o Jagdish Mewara, Khadi Ka Lamba, Tehsil Hurda, Dist. Bhilwara.

6. Babu Lal Mewara S/o Madan Mewara, Khadi Ka Lamba, Tehsil Hurda, Dist. Bhilwara.

7. Tarachand Mewara S/o Ladu Mewara, Barsani, P.s.

Sambhugarh, Teh. Asind, Dist. Bhilwara.

----Respondents

For Petitioner(s) : Ms. Shobha Prabhakar (through VC) For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/02/2022

This criminal misc. petition under Section 482 Cr.P.C. is filed

by the petitioners with a prayer to provide police protection to

them.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

(2 of 2) [CRLMP-512/2022]

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. Bhilwara

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. Bhilwara shall

consider the same and take appropriate action, if necessary.

Stay Petition is also dismissed.

(VIJAY BISHNOI),J 54-mohit/-

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