Rajasthan High Court - Jodhpur
Khusbhu Sharma 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. 273/2022
1. Khusbhu Sharma W/o Manish Lakhara, D/o Om Prakash
Sharma, Aged About 21 Years, 88 Behind The
Devnarayan Temple, Kavakheda Dist. Bhilwara.
2. Manish Lakhara S/o Prakash Chandra Lakhara, Aged
About 24 Years, Shah Ji Ka Mohalla Mangla Chowk, 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, Kotwali, Dist. Bhilwara.
4. The Station House Officer, Bheemganj.
5. Om Prakash Sharma S/o Madan Lal, 88 Behind The
Devnarayan Temple, Kavakheda Dist. Bhilwara.
6. Smt. Girija Sharma W/o Om Prakash Sharma, 88 Behind
The Devnarayan Temple, Kavakheda Dist. Bhilwara.
7. Shanti Lal Vyas S/o Madan Lal, 88 Behind The
Devnarayan Temple, Kavakheda Dist. Bhilwara.
8. Vikash Sharma S/o Shanti Lal, 88 Behind The Devnarayan
Temple, Kavakheda Dist. Bhilwara.
9. Manish Sharma S/o Madan Lal, Bapunagar Dist. Bhilwara.
10. Sunil Sharma S/o Madan Lal, 88 Behind The Devnarayan
Temple, Kavakheda Dist. Bhilwara.
11. Satyandra Sharma S/o Bhagwan Sahay, Kumbha Circle,
Ajad Nagar, Dist. Bhilwara.
12. Dashrath S/o Bhagwan Sahay, Village Jadeli, Dist. Tonk.
13. Smt. Suraj Devi D/o Bhagwan Sahay, Jadeli, Dist. Tonk.
14. Madan Lal S/o Kalu Lal, Bapunagar, Dist. Bhilwara.
15. Smt. Santosh Devi W/o Lt. Prakash Chandra Lakhara,
Shah Ji Ka Mohalla Mangla Chowk, Dist. Bhilwara.
16. Tejraj Lakhara S/o Chaturbhuj Lakhara, Shah Ji Ka
Mohalla Mangla Chowk, Dist. Bhilwara.
17. Chaman Kumar S/o Tejraj Lakhara, Shah Ji Ka Mohalla
(2 of 2) [CRLMP-273/2022]
Mangla Chowk, Dist. Bhilwara.
18. Smt. Bharti Lakhara W/o Suresh Lakhara, Village
Jakhedra, Teh. Degana Dist. Nagour.
19. Neelam Lakhara W/o Ravindra Lakhara, Village Harsour,
Teh. Degana Dist. Nagour.
----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
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
50-mohit/-
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