Rupam Maheshwari vs State Of Rajasthan
2022 Latest Caselaw 2202 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 601/2022

1. Rupam Maheshwari D/o Jagdish Chandra Mundra, Aged About 28 Years, 1-C-21, Chand Villa, Shiv Mandir Gali, R.c. Vyas Colony, Bhilwara, Rajasthan

2. Mukesh Kumar Tak S/o Radheshyam Tak, Aged About 27 Years, Rajput Mohalla, Peeploond, Bhilwara, Rajasthan

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, District Bhilwara

----Respondents

For Petitioner(s) : Mr. Deepak Bishnoi (through VC) For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/02/2022

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.

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, Bhilwara

ventilating their grievances.

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

pressed.

(2 of 2) [CRLMP-601/2022]

However, the petitioners shall be at liberty to move an

appropriate representation before the Superintendent of Police,

Bhilwara. If any such representation is moved by the petitioners,

the Superintendent of Police, Bhilwara shall consider the same and

take appropriate action strictly in accordance with law.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 78-Arun/-

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