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Pawan Kumar vs State Of Rajasthan
2022 Latest Caselaw 2203 Raj

Citation : 2022 Latest Caselaw 2203 Raj
Judgement Date : 8 February, 2022

Rajasthan High Court - Jodhpur
Pawan Kumar vs State Of Rajasthan on 8 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 603/2022

1. Pawan Kumar S/o Ram Pratap, Aged About 33 Years, By Caste Kumhar, Resident Of Ward No.5, Mahiyawali, Tehsil And District Sriganganagar (Raj.).

2. Smt. Priyanka W/o Pawan Kumar D/o Sanjay Kumar, Aged About 19 Years, By Caste Sharma, Resident Of Ward No.5, Mahiyawali Tehsil And District Sri Ganganagar (Raj.).

----Petitioners Versus

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

2. The Inspector General Of Police, Bikaner Range, Bikaner.

3. The Superintendent Of Police, Sriganganagar.

4. The Station House Officer, Police Station Chunawad, Sriganganagar.

5. Sanjay Kumar Sharma S/o Ram Kumar, Ward No.02, Phooleji, Arjunsar, District Bikaner.

----Respondents

For Petitioner(s) : Mr. Zafar Khan (through VC) For Respondent(s) : Ms. Anita Gehlot, 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,

(2 of 2) [CRLMP-603/2022]

seeks liberty for the petitioners to move an appropriate

representation before the Superintendent of Police, Sriganganagar

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,

Sriganganagar. If any such representation is moved by the

petitioners, the Superintendent of Police, Sriganganagar shall

consider the same and take appropriate action strictly in

accordance with law.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 56-Arun/-

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