Priyanka vs State Of Rajasthan
2022 Latest Caselaw 2204 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 602/2022

1. Priyanka W/o Ramniwas D/o Kunnaram, Aged About 22 Years, Danji Ki Dhani Jakhali Tehsil Makrana Dist. Nagaur.

2. Ramniwas S/o Ashu Ram, Aged About 25 Years, Village Jakhali, Tehsil Makrana Dist. Nagaur.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Secretariat, Jaipur.

2. Inspector General Of Police, Ajmer Range, Ajmer.

3. The Superintendent Of Police, Nagaur (Rajasthan).

4. The S.h.o., Police Station Makrana Dist. Nagaur

5. Kunna Ram S/o Nanu Ram, Aged About 45 Years, Village Jakhali Tehsil Dist. Nagaur

6. Sharwan Ram S/o Shyoram, Aged About 32 Years, Kacholiya Dist. Nagaur

7. Naryan Ram Manda S/o Jora Ram, Aged About 35 Years, Jakhali Dist. Nagaur

----Respondents

For Petitioner(s) : Mr. B.R. Chahar (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,

(2 of 2) [CRLMP-602/2022]

seeks liberty for the petitioners to move an appropriate

representation before the Superintendent of Police, Nagaur

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,

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

the Superintendent of Police, Nagaur shall consider the same and

take appropriate action strictly in accordance with law.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 79-Arun/-

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