Lella vs State Of Rajasthan
2022 Latest Caselaw 2521 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 679/2022

1. Lella W/o Sh. Prakash, D/o Sh. Lt. Moola Ram, Aged About 22 Years, Gidaliyo Ka Tala, Chari, Dist. Barmer At Present Residing At Asada Ki Beri, Jasai, Dist. Barmer, Rajasthan.

2. Prakash S/o Sh. Hira Ram, Aged About 25 Years, Asada Ki Beri, Jasai, Dist. Barmer, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Dept. Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Barmer, Rajasthan.

3. The Station House Officer, P.s. Chohatan, Dist. Barmer, Rajasthan.

4. The Station House Officer, P.s. Sadar Barmer, Dist.

Barmer, Rajasthan.

5. Geron Devi W/o Lt. Moola Ram, Gidaliyo Ka Tala, Chari, Dist. Barmer.

6. Ratna Ram S/o Rugha Ram, Sihaniya, Teh. Sedwa, Dist.

Barmer.

----Respondents

For Petitioner(s) : Mr. Sanjay Raj Pandit For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/02/2022

This criminal misc. petition has been filed by the petitioners

with a prayer to give direction to the police authorties to provide

them police protection.

After attempting to argue the matter on merit for quite some

time, learned counsel for the petitioners has submitted that he

(2 of 2) [CRLMP-679/2022]

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, Barmer 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,

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

the Superintendent of Police, Barmer shall consider the same

objectively.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 82-Arun/-

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