Krishna Kaur vs State Of Rajasthan
2022 Latest Caselaw 2786 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 653/2022

1. Krishna Kaur D/o Shri Charan Singh, Aged About 18 Years, R/o Village Rampurakaji, Tehsil Bajpur, District Udhamsinghnagar. (Uttarakhand)

2. Jagdish Kumar S/o Shrijeet Singh, Aged About 36 Years, R/o Village 27 A, Tehsil Anupgarh, District Sriganganagar (Raj.)

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar Through Government Advocate, Rajasthan High Court, Jodhpur (Raj.)

3. Station House Officer, Police Station Anupgarh, District Sriganganagar (Raj.)

4. Charan Singh S/o Shriharditt Singh, R/o Village Rampurakaji, Tehsil Bajpur, District Udhamsinghnagar (Uttarakhand)

5. Labh Singh S/o Shri Charan Singh, R/o Village Rampurakaji, Tehsil Bajpur, District Udhamsinghnagar (Uttarakhand)

6. Nar Singh S/o Shri Charan Singh, R/o Village Rampurakaji, Tehsil Bajpur, District Udhamsinghnagar (Uttarakhand)

7. Gurnam Singh S/o Bittu Singh, R/o Village Champatpurchakla, Tehsil Nagina, District Bijnor (Up)

8. Vikram Singh S/o Shri Jagga Singh, R/o Kalagarh, Village Malloni, Tehsil Afzalgarh, District Bijnor (Up)

9. Ram Singh S/o Shri Jagga Singh, R/o Kalagarh, Village Malloni, Tehsil Afzalgarh, District Bijnor (Up)

10. Raju S/o Shri Jagga Singh, R/o Kalagarh, Village Malloni, Tehsil Afzalgarh, District Bijnor (Up)

11. Pappu S/o Shri Joginder Singh, R/o Village Gulab Ka

(2 of 3) [CRLMP-653/2022]

Majra, Tehsil Bajpur, District Udhamsinghnagar (Uttarakhand)

12. Balvinder Singh S/o Shri Joginder Singh, R/o Village Gulab Ka Majra, Tehsil Bajpur, District Udhamsinghnagar. (Uttarakhand)

13. Ravi S/o Shri Joginder Singh, R/o Village Gulab Ka Majra, Tehsil Bajpur, District Udhamsinghnagar (Uttarakhand)

14. Mangat Singh S/o Shri Harditt Singh, R/o Village Rampurakaji, Tehsil Bajpur, District Udhamsinghnagar. (Uttarakhand)

----Respondents

For Petitioner(s) : Mr. Bhoop Singh Mund For Respondent(s) : Mr. Mahipal Bishnoi, PP with Ms. Kamla Goswami

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/02/2022

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.

Sriganganagar ventilating their grievances.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(3 of 3) [CRLMP-653/2022]

If any such representation is filed by the petitioners, it is

expected that the Superintendent of Police, Distt. Sriganganagar

shall consider the same and take appropriate action, if necessary.

Stay Petition is also dismissed.

(VIJAY BISHNOI),J 18-mohit/-

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