Santosh Patel vs State Of Rajasthan
2022 Latest Caselaw 2856 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 805/2022

1. Santosh Patel D/o Prabhu Ram, Aged About 24 Years, B/c Patel, R/o 46, New Abadi, Sajjanpura, Tehsil Rohat, District Pali.

2. Govind Ram S/o Durga Ram, Aged About 27 Years, B/c Patel, R/o Village Jaitpur, Tehsil Rohat, District Pali.

----Petitioners Versus

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

2. The Superintendent Of Police, Pali.

3. The Sho, Police Station Rohat, District Pali.

4. Sourabh S/o Kewal Ji, B/c Patel, R/o Village Bithura, Tehsil Rohat, District Pali.

5. Kewal S/o Gaina Ram, B/c Patel, R/o Village Bithura, Tehsil Rohat, District Pali.

6. Keshar Ram S/o Kewal Ji, B/c Patel, R/o Village Bithura, Tehsil Rohat, District Pali.

----Respondents

For Petitioner(s) : Mr. Vimal Kumar Maheshwari For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/02/2022

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 merit for quite some

time, learned counsel for the petitioners has submitted that he

does not want to press this criminal misc. petition, however, seeks

(2 of 2) [CRLMP-805/2022]

liberty for the petitioners to move an appropriate representation

before the Superintendent of Police, Pali 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,

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

Superintendent of Police, Pali shall consider the same objectively.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 46-Pratibha/-

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