Raksha vs State
2022 Latest Caselaw 2858 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 834/2022

1. Raksha D/o Harchand Maida, Aged About 20 Years, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

2. Aadil Khan S/o Sh. Sherjvan Khan, Aged About 21 Years, R/o Partapur Banswara.

----Petitioners Versus

1. State, Through Pp

2. The Superintendent Of Police, Banswara.

3. Sho, Police Station Kushalgarh, District Banswara.

4. Bhanu Pratap S/o Sh. Pradhan, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

5. Nitesh S/o Chhapa, R/o Village Chhappa, Chordugari, Banswara.

6. Nirbhaya S/o Parchand, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

7. Manish S/o Bhurji, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

8. Videsh S/o Harchand, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

9. Mal Singh S/o Makhji, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

10. Badru S/o Mala, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

11. Rakesh S/o Valu, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

12. Rakesh S/o Tol Singh, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.) , At Present Sarpanch Village Vadlipada, District Banswara.

13. Fateh Singh S/o Bhurji, R/o Vadlipada, Post Vadlipada, Kushalgarh, Banswara (Raj.)

----Respondents

For Petitioner(s) : Mr. C.R. Choudhary For Respondent(s) : Ms. Anita Gehlot, PP

(2 of 2) [CRLMP-834/2022]

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

liberty for the petitioners to move an appropriate representation

before the Superintendent of Police, Banswara 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,

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

the Superintendent of Police, Banswara shall consider the same

objectively.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 78-Pratibha/-

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