Manjeet Kaur vs State Of Rajasthan
2022 Latest Caselaw 3008 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 674/2022

1. Manjeet Kaur D/o Sh. Krishan Singh, Aged About 20 Years, W.no. 6, 39 Gg, Teh. Srikaranpur, Dist. Sriganganagar (Raj.).

2. Malkit Singh S/o Sh. Amarjeet Singh, Aged About 20 Years, Vpo Koni (5 P), Teh. And Dist. Sriganganagar (Raj.).

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar, Through Govt. Advocate, Rajasthan High Court, Jodhpur, Rajasthan.

3. Station House Officer, P.s. Hindumalkot, Dist.

Sriganganagar (Raj.).

4. Krishan Singh S/o Sh. Jinda Singh, W.no. 6, 39 Gg, Teh.

Srikaranpur, Dist. Sriganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Himmat Jagga For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

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

(2 of 2) [CRLMP-674/2022]

before the Superintendent of Police, Sri Ganganagar 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, Sri

Ganganagar.

If any such representation is moved by the petitioners, the

Superintendent of Police, Sri Ganganagar shall consider the same

objectively and if required pass necessary orders.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 47-Arun/-

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