Laxmi Rani vs State Of Rajasthan
2022 Latest Caselaw 1011 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 24/2022

1. Laxmi Rani W/o Anil Kumar D/o Lilu Ram, Aged About 19 Years, Village Nathor, Dist. Sirsa, At Present Resided At Boranada, Dist. Jodhpur.

2. Anil Kumar S/o Chhotu Ram, Aged About 29 Years, Village Nathor, Dist. Sirsa, At Present Resided At Boranada, Dist. Jodhpur.

----Petitioners Versus

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

2. Commissioner Of Police, Jodhpur.

3. Sho, P.s. Boranada, Jodhpur.

4. Veerpal S/o Mukhram, Aged About 43 Years, Village Nathor, Dist. Sirsa.

5. Angrej S/o Natthuram, Aged About 36 Years, Village Mallot, Dist. Muktsar, Punjab.

----Respondents

For Petitioner(s) : Mr. Anil Bidan halu (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/01/2022

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

(2 of 2) [CRLMP-24/2022]

representation before the Commissioner of Police, Distt. Jodhpur

for ventilating their grievances.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

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

expected that the Commissioner of Police, Distt. Jodhpur shall

consider the same and take appropriate action, if necessary.

Stay Petition is also disposed of.

(VIJAY BISHNOI),J 73-mohit/-

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