Savita vs State Of Rajasthan
2022 Latest Caselaw 1067 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 281/2022

1. Savita D/o Shankar Ji, Aged About 20 Years, B/c Chokidar, R/o Pili Tanki, Bhagat Ki Kothi, Jodhpur.

2. Bheema Ram S/o Amra Ram, Aged About 22 Years, C-

120, Mama Achhleshar Nagar, Village Sangriya, Jodhpur. Presently Residing At Keshav Nagar, Bhesagar Mandir, Pali, Teh. And Dist. Pali.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur, Rajasthan.

2. The Police Commissioner, Jodhpur.

3. Station House Officer, P.s. Shastri Nagar, Jodhpur.

4. Shankra Ram S/o Dhanna Ram Ji, B/c Chokidar, R/o Pili Tanki, Bhagat Ki Kothi, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Ramesh Dewasi (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/01/2022

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 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 Commissioner of Police, Police

Commissionerate, Jodhpur ventilating their grievances.

(2 of 2) [CRLMP-281/2022]

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

However, the petitioners shall be at liberty to move an

appropriate representation before the Commissioner of Police,

Police Commissionerate, Jodhpur. If any such representation is

moved by the petitioners, the Commissioner of Police, Police

Commissionerate, Jodhpur shall consider the same and take

appropriate action strictly in accordance with law, if necessary.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 79-Arun/-

Powered by TCPDF (www.tcpdf.org)