Deepika vs State Of Rajasthan
2022 Latest Caselaw 1068 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 181/2022

1. Deepika W/o Shri Ram Lal, Aged About 19 Years, D/o Shri Lalu Ram, R/o Ward No. 30, Ratangarh, District Churu, Rajasthan.

2. Ram Lal S/o Shri Shrawan Nath, Aged About 28 Years, R/o Ward No. 30, Ratangarh, District Churu, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Churu, Rajasthan.

3. The Station House Officer, Police Station Ratanghar, District Churu, Rajasthan.

4. Lalu Ram S/o Shri Jepa Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

5. Smt. Kamla Devi W/o Shri Lalu Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

6. Gopal Ram S/o Shri Jepa Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

7. Shanti Devi W/o Jagdish, R/o Abu Road, Rajasthan.

8. Jagdish S/o Unknown, R/o Abu Road, Rajasthan.

9. Jitendra S/o Lalu Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

10. Sanjay S/o Gopal Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

11. Smt. Amri Devi W/o Shri Jepa Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

12. Kiran D/o Gopal Ram, R/o Vpo Rampura, Sirohi, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)         :     Mr. Zafar Khan (through VC)
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP





                                                                                (2 of 2)                       [CRLMP-181/2022]

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 Superintendent of Police, Churu

ventilating their grievances.

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 Superintendent of Police,

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

the Superintendent of Police, Churu shall consider the same and

take appropriate action strictly in accordance with law, if

necessary.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 68-Arun/-

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