Kanchan vs State Of Rajasthan
2022 Latest Caselaw 1069 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 178/2022

1. Kanchan W/o Shri Ankit, Aged About 19 Years, D/o Shri Balkishan, R/o Mehlo Ki Dhani, Jhalamand, District Jodhpur.

2. Ankit S/o Shri Bharat Prajapat, Aged About 22 Years, R/o House No. 106, Street No. 2, East Patel Nagar, Ganeshpura, Ratanada, District Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Commissioner Of Police, Jodhpur.

3. The Station House Officer, Police Station Kudi, District Jodhpur.

4. Shri Balkishan S/o Shri Chutra Ram Ji, R/o Mehlo Ki Dhaniya, Jhalamand, District Jodhpur.

----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

21/01/2022

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

representation before the Commissioner of Police, Jodhpur for

ventilating their grievances.

(2 of 2) [CRLMP-178/2022]

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, Jodhpur shall consider

the same and take appropriate action, if necessary.

Stay Petition is also disposed of.

(VIJAY BISHNOI),J 98-mohit/-

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