Sushila Devi vs State Of Rajasthan
2022 Latest Caselaw 1075 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 263/2022

1. Sushila Devi D/o Tulsa Ram, Aged About 28 Years, B/c Jat, R/o Village Bajju, Teh. Kolayat, Dist. Bikaner, Rajasthan.

2. Ram Lal S/o Sh. Kumbha Ram, Aged About 22 Years, B/c Jat, R/o Village Nokha, Teh. Nokha, Dist. Bikaner, Rajasthan.

----Petitioners Versus

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

2. Director General Of Police, Govt. Of Rajasthan, Police Head Quarter, Jaipur.

3. The Superintendent Of Police, Bikaner, Rajasthan.

4. The S.h.o., P.s. Bajju, Dist. Bikaner, Rajasthan.

5. Manful Ram S/o Tulsa Ram, Aged About 40 Years, B/c Jat, R/o Village Bajju, Teh. Kolayat, Dist. Bikaner, Rajasthan.

6. Sarwan Ram S/o Lalu Ram Sinver, Aged About 35 Years, B/c Jat, R/o Village Surjada, Teh. Bajju, Dist. Bikaner, Rajasthan.

7. Ramchadra S/o Lalu Ram Sinver, B/c Jat, R/o Village Surjada, Teh. Bajju, Dist. Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. R.R. Ankiya (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.

(2 of 2) [CRLMP-263/2022]

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, Bikaner

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,

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

the Superintendent of Police, Bikaner shall consider the same and

take appropriate action strictly in accordance with law, if

necessary.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 69-Arun/-

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