Karamjit Kaur vs State Of Rajasthan
2022 Latest Caselaw 1076 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 275/2022

1. Karamjit Kaur W/o Sh. Deepak Kumar, D/o Sh. Amrik Singh, Aged About 25 Years, B/c Ramdasiya, R/o House No. 1118, Ward No. 75, Ludhiana (Punjab) And Presently Residing At Village Sagarwala, Teh. And Dist. Sriganganagar (Raj.).

2. Deepak Kumar S/o Sh. Udaram, Aged About 24 Years, B/c Meghwal, R/o Village Sagarwala, Teh. And Dist. Sriganganagar (Raj.).

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar, Through Government Advocate, Rajasthan High Court, Jodhpur (Raj.).

3. Station House Officer, P.s. Chunawadh, Dist.

Sriganganagar (Raj.).

4. Amrik Singh S/o Sh. Fakir Singh, Ward No. 75, Tandari Kalan, Teh. And Dist. Ludhiana (Punjab).

5. Manjeet Singh S/o Amrik Singh, Ward No. 75, Tandari Kalan, Teh. And Dist. Ludhiana (Punjab).

6. Jasvinder Singh S/o Sh. Fakir Singh, Ward No. 75, Tandari Kalan, Teh. And Dist. Ludhiana (Punjab).

7. Harvinder Singh S/o Sh. Fakir Singh, Ward No. 75, Tandari Kalan, Teh. And Dist. Ludhiana (Punjab).

8. Harmeet Singh S/o Sh. Hansraj, Ward No. 75, Tandari Kalan, Teh. And Dist. Ludhiana (Punjab).

----Respondents

For Petitioner(s) : Mr. Himmat Jagga (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

(2 of 2) [CRLMP-275/2022]

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 Superintendent of Police, Distt. Sri

Ganganagar 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 Superintendent of Police, Distt. Sri Ganganagar

shall consider the same and take appropriate action, if necessary.

Stay Petition is also disposed of.

(VIJAY BISHNOI),J 75-mohit/-

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