Bimla Devi vs State Of Rajasthan
2022 Latest Caselaw 1172 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 66/2022

1. Bimla Devi W/o Harendra Kumar, Aged About 23 Years, D/o Sh. Madan Lal, B/c Meghwal, R/o Dakipura, Dhankoli, Tehsil Deedwana, District Nagaur (Raj.)

2. Harendra Kumar S/o Sh. Shrawan Ram, Aged About 22 Years, B/c Meghwal, R/o Dakipura, Dhankoli, Tehsil Deedwana, District Nagaur (Raj.)

----Petitioners Versus

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

2. The Superintendent Of Police, Nagaur (Raj.)

3. The S.h.o., Police Station Chitawa, District Nagaur (Raj.)

4. Shrawan Kumar S/o Hardeva Ram, Adaksar, Teh.

Kuchaman, P.s. Chitawa, Dist. Nagaur (Raj.).

5. Kana Ram S/o Hardeva Ram, Adaksar, Teh. Kuchaman, P.s. Chitawa, Dist. Nagaur (Raj.).

6. Heera Ram S/o Hardeva Ram, Adaksar, Teh. Kuchaman, P.s. Chitawa, Dist. Nagaur (Raj.).

7. Raju Ram S/o Heera Ram, Adaksar, Teh. Kuchaman, P.s.

Chitawa, Dist. Nagaur (Raj.).

8. Dana Ram S/o Mohan Lal, Adaksar, Teh. Kuchaman, P.s.

Chitawa, Dist. Nagaur (Raj.).

9. Mohan Ram S/o Ishwar Ram, Khud, Teh. Khud, Dist. Sikar (Raj.).

----Respondents

For Petitioner(s) : Mr. D.S. Gharsana (through VC) For Respondent(s) : Mr. Laxman Solnaki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/01/2022

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

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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, Nagaur

ventilating their grievances.

The criminal misc. petition is, therefore, dismissed as not

pressed.

However, the petitioners shall be at liberty to move an

appropriate representation before the Superintendent Of Police,

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

the Superintendent Of Police, Nagaur shall consider the same and

take appropriate action strictly in accordance with law.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 90-Arun/-

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