Divya Chachan vs State Of Rajasthan
2022 Latest Caselaw 827 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 213/2022

1. Divya Chachan D/o Sh. Pradeep Kumar W/o Aditya, Aged About 22 Years, Village Phephana, Teh. Nohar, Dist. Hanumangarh Rajasthan.

2. Aditya S/o Sh. Ray Singh, Aged About 23 Years, Village Ward No. 20 Phephana, 1 Knn Teh. Nohar, Dist. Hanumangarh Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Sho, Nohar Police Station, Hanumangarh.

3. Superintendent Of Police, Dist. Hanumangarh.

4. Sh. Pradeep Kumar S/o Sh. Daulat Ram Chachan, Aged About 51 Years, Village 949, Main Bazar Ward No. 12, Phephana, Teh. Nohar, Dist. Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Manoj Chotia (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Mahaveer Bishnoi (through VC) Ms. Divya Chachan, Mr. Aditya, petitioners (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/01/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been preferred on behalf of the petitioners with a prayer to direct

the police authorities to provide them appropriate protection for

protecting their life and liberty and further the respondents No.4

and their other aides may kindly be restrained from interfering in

their matrimonial life.

(2 of 2) [CRLMP-213/2022]

Learned counsel Mr. Mahaveer Bishnoi has put in appearance

on behalf of the respondent Nos. 4 and argued that the petitioners

have already preferred misc. petition seeking police protection

before the District & Sessions Judge, Amritsar (for short 'the trial

court') and the trial court vide order dated 21.12.21 has already

issued notice to the respondents while directing the Senior

Superintendent of Police, Amritsar to provide protection to the

petitioners and has also sought report from him on 01.02.2022.

Learned counsel for the petitioners is not in position to

dispute the fact that a misc. petition has already been filed by the

petitioners before the District & Sessions Judge, Amritsar, wherein

the protection order has already been issued. It is also noticed

that in this petition, the petitioners have not disclosed the fact

that on 21.12.21, the trial court has already directed the Senior

Superintendent of Police, Amritsar to provide police protection to

the petitioners.

Taking into consideration the above facts and circumstances

of the case, I do not find any case of granting reliefs as prayed for

by the petitioners in this petition.

Hence, this criminal misc. petition is dismissed.

Stay petition is also dismissed.

(VIJAY BISHNOI),J 62-Arun/-

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