Pooja Bagra vs State Of Rajasthan
2022 Latest Caselaw 892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 228/2022

1. Pooja Bagra W/o Pankaj Khokar D/o Damodar Prasad Bagra, Aged About 25 Years, Ward No. 2 Bagra Colony, Kuchaman City, Dist. Nagaur (Raj.).

2. Pankaj Khokar S/o Narayan Ram Khokar, Aged About 25 Years, Ranasar, Kuchaman City, Dist. Nagaur (Raj.).

----Petitioners Versus

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

2. The Superintendent Of Police, Nagaur Through Govt.

Advocate, Rajasthan High Court, Jodhpur (Raj.).

3. Station House Officer, P.s. Kuchaman City, Dist. Nagaur (Raj.).

4. Damodar Prasad Bagra S/o Sh. Chagan Lal Bagra, Ranasar, Kuchaman City, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Tan Singh (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/01/2022

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. Nagaur.

(2 of 2) [CRLMP-228/2022]

Accordingly, this criminal misc. petitioner is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J 112-mohit/-

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