Anju Kumawat vs State Of Rajasthan
2022 Latest Caselaw 894 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 219/2022

1. Anju Kumawat D/o Sh. Bhanwar Lal W/o Sh. Ramniwas Kumawat, Aged About 18 Years, B/c Kumawat, R/o Panchota, Dist. Nagaur (Raj.) At Present R/o Dhan Ji Ka Bag, Kuchaman City, Nawa, Dist. Nagaur (Raj.).

2. Ramniwas Kumawat S/o Sh. Natwar Lal, Aged About 23 Years, B/c Kumawat, R/o Dhan Ji Ka Bag, Kuchaman City, Nawa, Dist. Nagaur (Raj.).

----Petitioners Versus

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

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

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

4. Station House Officer, P.s. Nawa, Dist. Nagaur (Raj.).

5. Bhanwar Lal S/o Sh. Kalu Ram, B/c Kumawat, R/o Village Panchota, Teh. Nawa, Dist. Nagaur (Raj.).

6. Durga Ram S/o Sh. Jiman Ram, B/c Kumawat, R/o Village Panchota, Teh. Nawa, Dist. Nagaur (Raj.).

7. Shivdan Ram S/o Sh. Goma Ram, B/c Kumawat, R/o Village Panchota, Teh. Nawa, Dist. Nagaur (Raj.).

8. Dinesh S/o Sh. Bhanwar Lal, B/c Kumawat, R/o Village Panchota, Teh. Nawa, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Akash Goyal (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.

(2 of 2) [CRLMP-219/2022]

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, Distt. Nagaur.

Accordingly, this criminal misc. petitioner is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J 109-mohit/-

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