Monika vs State
2022 Latest Caselaw 947 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7116/2021

1. Monika W/o Mukesh, D/o Ramniwash, Aged About 21 Years, Village Ashawari, Tehsil Mundwa, Dist. Nagaur (Raj.).

2. Mukesh S/o Premaram, Aged About 23 Years, R/o Harijano Ka Bas, Shilganv, Tehsil Mundwa, Dist. Nagaur (Raj.).

----Petitioners Versus

1. State, Through The Secretary, Dept. Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Nagaur.

3. Sho Of Bhawanda Police Station, Dist. Nagaur.

4. Ramniwash Gwala S/o Naina Ram, Aged About 50 Years, Near Govt. School, Ashabari Dist. Nagaur (Raj.).

5. Shobha Devi W/o Ramniwash, Aged About 45 Years, Near Govt. School, Ashabari Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Anil Bidan Halu (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/01/2022

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 merit 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

(2 of 2) [CRLMP-7116/2021]

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

objectively.

The stay petition is also dismissed.

(VIJAY BISHNOI),J 100-Arun/-

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