Neni Suthar vs State Of Rajasthan
2022 Latest Caselaw 8178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3579/2022

1. Smt. Neni Suthar w/o Shri Ajay Jangid d/o Shri Jiwan Ram, aged about 20 years, R/o Gram Khariya, Tehsil Sri Balaji, District Nagaur, Rajasthan-341029.

2. Ajay Jangid, s/o Shri Ramswaroop, aged about 24 years, R/o 31, Kuchera Road, Mundwa, District Nagaur, Rajasthan.

----Petitioners Versus

1. State of Rajasthan through Public Prosecutor.

2. Superintendent Of Police, Nagaur, Rajasthan-341001.

3. The station Housing Officer, Shri Balaji Police Station, District Nagaur, Rajasthan 341029.

4. Jiwan Ram s/o Shri Ratnaram, aged about 60 years, resident of Gram Khariya, Sri Balaji Police Station, Tehsil, Sri Balaji, District Nagaur, Rajasthan 341029.

----Respondents

For Petitioner(s) : Dr. Mohit Singhvi. For Respondent(s) : Mr. M.A. Siddiqui, G.A. cum AAG.

HON'BLE MR. JUSTICE KULDEEP MATHUR

(VACATION JUDGE) Judgment / Order

14/06/2022

The petitioners have preferred this criminal misc. petition

under Section 482 Cr.P.C. for protection of Life and Liberty from

their family members.

After hearing the counsel for the petitioners and on an

overall consideration of the facts and circumstances of the case,

this Court deems it proper to direct the petitioners to appear

before the concerned Superintendent of Police, who shall hear the

grievance of the petitioners and if necessitated, provide adequate

security and protection to the petitioners.

Consequently, the present criminal misc. petition stands

disposed of.

(KULDEEP MATHUR),J C.C.-2. Prashant

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