Rajasthan High Court - Jaipur
Smt. Pinki Daughter Of Shri Ghasiram, ... vs State Of Rajasthan on 18 December, 2019
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7978/2019
Smt. Pinki and anr.
----Petitioners
Versus
State of Rajasthan and ors.
----Respondents
For Petitioner(s) : Mr. Suresh Kumar For Respondent(s) : Mr. S.S. Ola, Dy.G.C. HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 18/12/2019 The instant misc. petition has been filed by the petitioners seeking protection of their life and liberty from the respondents No. 7 to 11 as they are living together against their wishes.
It is contended by learned counsel for the petitioners that both the petitioners are major and are in living together out of their free will and now face threaten to their life and liberty at the behest of the private respondents.
Issue notice to the respondents.
Learned Public Prosecutor accepts notice on behalf of the respondents No. 1 to 6.
List on 17th January, 2020.
In the meanwhile, The S.H.O. Police Station Udaipurwati, Jhunjhunu is directed to ensure that no harm is caused to the life and liberty of the petitioners from the non-petitioners No. 7 to 11 and other family members.
(MAHENDAR KUMAR GOYAL),J MADAN MEENA /177 (Downloaded on 07/06/2021 at 07:46:44 AM) Powered by TCPDF (www.tcpdf.org)