Rajasthan High Court - Jaipur
Vandana Sharma And Anr vs State Of Raj And Ors on 10 January, 2018
Author: M.N.Bhandari
Bench: M.N.Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 23123 / 2017
1. Vandana Sharma Wife of Naveen Pareta Daughter of Late Sri
Rajendra Prasad Sharma, Aged About 23 Years, Resident of Village
Bhankari Post Bhankari District Dausa, At Present Kota Road-
Bhimganj Ward Baran (Raj.)
2. Naveen Pareta Son of Mahendra Pareta, Aged About 25 Years,
Resident of Kota Road-Bhimganj Ward Baran (Raj.)
----Petitioners
Versus
1. The State of Rajasthan Through Secretary, Ministry of Home,
Secretariat, Jaipur.
2. Superintendent of Police, Dausa District Dausa
3. Superintendent of Police, Baran, District Baran
4. S.H.O. Police Station Dausa Sadar, District Dausa
5. S.H.O. Police Station Kotwali Baran, District Baran
6. Ashish Kumar @ Kanhu Son of Late Sri Rajendra Prasad
Sharma, Resident of Village - Bhankari Post Bhankari, District
Dausa
----Respondents
_____________________________________________________ For Petitioner(s) : Mr.SS Solanki For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N.BHANDARI Order 10/01/2018 This writ petition has been filed to seek protection of the petitioners from the private respondent without making FIR for the allegations against them and protection can be sought from the Court of Magistrate.
(2 of 2) [CW-23123/2017] Accordingly, while dismissing this writ petition, the petitioners are given liberty to approach the Magistrate to seek protection and even to file an FIR, if any offence has been committed by the private respondent/s.
(M.N.BHANDARI) J.
Preeti, PA/49