Rajasthan High Court - Jodhpur
Manpreet Kaur vs State on 30 July, 2020
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1894/2020
1. Manpreet Kaur D/o Sh. Kirpal Singh, Aged About 18
Years, By Caste Majahabi Sikh, R/o Village Malout,
Malout, District Shri Muktsar Sahib (Punjab).
2. Sukhjeet Singh S/o Sh. Gurcharan Singh, Aged About 24
Years, B/c Majahabi Sikh, R/o Ward No.4, 14 F Second,
VPO Matili Rathan, 15 F II, Tehsil And District
Sriganganagar (Raj.).
----Petitioners
Versus
1. State, Through The Secretary, Ministry Of Home Affairs,
Jaipur (Raj.).
2. The Superintendent Of Police, Sri Ganganagar Through
Government Advocate, Rajasthan High Court, Jodhpur
(Raj.).
3. Station House Officer, Police Station Matili Rathan,
Sriganganagar (Raj.).
4. Sh. Kirpal Singh S/o Sh. Karnail Singh, Resident Of
Village Malout, Malout, District Shri Muktsar Sahib
(Punjab).
5. Paramjeet Kaur W/o Sh. Kirpal Singh, Resident Of Village
Malout, Malout, District Shri Muktsar Sahib (Punjab).
6. Sarvjeet Kaur W/o Baljeet Singh, Resident Of Village
Malout, Malout, District Shri Muktsar Sahib (Punjab).
7. Gurdeep Kaur W/o Sh. Ram Singh, Resident Of Village
Malout, Malout, District Shri Muktsar Sahib (Punjab).
8. Kuldeep Singh S/o Sh. Baldeo Singh, Resident Of Village
Malout, Malout, District Shri Muktsar Sahib (Punjab).
9. Sumandeep D/o Satnam Singh, Resident Of Village
Malout, Malout, District Shri Muktsar Sahib (Punjab).
10. Sukhvinde Singh S/o Sarvan Singh, Resident Of Village
Malout, Malout, District Shri Muktsar Sahib (Punjab).
----Respondents
For Petitioner(s) : Mr. Himmat Jagga, through Video call.
For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, PP.
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(2 of 2) [CRLMP-1894/2020]
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 30/07/2020 The petitioners have preferred this misc. petition under Section 482 Cr.P.C for protection of Life and personal Liberty from the private respondents.
After hearing the learned counsel for the parties 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 Superintendent of Police, Sriganganagar, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners.
Consequently, the present misc. petition stands disposed of.
(MANOJ KUMAR GARG),J 64-Ishan/-
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