Rajasthan High Court - Jaipur
Smt Shringari Devi &Anr vs State Of Raj And Ors on 21 February, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CIVIL WRIT PETITION NO.432/2010. Smt.Shringari Devi & Anr. Vs. State of Rajasthan & Ors. Date of Order:- February 21, 2011. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri O.P. Mishra for the petitioners. ******* BY THE COURT:-
Contention of the learned counsel for petitioners is that petitioners have been issued a patta of certain land and they want to raise construction but they apprehend danger to their lives at the hands of certain influential persons and at his instance, proceedings were initiated under Section 107 Cr.P.C. The SHO also in his report submitted to the SDO has submitted that apprehension of the petitioners is correct. In the matters like this, petitioners can approach the concerned Superintendent of Police, who shall ensure safety and security of every citizen muchless when the report of the SHO is given out, apprehension of the petitioners has become true.
Petitioners may approach to the concerned Superintendent of Police for providing necessary protection if really they have threat of such nature.
With that observation, the writ petition is disposed of.
(MOHAMMAD RAFIQ), J.
anil