Rajasthan High Court - Jodhpur
Sonia vs State on 30 July, 2020
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
(1 of 1) [CRLMP-1902/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Criminal Misc(Pet.) No. 1902/2020
1. Sonia W/o Manoj Kumar D/o Rohtash Singh, Aged About 25
Years, R/o Ward No. 2, Nehara Wali Dhani 22Rwd, Gandheli,
Hanumangarh.
2. Manoj Kumar S/o Balwan, Aged About 25 Years, R/o Ward No.
2, Nehara Wali Dhani, Thalarka Barani, District Hanumangarh.
----Petitioners
Versus
1. State, Through The Secretary, Department Of Home Affairs,
Govt. Of Rajasthan, Jaipur.
2. Superintendent Of Police, Hanumangarh.
3. Sho, Police Station, Nohar.
4. Shri Sanjay S/o Shri Rohtash, Aged About 21 Years, By Caste
Meghwal,
5. Rohtash Singh S/o Chandi Ram, Aged About 48 Years, By
Caste Meghwal,
Both R/o Wpo Iadwa Hisar (Hariyana).
----Respondents
For Petitioner(s) : Mr. Anil Bidan Halu through VC
For Respondent(s) : Mr. SS Rajpurohit, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order 30/07/2020 The petitioners have preferred this misc. petition under Section 482 Cr.P.C for protection of Life and Liberty from the private respondents.
After hearing the counsel for the petitioners through VC 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, Hanumangarh, 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 83-MS/-
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