Leela vs State Of Rajasthan (2025:Rj-Jd:17025) on 2 April, 2025

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Leela vs State Of Rajasthan (2025:Rj-Jd:17025) on 2 April, 2025

Bench: Manoj Kumar Garg

[2025:RJ-JD:17025]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 875/2025

1.       Leela W/o Kishana Ram, Aged About 23 Years, R/o
         Daukiya Ka Bas, Mahadev Nagar, Cherai, Dist. Jodhpur.
2.       Kishana Ram S/o Shaitana Ram, Aged About 24 Years,
         Janiyo Ki Dhani, Ekalkhori, Cherai, Dist. Jodhpur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       The Sp, Jodhpur Rural
3.       The Sho, Ps Osian, Dist. Jodhpur Rural
4.       Bhagirath Ram S/o Mangala Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
5.       Bagduram Ram S/o Bhagirath Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
6.       Gokal Ram S/o Bhagirath Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
7.       Ganpat Ram S/o Bhagirath Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
8.       Shyam Lal S/o Bhagirath Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
9.       Dinesh Kumar S/o Bhagirath Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
10.      Babu Ram S/o Dhonkla Ram, R/o Daukiya Ka Bas,
         Mahadev Nagar, Cherai, Dist. Jodhpur.
11.      Ramesh S/o Bagdu Ram, R/o Daukiya Ka Bas, Mahadev
         Nagar, Cherai, Dist. Jodhpur.
12.      Shyam Lal S/o Jairam, R/o Khabra, Dist. Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jayram Saran
For Respondent(s)         :     Mr. Vikram Singh Rajpurohit, Dy.G.A.
                                with Mr. Ravindra Singh Bhati, AGA




                     (Downloaded on 02/04/2025 at 09:57:20 PM)
                                    [2025:RJ-JD:17025]                    (2 of 2)                       [CRLW-875/2025]


                                              HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order 02/04/2025 The petitioners have preferred this criminal writ petition under Article 226 of the Constitution of India for protection of Life and 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, Jodhpur Rural, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners.

Consequently, the present criminal writ petition stands disposed of.

(MANOJ KUMAR GARG),J 302-Ishan/-

(Downloaded on 02/04/2025 at 09:57:20 PM) Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jodhpur