Rajasthan High Court - Jodhpur
Asiya Fatima @ Priya Tolambiya vs State Of Rajasthan on 18 February, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1104/2021
1. Smt Asiya Fatima @ Priya Tolambiya W/o Shri Tanveer
Ahmed D/o Shri Rajesh Tolambiya, Aged About 25 Years,
By Caste Muslim, R/o Sat Bhaiwale Mohammedi Colony,
Shastri Nagar, Bhilwara, District Bhilwara.
2. Tanveer Ahmed S/o Mohammed Umar Chhipa, Aged
About 28 Years, By Caste Muslim, R/o Sat Bhaiwale
Mohammedi Colony, Shastri Nagar, Bhilwara, District
Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Superintendent Of Police, Bhilwara.
3. Sho Of Bhilwara Kotwali Police Station, District Bhilwara.
4. Rajesh Tolambiya S/o Shri Ram Pratap Chhipa, By Caste
Tailor, R/o 94, Balaji Market, Bhilwara Kotwali Police
Station, Bhilwara, District Bhilwara.
----Respondents
For Petitioner(s) : Mr. G.S. Chouhan on behalf of Mr.
Harshvardhan Singh Chundawa
For Respondent(s) : Mr. Mukhtiyar Khan, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 18/02/2021 The petitioners have preferred this misc. petition under Section 482 Cr.P.C for protection of Life and Liberty from the private respondent.
After hearing the counsel for the petitioners and on an overall consideration of the facts and circumstances of the case, this Court deems it proper to direct the petitioners to appear (Downloaded on 18/02/2021 at 09:11:45 PM) (2 of 2) [CRLMP-1104/2021] before the Superintendent of Police, Bhilwara, 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. Stay petition is also decided accordingly.
(MANOJ KUMAR GARG),J 51-priyal/-
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