Rajasthan High Court - Jodhpur
Priya vs State Of Rajasthan on 27 April, 2023
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 536/2023
1. Priya D/o Vinod, Aged About 20 Years, W/o Krishnan
Kumar Verma, R/o Ward No. 19, Jaitusar, District Sikar,
Presently Residing At Shastri Nagar, Devgarh, District
Rajsamand (Rajasthan)
2. Krishan Kumar Verma S/o Prabhu Dayal Verma, Aged
About 27 Years, R/o Ward No. 9, Dheerajpura Presently
Residing At Shastri Nagar, Devgarh, District Rajsamand
(Rajasthan)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. The Superintendent Of Police, District Rajsamand.
3. The Superintendent Of Police, District Sikar.
4. The Station House Officer, P.s. Ringus, Sikar.
5. The Station House Officer, P.s. Bhim, Rajsamand.
6. Ajay Kumar S/o Sitaram, R/o Jetusar Road, Ward No. 19,
Ringus, District Sikar.
7. Vinod Mawar S/o Sitaram, R/o Jetusar Road, Ward No.
19, Ringus, District Sikar.
8. Pintu Mawar S/o Sitaram, R/o Jetusar Road, Ward No. 19,
Ringus, District Sikar.
9. Sitaram Mawar S/o Raghnunath, R/o Jetusar Road, Ward
No. 19, Ringus, District Sikar.
10. Suresh Kayat S/o Ram Dayal, R/o Sitawadi, Jhotwara,
District Jaipur.
11. Mahesh Kayat S/o Ram Dayal, R/o Jetusar Road, Ward
No. 19, Ringus, District Sikar.
12. Manoj Kayat S/o Ram Dayal, R/o Jetusar Road, Ward No.
19, Ringus, District Sikar.
----Respondents
For Petitioner(s) : Mr. D.S. Rathore
For Respondent(s) : Ms. Anita Gehlot, PP
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(2 of 2) [CRLW-536/2023]
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 27/04/2023 The petitioners have preferred this writ petition under Article 226 of Constitution of India for protection of Life and Liberty from the private respondent(s).
After hearing 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 before the Superintendent of Police, Rajsamand, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners.
Consequently, the present writ petition stands disposed of. Stay petition also stands disposed of.
(MANOJ KUMAR GARG),J 79-Rashi/-
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