SITARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this criminal misc. petition under Sec. 482 Cr.P.C. for issuance of necessary directions to the official respondents to provide adequate security and protection to the petitioners on the ground that the petitioners who being major are living in the company of each other but the company of the petitioners is not palatable to the relatives of the petitioner No.1 and they are facing grave threat of life and liberty at their hands.

(2.) After hearing the learned counsel for the parties and on an overall consideration of the facts and circumstances of the case, this Court is of the view that nobody can be permitted to take law in his own hands merely because the petitioners being major are living in the company of each other. Thus, 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 take appropriate steps for safety and security of the petitioners as they are apprehending untoward incident at the hands of family members of the petitioner No. 1.

(3.) Consequently, the present misc. petition stands disposed of by issuing direction to the Superintendent of Police, Jodhpur Rural to take appropriate steps for safety and security of the petitioners at the hands of those, who are opposed to their relationship.