BHAGWAN KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred the present misc. petition under Sec. 482 Cr.P.C. for issuance of necessary directions to the respondent authorities to provide adequate security and protection to them, as they are facing grave threat to their life and liberty at the hands of family members of the petitioner No.1.

(2.) Though no specific instance or imminent threat has been pleaded but considering the submissions made by learned counsel for the petitioners and having regard to the facts and circumstances of the case, this Court is of the opinion that if the petitioners are having any apprehension or threat perception about their life and liberty from their relatives, they may move appropriate representation before the Superintendent of Police Sri Ganganagar indicating their concern with the name(s) of probable assailants.

(3.) If any such representation is moved by the petitioners, the Superintendent of Police, Sri Ganganagar shall consider the same and after analysing the factual situation pass necessary orders or take action to ward off any untoward incident.