LATA CHANDRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this 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 they are facing grave threat of life and liberty at the hands of private respondents.

(2.) Learned counsel for the petitioners submits that Article 21 of the Constitution of India provides for right to life and personal liberty under the ambit of fundamental rights and any threat to the same amounts to violation of the same.

(3.) Heard learned counsel for the parties as well as perused the record of the case.