AJAYPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Writ Petition No. 580/2025 along with four batch of Misc. Petitions, are intrinsically relatable to the lodging of F.I.R. No. 127/2022, Police Station Sanderav, District Pali, therefore, arguments were heard together with the consent of the parties and are being decided by this common order.

(2.) The impugned F.I.R. was lodged against around 53 accused persons, including the petitioners, at the instance of the SHO of Police Station Sanderav, alleging, inter alia, that a meeting for the distribution of water from Jawai Bandh was to be conducted on 2/1/2022 at the headquarter by the Divisional Commissioner, Jodhpur. Traditionally, this meeting has always taken place at the Dam Inspection Bhawan, Sumerpur, owing to the rationale that it pertains to the distribution of water from Jawai Bandh, therefore, the test and related assessments are to be conducted in the Dam Inspection Bhawan where it is convenient for the farmers to attend the same. There appears a serious disappointment and wrath among the farmers of Jawai Bandh area and Sumerpur and perhaps they did their level best to convince the senior officers to hold the meeting as per the tradition, in view of the past practice and in the interest of the farmers, so that their voice could be heard. However, the meeting was suddenly scheduled at a different venue, possibly depriving the farmers of a fair opportunity to present their grievances. As a result, several farmers left their agricultural fields and offices to make a democratic protest near the highway area at Sumerpur.

(3.) This Court has heard the learned Counsel for the parties and perused the FIR, the factual report, and the other materials placed on record.