Shivani Naval And Others vs State Of Rajasthan And Others

Yogendra Kumar Purohit, J

The petitioners have preferred this criminal writ petition under Article 226 of the Constitution of India for protection of Life and Liberty from the private respondent.

After hearing the learned counsel for the parties 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, Jodhpur, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners. Consequently, the present misc. petition stands disposed of.