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Judgment
In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
The petitioners have preferred this criminal misc. petition under Section 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.
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.
After hearing learned counsel for the parties as well as perusing the record of the case, this Court disposes of the present petition with the direction to
the petitioners to appear before the Station House Officer, Police Station Riyabadi, District Nagaur alongwith appropriate representation regarding
their grievance.
The Station House Officer, Police Station Riyabadi, District Nagaur shall in turn hear the grievance of the petitioners, and after analyzing the threat
perceptions, if necessitated, may pass necessary orders to provide adequate security and protection to the petitioners.
It is made clear that any observation in this order shall not affect any criminal and civil proceedings initiated against the petitioners.
Stay petition also stands disposed of.