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Judgment
The petitioner has preferred this misc. petition under Section 482 Cr.P.C for protection of Life and Liberty from the private respondents.
Counsel for the petitioner submits that the petitioner filed a complaint before the Special Judge, SC/ST Act Cases Barmer against the private
respondents in which the Police after thorough investigation filed final report. Against filing of FR, the petitioner filed a protest petition before the trial
court in which the trial court fixed the date as 22.12.2020. Counsel submits that the private respondents are threatening the petitioner to withdraw the
protest petition and also threatening him for approaching the trial court.
In such circumstances, the petitioner seeks protection from this Court.
After hearing the counsel for the petitioner and on an overall consideration of the facts and circumstances of the case, this Court deems it proper to
direct the petitioner to appear before the Superintendent of Police, Barmer, who shall hear the grievance of the petitioner and if necessitated, provide
adequate security and protection to the petitioner.
Consequently, the present misc. petition stands disposed of.
Stay Petition is also decided.