Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vikramjit Bishnoi vs State (2023:Rj-Jd:38892)
2023 Latest Caselaw 9177 Raj

Citation : 2023 Latest Caselaw 9177 Raj
Judgement Date : 6 November, 2023

Rajasthan High Court - Jodhpur
Vikramjit Bishnoi vs State (2023:Rj-Jd:38892) on 6 November, 2023
Bench: Farjand Ali

[2023:RJ-JD:38892]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6376/2019

Vikramjit Bishnoi S/o Shri Krishna Lal, Aged About 32 Years, B/c Bishnoi, R/o Ward No. 01, Longwala, Tehsil Pilibangan, District Hanumangarh (Raj.).

----Petitioner Versus

1. State, Through P.p.

2. Gurpreet Singh S/o Shri Jeet Singh, B/c Jat Sikh, R/o 43 Gb, Srivijaynagar, District Sri Ganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh, Senior Advocate, assisted by Ms. Priyanka Borana For Respondent(s) : Mr. Mukhtyar Khan, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/11/2023

1. Learned counsel for the petitioner submits that the offences

involved in case are triable by a Court of Magistrate, for which the

provisions contained under Section 41 and 41A of the CrPC are

applicable mutatis mutandis and the judgment rendered by

Hon'ble Supreme Court in the case of Arnesh Kumar v. State of

Bihar [AIR 2014 SC 2756] applies squarely in the present case,

therefore, the instant criminal miscellaneous petition may be

disposed of with appropriate directions to protect the petitioner

from arrest in the eventuality of filing of charge-sheet against him.

2. Having heard and considered the submissions advanced by

the learned counsel for the parties, this court is of the opinion that

[2023:RJ-JD:38892] (2 of 2) [CRLMP-6376/2019]

the prayer made by the learned counsel for the petitioner is just

and reasonable.

3. Accordingly, the instant criminal miscellaneous petition is

disposed of with the direction that in the event of filing charge-

sheet against the petitioner, he shall be directed to remain present

before the court concerned on the date fixed for filing the charge-

sheet and he shall appear before the Court of Magistrate and then

move a regular bail application, whereafter the learned Magistrate

shall release the accused on bail on the very same day on the

amount of surety and bonds as he deems fit.

(FARJAND ALI),J 532-Pramod/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter