Sonu Bana Alias Virendra Singh Ranawat vs State Of Rajasthan (2025:Rj-Jd:19936)
2025 Latest Caselaw 12198 Raj

Rajasthan High Court - Jodhpur

Sonu Bana Alias Virendra Singh Ranawat vs State Of Rajasthan (2025:Rj-Jd:19936) on 24 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19936]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2793/2025

Sonu Bana Alias Virendra Singh Ranawat S/o Mahendra Singh
Ranawat, Aged About 25 Years, R/o 18-G, Khempura Road,
Pratap Nagar, Nakoda, Girwa, Dist. Udaipur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Jalpesh S/o Prakash Kumar Navadiya, R/o 170, Ridhi
         Sidhi Society, Kamrej, District Surat (Gujarat).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jagatveer Singh Deora
For Respondent(s)         :     Mr. Narendra Gehlot, PP with
                                Mr. Omprakash Choudhary



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/04/2025

1. Heard the learned counsel for the petitioner, the learned

Public Prosecutor and perused the FIR as well as the factual report

dated 21.03.2025 submitted by the learned Public Prosecutor.

2. Considering the submission that there was a dispute between

the parties with regard to liquidation of some amount relatable to

a business and the fact that the things went sour at a subsequent

stage and further taking into account the fact that investigation

has been completed but in none of the charged offence contain

punishment of more than seven years, it is deemed appropriate to

direct the accused to join the investigation. He shall not be

arrested in connection with FIR No.134/2025 of Police Station

Pratapnagar, District Udaipur. His interrogation shall be endorsed

[2025:RJ-JD:19936] (2 of 2) [CRLMP-2793/2025]

in the case diary. If the charge-sheet is to be filed then instead

ofaffecting arrest at once, he shall be intimated to appear before

the trial Court where the charge sheet would be submitted. On the

day of filing of the charge-sheet and upon the appearance of the

petitioner, the petitioner shall move a bail application and

whereupon the learned trial Court shall decide the same in

accordance with law.

3. The Agency and the learned trial Court shall adhere with the

guidelines issued in the judgment rendered by Hon'ble Supreme

Court in the case of Arnesh Kumar v. State of Bihar [AIR

2014 SC 2756].

4. Stay petition stands disposed of.

(KULDEEP MATHUR),J 233-divya/-

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