Suresh Salvi vs State Of Rajasthan (2025:Rj-Jd:33953)
2025 Latest Caselaw 3628 Raj

Rajasthan High Court - Jodhpur

Suresh Salvi vs State Of Rajasthan (2025:Rj-Jd:33953) on 1 August, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:33953]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 6140/2025

Suresh Salvi S/o Chandra Prakash, Aged About 32 Years, Salvi
Mohalla, Parsoli, Chittorgarh, Rajasthan
                                                                     ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through Pp
2.         Onkar Lal Gurjar S/o Mangi Lal Gurjar, Jogela Kalesariya,
           Devgarh, Rajsamand, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Naman Mohnot
For Respondent(s)          :     Mr. Narendar Gehlot, PP



             HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/08/2025

1. By way of filing the present criminal misc. petition

under Section 528 BNSS, the petitioner has prayed for the

following reliefs:-

"It is, therefore, most humbly and respectfully prayed that this Criminal Misc. Petition may kindly be allowed and the F.I.R. No. 47/2024 dated 07.03.2024 registered at P.S. Raipur (Bhilwara), Bhilwara and consequential Proceeding in pursuance of the said FIR for Offence under Sections 420, 406, 120-B of IPC may kindly be quashed and set-aside. ..."

2. Heard learned counsel for the parties and perused the

material as made available to this Court as well as gone through

the niceties of the matter.

3. Having perused the impugned FIR, this Court prima facie

finds that the offences alleged to have been committed by the

petitioner are either triable by a court of Magistrate and/or do not

contain the maximum punishment of more than seven years, and

[2025:RJ-JD:33953] (2 of 2) [CRLMP-6140/2025]

keeping in mind the provisions contained in Section 35 BNSS

(Section 41, 41-A Cr.P.C.) as well as the judgment passed by the

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

of Bihar, reported in AIR 2014 SC 2756, the dictum of which

squarely applies mutatis mutandis to the present case, it is

directed that in case, the arrest of the petitioner is found to be

absolutely necessary by the Investigating Agencies, instead of

affecting the arrest of the petitioner at once, a prior notice of 10

days shall be given to him so that he may exercise his rights.

Needless to say that the petitioner is not precluded from raising

his grievance before the trial Court/ this Court at an appropriate

stage.

4. With the aforesaid direction, the misc. petition filed under

Section 528 BNSS (482 Cr.P.C.) as well as stay application are

disposed of.

(KULDEEP MATHUR),J 56-divya/-

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