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Vishav Deepak Jyani vs State Of Rajasthan (2025:Rj-Jd:34567)
2025 Latest Caselaw 4280 Raj

Citation : 2025 Latest Caselaw 4280 Raj
Judgement Date : 5 August, 2025

Rajasthan High Court - Jodhpur

Vishav Deepak Jyani vs State Of Rajasthan (2025:Rj-Jd:34567) on 5 August, 2025

[2025:RJ-JD:34567]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 6008/2025

1.       Vishav Deepak Jyani S/o Ramesh Kant Jyani, Aged About
         39 Years, R/o Jyani Farm House, Chak 15 Hmh, Ward No.
         31,   Hanumangarh      Town,   District Hanumangarh,
         Rajasthan
2.       Ramesh Kant Jyani S/o Ram Savroop Jyani, Aged About
         71 Years, Jyani Farm House, Chak 15 Hmh, Ward No. 31,
         Hanumangarh Town, District Hanumangarh, Rajasthan
3.       Kiran Jyani W/o Ramesh Kant Jyani, Aged About 60 Years,
         Jyani Farm House, Chak 15 Hmh, Ward No. 31,
         Hanumangarh Town, District Hanumangarh, Rajasthan
4.       Devender Kant Jyani S/o Ram Savroop Jyani, Aged About
         69 Years, Jyani Farm House, Chak 15 Hmh, Ward No. 31,
         Hanumangarh Town, District Hanumangarh, Rajasthan
                                                                  ----petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Shalu W/o Vishav Deepak Jyani, Aged About 27 Years, R/
         o Fatuhi, Hindumalkot, Tehsil And District Sri Ganganagar,
         Rajasthan Currently Residing At Gali No. 3, Ward No.
         09/13, Purani Abadi, Sri Ganganagar, District Sri
         Ganganagar, Rajasthan.
                                                                 ----Respondents


For petitioners(s)        :     Mr. Venkat Poonia
For Respondent(s)         :     Mr. Sriram Choudahry, PP
                                Mr. A.R. Malkani for complainant



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

05/08/2025

1. Mr. A.R. Malkani, learned counsel puts in appearance on

behalf of the respondent No.2. Hence, service is complete.

2. Learned counsel for the petitioners does not want to press the

instant criminal misc. petition. However, he seeks liberty for the

[2025:RJ-JD:34567] (2 of 3) [CRLMP-6008/2025]

petitioners to submit a representation to the concerned

Superintendent of Police with appropriate directions to decide the

same and issue necessary instructions to the concerned

Investigating Officer.

3. Accordingly, the instant criminal misc. petition as well as stay

petition are dismissed as not pressed with liberty to the petitioners

to submit a detailed representation to the concerned

Superintendent of Police averring therein all the grounds which

have been raised in this petition within a period of 10 days from

the date of receipt of a copy of this order.

4. In the event, the representation is submitted, the concerned

Superintendent of Police is directed to minutely and objectively

consider the contents of the same and thereafter, issue necessary

instructions to the Investigating Officer. All the relevant

documents with the representation shall also be taken into

consideration. The representation shall be decided within a period

of 30 days from the date of receipt of the same. Till the

representation is decided, the petitioners shall not be arrested in

connection with FIR No.88/2025 registered at the Police Station

Mahila Thana (Ganga Nagar), District Ganga Nagar.

5. The offences alleged against the petitioners are under Sections

406 and 498-A of the BNS. Thus, the provisions contained under

Section 35 of BNSS (Sections 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, it is deemed appropriate to direct the investigating

officer that in the event, the offences are found to be proved and

[2025:RJ-JD:34567] (3 of 3) [CRLMP-6008/2025]

the arrest of the petitioners is absolutely necessary, then instead

of affecting arrest at once, a prior notice of 15 days shall be given

to the petitioners. Further the petitioners shall be at liberty to

raise all permissible objections and issues before the trial court at

the appropriate stage of proceedings

6. Pending applications, if any, stand disposed of.

(MUKESH RAJPUROHIT),J 67-Hanuman/-

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