Rajasthan High Court - Jodhpur
Vinod Kumar Chanal vs State Of Rajasthan (2025:Rj-Jd:34626) on 5 August, 2025
[2025:RJ-JD:34626]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6011/2025
1. Vinod Kumar Chanal S/o Late Shri Santosh, Aged About
33 Years, R/o 9 Nakoda Nagar, Sector No.03, Near Indane
Gas Godown, Manwa Kheda, Udaipur, District Udaipur.
2. Savita Chanal W/o Late Shri Santosh, Aged About 53
Years, R/o 9 Nakoda Nagar, Sector No.03, Near Indane
Gas Godown, Manwa Kheda, Udaipur, District Udaipur.
3. Tara Chanal W/o Late Shri Santosh, Aged About 40 Years,
R/o 9 Nakoda Nagar, Sector No.03, Near Indane Gas
Godown, Manwa Kheda, Udaipur, District Udaipur.
4. Dilip Chanal S/o Late Shri Santosh, Aged About 30 Years,
R/o 9 Nakoda Nagar, Sector No.03, Near Indane Gas
Godown, Manwa Kheda, Udaipur, District Udaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Aarti D/o Tara Chand, R/o Railway Colony, Sojat Road,
Pali, Rajasthan.
----Respondents
For Petitioner(s) : Ms. Komal R Verma
For Respondent(s) : Mr. Sriram Choudhary, PP
Mr. A.R. Malkani
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
petitioners to submit a representation to the concerned
Superintendent of Police with appropriate directions to decide the
[2025:RJ-JD:34626] (2 of 3) [CRLMP-6011/2025]
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.65/2025 registered at the Police Station
Sojat Road, District Pali.
5. The offences alleged against the petitioners are under Sections
85, 316(2), 115(2) 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
the arrest of the petitioners is absolutely necessary, then instead
of affecting arrest at once, a prior notice of 15 days shall be given
[2025:RJ-JD:34626] (3 of 3) [CRLMP-6011/2025]
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
68-Hanuman/-
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