Rajasthan High Court - Jodhpur
Aamana Bano vs State Of Rajasthan (2025:Rj-Jd:36261) on 13 August, 2025
[2025:RJ-JD:36261]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6176/2025
1. Aamana Bano W/o Panne Khan, Aged About 66 Years, R/o
Resident Of Chawda Nagar, Post-Barnel, Tehsil-Jayal
District Nagaur
2. Panne Khan S/o Manglu Khan, Aged About 70 Years,
Resident Of Chawda Nagar, Post-Barnel, Tehsil--Jayal
District Nagaur
3. Bilal Khan S/o Panne Khan, Aged About 37 Years,
Resident Of Chawda Nagar, Post-Barnel, Tehsiljayal
District Nagaur.
4. Aslam Khan S/o Panne Khan, Aged About 29 Years,
Resident Of Chawda Nagar, Post-Barnel, Tehsiljayal
District Nagaur
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Bilal Khan S/o Panne Khan, Resident Of Deswali, Tehsil
Jayal District Nagaur
----Respondents
For Petitioner(s) : Mr. B.R. Chahar
For Respondent(s) : Mr. Narendra Singh Chandawat, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
13/08/2025
Learned Public Prosecutor submits that as per the factual
report dated 09.08.2025, submitted by the Investigating Officer,
the petitioner Nos.2 to 4 have not been found to be involved in the
[2025:RJ-JD:36261] (2 of 3) [CRLMP-6176/2025]
commission of crime; whereas the allegation has been found to be
proved against the petitioner No.1.
After arguing for some time, learned counsel for the
petitioners does not want to press the instant criminal misc.
petition. However, he seeks liberty only for the petitioner No.1 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.
Accordingly, the instant criminal misc. petition is disposed of
as not pressed with the liberty only to the petitioner No.1 to
submit a detailed representation alongwith judgment passed by
the Hon'ble Apex Court in the case of Karan Singh Vs. State of
Haryana [criminal Appeal No.1076/2014] 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.
In the event, the representation is submitted by the
petitioner No.1, 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 alongwith judgment passed by the
Hon'ble Apex Court in case of Karan Singh (supra). The
representation shall be decided within a period of 30 days from
the date of receipt of the same. The parties will be at liberty to
approach this Court again, if grievance persists.
Till 30 days from the date of filing of representation, the
petitioner No.1 shall not be arrested in connection with FIR
[2025:RJ-JD:36261] (3 of 3) [CRLMP-6176/2025]
No.78/2025 registered at the Police Station Khatu Badi, District
Nagaur.
Stay petition also stands disposed of.
(MUKESH RAJPUROHIT),J
280-Hanuman/-
Powered by TCPDF (www.tcpdf.org)
