Rajasthan High Court - Jodhpur
Sema Chouhan vs State Of Rajasthan (2025:Rj-Jd:37200) on 20 August, 2025
[2025:RJ-JD:37200]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4027/2025
1. Seema Chouhan W/o Rajesh Panwar, Aged About 48
Years, R/o Juni Bager, Mahamandir, Jodhpur.
2. Rajesh Panwar S/o Madan Singh, Aged About 49 Years, R/
o Juni Bager, Mahamandir, Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Dhanraj S/o Kanyalal, R/o Bagdho Li Dhani, Dhankoli,
Maulasar, Didwana-Kuchaman, Rajasthan.
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 3950/2025
1. Sema Chouhan W/o Rajesh Panwar, Aged About 48 Years,
Juni Bager Mahamandir Jodhpur
2. Rajesh Panwar S/o Madan Singh, Aged About 49 Years,
Juni Bager Mahamandir Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Public Prosecutor
2. Dalpat Singh S/o Samundar Singh, Shahji Ka Baghicha,
Kuchaman City Deedwana, Kuchaman Rajasthan
----Respondents
S.B. Criminal Misc(Pet.) No. 3951/2025
1. Sema Chouhan W/o Rajesh Panwar, Aged About 48 Years,
Juni Bager Mahamandir Jodhpur
2. Rajesh Panwar S/o Madan Singh, Aged About 49 Years,
Juni Bager Mahamandir Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Public Prosecutor
2. Mahipal Singh S/o Chagan Singh, Kokpura, Kuchaman
City, Didwana Kuchaman Rajasthan
----Respondents
(Downloaded on 20/08/2025 at 09:54:06 PM)
[2025:RJ-JD:37200] (2 of 6) [CRLMP-4027/2025]
For Petitioner(s) : Mr. Ankur Mathur
Mr. Gopal Sandu
For Respondent(s) : Mr. Narendra Singh, PP
Mr. V.K. Bhadu
Mr. Rakesh Arora
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
20/08/2025
S.B. Criminal Misc(Pet.) No. 4027/2025
1. Learned counsel for the petitioner does not want to press the
instant criminal misc. petition. However, he seeks liberty for the
petitioner 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.
2. Accordingly, the instant criminal misc. petition as well as stay
petition are dismissed as not pressed with liberty to the petitioner
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 07 days from
the date of receipt of a copy of this order.
3. 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
[2025:RJ-JD:37200] (3 of 6) [CRLMP-4027/2025]
representation is decided, the petitioner shall not be arrested in
connection with FIR No.137/2025 registered at the Police Station
Kuchaman City, District Deedwana-Kuchaman.
4. The offences alleged against the petitioner are under Sections
420, 406 and 120-B of IPC. 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 petitioner is absolutely necessary, then instead of
affecting arrest at once, a prior notice of 15 days shall be given to
the petitioner. Further the petitioner shall be at liberty to approach
this Court, if occasion arises.
5. Pending applications, if any, stand disposed of.
S.B. Criminal Misc(Pet.) No. 3950/2025
1. Learned counsel for the petitioner does not want to press the
instant criminal misc. petition. However, he seeks liberty for the
petitioner 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.
2. Accordingly, the instant criminal misc. petition as well as stay
petition are dismissed as not pressed with liberty to the petitioner
to submit a detailed representation to the concerned
Superintendent of Police averring therein all the grounds which
[2025:RJ-JD:37200] (4 of 6) [CRLMP-4027/2025]
have been raised in this petition within a period of 07 days from
the date of receipt of a copy of this order.
3. 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 petitioner shall not be arrested in
connection with FIR No.387/2024 registered at the Police Station
Kuchaman City, District Deedwana-Kuchaman.
4. The offences alleged against the petitioner are under Sections
420, 406, 467 and 468 of IPC. 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 petitioner is absolutely necessary, then instead of
affecting arrest at once, a prior notice of 15 days shall be given to
the petitioner. Further the petitioner shall be at liberty to approach
this Court, if occasion arises.
5. Pending applications, if any, stand disposed of.
[2025:RJ-JD:37200] (5 of 6) [CRLMP-4027/2025]
S.B. Criminal Misc(Pet.) No. 3951/2025
1. Learned counsel for the petitioner does not want to press the
instant criminal misc. petition. However, he seeks liberty for the
petitioner 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.
2. Accordingly, the instant criminal misc. petition as well as stay
petition are dismissed as not pressed with liberty to the petitioner
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 07 days from
the date of receipt of a copy of this order.
3. 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 petitioner shall not be arrested in
connection with FIR No.278/2024 registered at the Police Station
Kuchaman City, District Deedwana-Kuchaman.
4. The offences alleged against the petitioner are under Sections
420 and 406 of IPC. 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
[2025:RJ-JD:37200] (6 of 6) [CRLMP-4027/2025]
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
petitioner is absolutely necessary, then instead of affecting arrest
at once, a prior notice of 15 days shall be given to the petitioner.
Further the petitioner shall be at liberty to approach this Court, if
occasion arises.
5. Pending applications, if any, stand disposed of.
(MUKESH RAJPUROHIT),J
43-45-mSingh/-
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