Rajasthan High Court - Jodhpur
Narsingh Ram vs State Of Rajasthan (2025:Rj-Jd:37610) on 21 August, 2025
[2025:RJ-JD:37610]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6838/2025
Narsingh Ram S/o Faganram, Aged About 85 Years, Resident Of
Maliyo Ka Mohla, Nathusar Bas, Nayashahar, Bikaner.
----Petitioner
Versus
1. State Of Rajasthan, Through The Public Prosecutor
2. Rajkumar Gahlot S/o Aasharam, Resident Of Jail Road Dr
Subh Kochar Ke Ghar Pass, Gujaro Ka Mohlla, Bikaner
(Raj)
----Respondents
For Petitioner(s) : Mr. Ajay Vyas.
For Respondent(s) : Mr. Narendra Gehlot, PP.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
21/08/2025
1. After arguing for some time, 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 is disposed of
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
[2025:RJ-JD:37610] (2 of 2) [CRLMP-6838/2025]
consideration. The representation shall be decided within a period
of 30 days from the date of receipt of the same.
4. Till 30 days from the date of filing of representation, the
petitioner shall not be arrested in connection with FIR
No.175/2025, registered at the Police Station Nayasahar, District
Bikaner.
5. The offences alleged against the petitioner are under
Sections 420, 467, 468 and 471 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. The petitioner shall be at liberty
take up all the issues at appropriate stage.
6. Pending applications, if any, stand disposed of.
(MUKESH RAJPUROHIT),J
100-/Jitender//-
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