Karan Jain vs State Of Rajasthan (2025:Rj-Jd:8147)
2025 Latest Caselaw 6788 Raj

Rajasthan High Court - Jodhpur

Karan Jain vs State Of Rajasthan (2025:Rj-Jd:8147) on 7 February, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:8147]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 737/2025

1.       Karan Jain S/o Shri Lalit Kumar Jain, Aged About 29
         Years, R/o 402, Thackers House, 2418. East Street Camp,
         Pune (Maharashtra)
2.       Lalit Kumar Jain S/o Shri Megh Raj Kapoor Chand Jain,
         Aged About 57 Years, R/o 402, Thackers House, 2418.
         East Street Camp, Pune (Maharashtra)
3.       Sonal Jain W/o Shri Lalit Kumar Jain, Aged About 51
         Years, R/o 402, Thackers House, 2418. East Street Camp,
         Pune (Maharashtra)
4.       Mahek Jain D/o Shri Lalit Kumar Jain, Aged About 22
         Years, R/o 402, Thackers House, 2418. East Street Camp,
         Pune (Maharashtra)
5.       Rajendra Jain S/o Shri Ghewar Chand Jain, Aged About
         64    Years,     R/o     502,      Delta      Empress,      Sopan    Bagh,
         Ghorpadi, Pune (Maharashtra)
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Mahak Kocher W/o Karan Jain, D/o Shri Mahesh Kocher,
         R/o 83, Umaid Heritage, Ratanada, Jodhpur (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vinay Jain
                                   Mr. Darshan Jain
For Respondent(s)            :     Mr. N.S. Chandawat, DyGA
                                   Mr. Naman Mohnot



                HON'BLE MR. JUSTICE FARJAND ALI

Order

07/02/2025

1. In view of the factual report submitted by the learned DyGA,

as per which, after investigation, the offence is found proved only

against the petitioner No.1 Karan Jain (husband) and the

[2025:RJ-JD:8147] (2 of 2) [CRLMP-737/2025]

petitioner No.3 Sonal Jain (mother-in-law) and the petitioners

No.2, 4 and 5 have been exonerated from the charges, learned

counsel seeks withdrawal of the petition with liberty to agitate the

issue at the appropriate stage before the appropriate forum.

2. Accordingly, the instant criminal miscellaneous petition as

well as the stay petition is disposed of as withdrawn.

3. Since the offences alleged do not contain punishment of

more than 7 years, therefore, in light of the judgment rendered by

the Hon'ble Supreme Court in the case of Arnesh Kumar vs.

State of Bihar [AIR 2014 SC 2756], the investigating agency is

directed that in case they are intending to arrest the petitioners, a

prior notice of 30 days shall be given to them so that they may

exercise their legitimate rights.

(FARJAND ALI),J 42-Pramod/-

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