Bhupendra Singh vs State Of Rajasthan (2025:Rj-Jd:655)
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Rajasthan High Court - Jodhpur

Bhupendra Singh vs State Of Rajasthan (2025:Rj-Jd:655) on 6 January, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:655]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Criminal Misc(Pet.) No. 8056/2024

1.       Bhupendra Singh S/o Sh. Jasbir Singh, Aged About 44
         Years, Regional Manager, At Jaipur Branch, Jaipur, Hdb
         Financial Services Ltd. R/o 1073, Sector 12, Phase-2,
         Sonipat, Haryana.
2.       Sushil Kumar S/o Sh. Dharam Pal, Aged About 45 Years,
         Collection Manager Cv At Abohar Branch, Abohar, Hdb
         Financial Services Ltd. R/o St No 02, Purani Suraj Nagri,
         Abohar 152116 Dist. Fazilka Punjab.
3.       Manoj Kumar Singh S/o Sh. Satyavir Singh, Aged About
         46 Years, Cluster Manager At Rothak, Hdb Financial
         Services Ltd. R/o Chitiang (78) Mahendragarh, Haryana.
4.       Vikram Jain S/o Sh. Munnalal Jain, Aged About 46 Years,
         Regional      Business       Head,       At    Wilson      House   Branch,
         Mumbai, Hdb Financial Services Ltd. R/o Flat No. 403,
         Rosebay Tower, Green Vally Society, Near Green Filed
         Society, Faridabad, Nhpc Colony, Faridabad, Haryana.
5.       Ajay Kumar Thakur S/o Sh. Jagmohan Thakur, Aged
         About 48 Years, Head- Asset Finance, At Chandigarh
         Sector 7 Branch, Chandigarh, Hdb Financial Services Ltd.
         R/o Flat No. 220, Floor No.2 Tower No.5, Sbp South City,
         Vip Road, Zirakur, Sas Nagar Mohali, Punjab.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Rajesh Jindal S/o Banshidhar, R/o 17 District Centre,
         Jawahar Nagar, Sri Ganganagar.
                                                                    ----Respondents


For Petitioner(s)            :     None present
For Respondent(s)            :     Mr. Vikram Rajpurohit, Dy.G.A.
                                   Mr. Abhishek Aggarwal



                   HON'BLE MR. JUSTICE FARJAND ALI

Order

06/01/2025

[2025:RJ-JD:655] (2 of 2) [CRLMP-8056/2024]

1. At the outset, learned counsel for the State contends that

the investigation has not been concluded till now. In this view of

the matter and looking to the fact that Sections 41 and 41A of the

CrPC are applicable 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.

2. In view of the above, the instant misc. petition is disposed of

and it is deemed appropriate to direct that in the event offence is

found proved, no arrest shall be made at once instead thereof a

prior notice of thirty days shall be given to the petitioners.

3. Stay petition also stands disposed of.

(FARJAND ALI),J 241-Samvedana/-

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