Shrawan Kumar vs State Of Rajasthan (2025:Rj-Jd:2532)
2025 Latest Caselaw 4665 Raj

Rajasthan High Court - Jodhpur

Shrawan Kumar vs State Of Rajasthan (2025:Rj-Jd:2532) on 15 January, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:2532]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 8728/2024

Shrawan Kumar S/o Shri Parasmal, Aged About 29 Years,
Ramseen, Tehsil Pachpadra, Distt. Balotra (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Jasraj S/o Sh. Tarachand, Mungda, Tehsil Pachpadra,
         Distt. Balotra (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Dhirendra Singh, Sr. Advocate
                                with Mr. Jagdish Singh
For Respondent(s)         :     Mr. Vikram Rajpurohit, PP
                                Mr. Ravi Panwar



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/01/2025

1. In a subsequent development, after investigation charge-

sheet has been filed in the Court and cognizance of the offence

has been taken.

2. In this view of the matter, the misc. petition is disposed of

with liberty to the petitioner to seek for discharge on the grounds

which have been raised in this petition which would include

dichotomy, suicide note and statement of relatives.

3. Needles to say that the learned judge shall adher with the

provisions contained under BNS regarding question of charge and

shall consider the same as per the mandate of law. He shall also

take guidance from the landmark judgment of Hon'ble the

Supreme Court in the case of Union of India Vs. Prafulla

Kumar Samal and Ors., AIR 1979, SC 1168 and a reasoned

[2025:RJ-JD:2532] (2 of 2) [CRLMP-8728/2024]

speaking order shall be passed whether sufficient matter is there

on record or not to force the accused to fact the trial.

2. Accordingly, the instant petition as well as stay petition is

disposed of.

(FARJAND ALI),J 44-chhavi/-

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