Sugana Devi vs State Of Rajasthan (2025:Rj-Jd:30023)
2025 Latest Caselaw 2109 Raj

Rajasthan High Court - Jodhpur

Sugana Devi vs State Of Rajasthan (2025:Rj-Jd:30023) on 10 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:30023]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Criminal Misc(Pet.) No. 4539/2025

Sugana Devi Spouse/o Rakesh, Aged About 43 Years, Indra
Colony, Kotwali Pali, District- Pali (Raj.) Presently At House No.
470, Indra Colony, Pali (Raj)
                                                                        ----Petitioner
                                        Versus
1.          State Of Rajasthan, State Of Rajasthan Through Public
            Prosecutor
2.          Sukan Raj S/o Choga Ram, R/o H. No. 685, Bapu Nagar
            Vistar Pali, Kotwali Pali, District- Pali (Raj.)
                                                                     ----Respondents


For Petitioner(s)             :     Mr. D.S. Gharsana
For Respondent(s)             :     Mr. Narendra Gehlot, PP



               HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

10/07/2025

1. By way of filing the present criminal misc. petition under

Section 528 BNSS, the petitioner has prayed for the following

reliefs:-

"It is, therefore, most humbly prayed that this Misc. Petition may kindly be allowed and FIR No.0249/2025 dated 03.05.2025 registered at police station Kotwali Pali, District Pali (Raj.) for offences under Sections 306 of BNS, 2023, may kindly be quashed and set aside; ......."

2. Heard learned counsel for the parties and perused the

material as made available to this Court as well as gone through

the niceties of the matter.

3. Having perused the impugned FIR, this Court prima facie

finds that the offences alleged to have been committed by the

petitioner are either triable by a court of Magistrate and/or do not

contain the maximum punishment of more than seven years, and

[2025:RJ-JD:30023] (2 of 2) [CRLMP-4539/2025]

keeping in mind the provisions contained in Section 35 BNSS

(Section 41, 41-A Cr.P.C.) as well as the judgment passed by the

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

of Bihar, reported in AIR 2014 SC 2756, the dictum of which

squarely applies mutatis mutandis to the present case, it is

directed that in case, the arrest of the petitioner is found to be

absolutely necessary by the Investigating Agencies, instead of

affecting the arrest of the petitioner at once, a prior notice of 20

days shall be given to him so that he may exercise his rights.

Needless to say that the petitioner is not precluded from raising

his grievance before the trial Court at an appropriate stage.

4. With the aforesaid direction, the misc. petition filed under

Section 528 BNSS (482 Cr.P.C.) as well as stay application are

disposed of.

(KULDEEP MATHUR),J 111-divya/-

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