Chhammi vs State Of Rajasthan (2025:Rj-Jd:27386)
2025 Latest Caselaw 10706 Raj

Rajasthan High Court - Jodhpur

Chhammi vs State Of Rajasthan (2025:Rj-Jd:27386) on 18 June, 2025

[2025:RJ-JD:27386]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR

    S.B. Criminal Miscellaneous Anticipatory Bail Application No.
                                 4041/2025

Chhammi W/o Ganpat Lal, Aged About 30 Years, R/o Gram
Panchayat Lal Ji Ki Dungari, Tehsil Chitalwana, Dist Jalore
Rajasthan.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Kamrendra Singh
                                Mr. Shekhar Mewara
For Respondent(s)         :     Mr. Narendra Singh Chundawat, PP


    HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

(VACATION JUDGE) Judgment

18/06/2025

This application for anticipatory bail under Section 482 of the

BNSS has been filed by the petitioner apprehending her arrest in

connection with FIR No.494/2021, registered at Police Station

Balotra, District - Barmer for the offences under Sections 420,

467, 468, 471 and 120-B of IPC and 3/6 of the Rajasthan Public

Examination (Prevention of Unfair Means) Act.

Learned counsel for the petitioner submits that the petitioner

is in custody in connection with FIR No.10/2024 registered at

Police Station SOG, Jaipur; therefore, it is prayed that as and

when she is required for interrogation in the present case, the

Investigating Agency may be directed to take necessary steps for

her custody strictly in accordance with the rules/norms/law.

[2025:RJ-JD:27386] (2 of 2) [CRLMB-4041/2025]

Learned Public Prosecutor agrees with the prayer made by

learned counsel for the petitioner.

In view of the limited prayer made by learned counsel for the

petitioner, the present criminal misc. anticipatory bail application

is disposed of with a direction to the concerned Investigating

Agency of the present FIR No.494/2021 registered at Police

Station Balotra, District Barmer that, as and when the petitioner is

required for interrogation in the present case, it shall take

necessary steps for her custody strictly in accordance with the

prescribed rules/norms/law.

(CHANDRA PRAKASH SHRIMALI),VJ 174-Mrityunjay Singh Rathore/-

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