Kartik Acharya vs State Of Rajasthan (2025:Rj-Jd:25283)
2025 Latest Caselaw 10213 Raj

Rajasthan High Court - Jodhpur

Kartik Acharya vs State Of Rajasthan (2025:Rj-Jd:25283) on 23 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:25283]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 3899/2025

Kartik Acharya S/o Shambhulal, Aged About 27 Years, R/o New
Iras, Tehsil And District Udaipur.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through PP.
2.       Nishkinchana     Dadheech           W/o      Kartik     Achrayan,    R/o
         Hadirani College Ke Samne, Sobhagpura, Ps Sukher
         District Udaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ashutosh Sharma
For Respondent(s)         :     Mr. Shriram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

23/05/2025

1. The instant criminal petition has been filed under Section

528 BNSS by the petitioner seeking quashing of the FIR

No.73/2025 lodged at Police Station Mahila Thana (Udaipur),

District Udaipur, for the offences punishable under Sections 498-A

and 406 of IPC.

2. The factual report dated 20.05.2025 received by the learned

Public Prosecutor from the office of the SHO, Police Station Mahila

Thana (Udaipur), District Udaipur is taken on record.

3. 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.

4. This Court, upon a perusal of the case file and the factual

report, prima facie finds that the offences alleged to have been

[2025:RJ-JD:25283] (2 of 2) [CRLMP-3899/2025]

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 keeping in mind the provisions

contained in Section 41, 41-A Cr.P.C. as well as the judgment

passed by Hon'ble the 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 one month shall be given to him so that he may exercise

his rights. Needless to say that the petitioner is not precluded

from ventilating his grievances before this Court or trial Court if

occasion so arises at an appropriate stage.

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

Section 528 BNSS as well as stay application are disposed of.

(KULDEEP MATHUR),J 46-Dinesh/-

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