Omprakash vs State Of Rajasthan (2025:Rj-Jd:26311)
2025 Latest Caselaw 10526 Raj

Rajasthan High Court - Jodhpur

Omprakash vs State Of Rajasthan (2025:Rj-Jd:26311) on 28 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:26311]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2897/2025

1.       Omprakash S/o Hariram Kaswa, Aged About 19 Years,
         Resident Of K.a.m. School Ke Pass, Choudhary Colony,
         Bikaner, District Bikaner(Raj.).
2.       Ashok Kumar Karwasara S/o Dipa Ram, Aged About 19
         Years,      Resident     Of     Mokha        Khalsa,        Bikaner,   District
         Bikaner(Raj.).
3.       Gopi Kishan S/o Hariram Kaswa, Aged About 24 Years,
         Resident Of K.a.m. School Ke Pass, Choudhary Colony,
         Bikaner, District Bikaner (Raj.).
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Public Prosecutor.
2.       Ajay     S/o   Jetharam,          Resident        Of       Dulmera     Station,
         Lunkaransar, Dist. Bikaner (Raj.).
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Ramesh Suthar
For Respondent(s)            :     Mr. Deeapk Choudhary, GA cum AAG
                                   with Mr. Kuldeep Singh Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

28/05/2025

The instant misc. petition under Section 528 BNSS has been filed

by the petitioners for quashing of FIR No.45/2025, Police Station

Lunkaransar, District Bikaner for offences under Sections 115(2),

126(2), 109(1), 324(2) & 189(4) of BNS.

After hearing learned counsel for the petitioners and taking into

consideration the material available on record, I am not inclined to

quash the FIR. However, liberty is granted to the petitioners to file

representation along with relevant documents before the concerned

[2025:RJ-JD:26311] (2 of 2) [CRLMP-2897/2025]

Investigating Officer within a period of fifteen days. The Investigating

Officer shall take up all the facts as well as representation, if any, filed

on behalf of the petitioners and complete the investigation by

considering them strictly in accordance with law within a period of one

month from the date of filing of the representation.

The instant misc. petition filed by the petitioners is disposed of

accordingly.

Stay petition is also disposed of.

For a period of four weeks from today, the petitioners shall not be

arrested in connection with FIR No.45/2025, Police Station Lunkaransar,

District Bikaner.

(MANOJ KUMAR GARG),J 32-mSingh/-

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