Citation : 2025 Latest Caselaw 15880 Raj
Judgement Date : 20 November, 2025
[2025:RJ-JD:50299]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4788/2019
1. Manoj Vyas S/o Shri Dwarkadas Vyas, Aged About 43
Years, By Caste Brahmin, R/o House No. 409, Inderraj
Society, First Floor, Near Inder Vihar Colony, Jodhpur.
2. Jitendra Purohit S/o Shri Rajendra Prasad Purohit, Aged
About 38 Years, By Caste Brahmin, R/o House No. 221-B,
Shyam Nagar, Jodhpur.
----Petitioners
Versus
1. State, Through P.p.
2. Anand Vyas S/o Shri Bhagwan Das Vyas, Kikani Vyaso Ka
Chowk, Dau Kaka Ki Gali, Naya Sahar, Bikaner.
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 4678/2019
1. Sangeeta Vyas W/o Shri Manoj Kumar, Aged About 42
Years, By Caste Brahmin, Resident Of House No. 409,
Inderraj Society, First Floor, Near Inder Vihar Colony,
Jodhpur.
2. Kishan Gopal Bohra S/o Shri Amar Das, Aged About 49
Years, By Caste Brahmin, Resident Of Hatriyo Ka Chowk,
Pungal Pada, Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Anand Vyas S/o Shri Bhagwan Das Vyas, Resident Of
Kikani Vyaso Ka Chowk, Dau Kaka Ki Gali, Naya Sahar,
Bikaner.
----Respondents
For Petitioner(s) : Mr. Ajay Vyas
For Respondent(s) : Mr. Vikram Rajpurohit, PP
Mr. Bheem Kant Vyas
HON'BLE MR. JUSTICE SANDEEP TANEJA
Order
20/11/2025
1. The present criminal misc. petitions under Section 482 of
Cr.P.C. have been filed by the petitioners seeking quashing of the
(Uploaded on 20/11/2025 at 05:23:01 PM)
[2025:RJ-JD:50299] (2 of 2) [CRLMP-4788/2019]
FIR No.442/2019 registered at Police Station Naya Sahar, Bikaner
for the offences under Sections 420 and 120B IPC.
2. Heard learned counsel for the parties at Bar and perused the
material available on record.
4. In the opinion of this Court, since the FIR discloses the
commission of cognizable offence thus, no case for quashing of
FIR is made out qua the present petitioners.
5. This Court upon a perusal of the case file prima facie finds that
the offences alleged to have been committed by the petitioners
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 apply mutatis
mutandis to the present case, it is directed that in case, the arrest
of the petitioners is found to be absolutely necessary by the
Investigating Agencies, instead of affecting the arrest of the
petitioners at once, a prior notice of one month shall be given to
them so that they may exercise their rights. Needless, to say that
the petitioners are not precluded from raising their grievance
before the trial Court.
6. With the aforesaid direction, the misc. petitions as well as stay
application(s) are disposed of.
(SANDEEP TANEJA),J 24-hanuman/-
(Uploaded on 20/11/2025 at 05:23:01 PM)
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!