Kayastha General Sabha Jodhpur vs State Of Rajasthan (2025:Rj-Jd:41208)
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Rajasthan High Court - Jodhpur

Kayastha General Sabha Jodhpur vs State Of Rajasthan (2025:Rj-Jd:41208) on 16 September, 2025

[2025:RJ-JD:41208]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1913/2023

Kayastha General Sabha Jodhpur, Through Its President Naresh
Mathur S/o Shri Prakash Ji Mathur Aged 56 Years R/o Office
Kayastha Sabha Bhawan Sir Pratap Vidhi Maha Vidhalaya, M.g.h.
Road, Jodhpur.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       The Police Commissioner, Jodhpur.
3.       S.h.o., Sardarpura P.s. Police Commiserate Jodhpur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bhanu Prakash Mathur
For Respondent(s)            :     Mr. Hathi Singh Jodha, PP



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

16/09/2025

1. The instant petition has been filed by the petitioner under

Article 226 of the Constitution of India seeking following reliefs :-

"It is therefore, most humbly and respectfully prayed that this petition may kindly be allowed in light of direction given by Apex court in the judgment of lalita kumari case. This hon'ble court may give direction to the police to examine this case and appropriate action may be taken strictly in accordance with law in the light of the judgment of the Hon'ble Supreme Court of India."

2. Learned counsel for the petitioner submits that, a Coordinate

Bench of this Court vide order dated 17.11.2022 passed in S.B.

CRLMP No.7577/2022, without delving into the merits of the

matter, observed that the complaint prima facie disclosed the

(Uploaded on 16/09/2025 at 02:20:14 PM)

[2025:RJ-JD:41208] (2 of 2) [CRLW-1913/2023]

commission of a cognizable offence. Therefore, in view of the

provisions contained under Section 154 of Cr.P.C., the Court

directed the Commissioner of Police, Jodhpur, to instruct the

concerned SHO to register an FIR. Thus, it is prayed that a

direction may be issued to the respondent No.2 to consider the

representation submitted by the petitioner, issue appropriate

direction for taking steps strictly in accordance with law and

decide the representation expeditiously.

In support of his contentions, learned counsel for the

petitioner has placed reliance on a judgment rendered by the

Hon'ble Supreme Court Lalita Kumari v. Govt. of U.P [W.P.

(Crl) No; 68/2008].

3. In view of above, the Police Commissioner, Jodhpur

(Respondent No.2) is directed to consider the representation

submitted by the petitioner and issue suitable directions to the

concerned Investigating Officer to decide the same and take

appropriate action strictly in accordance with law and conduct fair

and impartial investigation.

4. Accordingly, the instant petition as well as pending

applications, if any, stand disposed of.

(MUKESH RAJPUROHIT),J 45-mSingh/-

(Uploaded on 16/09/2025 at 02:20:14 PM)

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