Virendra Bhandari vs State Of Rajasthan (2025:Rj-Jd:41790)
2025 Latest Caselaw 13435 Raj

Rajasthan High Court - Jodhpur

Virendra Bhandari vs State Of Rajasthan (2025:Rj-Jd:41790) on 18 September, 2025

                                   [2025:RJ-JD:41790]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Criminal Writ Petition No. 680/2025
                                   Virendra Bhandari S/o Daljeet Singh Bhandari, Aged About 64
                                   Years, R/o V.s. Bhandari Cold House Pvt. Ltd., 172-B, Mia
                                   Udaipur.
                                                                                        ----Petitioner
                                                                Versus
                                   1.     State Of Rajasthan, Through Pp
                                   2.     The Inspector General Of Police, Range Udaipur, Udaipur.
                                   3.     Superintendent Of Police, Udaipur.
                                   4.     Sho, Ps Bhupalpura, Udaipur
                                   5.     Sho, Ps Hathipole, Udaipur.
                                                                                    ----Respondents


                                   For Petitioner(s)         :     Ms. Deepika Soni.
                                                                   Ms. Anjali Gehlot.
                                   For Respondent(s)         :     Mr. NS Chandawat, PP.


                                         HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order 18/09/2025

1. Learned counsel for the petitioner submits that despite repeated representations to the Superintendent of Police, Udaipur, disclosing commission of a cognizable offence, no FIR has been registered nor any effective action taken till date, allegedly under the influence of the accused party.

2. In view of the above, the petitioner is directed to submit a fresh representation to the Superintendent of Police, Udaipur, along with all supporting documents, placing reliance on the judgment of the Hon'ble Apex Court in Lalita Kumari vs. Government of Uttar Pradesh & Ors., 1 Writ Petition (Criminal) No.68 of 2008. The Superintendent of Police, Udaipur, shall consider and decide the same in accordance with law, keeping in view the aforesaid judgment, as expeditiously as possible.

3. Accordingly, the instant petition and the stay petition stand disposed of.

(MUKESH RAJPUROHIT),J 47-/Jitender//-

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