Devendra Kumar Badra Alias Dev vs State Of Rajasthan (2026:Rj-Jd:14787)
2026 Latest Caselaw 4990 Raj

Rajasthan High Court - Jodhpur

Devendra Kumar Badra Alias Dev vs State Of Rajasthan (2026:Rj-Jd:14787) on 1 April, 2026

[2026:RJ-JD:14787]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Criminal Misc(Pet.) No. 289/2026

1.       Devendra Kumar Badra Alias Dev S/o Narayan Das, Aged
         About       38    Years,      Resident        Of     Hall    Padampur,   Dist
         Ganganagar
2.       Heera Lal S/o Shri Narayan Das, Aged About 47 Years,
         Resident Of Village Delwa, Padampur, Dist. Ganganagar
3.       Smt. Usha W/o Heera Lal, Aged About 44 Years, Resident
         Of Village Delwa, Padampur, Dist. Ganganagar
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       Prem Chand S/o Thavar Das Sindhi, Resident Of Sri
         Vijaynagar, Ganganagar,raj.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Mahesh Thanvi
For Respondent(s)              :     Mr. Ramesh Dewasi, PP



       HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/04/2026

The instant Criminal Misc. Petition has been preferred by the

petitioner under Section 528 of the BNSS for quashing of FIR

No.335/2025 registered at Police Station Padampur, District

Sriganganagar, for the offences under Sections 85 and 108 of the

BNS.

Learned Public Prosecutor has submitted a factual report,

which is taken on record. As per the said report, after thorough

investigation in the matter, the police have filed a negative final

report before the competent Court.

(Uploaded on 01/04/2026 at 07:00:14 PM)

[2026:RJ-JD:14787] (2 of 2) [CRLMP-289/2026]

This Court has considered the matter and, in view thereof, is

not inclined to interfere in the present matter.

Accordingly, the present misc. petition is dismissed.

However, the petitioner shall be at liberty to raise all his

contentions before the competent Court at the appropriate stage.

The stay petition as well as all pending application(s), if any,

stand disposed of.

(BALJINDER SINGH SANDHU),J 2-Hanuman/-

(Uploaded on 01/04/2026 at 07:00:14 PM)

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