Ravindra Singh vs State Of Rajasthan (2026:Rj-Jd:14818)
2026 Latest Caselaw 4991 Raj

Rajasthan High Court - Jodhpur

Ravindra Singh vs State Of Rajasthan (2026:Rj-Jd:14818) on 1 April, 2026

[2026:RJ-JD:14818]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                          JODHPUR
            S.B. Criminal Misc(Pet.) No. 1694/2026

Narendra Singh S/o Jugat Singh, Aged About 24 Years, R/o
Khetusar, P.s. Bap, District Phalodi.
                                                     ----Petitioner
                               Versus
1.    State Of Rajasthan, Through Pp
2.    Rawanti Kanwar D/o Indra Singh, Resident Of Modardi,
      Shankra, District Jaisalmer.
                                                 ----Respondents
                          Connected With
              S.B. Criminal Misc(Pet.) No. 889/2026
1.    Ravindra Singh S/o Manohar Singh, Aged About 21 Years,
      Resident Of Bhatiyo Ka Bas Dholiya Police Station Bap
      District Phalodi
2.    Chhailu Singh S/o Hanuman Singh, Aged About 28 Years,
      Resident Of Bhatiyo Ka Bas Dholiya Police Station Bap
      District Phalodi
3.    Hardayal Singh S/o Chatur Singh, Aged About 22 Years,
      Resident Of Bhatiyo Ka Bas Dholiya Police Station Bap
      District Phalodi
4.    Devi Singh S/o Inder Singh, Aged About 24 Years,
      Resident Of Bhatiyo Ka Bas Dholiya Police Station Bap
      District Phalodi
                                                   ----Petitioners
                               Versus
1.    State Of Rajasthan, Through Pp
2.    Rawanti Kanwar D/o Indra Singh, Resident Of Modardi
      Sankra District Jaisalmer
                                                 ----Respondents


For Petitioner(s)         :     Mr. Shoubhag Singh
For Respondent(s)         :     Ms. Sonu Manawat, PP
                                Mr. Vishal Sharma



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/04/2026

The present misc. petition has been filed by the petitioners

for quashing of FIR No.02/2026 registered at Police Station

Sankra, District Jaisalmer.

(Uploaded on 01/04/2026 at 02:18:58 PM)

[2026:RJ-JD:14818] (2 of 2) [CRLMP-1694/2026]

Learned Public Prosecutor has submitted the factual report

dated 30.03.2026, which is taken on record, as per which, the

police after thorough investigation in the matter has proposed to

file a negative final report before the competent Court.

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

not inclined to interfere in the matter.

Accordingly, the present misc. petitions are dismissed.

However, the petitioners shall be at liberty to raise all their

contentions before the competent Court at an appropriate stage.

All pending application(s), if any, stand disposed of.

(BALJINDER SINGH SANDHU),J 34-35-deep/-

(Uploaded on 01/04/2026 at 02:18:58 PM)

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