Manvendra Singh Khangarot vs State Of Rajasthan
2026 Latest Caselaw 4992 Raj

Rajasthan High Court - Jodhpur

Manvendra Singh Khangarot vs State Of Rajasthan on 1 April, 2026

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 937/2026

Manvendra Singh Khangarot S/o Shri Pushpendra Singh, Aged
About 29 Years, Resident Of A-26,27,28 Chand Bihari Nagar
Khatipura Jaipur Rajasthan Presently Residing At Deodi Stand
Hardayal Singh Horse Farm Deodi Phulera Rajasthan
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Mahima Rathore D/o Shri Joginder Singh, Aged About 26
       Years, Resident Of 122 Ashapurna Nanomax Shikargarh
       Airport Jodhpur City Rajasthan
                                                                ----Respondents


For Petitioner(s)        :     Mr. Chayan Bothra
For Respondent(s)        :     Mr. Ramsh Dewasi, PP
                               Mr. Salman Agha



     HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/04/2026 The present Criminal Miscellaneous Petition has been filed

under Section 528 of the Bharatiya Nagarik Suraksha Sanhita,

2023, seeking quashing of FIR No.12/2026 registered at Police

Station Mahila Thana, District Jodhpur City East, for offences

under Sections 115(2), 316(2), and 85 of the Bharatiya Nyaya

Sanhita.

Learned counsel for the parties submit that there exists a

possibility of an amicable settlement between the parties. It is

further submitted that the details of Respondent No. 2, including

the contact number, shall be provided to the Mediation Centre

within a period of four days. Upon receipt of the same, the

(Uploaded on 01/04/2026 at 06:58:07 PM)

(2 of 2) [CRLMP-937/2026]

Registry shall issue notice to Respondent No. 2 and call upon him/

her to appear in the mediation proceedings.

The matter is referred to the Mediation Centre attached to

this Hon'ble Court.

The parties shall appear before the learned Mediator on

10.04.2026.

List the matter before this Court on 01.05.2026 along with

the Mediator's report.

The Office is directed to communicate this order to the

Mediation Centre forthwith.

In the meanwhile, and until the next date of hearing, the

petitioner shall not be arrested in connection with FIR No.12/2026

registered at Police Station Mahila Thana, District Jodhpur City

East.

(BALJINDER SINGH SANDHU),J 190-Hanuman/-

(Uploaded on 01/04/2026 at 06:58:07 PM)

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