Narpat Singh vs State Of Rajasthan (2026:Rj-Jd:17040)
2026 Latest Caselaw 5580 Raj

Rajasthan High Court - Jodhpur

Narpat Singh vs State Of Rajasthan (2026:Rj-Jd:17040) on 10 April, 2026

[2026:RJ-JD:17040]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
        S.B. Criminal Miscellaneous (Petition) No. 2839/2026

1.       Narpat Singh S/o Sh. Poonam Singh, Aged About 23
         Years, Digadi Basti, Gadan, District Barmer.
2.       Pempo Devi W/o Sh. Poonam Singh, Aged About 50
         Years, Digadi Basti, Gadan, District Barmer.
3.       Kan Singh S/o Sh. Aambh Singh, Aged About 27 Years,
         Digadi Basti, Gadan, District Barmer.
4.       Ram Singh S/o Dedu Singh, Aged About 35 Years, Digadi
         Basti, Gadan, District Barmer.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Babu Singh S/o Sh. Tog Singh, Viradh Singh Ki Dhani,
         Sheo, District Barmer.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ravi Panwar
For Respondent(s)         :     Ms. Sonu Manawat, PP
                                Mr. Santosh Kumar



       HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

10/04/2026 This Criminal Miscellaneous Petition under Section 528 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred on

behalf of the petitioner seeking quashing of FIR No.88/2026

registered at Police Station Sheo, District Barmer, for offences

punishable under Sections 137(2), 303(2), 3(5) & 331(4) of the

BNS.

After arguing the matter on merits for some time, learned

counsel for the petitioners submits that he does not wish to press

the present Criminal Miscellaneous Petition; however, he seeks

(Uploaded on 10/04/2026 at 06:10:59 PM)

[2026:RJ-JD:17040] (2 of 2) [CRLMP-2839/2026]

liberty for the petitioners to submit an appropriate representation

along with supporting evidence before the concerned Investigating

Officer.

Accordingly, the present Criminal Miscellaneous Petition is

dismissed as not pressed, with the liberty as sought.

However, if any such representation is filed by the

petitioners, it is expected that the concerned Investigating Officer

shall consider the same objectively, strictly in accordance with law.

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

(BALJINDER SINGH SANDHU),J 318-Hanuman/-

(Uploaded on 10/04/2026 at 06:10:59 PM)

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