Kesar Singh Chouhan vs State Of Rajasthan (2026:Rj-Jd:17037)
2026 Latest Caselaw 5581 Raj

Rajasthan High Court - Jodhpur

Kesar Singh Chouhan vs State Of Rajasthan (2026:Rj-Jd:17037) on 10 April, 2026

[2026:RJ-JD:17037]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Criminal Miscellaneous (Petition) No. 2840/2026

1.       Kesar Singh Chouhan S/o Bheru Singh Chouhan, Aged
         About 73 Years, Jetaran, Bardara District Rajsamand.
2.       Rukaman Kunwar W/o Keshar Singh, Aged About 54
         Years, Jetaran, Bardara District Rajsamand.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Laxman      Singh      S/o      Nahar        Singh,      Jetaran,   Teh.
         Kumbhalgarh, District Rajsamand. At Present Plot No. 53,
         Tirupati Socity, Mota Chiloda, Teh. Gandhinagar, District
         Gandhinagar, Gujarat.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Siddarth Lalas
For Respondent(s)         :     Ms. Sonu Manawat, PP
                                Mr. M.S. Rathore



      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.41/2026

registered at Police Station Kelwara, District Rajsamand, for

offences punishable under Sections 318(4) and 61(2) 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

liberty for the petitioners to submit an appropriate representation

(Uploaded on 10/04/2026 at 06:11:25 PM)

[2026:RJ-JD:17037] (2 of 2) [CRLMP-2840/2026]

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 319-Hanuman/-

(Uploaded on 10/04/2026 at 06:11:25 PM)

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