Balmukund Pandiya vs State Of Rajasthan (2026:Rj-Jd:17167)
2026 Latest Caselaw 5766 Raj

Rajasthan High Court - Jodhpur

Balmukund Pandiya vs State Of Rajasthan (2026:Rj-Jd:17167) on 13 April, 2026

[2026:RJ-JD:17167]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Criminal Miscellaneous (Petition) No. 2867/2026

Balmukund Pandiya S/o Narayan Lal Pandiya, Aged About 28
Years, Resident Of 172, Brahamno Ka Mohalla, Aama, District-
Bhilwara Raj.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through P.p
2.       Pawan       Jasawat     S/o      Parkash        Jasawat,      Resident    Of
         Suthepa, Badliyas, District Bhilwara Raj.
                                                                     ----Respondents
                                Connected With
        S.B. Criminal Miscellaneous (Petition) No. 2870/2026
Himanshu Vyas S/o Rampal Vyas, Aged About 18 Years, Resident
Of Renwas, Badliyas, District Bhilwara Raj.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through P.p.
2.       Pawan       Jasawat     S/o      Parkash        Jasawat,      Resident    Of
         Suthepa, Badliyas, District Bhilwara Raj.
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Ratan Ankiya
For Respondent(s)           :     Mr. Narendra Singh, PP
                                  Mr. Abhishek Charan



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

13/04/2026 These Criminal Miscellaneous Petitions under Section 528 of

the Bharatiya Nagarik Suraksha Sanhita, 2023 have been

preferred on behalf of the petitioners seeking quashing of FIR

No.81/2026 registered at Police Station Bhimganj, District

(Uploaded on 13/04/2026 at 03:58:25 PM)

[2026:RJ-JD:17167] (2 of 2) [CRLMP-2867/2026]

Bhilwara, for offences punishable under Sections 189(2), 115(2),

126(2), 109(1) and 324(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 Petitions; however, he seeks

liberty for the petitioners to submit an appropriate representation

along with supporting evidence before the concerned Investigating

Officer.

Accordingly, the present Criminal Miscellaneous Petitions are

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 and decide the same objectively, strictly in

accordance with law.

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

(BALJINDER SINGH SANDHU),J 272-273-Hanuman/-

(Uploaded on 13/04/2026 at 03:58:25 PM)

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