Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Moola Ram Alias Ravi Kumar vs State Of Rajasthan (2026:Rj-Jd:19800)
2026 Latest Caselaw 6743 Raj

Citation : 2026 Latest Caselaw 6743 Raj
Judgement Date : 27 April, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Moola Ram Alias Ravi Kumar vs State Of Rajasthan (2026:Rj-Jd:19800) on 27 April, 2026

[2026:RJ-JD:19800]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
        S.B. Criminal Miscellaneous (Petition) No. 2717/2026

Moola Ram Alias Ravi Kumar S/o Shri Gene Ram, Aged About 26
Years, Resident Of Kumharo Ki Dhaniya Madpura Ps Panchaudi
District Nagaur
                                                                          ----Petitioner
                                      Versus
1.        State Of Rajasthan, Through Pp
2.        Guddi W/o Hamira Ram, Resident Of Kumharo Ki Dhaniya
          Madpura Ps Panchaudi District Nagaur
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Ram Prakash
For Respondent(s)           :     Ms. Sonu Manawat, PP
                                  Mr. Ramesh Kumar Panwar



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

27/04/2026

This criminal misc. petition under Section 528 BNSS has

been preferred on behalf of the petitioners seeking quashing of

FIR No.0030/2026 registered at Police Station Panchudi, District

Nagaur.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

he does not want to press this criminal misc. petition, however,

seeks liberty for the petitioners to move appropriate

representation along with the supporting evidence before the

Investigating Officer.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(Uploaded on 28/04/2026 at 03:34:35 PM)

[2026:RJ-JD:19800] (2 of 2) [CRLMP-2717/2026]

However, if any such representation is filed by the

petitioners, it is expected that the Investigating Officer shall

consider the same objectively.

(BALJINDER SINGH SANDHU),J 78-suraj/-

(Uploaded on 28/04/2026 at 03:34:35 PM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter