Bhure Singh vs State Of Rajasthan (2026:Rj-Jd:19920)
2026 Latest Caselaw 6746 Raj

Rajasthan High Court - Jodhpur

Bhure Singh vs State Of Rajasthan (2026:Rj-Jd:19920) on 27 April, 2026

[2026:RJ-JD:19920]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                               JODHPUR
         S.B. Criminal Miscellaneous (Petition) No. 3011/2026

Bhure Singh S/o Hetsingh, Aged About 50 Years, Village
Bhagwan Singh Ka Pura, Galetha, Tehsil Jaura, District Muraina
(M.p.)
                                                    ----Petitioner
                             Versus
1.     State Of Rajasthan, Through Its Pp
2.     The Inspector General Of Police, Jodhpur Range, Jodhpur
       (Rajasthan)
3.     The Superintendent Of Police, Jodhpur Rural (Rajasthan)
4.     The Sho, Borunda, District Jodhpur (Rajasthan)
                                                ----Respondents

For Petitioner(s)            :     Mr. Bharat Devasee
For Respondent(s)            :     Mr. Ramesh Dewasi, PP
                                   Mr. Pradeep Choudhary



        HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

27/04/2026 The instant misc. petition under Section 528 BNSS has been

filed by the petitioner with the limited prayer that the

Investigating Agency may be directed to conduct fair and impartial

investigation in F.I.R. No.23/2026, registered at Police Station

Borunda, District Jodhpur Rural.

Learned Public Prosecutor submitted that the investigating

agency is already conducting free and fair investigation and that

the FSL report is awaited. However, if any material is brought on

record by the petitioner, the same shall be considered by the

prosecution strictly in accordance with law before completing the

investigation.

In light of the aforesaid assurance of the Public Prosecutor,

the present misc. petition is disposed of with a direction to the

petitioner to submit the representation before the concerned

(Uploaded on 28/04/2026 at 04:08:57 PM)

[2026:RJ-JD:19920] (2 of 2) [CRLMP-3011/2026]

Superintendent of Police as well as Investigating Officer, who shall

deal with his representation strictly in accordance with law.

The present misc. petition under Section 528 BNSS stands

disposed of accordingly.

(BALJINDER SINGH SANDHU),J 95-deep/-

(Uploaded on 28/04/2026 at 04:08:57 PM)

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