Kalulal vs State Of Rajasthan (2026:Rj-Jd:19801)
2026 Latest Caselaw 6791 Raj

Rajasthan High Court - Jodhpur

Kalulal vs State Of Rajasthan (2026:Rj-Jd:19801) on 27 April, 2026

[2026:RJ-JD:19801]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                             JODHPUR
       S.B. Criminal Miscellaneous (Petition) No. 2723/2026

1.       Kalulal S/o Shri Shankar Lal, Aged About 39 Years, R/o
         Dham Dhar Mata Ji Ki Ghati, Lakarwas, District Udaipur,
         Rajasthan.
2.       Bhagwati Lal S/o Shri Kesa, Aged About 33 Years, R/o
         Bambora, Kurawar, District Udaipur, Rajasthan.
3.       Ramesh S/o Shri Shankar, Aged About 49 Years, R/o Baba
         Colony, Lakarwas, District Udaipur, Rajasthan.
                                                      ----Petitioners
                                Versus
1.       State Of Rajasthan, Through P.p.
2.       Mahendra S/o Shri Banshilal, R/o Batheda Ki Saray,
         Dabok, District Udaipur, Rajasthan.
                                                    ----Respondents
                            Connected With
        S.B. Criminal Miscellaneous (Petition) No. 2733/2026
1.       Devendra Nath S/o Shri Khemraj Ji, Aged About 45 Years,
         R/o 55, New Abadi, Gowardan Vilas, Shastri Circle, Girwa,
         District Udaipur, Rajasthan
2.       Teja Ram S/o Shri Shankar Ji, Aged About 40 Years, R/o
         Dhamdhar Mata Ji Ki Ghati, Lakarwas, District Udaipur,
         Rajasthan.
3.       Naru Lal S/o Shri Kesuji, Aged About 48 Years, R/o Bhat
         Colony, Bambora, District Udaipur, Rajasthan.
                                                      ----Petitioners
                                Versus
1.       State Of Rajasthan, Through Pp
2.       Mahendra S/o Shri Banshilal, R/o Batheda Ki Saray,
         Dabok, District Udaipur, Rajasthan.
                                                    ----Respondents


For Petitioner(s)         :     Mr. Ramdev Rajpurohit
                                Mr. Himanshu Pareek
For Respondent(s)         :     Ms. Sonu Manawat, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

27/04/2026

These criminal misc. petitions under Section 528 BNSS have

been preferred on behalf of the petitioners seeking quashing of

(Uploaded on 28/04/2026 at 03:33:51 PM)

[2026:RJ-JD:19801] (2 of 2) [CRLMP-2723/2026]

FIR No.31/2026 registered at Police Station Dabok, District

Udaipur.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners have submitted

that they do not want to press these criminal misc. petitions,

however, seek liberty for the petitioners to move appropriate

representations along with the supporting evidence before the

Investigating Officer.

Accordingly, these criminal misc. petitions are dismissed as

not pressed with the liberty sought for.

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 79-80-suraj/-

(Uploaded on 28/04/2026 at 03:33:51 PM)

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