Jitendra Singh Ranawat vs State Of Rajasthan (2026:Rj-Jd:19683)
2026 Latest Caselaw 6795 Raj

Citation : 2026 Latest Caselaw 6795 Raj
Judgement Date : 27 April, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Jitendra Singh Ranawat vs State Of Rajasthan (2026:Rj-Jd:19683) on 27 April, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:19683]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1747/2026

Jitendra Singh Ranawat S/o Sawai Singh Ranawat, Aged About
40 Years, Resident Of Rajputoka Vaas, Jama, Pali, Rajasthan, At
Present Posted As Branch Manager, Union Bank Of India, Branch
Ambamata Road, Udaipur, Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Balwan Singh Jhala S/o Vijay Singh Jhala, Major R/o 402,
         Neptune Apartment, Near St. Marys School, Fatehpura,
         Udaipur Raj. Lifetime Member, Vidya Pracharini Sabha,
         Bhopal Noble Organization, Udaipur, Rajasthan
3.       Parvat Singh Rathore S/o Unknown, R/o Registrar, Bhopal
         Noble Vishwavidyalaya, Udaipur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Tushar Moad
For Respondent(s)         :     Mr. Shriram Choudhary, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/04/2026

1. Heard learned counsel for the parties.

2. The instant criminal writ petition as well as the stay petition

is disposed of with liberty to the petitioner to appear before the

learned revisional court, either in person or through his pleader,

and to advance arguments in conformity with the order of

dismissal passed by the learned Magistrate. He shall be at liberty

to plead his innocence in the capacity of a respondent.

3. Needless to say, the learned revisional court shall hear the

petitioner in the capacity of a respondent, and his plea for

(Uploaded on 28/04/2026 at 02:03:42 PM)