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Rajasthan High Court - Jodhpur
Sheela Mehta vs State Of Rajasthan (2026:Rj-Jd:20083) on 28 April, 2026
[2026:RJ-JD:20083]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous (Petition) No. 1498/2026
Smt. Sumitra Devi Khoiwal W/o Suresh Chand Khoiwal, Aged
About 50 Years, Resident Of Village Khankhla, Police Station
Gangapur, District Bhilwara, Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka, Jalariya,
District Bhilwara
----Respondents
Connected With
S.B. Criminal Miscellaneous (Petition) No. 9335/2025
Mukesh Khoiwal S/o Sohan Lal Khoiwal, Aged About 36 Years,
Resident Of G-221, New Bapu Nagar, Bhilwara, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka, Jalariya,
District Bhilwara
----Respondents
S.B. Criminal Miscellaneous (Petition) No. 9821/2025
1. Sheela Mehta W/o Sanjay Mehta, Aged About 49 Years,
Resident Of A-127, Indraprasth, Shastri Nagar, Bhilwara.
2. Sanjay Mehta S/o Late Shri Indermal Mehta, Aged About
50 Years, Resident Of A-127, Indraprasth, Shastri Nagar,
Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka Jalariya
District Bhilwara.
----Respondents
S.B. Criminal Miscellaneous (Petition) No. 9826/2025
1. Sheela Mehta W/o Sanjay Mehta, Aged About 49 Years,
Resident Of A-127, Indraprasth, Shastri Nagar, Bhilwara.
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2. Sanjay Mehta S/o Late Shri Indermal Mehta, Aged About
50 Years, Resident Of A-127, Indraprasth, Shastri Nagar,
Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka Jalariya
District Bhilwara.
----Respondents
S.B. Criminal Miscellaneous (Petition) No. 9831/2025
1. Sheela Mehta W/o Sanjay Mehta, Aged About 49 Years,
Resident Of A-127, Indraprasth, Shastri Nagar, Bhilwara.
2. Sanjay Mehta S/o Late Shri Indermal Mehta, Aged About
50 Years, Resident Of A-127, Indraprasth, Shastri Nagar,
Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka Jalariya
District Bhilwara.
----Respondents
S.B. Criminal Miscellaneous (Petition) No. 394/2026
Smt. Dhapu Devi W/o Ratan Lal, Aged About 30 Years,
Daulatgarh Thana Asind District Bhilwara
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, Patwari Patwar Halka Jalariya District
Bhilwara Rajasthan
----Respondents
S.B. Criminal Miscellaneous (Petition) No. 646/2026
Smt. Dhapu Devi W/o Ratan Lal, Aged About 30 Years,
Daulatgarh Thana Asind District Bhilwara
----Petitioner
Versus
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[2026:RJ-JD:20083] (3 of 4) [CRLMP-1498/2026]
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka Jalariya
District Bhilwara Rajasthan
----Respondents
S.B. Criminal Miscellaneous (Petition) No. 941/2026
Smt Sumitra Devi Khoiwal W/o Suresh Chand Khoiwal, Aged
About 50 Years, Resident Of Village Khankhla, Police Station
Gangapur, District Bhilwara, Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Naresh Nath, The Then Patwari, Patwar Halka, Jalariya,
District Bhilwara.
----Respondents
For Petitioner(s) : Mr. BS Charan
Mr. Raeksh Matoria
Mr. Devendra Sanwalot
For Respondent(s) : Mr. Ramesh Dewasi, PP
Mr. Baltej Singh
Mr. Pardeep Singh
Mr. Hamir Singh Sidhu
Mr. Parasmal, Deputy Superintendent,
ACB, Bhilwara-I
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
28/04/2026
The Investigating Officer is present today along with the case
diary and submits that, insofar as the petitioners are concerned,
their involvement has been established during the investigation.
He further states that, upon completion of the investigation, a
charge-sheet is proposed to be filed against them. It is also
submitted that the petitioners have joined the investigation and
are not required for custodial interrogation; however, they shall be
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required to appear before the learned Trial Court at the time of
filing of the charge-sheet.
Learned counsel for the petitioners submits that they do not
want to press the present petitions and are ready to appear before
the learned trial Court for filing of the charge-sheet however, they
may not be put in judicial custody and be released on furnishing
their bail bonds and surety bonds.
This Court finds that since the investigation from the
petitioners is complete, their custodial interrogation is no more
required by the investigating agency and there is no need of
putting the petitioners behind the bars.
Accordingly, the present criminal misc. petitions are disposed
of with the direction to the petitioners that they shall appear
before the learned trial Court on the date informed by the
investigating agency and submit their bail bonds and surety bonds
to the satisfaction of the trial Court. Learned trial Court shall
accept the bail bonds and surety bonds of the petitioners for
securing their presence during trial. The petitioners shall be bound
by all the conditions laid down by the learned trial Court.
However, if the petitioners do not appear, the learned trial
Court may proceed further in accordance with law and take
coercive steps.
All pending application(s), if any, also stand disposed of.
(BALJINDER SINGH SANDHU),J
24, 31- 34 & 36-38--Jatin/-
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