Idris A Sheikh vs State Of Rajasthan (2026:Rj-Jd:5930)
2026 Latest Caselaw 1484 Raj

Rajasthan High Court - Jodhpur

Idris A Sheikh vs State Of Rajasthan (2026:Rj-Jd:5930) on 2 February, 2026

Author: Ashutosh Kumar

Bench: Ashutosh Kumar

[2026:RJ-JD:5930]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 1559/2026

Idris A Sheikh S/o Abdul Momin Sheikh, Aged About 52 Years, R/
o 16, Madina Colony, Ward No.30, Bhilwara.
                                                                       ----Petitioner
                                    Versus
State Of Rajasthan, Pp
                                                                   ----Respondent


For Petitioner(s)         :     Mr. Anuj Sahlot
For Respondent(s)         :     Mr. Prem Singh Panwar, PP
                                Mr. Rishabh Handa



            HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

02/02/2026

Learned counsel for the petitioner submits that learned trial

court has passed an order giving directions to the Police

Authorities to consider the representation given by the accused-

applicant, and if required, only then to arrest the applicant.

Learned counsel further submits that police has not yet considered

the representation given by the accused-applicant, therefore, the

Police authority be directed to examine and consider the

representation given by the accused-applicant before arresting

him. With these directions the bail application may kindly be

disposed of.

Learned Public Prosecutor as well as learned counsel for the

complainant vehemently opposed the prayer made by learned

counsel for the applicant.

Considering the limited prayer made by learned counsel for

the applicant, the present bail application is disposed of with

(Uploaded on 02/02/2026 at 04:53:31 PM)

[2026:RJ-JD:5930] (2 of 2) [CRLMB-1559/2026]

directions to the police Authorities to examine the representation

given by the accused-applicant and if the police authorities are

not satisfied with the representation of the accused-applicant,

then they shall be free to arrest the accused-applicant if required

after giving him a prior notice of 15 days. The petitioner shall be

at liberty to avail all the legal remedies available for him as per

law.

(ASHUTOSH KUMAR),J 201-GKaviya/-

(Uploaded on 02/02/2026 at 04:53:31 PM)

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