Bhanwar Lal vs State Of Rajasthan (2026:Rj-Jd:6111)
2026 Latest Caselaw 1596 Raj

Rajasthan High Court - Jodhpur

Bhanwar Lal vs State Of Rajasthan (2026:Rj-Jd:6111) on 3 February, 2026

[2026:RJ-JD:6111]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 915/2026

Bhanwar Lal S/o Shri Balu Ji, Aged About 55 Years, Resident Of
Atun, Police Station Pur, District Bhilwara Rajasthan
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       The Superintendent Of Police, Bhilwara Rajasthan
3.       The Station House Officer, Police Station Pur, District
         Bhilwara Rajasthan
4.       Arjun Singh S/o Shri Mool Singh Chouhan, Resident Of
         Atun, Police Station Pur, District Bhilwara Rajasthan
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Keshav Pareek
For Respondent(s)            :     Mr. Vikram Singh Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

03/02/2026

The instant misc. petition has been filed by the petitioner-

complainant under Section 528 of BNSS with a limited prayer that

the Investigating Agency may be directed to conduct fair and

impartial investigation in FIR No.198/2025 registered at Police

Station Pur, District Bhilwara for the offences punishable under

Sections 318(4), 338, 336(3) and 340(2) of BNS.

Learned Public Prosecutor submits that the Investigating

Agency is already conducting fair and impartial investigation,

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.

(Uploaded on 03/02/2026 at 06:09:45 PM)

[2026:RJ-JD:6111] (2 of 2) [CRLMP-915/2026]

Taking into account all the facts and circumstances of the

case, the petitioner is directed to submit a detailed representation

before the concerned Superintendent of Police and the

Investigating Officer within a period of two weeks from today, who

shall take up all the facts as well as contentions raised in the

representation and complete the investigation by considering them

strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

All pending application(s), if any, stand disposed of.

(BALJINDER SINGH SANDHU),J 115-nishantk/-

(Uploaded on 03/02/2026 at 06:09:45 PM)

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