Sikander Khan vs State Of Rajasthan (2026:Rj-Jd:6112)
2026 Latest Caselaw 1597 Raj

Citation : 2026 Latest Caselaw 1597 Raj
Judgement Date : 3 February, 2026

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Rajasthan High Court - Jodhpur

Sikander Khan vs State Of Rajasthan (2026:Rj-Jd:6112) on 3 February, 2026

[2026:RJ-JD:6112]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 916/2026

1.       Sikander Khan S/o Salim Khan, Aged About 30 Years,
         Pagiyo Ki Dhani, Bapini,phalodi,jodhpur , Rajasthan
2.       Farjan Khan S/o Shokat Khan, Aged About 24 Years,
         211,sindhyo Ka Bass, Siwanchi Gate , Jodhpur, Rajasthan
3.       Jitendra Panwar S/o Vira Ram, Aged About 25 Years, 120,
         Nadi Wala Bass, Keru, Jodhpur, Rajasthan
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       Amararam        S/o     Kalaram,         Hal    Sip        Samdari   Balotara
         Rajasthan And R/o Nagana, Barmer, Rajasthan
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Dinesh Kumar Godara
For Respondent(s)            :     Mr. Vikram Singh Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

03/02/2026

The present criminal misc. petition has been filed under

Section 528 of the B.N.S.S. for quashing of the F.I.R. No.

158/2025 dated 04.12.2025 registered at the Police Station

Samdari, District Balotra.

After arguing the matter for some time, learned counsel for

the petitioner submits that he does not want to press the instant

criminal Misc. Petition, however, seeks liberty for the petitioner to

file a representation before the competent authority

In view of the above submission, the misc. petition as well as

stay application are dismissed as not pressed.