[Cites 8, Cited by 0]
Rajasthan High Court - Jodhpur
Lakshy Chouhan vs State Of Rajasthan (2026:Rj-Jd:7184) on 5 February, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:7184]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2896/2025
Lakshy Chouhan S/o Sh. Yatipal Singh, Aged About 22 Years, R/o
Ward No 2, House No 134, Labour Colony, Purani Abadi, Sri
Ganganagar Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Home Secretary, Jaipur
2. The Director General Of Police, Rajasthan, Jaipur.
3. The Superintendent Of Police, District Sri Ganganagar.
4. The Station House Officer, Police Station Purani Abadi, Sri
Ganganagar.
----Respondents
For Petitioner(s) : Mr. Rajendra kumar Soni
For Respondent(s) : Mr. NS Chandawat, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order
05/02/2026
1. By way of filing the instant writ petition, the petitioner seeks
to invoke the extraordinary jurisdiction of this Court under
Article 226 of the Constitution of India, being aggrieved by
the illegal, arbitrary and high-handed actions of the local
police authorities of District Sri Ganganagar, who are
persistently harassing the petitioner in complete disregard of
his acquittal by the Juvenile Justice Board, Sri Ganganagar,
vide order dated 11.02.2025.
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2. Facts of the Case
The petitioner is a young student, peace-loving and law-
abiding citizen belonging to a respectable family of Sri
Ganganagar, aspiring to join the Indian Army. In the year
2018, he was implicated as a juvenile in conflict with law in
FIR No. 290/2018 registered at Police Station Jawahar Nagar,
Sri Ganganagar, for offences under Sections 302, 460, 147,
148, 120-B IPC and Section 27 of the Arms Act. After a full-
fledged trial, the Juvenile Justice Board, Sri Ganganagar, vide
order dated 11.02.2025, acquitted the petitioner of all
charges, categorically holding that the prosecution failed to
establish any motive, intention, or credible evidence against
him. Subsequently, a Police Verification Certificate No.
1444/2021 dated 24.02.2021 was also issued in favour of
the petitioner, certifying that no adverse criminal
antecedents exist against him.
3. Despite the said acquittal and clean antecedents, the
petitioner has been subjected to continuous harassment by
the police authorities. On 02.02.2023, he was illegally picked
up from his residence during a family marriage, detained in
the lock-up without any justification, and later released
without registration of any case. Thereafter, false rumours
were circulated and reports were published in local
newspapers suggesting that a rowdy-sheet was proposed to
be opened against the petitioner, associating his name with
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hardened criminals, solely to malign his reputation. The
petitioner has also been receiving threats from local
gangsters who were earlier accused in the same FIR. Such
arbitrary and discriminatory actions have gravely infringed
the petitioner's fundamental right to life and liberty under
Article 21 of the Constitution of India and are jeopardising
his future career prospects, compelling him to invoke the
writ jurisdiction of this Court under Article 226 of the
Constitution.
4. Heard learned counsels present for the parties and gone
through the materials available on record.
5. Upon due consideration of the facts and circumstances of the
case, and taking note of the undisputed acquittal of the
petitioner by the Juvenile Justice Board, Sri Ganganagar, as
also the absence of any subsisting criminal antecedents, this
Court finds merit in the grievance raised. The actions
complained of on the part of the respondent-police
authorities are prima facie arbitrary and unsustainable in
law. Consequently, the writ petition deserves to be allowed.
6. The respondents are hereby directed to refrain from
harassing, detaining, or otherwise interfering with the
personal liberty of the petitioner, except in accordance with
law and by strictly adhering to the procedure established by
law.
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7. It is further directed that no rowdy-sheet, surveillance entry,
or adverse notice pertaining to the petitioner shall be
opened, maintained, or circulated in the public domain,
directly or indirectly, unless the same is warranted by law
and preceded by due compliance with the statutory
procedure and principles of natural justice.
8. Accordingly, the instant writ petition is allowed.
(FARJAND ALI),J
12-chhavi/-
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