Citation : 2026 Latest Caselaw 2438 Raj
Judgement Date : 13 February, 2026
[2026:RJ-JD:8285]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7630/2025
Rampal S/o Mohanram, Aged About 35 Years, R/o Mulraj Nagar
Lohawat Lohawat District Phalodi
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Badri Prasad, Sho Police Station Lohawat
----Respondents
For Petitioner(s) : Mr. Vikas Bishnoi
For Respondent(s) : Mr. Vikram Rajpurohit, PP
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
13/02/2026
The instant misc. petition under Section 528 BNSS has been
filed by the petitioner with the limited prayer that the
Investigating Agency may be directed to conduct fair and impartial
investigation in F.I.R. No.38/2024, registered at Police Station
Lohawat, District Phalodi.
Learned Public Prosecutor submitted that the investigating
agency is already conducting free and fair 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.
In light of the aforesaid assurance of the Public Prosecutor,
the present misc. petition is disposed of with a direction to the
petitioner to submit the representation before the concerned
(Uploaded on 13/02/2026 at 06:21:21 PM)
[2026:RJ-JD:8285] (2 of 2) [CRLMP-7630/2025]
Superintendent of Police as well as Investigating Officer, who shall
deal with his representation strictly in accordance with law.
The present misc. petition under Section 528 BNSS stands
disposed of accordingly.
(BALJINDER SINGH SANDHU),J 14-deep/-
(Uploaded on 13/02/2026 at 06:21:21 PM)
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