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Gurmel Singh vs State Of Rajasthan (2026:Rj-Jd:8623)
2026 Latest Caselaw 2482 Raj

Citation : 2026 Latest Caselaw 2482 Raj
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Gurmel Singh vs State Of Rajasthan (2026:Rj-Jd:8623) on 16 February, 2026

[2026:RJ-JD:8623]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 196/2026

Gurmel Singh S/o Amrik Singh, Aged About 55 Years, Khalsa
Farm, Near Sai Baba, Banswara
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Usha Bhatt W/o Ravi Bhatt, 411-D Bhupalpura Near
         Gattani Hospital, Ps Bhupalpura, Dist. Udaipur, Raj.
                                                                    ----Respondents
                                 Connected With
                S.B. Criminal Misc(Pet.) No. 9420/2025
Sanat Sikligar S/o Shankar Lal Siklibar, Aged About 44 Years,
Burhani Nagar,police Thana Sukher,district Udaipur Rajasthan
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Usha Bhatt W/o Ravi Bhatt, 411 D, Gattani Hospital Ke
         Pass Bhupalpura District Udaipur
                                                                    ----Respondents
                     S.B. Criminal Misc(Pet.) No. 3/2026
1.       Amandeep Singh Kanda S/o Amarjeet Singh Kanda, Aged
         About 32 Years, R/o 16, Guru Ram Das Colony, Girwa,
         District Udaipur, Rajasthan.
2.       Jatin Singh Kanda S/o Amarjeet Singh Kanda,, Aged
         About 29 Years, R/o 16, Guru Ram Das Colony, Girwa,
         District Udaipur, Rajasthan
3.       Amarjeet Singh Kanda S/o Joginder Singh, Aged About 56
         Years, R/o 16, Guru Ram Das Colony, Girwa, District
         Udaipur, Rajasthan
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Usha Bhatt S/o Ravi Bhatt, R/o 411-D, Gattan Hospital Ke
         Pass, Bhupalpura, District Udaipur, Rajasthan.
                                                                    ----Respondents

                         (Uploaded on 16/02/2026 at 06:40:03 PM)
                        (Downloaded on 16/02/2026 at 08:34:53 PM)
                                    [2026:RJ-JD:8623]                   (2 of 2)                    [CRLMP-196/2026]




                                   For Petitioner(s)        :     Mr. Ojas Shakdwipeeya
                                                                  Mr. Vijay Kumar
                                                                  Mr. JVS Deora
                                   For Respondent(s)        :     Mr. Pawan Bhati, PP
                                                                  Mr. Mohammad Akbar



                                         HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

16/02/2026

These present misc. petitions have been filed by the

petitioners for quashing of FIR No.550/2025 registered at Police

Station Sukher, District Udaipur.

Learned Public Prosecutor has submitted the factual report

dated 13.02.2026, which is taken on record, as per which, the

police after thorough investigation in the matter has proposed to

file a negative final report before the competent Court.

This Court has considered the matter and in view thereof, is

not inclined to interfere in the matter.

Accordingly, these present misc. petitions are dismissed.

However, the petitioners shall be at liberty to raise all their

contentions before the competent Court at an appropriate stage.

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

(BALJINDER SINGH SANDHU),J 66-deep/-

(Uploaded on 16/02/2026 at 06:40:03 PM)

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