Ramesh Chandra Dangi vs State Of Rajasthan (2026:Rj-Jd:8560)
2026 Latest Caselaw 2546 Raj

Rajasthan High Court - Jodhpur

Ramesh Chandra Dangi vs State Of Rajasthan (2026:Rj-Jd:8560) on 16 February, 2026

                                   [2026:RJ-JD:8560]

                                       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                                S.B. Criminal Misc(Pet.) No. 7838/2025
                                   Ramesh Chandra Dangi S/o Khumra Ji Dangi, Aged About 34
                                   Years, R/o Junawas, Police Station Dabok, District Udaipur (Raj.).
                                                                                        ----Petitioner
                                                                Versus
                                   1.     State Of Rajasthan, Through Pp
                                   2.     Kamlesh Javariya S/o Sunder Lal Javariya, R/o4 459,
                                          Master Colony, Ambamata Scheme, Police Station
                                          Ambamata, District Udaipur (Raj.).
                                                                                    ----Respondents


                                   For Petitioner(s)        :     Mr. JVS Deora
                                   For Respondent(s)        :     Mr. Vikram Rajpurohit, PP


                                         HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

16/02/2026

The present misc. petition has been filed by the petitioner for

quashing of FIR No.207/2024 registered at Police Station Sukher,

District Udaipur.

Learned Public Prosecutor submits that the police after

thorough investigation in the matter has filed challan before the

competent Court.

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

not inclined to interfere in the matter.

Accordingly, the present misc. petition is dismissed.

However, the petitioner shall be at liberty to raise all his

contentions before the competent Court at an appropriate stage.

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

(BALJINDER SINGH SANDHU),J 12-deep/-

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