Sahdev vs State Of Rajasthan (2026:Rj-Jd:8739)
2026 Latest Caselaw 2658 Raj

Rajasthan High Court - Jodhpur

Sahdev vs State Of Rajasthan (2026:Rj-Jd:8739) on 17 February, 2026

[2026:RJ-JD:8739]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Misc(Pet.) No. 10357/2025

Sahdev S/o Shri Omprakash, Aged About 32 Years, Resident Of
18-Np, Raisinghnagar, District Sriganganagar Raj..
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Public Prosecutor
2.       The Superintendent Of Police, Sriganganagar Raj..
3.       Vikram      S/o     Shri      Deshraj,         Resident          Of   18-Np,
         Raisinghnagar, District Sriganganagar Raj..
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Hemant Kumar Jain
For Respondent(s)            :    Mr. Pawan Bhati, PP
                                  Mr. Ashok Kumar



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

17/02/2026

The present criminal misc. petition has been filed for

compliance of the order dated 14.08.2025 passed by this court in

S.B. CRLMP No.4602/2025.

The earlier misc. petition preferred by the petitioner was

disposed of by this Court vide order dated 03.09.2025 wherein a

direction was issued to the petitioner to file a detailed

representation before the Investigating Officer. In view of the said

direction, the misc. petition was not pressed on merits at this

stage.

In view thereof, since only the order was to be considered

the representation, the same has been filed. The Investigating

Officer shall necessarily consider the same in an objective manner.

(Uploaded on 18/02/2026 at 06:45:14 PM)

[2026:RJ-JD:8739] (2 of 2) [CRLMP-10357/2025]

In view of the same, no case for any interference is made

out.

In view thereof, this court is not inclined to interfere in the

matter.

Accordingly, the instant criminal misc. petition is disposed of.

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

(BALJINDER SINGH SANDHU),J 67-Hanuman/-

(Uploaded on 18/02/2026 at 06:45:14 PM)

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