Jagdish Chand Choudhary vs State Of Rajasthan (2026:Rj-Jd:9002)
2026 Latest Caselaw 2718 Raj

Rajasthan High Court - Jodhpur

Jagdish Chand Choudhary vs State Of Rajasthan (2026:Rj-Jd:9002) on 18 February, 2026

[2026:RJ-JD:9002]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 387/2026

1.       Jagdish Chand Choudhary S/o Shri Bherulal Choudhary,
         Aged About 75 Years, R/o Bus Stand, Ward No. 13,
         Arnod, Pratapgarh, Rajasthan
2.       Chandmal Choudhary S/o Jagdish Choudhary, Aged About
         41    Years,     R/o     Bus      Stand,       Ward        No.     13,   Arnod,
         Pratapgarh, Rajasthan
3.       Suresh Kumar Choudhary S/o Shri Jagdish Choudhary,
         Aged About 51 Years, R/o Bus Stand, Ward No. 13,
         Arnod, Pratapgarh, Rajasthan.
4.       Premchand Choudhary S/o Jagdish Choudhary, Aged
         About 45 Years, R/o Goumteshwar Road, Bus Stand, Ward
         No. 13, Arnod, Pratapgarh, Rajasthan
5.       Rahul Choudhary S/o Premchand Choudhary, Aged About
         24 Years, R/o Bus Stand, Arnod, Pratapgarh, Rajasthan
                                                                          ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through P.p.
2.       Raju S/o Shri Faniya Meena, R/o Lakhedi, Salamagarh,
         Pratapgarh, Rajasthan
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Puna Ram Sen
For Respondent(s)            :     Mr. Prem Singh Panwar, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

18/02/2026

The present criminal miscellaneous petition under Section

528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been

preferred on behalf of the petitioner seeking quashing of FIR No.

190/2025 registered at Police Station Arnod, District Pratapgarh.

(Uploaded on 18/02/2026 at 06:50:29 PM)

[2026:RJ-JD:9002] (2 of 2) [CRLMP-387/2026]

After arguing the matter on merits for some time, learned

counsel for the petitioner submits that he does not wish to press

the present criminal miscellaneous petition. However, he seeks

liberty for the petitioner to submit an appropriate representation

along with supporting evidence before the Superintendent of

Police concerned.

Accordingly, the present criminal miscellaneous petition is

dismissed as not pressed, with the liberty as sought.

It is, however, observed that if any such representation is

submitted by the petitioner, the Superintendent of Police shall

consider the same objectively and in accordance with law.

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

(BALJINDER SINGH SANDHU),J 76-Hanuman/-

(Uploaded on 18/02/2026 at 06:50:29 PM)

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