Lokesh Jain vs State Of Rajasthan (2026:Rj-Jd:9446)
2026 Latest Caselaw 2876 Raj

Rajasthan High Court - Jodhpur

Lokesh Jain vs State Of Rajasthan (2026:Rj-Jd:9446) on 20 February, 2026

Author: Farjand Ali

Bench: Farjand Ali

                                   [2026:RJ-JD:9446]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Criminal Writ Petition No. 656/2026

                                   Lokesh Jain S/o Nandlal Jain, Aged About 48 Years, Resident Of
                                   Shanti        Niwas,   Bus   Stand,       Nathdwara, District Rajsamand,
                                   Rajasthan
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.           State Of Rajasthan, Through Public Prosecutor
                                   2.           State Of Rajasthan, Through Superintendent Of Police,
                                                Bhilwara, Rajasthan
                                   3.           State Of Rajasthan, Through Police Station, Pur, Bhilwara
                                                                                                         ----Respondents


                                   For Petitioner(s)            :     Mr. Ankit Somani for
                                                                      Mr. Lalit Kumawat and
                                                                      Mr. Manish Nagori
                                   For Respondent(s)            :     Mr. NS Chandawat, Dy.G.A. with
                                                                      Mr. RS Bhati, AGA



                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

20/02/2026

1. The instant writ petition is disposed of.

2. The petitioner is better advised to move an appropriate

application for release of the bus in question before the concerned

Judicial Magistrate. It is no doubt that the vehicle of the petitioner

is stationed within the precincts of the Police Station, Pur, District

Bhilwara. He may apply for release of the vehicle as per the law.

3. Nothing would preclude the petitioner to approach this Court

again if grievance would still persist.

(FARJAND ALI),J 6-divya/-

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