Dindyal vs State Of Rajasthan (2026:Rj-Jd:9447)
2026 Latest Caselaw 2905 Raj

Rajasthan High Court - Jodhpur

Dindyal vs State Of Rajasthan (2026:Rj-Jd:9447) on 20 February, 2026

[2026:RJ-JD:9447]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1447/2026

Dindyal S/o Shri Jeesa Ram, Aged About 32 Years, Resident Of
21/23 N.p., Thandi, Raisinghnagar, District Sri Ganganagar.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp.
2.       Sardul Singh S/o Shri Sri Vijaynagar, Aged About 36
         Years, Resident Of W No. 1, Srivijaynagar, District Sri
         Ganganagar
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ashok Kumar
For Respondent(s)         :     Mr. V.S. Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

20/02/2026

Learned counsel for the petitioner has challenged the order

dated 28.02.2019, whereby arrest warrant had been issued

against the petitioner. it is submitted that a negative final report in

the present case has been filed against the petitioner, but vide

order dated 21.07.2018 the cognizance was taken and the

prtitioner was summoned by bailable warrant.

It is further submitted that however, the bailable warrant has

not been duly served and hence he could not appear before the

learned trial Court and therefore, the arrest warrant have been

issued. It is submitted that the co-accused Neetu has already

entered into a compromise with the complainant Sardul Singh. It

is submitted that in the present matter their is a possibility of an

amicable settlement .

(Uploaded on 23/02/2026 at 07:13:15 PM)

[2026:RJ-JD:9447] (2 of 2) [CRLMP-1447/2026]

The petitioner is ready and willing to cooperate in the trial

and since the negative final report submitted he could not appear.

Learned counsel for the petitioner relied upon the judgment

passed by the Hon'ble Apex Court in Inder Mohan Goswami &

Anr. Vs. State of Uttaranchal & Ors. reported in AIR 2008

SC, 251.

In view of the above, this Court has considered the

arguments as well as order dated 21.07.2018 and 28.02.2019. It

is not in dispute that in the present matter the negative final

report was filed and only thereafter cognizance was taken since

the co-accused has already entered into compromise and the

petitioner is ready to cooperate in the trial.

This Court is inclined to interfere in the matter.

The arrest warrant of the petitioner are converted into

bailable warrants. He shall appear before the learned trial Court

and submits the bail bonds to the satisfaction of the learned trial

Court for his appearance before the learned trial Court.

(BALJINDER SINGH SANDHU),J 11-Hanuman/-

(Uploaded on 23/02/2026 at 07:13:15 PM)

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