Ranjeet Singh vs State Of Rajasthan (2026:Rj-Jd:9465)
2026 Latest Caselaw 2906 Raj

Rajasthan High Court - Jodhpur

Ranjeet Singh vs State Of Rajasthan (2026:Rj-Jd:9465) on 20 February, 2026

[2026:RJ-JD:9465]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 131/2026

                                        IN

               S.B. Criminal Misc. Petition No.1175/2026

Ranjeet Singh S/o Tar Singh, Aged About 56 Years, Resident Of
Thanwala Tehsil Ahore District Jalore Rajasthan
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Rajendra Singh Rathore
For Respondent(s)         :     Mr. Vikram Singh Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

20/02/2026 The matter comes up on application seeking correction

in order dated 11.02.2026 passed by this Court in S.B. Criminal

Misc. Petition No.1175/2026.

Counsel for the petitioner submits that in last para of order

dated 11.02.2026, order of protection from arrest has wrongly

been recorded, whereas the petitioner is complainant and order

was passed by this Court to the effect that no result shall be filed

without considering the representation.

For the reasons mentioned in the application, the same is

allowed.

The operative/2nd last para of the order dated 11.02.2026

wherein it is mentioned as "Till 15 days from the date of filing of

representation, the petitioner shall not be arrested in connection

(Uploaded on 23/02/2026 at 12:28:49 PM)

[2026:RJ-JD:9465] (2 of 2) [CRLMA-131/2026]

with FIR No.238/2023 registered at Police Station Ahore, District

Jalore." shall be read as "The Investigating Officer is directed to

not to file conclusion before objectively considering the

representation."

Rest of the order shall remain as it is.

This order shall be treated as part and parcel of the order

dated 11.02.2026.

(BALJINDER SINGH SANDHU),J 16-Sanjay/-

(Uploaded on 23/02/2026 at 12:28:49 PM)

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