Amzad Shekh vs State Of Rajasthan (2026:Rj-Jd:10715)
2026 Latest Caselaw 3308 Raj

Citation : 2026 Latest Caselaw 3308 Raj
Judgement Date : 26 February, 2026

[Cites 3, Cited by 0]

Rajasthan High Court - Jodhpur

Amzad Shekh vs State Of Rajasthan (2026:Rj-Jd:10715) on 26 February, 2026

[2026:RJ-JD:10715]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 1353/2026

Amzad Shekh S/o Ayyaj Shekh, Aged About 26 Years, Resident
Of Gul Ali Nagari, Sanganeri Gate, Bhilwara, Raj..
                                                                     ----Petitioner
                                     Versus
1.       State of Rajasthan, Through PP
2.       Ghanshyam       Sukhwal          S/o      Govardhan        Lal   Pandiya,
         Resident Of Bhawani Nagar, Near Shyam Vihar, District
         Bhilwara, Raj..complainant.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Padam Singh Solanki
For Respondent(s)          :     Mr. Vikram Singh Rajpurohit, PP with
                                 Mr. Ravindra Singh



      HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

26/02/2026

;ksX; vf/koDrk ;kph dh vksj ls izLrqr ;g vkijkf/kd fofo/k ;kfpdk vUrxZr /kkjk 528 ch-,u-,l-,l- ds rgr is'k dh xbZ gS] ftlesa fuEu vuqrks"k pkgk x;k gS %& "It is therefore most humbly prayed that this Misc.

Petition of the petitioner may kindly be allowed and the

FIR No.274/2025 dated 30.12.2025 P.S. Bhimganj,

District Bhilwara for the offence U/S 299 and 308(2) of

BNS, 2023 may kindly be quashed and set aside quo the

petitioner and the criminal proceeding intiate against

the petitioner may kindly be dropped. ..."

02- ;kph ds ;ksX; vf/koDrk dks lquk x;kA mudk dguk gS fd mls bl izdj.k esa xyr :i ls Qalk;k x;k gS vkSj dsoy vijk/k vUrxZr /kkjk 308 ¼2½

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[2026:RJ-JD:10715] (2 of 4) [CRLMP-1353/2026]

ch-,u-,l- dk gh izFken`"V~;k izekf.kr gksuk vuqal/kku ls izdV fd;k x;k gSA tcfd leku ifjfLFkfr;ksa esa bl U;k;ky; dh led{k ihB }kjk Hkh iwoZ esa ikfjr vkns'k fnukad 27-02-2023 esa Hkh izFke lwpuk fjiksVZ fujLr dh xbZ Fkh] ftlesa Hkh muds }kjk leku vuqrks"k ckcr~ ;kfpdk is'k dh xbZ FkhA iwoZ esa tks ;kfpdk is'k dh xbZ Fkh mlds i'pkr~ vuqla/kku ls vijk/k vUrxZr /kkjk 299 ch-,u-,l- dk Hkh izekf.kr ugha gqvk gSA ,slh fLFkfr esa vfHkys[k ij ;kph ds fo#) fdlh izdkj dk izdj.k ugha cuus ls ;g ;kfpdk Lohdkj djus dk fuosnu fd;kA 03- blds foijhr mDr rdksZa ds [kaMu esa fo}ku yksd vfHk;kstd us rdZ fn, fd iwoZ esa Hkh blh izFke lwpuk fjiksVZ dks fujLr djus ckcr~ ;kph dh vksj ls ;kfpdk izLrqr djus ij tks vuqrks"k pkgk x;k Fkk] mlh lanHkZ esa gh bl U;k;ky; dh led{k ihB }kjk fnukad 16-01-2026 ds vkns'k ls ;kfpdk dks fuLrkfjr dj fn;k x;k FkkA muds }kjk rF;kRed fjiksVZ Hkh is'k djrs gq, ;g fuosnu fd;k Fkk fd vc rd ds vuqla/kku ls ;kph ds fo#) izFken`"V~;k vijk/k vUrxZr /kkjk 308¼2½ izekf.kr ik, x, FksA ,slh fLFkfr esa tks izFke lwpuk fjiksVZ la[;k 274@2025 dks fujLr djus dh izkFkZuk dh xbZ gS] ml ckcr~ vfHkys[k ij dksbZ U;k;laxr dkj.k ugha gksus ls ;g ;kfpdk [kkfjt djus dh izkFkZuk dhA 04- eSaus mi;qZDr ijLij fojks/kh rdksZa ij fopkj fd;kA vfHkys[k ds voyksdu ls ;g izdV gksrk gS fd izdj.k esa izR;FkhZ la[;k 02 ?ku';ke dh vksj ls ,d izFke lwpuk fjiksVZ ;kph ds fo#) is'k djus ij izdj.k vijk/k vUrxZr /kkjk 299] 308¼2½ ch-,u-,l- esa ntZ djrs gq, vuqla/kku fd;k tk jgk FkkA blh njfe;ku ;kph dh vksj ls iwoZ esa blh izFke lwpuk fjiksVZ la[;k 274@2025 dks fujLr djus ckcr~ vkijkf/kd fofo/k ;kfpdk la[;k 157@2026 is'k djus ij tks vuqrks"k pkgk x;k Fkk] og leku vuqrks"k bl orZeku ;kfpdk esa Hkh pkgk x;k gS] tcfd iwoZ esa is'k dh xbZ ;kfpdk esa bl U;k;ky; dh led{k ihB }kjk vkns'k fnukad 16-01-2026 esa foLr`r :i ls dkj.kksa dk mYys[k djrs

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[2026:RJ-JD:10715] (3 of 4) [CRLMP-1353/2026]

gq, iSjk la[;k 05 o 06 esa fuEu vkns'k nsrs gq, ;kfpdk dk fuLrkj.k fd;k x;k Fkk %& "5. This Court, upon a perusal of the case file

and the impugned FIR, prima facie finds that the

offences alleged to have been committed by the

petitioner are either triable by a Court of Magistrate

and/or do not contain the maximum punishment of

more than seven years, and keeping in mind the

provisions contained in Section 35 BNSS (Sections 41,

41-A Cr.P.C.) as well as the judgment passed by the

Hon'ble Supreme Court in the case of Arnesh Kumar

vs. State of Bihar, reported in AIR 2014 SC2756, the

dictum of which squarely applies mutatis mutandis

tothe present case, it is directed that in case, the

arrest of the petitioner is found to be absolutely

necessary by the Investigating Agency, instead of

affecting the arrest of the petitioner at once, a prior

notice of 20 days shall be given to him so that he may

exercise his rights. Needless to say that the petitioner

is not precluded from ventilating his grievances before

this Court or trial Court, if occasion so arises, at an

appropriate stage.

6. With the aforesaid direction, the misc. petition

filed under Section 528 BNSS as well as stay

application are disposed of."

;|fi blds i'pkr~ izLrqr rF;kRed fjiksVZ ds vk/kkj ij vHkh Hkh ;kph ds fo#) izFken`"V~;k vijk/k vUrxZr /kkjk 308¼2½ ch-,u-,l- dk izekf.kr gksuk Hkh ik;k x;k gSA bl laca/k esa iwoZ esa blh U;k;ky; dh led{k ihB }kjk

(Uploaded on 27/02/2026 at 01:49:51 PM)

[2026:RJ-JD:10715] (4 of 4) [CRLMP-1353/2026]

vkijkf/kd fofo/k ;kfpdk la[;k 157@2026 ds iSjk la[;k 05 o 06 esa funsZ'k nsrs gq, ;kfpdk dk fuLrkj.k fd;k tk pqdk gS vkSj izLrqr rF;kRed fjiksVZ esa ;g rF; Hkh vk;k gS tks bl U;k;ky; dh led{k ihB }kjk iwoZ esa vkns'k fn;k x;k Fkk] mldh ikyuk esa funsZ'k nsus ds i'pkr~ Hkh ;kph dh mifLFkfr ugha gksuk Hkh izdV fd;k x;k gSA 05- ifj.kkeLo:i izLrqr rdksaZ] vfHkys[k ij miyC/k lkexzh] izdj.k ds rF;ksa] ifjfLFkfr;ksa vkfn dks ns[krs gq,] leku ifjfLFkfr;ksa ij iqu% bl izLrqr ;kfpdk esa dksbZ cy gksuk ugha izdV gksus ls ;g vkijkf/kd fofo/k ;kfpdk vLohdkj dj [kkfjt dh tkrh gSA 06- LFkxu izkFkZuk&i= ,oa vU; izkFkZuk&i= ;fn dksbZ gks rks] mldk fuLrkj.k Hkh bl ;kfpdk ds lkFk fd;k tkrk gSA

(CHANDRA SHEKHAR SHARMA),J 291-Vishal/-

(Uploaded on 27/02/2026 at 01:49:51 PM)