Dharmraj Jat vs State Of Rajasthan (2026:Rj-Jd:1346)
2026 Latest Caselaw 369 Raj

Rajasthan High Court - Jodhpur

Dharmraj Jat vs State Of Rajasthan (2026:Rj-Jd:1346) on 12 January, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:1346]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 191/2026

Dharmraj Jat S/o Bherulal Jat, Aged About 24 Years, Resident Of
Pondras, Suwana, District Bhilwararaj.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Rohitash S/o Unknown, Resident Of Seekar,udaipur Wati,
         District Jhunjhunu. Currentlyr Esiding At Hall Hc 603, P.s.
         Sadar, Districtbhilwara Raj..
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vishal Sharma
For Respondent(s)            :     Ms. Sonu Manawat, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

12/01/2026 This criminal misc. petition under Section 528 BNSS has

been filed by the petitioner for quashing of the FIR No.263/2025,

registered at Police Station Sadar Bhilwara, District Bhilwara for

the offence under Sections 303(2), 281 & 61(2)(a) of BNS;

Sections 4/21 of MMDR Act; and Section 139 of Electricity Act.

Heard learned counsel for the parties at bar. Perused the

material as made available to this Court and gone through the

niceties of the matter.

Having perused the impugned FIR, this Court prima facie

finds that the offences alleged to have been committed by the

petitioner are either triable by a Court of Magistrate or do not

contain the maximum imprisonment of more than seven years,

and keeping in mind the provisions contained in Section 35 BNSS

(Uploaded on 12/01/2026 at 07:25:25 PM)

[2026:RJ-JD:1346] (2 of 2) [CRLMP-191/2026]

(Section 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 SC 2756, the dictum of which

squarely applies mutatis mutandis to the present case, it is

directed that in case, the arrest of the petitioner is found to be

absolutely necessary by the Investigating Agencies, instead of

affecting the arrest of the petitioner at once, a prior notice of 15

days shall be given to him so that he may exercise his legitimate

rights. Needless to say that the petitioner is not precluded from

raising his grievance before the trial Court.

With the aforesaid direction, the present criminal misc.

petition filed under Section 528 BNSS (482 Cr.P.C.) as well as stay

application are disposed of.

(KULDEEP MATHUR),J 44-himanshu/-

(Uploaded on 12/01/2026 at 07:25:25 PM)

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