Sampat vs State Of Rajasthan (2026:Rj-Jd:1923)
2026 Latest Caselaw 446 Raj

Rajasthan High Court - Jodhpur

Sampat vs State Of Rajasthan (2026:Rj-Jd:1923) on 13 January, 2026

[2026:RJ-JD:1923]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7354/2025

1.       Sampat S/o Bhura Ji Jat, Aged About 37 Years, R/o Khera
         Bhansol, Police Station Ghasa, District Udaipur.
2.       Maangu S/o Bhura Ji Jat, Aged About 52 Years, R/o Khera
         Bhansol, Police Station Ghasa, District Udaipur.
3.       Leela Bai W/o Sampat Jaat, Aged About 34 Years, R/o
         Khera Bhansol, Police Station Ghasa, District Udaipur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, Udaipur
3.       Sho, Police Station Ghasa, District Udaipur
4.       Premlal S/o Bhanwarlal Jat, R/o Khera Bhansol, Police
         Station Ghasa, District Udaipur
5.       Premlal S/o Rama Jat, R/o Khera Bhansol, Police Station
         Ghasa, District Udaipur
6.       Gokal S/o Vajeram Jat, R/o Khera Bhansol, Police Station
         Ghasa, District Udaipur
7.       Keshu Lal S/o Khema Rawat, R/o Khera Bhansol, Police
         Station Ghasa, District Udaipur
8.       Manohar S/o Lalu Jat, R/o Khera Bhansol, Police Station
         Ghasa, District Udaipur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Gaurav Khatri
For Respondent(s)         :     Mr. Vikram Singh Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

13/01/2026

The instant criminal misc. petition under Section 528 of

BNSS has been filed by the petitioners seeking directions to the

(Uploaded on 14/01/2026 at 01:35:10 PM)

[2026:RJ-JD:1923] (2 of 2) [CRLMP-7354/2025]

respondents to register an FIR on the complaint submitted by the

petitioners.

Taking into account all the facts and circumstances of the

case, the petitioners are directed to submit a detailed

representation before the concerned Superintendent of Police

within a period of thirty days from today, who shall take into

consideration the contentions and thereafter take appropriate

action in accordance with law while considering the judgment

rendered by the Hon'ble Supreme Court in the case of Lalita

Kumari Vs. State of U.P. & Ors (2014) 4 SCC 339.

The instant criminal misc. petition is disposed of accordingly.

All pending application(s), if any, stand disposed of.

(BALJINDER SINGH SANDHU),J 360-Hanuman/-

(Uploaded on 14/01/2026 at 01:35:10 PM)

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