Dinesh Punia vs State Of Rajasthan
2026 Latest Caselaw 516 Raj

Rajasthan High Court - Jodhpur

Dinesh Punia vs State Of Rajasthan on 14 January, 2026

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR



           S.B. Criminal Misc. Application No. 16/2026

                                        IN

               S.B. Criminal Misc(Pet.) No. 7724/2025




Dinesh Punia S/o Shri Heera Ram, Aged About 38 Years,
Resident Of Puniyo Ka Bas Rajpuriya Khara Bera Purohitan,
Jodhpur
                                                                   ----Petitioner
                                    Versus


1.       State Of Rajasthan, Through Pp
2.       The Mining Department, Nagour
                                                               ----Respondents


For Petitioner(s)          :    Mr. Ram Niwas Bishnoi
For Respondent(s)          :    Mr. Vikram Singh Rajpurohit, PP



     HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

14/01/2026

The present misc. application has been filed by the

petitioner seeking correction in the order dated 06.01.2026

passed by this Court in S.B. Criminal Misc. Petition

No.7724/2025.

For the reasons mentioned in the instant application, the

same is allowed.

Accordingly, it is hereby directed that operative portion of

the order dated 06.01.2026 passed by this Court in S.B.

Criminal Misc. Petition No.7724/2025 shall be read as under :-

(Uploaded on 16/01/2026 at 05:42:28 PM)

(2 of 2)

"The vehicle bearing registration No.RJ-19-

GJ-6679, which was seized in connection with FIR

No.85/2025, registered at Police Station Bhawanda,

District Nagaur shall be released on furnishing a

Supurdaginama of an amount equivalent to the

current value of impounded vehicle. Current value

shall be as per the satisfaction of the learned

competent Court dealing with the fresh application,

if and when filed. Other conditions shall also be

imposed by the learned court below as per

judgment, ibid.

Before releasing the vehicle, the trial court

shall verify that the petitioner is the registered

owner of the vehicle in question.

Pending applications, if any, stand disposed

of."

Ordered accordingly.

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

dated 06.01.2026.

(BALJINDER SINGH SANDHU),J Archit

(Uploaded on 16/01/2026 at 05:42:28 PM)

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