Hardeep Singh vs State Of Rajasthan (2026:Rj-Jd:11336)
2026 Latest Caselaw 3583 Raj

Rajasthan High Court - Jodhpur

Hardeep Singh vs State Of Rajasthan (2026:Rj-Jd:11336) on 9 March, 2026

[2026:RJ-JD:11336]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 703/2026

Hardeep Singh S/o Shri Om Prakash, Aged About 43 Years,
Resident Of Village Dhanothi Choti, Police Station Sidhmukh,
District Churu, Rajasthan.
                                                                         ----Petitioner
                                      Versus
1.        State Of Rajasthan, Through The Secretary, Department
          Of Home, Government Secretariat, Jaipur, Rajasthan.
2.        The Director General Of Police, Government Of Rajasthan,
          Jaipur, Rajasthan.
3.        The Superintendent Of Police, Churu, Rajasthan.
4.        The Station House Officer, Police Station Sidhmukh,
          District Churu, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Puna Ram Sen
For Respondent(s)           :     Ms. Sonu Manawat, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

09/03/2026 The instant Criminal Misc. Petition has been preferred by the

petitioner under Section 528 of the Bharatiya Nagarik Suraksha

Sanhita, 2023, seeking quashing of FIR No. 118/2024 registered

at Police Station Sidhmukh, District Churu.

Learned counsel for the petitioner submits that the present

petition has been filed seeking a fair investigation in the matter.

Learned Public Prosecutor submits that the investigation has

already been changed thrice, even at the level of the

headquarters.

(Uploaded on 09/03/2026 at 05:22:28 PM)

[2026:RJ-JD:11336] (2 of 2) [CRLMP-703/2026]

In such circumstances, this Court is not inclined to interfere

in the matter.

However, the petitioner shall be at liberty to file an

appropriate application before the Superintendent of Police

concerned for fair investigation.

Accordingly, the instant Criminal Misc. Petition is dismissed.

The stay petition as well as all pending application(s), if any,

stand disposed of.

(BALJINDER SINGH SANDHU),J 70-Hanuman/-

(Uploaded on 09/03/2026 at 05:22:28 PM)

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