Lal Chand vs State Of Rajasthan (2026:Rj-Jd:11326)
2026 Latest Caselaw 3584 Raj

Rajasthan High Court - Jodhpur

Lal Chand vs State Of Rajasthan (2026:Rj-Jd:11326) on 9 March, 2026

[2026:RJ-JD:11326]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Criminal Misc(Pet.) No. 736/2026

1.       Lal Chand S/o Govind Ram, Aged About 56 Years, R/o
         111 Sardar Patel Nagar Pali P S Industrial Area Pali
2.       Smt Laxmi W/o Lal Chand, Aged About 52 Years, R/o 111
         Sardar Patel Nagar Pali P S Industrial Area Pali
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Babu Lal S/o Ghewar Chand, R/o 5,joron Ka Bas, Pali At
         Present R/o C-31, V.d. Nagar, Pali Raj. Mobile No.
         9414120954
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Gokulesh Bohra through VC with
                                Mr. Gaurang Deora
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 BNSS for quashing of FIR No.

12/2026 registered at Police Station Odyogik Kshetra, District Pali,

for the offences under Sections 318(4), 316(2) and 61(2) of the

BNS.

Learned Public Prosecutor has submitted a factual report

dated 07.03.2026, which is taken on record. As per the said

report, after thorough investigation in the matter, the police have

proposed to file a negative final report before the competent

Court.

(Uploaded on 09/03/2026 at 05:21:09 PM)

[2026:RJ-JD:11326] (2 of 2) [CRLMP-736/2026]

This Court has considered the matter and, in view thereof, is

not inclined to interfere in the present matter.

Accordingly, the present misc. petition is dismissed.

However, the petitioner shall be at liberty to raise all his

contentions before the competent Court at the appropriate stage.

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

stand disposed of.

(BALJINDER SINGH SANDHU),J 73-Hanuman/-

(Uploaded on 09/03/2026 at 05:21:09 PM)

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