Keshav Pargi vs State Of Rajasthan (2026:Rj-Jd:11321)
2026 Latest Caselaw 3585 Raj

Rajasthan High Court - Jodhpur

Keshav Pargi vs State Of Rajasthan (2026:Rj-Jd:11321) on 9 March, 2026

[2026:RJ-JD:11321]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 814/2026

Keshav Pargi S/o Phulchand, Aged About 38 Years, R/o Bagidora,
Police Station Kalinjara, District Banswara.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Suresh Parik, At Present Reader Cjm Court Bagidora,
         Police Station Kalinjara District Banswara.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Devendra Sanwalot
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.

257/2025 registered at Police Station Kalinjara, District Banswara,

for the offence under Section 306 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.

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.

(Uploaded on 09/03/2026 at 05:21:46 PM)

[2026:RJ-JD:11321] (2 of 2) [CRLMP-814/2026]

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 76-Hanuman/-

(Uploaded on 09/03/2026 at 05:21:46 PM)

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