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Rajasthan High Court - Jodhpur
C.P. Gurnani vs State Of Rajasthan (2026:Rj-Jd:11527) on 10 March, 2026
[2026:RJ-JD:11527]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 5386/2025
1. C.p. Gurnani S/o Late Sh Gn Gurnani, Aged About 66
Years, Having Office At Mahindra Towers, 1St Floor, A
Wing, Dr. G.m. Bhosale Marg, P.k. Kurne Chowk, Worli,
Mumbai-400018 Maharashtra.
2. Manoj Bhat S/o Sh Rv Bhat, Aged About 52 Years,
(Wrongly Mentioned As Manoj Bhatt In Fir) Having Office
At Mahindra Towers, 1St Floor, A Wing, Dr. G.m. Bhosale
Marg, P.k. Kurne Chowk, Worli, Mumbai-400018
Maharashtra.
3. Ashutosh Pandey S/o Sh Sudhkar Pandey, Aged About 44
Years, (Wrongly Mentioned As Aasutosh Panday In Fir)
Having Office At Mahindra Towers, 1St Floor, A Wing, Dr.
G.m. Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-
400018 Maharashtra.
4. Mahesh Iyer S/o Sh. Sesha Iyer, Aged About 44 Years,
(Wrongly Mentioned As Mahesh Ayyar In Fir) Having
Office At Mahindra Towers, 1St Floor, A Wing, Dr. G.m.
Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-400018
Maharashtra.
5. Santhosh Kutty S/o Sh. Raman Kutty, Aged About 45
Years, (Wrongly Mentioned As Santosh Kutti In Fir)
Having Office At Mahindra Towers, 1St Floor, A Wing, Dr.
G.m. Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-
400018 Maharashtra.
6. Manish Goel S/o Sh. Sk Goel, Aged About 44 Years,
(Wrongly Mentioned As Manish Goyal In Fir) Having Office
At Mahindra Towers, 1St Floor, A Wing, Dr. G.m. Bhosale
Marg, P.k. Kurne Chowk, Worli, Mumbai-400018
Maharashtra.
7. Pratik Majumdar S/o Sh Jk Mazumdar, Aged About 41
Years, (Wrongly Mentioned As Pratik Majoomdar In Fir)
Having Office At Mahindra Towers, 1St Floor, A Wing, Dr.
G.m. Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-
400018 Maharashtra.
8. Rohit Malik S/o Db Malik, Aged About 41 Years, Having
Office At Mahindra Towers, 1St Floor, A Wing, Dr. G.m.
Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-400018
Maharashtra.
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9. Julian Ayers S/o Earl Bert, Aged About 59 Years, (Wrongly
Mentioned As Jullian Ayyar In Fir) Having Office At
Mahindra Towers, 1St Floor, A Wing, Dr. G.m. Bhosale
Marg, P.k. Kurne Chowk, Worli, Mumbai-400018
Maharashtra.
10. Sangeeta Talwar D/o Late Sh. Rn Shingal, Aged About 69
Years, Having Office At Mahindra Towers, 1St Floor, A
Wing, Dr. G.m. Bhosale Marg, P.k. Kurne Chowk, Worli,
Mumbai-400018 Maharashtra.
11. Diwakar Gupta S/o Kamleshwar Nath, Aged About 71
Years, (Wrongly Mentioned As Dwarka Gupta In Fir)
Having Office At Mahindra Towers, 1St Floor, A Wing, Dr.
G.m. Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-
400018 Maharashtra.
12. Rajat Jain S/o Sh. Sd Jain, Aged About 61 Years,
(Wrongly Mentioned As Rajat Kumar Gupta In Fir) Having
Office At Mahindra Towers, 1St Floor, A Wing, Dr. G.m.
Bhosale Marg, P.k. Kurne Chowk, Worli, Mumbai-400018
Maharashtra.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Indra Mohan S/o Tharilochan Singh, R/o 56 C, Bapu
Nagar, Senthi, Sadar Chittorgarh, Chittorgarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Vineet Jain, Sr. Adv. assisted by
Mr. Vivek Mathur, Karan Mehta,
Yugam Taneja and Purshotam
Saraswat
For Respondent(s) : Mr. V.S. Rajpurohit, PP
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
10/03/2026
The instant Criminal Miscellaneous Petition has been
preferred by the petitioner under Section 528 of the BNSS for
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[2026:RJ-JD:11527] (3 of 3) [CRLMP-5386/2025]
quashing of FIR No. 204/2025 registered at Police Station Sadar
Chittorgarh, District Chittorgarh, for the offences under Sections
316(2), 318(2) and 61(2) of the BNS.
Learned Public Prosecutor has submitted a factual report
dated 09.03.2026, 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 looking to the fact
that negative final report is already proposed.
Accordingly, the present Criminal Miscellaneous Petition is
dismissed.
However, the petitioner shall be at liberty to raise all his
contentions before the competent Court at the appropriate stage if
occasion so arises.
The stay petition as well as all pending application(s), if any,
stand disposed of.
(BALJINDER SINGH SANDHU),J
211-Hanuman/-
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