Apoorva Jain vs State Of Rajasthan (2026:Rj-Jd:11494)
2026 Latest Caselaw 3658 Raj

Rajasthan High Court - Jodhpur

Apoorva Jain vs State Of Rajasthan (2026:Rj-Jd:11494) on 10 March, 2026

[2026:RJ-JD:11494]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 4385/2025

Apoorva Jain W/o Shri Shubham Jain, Aged About 30 Years, R/o
67,    Behind        P.s.     Sector       No.6,      Behind        P.s.    Hiran   Magri,
Udaipur,raj.
                                                                             ----Petitioner
                                           Versus
State Of Rajasthan, Through Pp
                                                                           ----Respondent


For Petitioner(s)                :     Mr. Dinesh Kumar Godara
For Respondent(s)                :     Mr. V.S. Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

10/03/2026

The instant Misc. Petition under Section 528 of the BNSS has

been filed by the petitioner with the limited prayer that the

Investigating Agency may be directed to conduct a fair and

impartial investigation in F.I.R. No. 168/2025 registered at Police

Station Hiranmagri, District Udaipur, for the offences under

Sections 316(2), 318(4) and 61 of the BNS.

Learned Public Prosecutor submitted that the Investigating

Agency is already conducting a fair and impartial investigation.

However, if any material is brought on record by the petitioner,

the same shall be considered by the prosecution strictly in

accordance with law before completion of the investigation.

In light of the aforesaid assurance of the learned Public

Prosecutor, the present Misc. Petition is disposed of with a

direction to the petitioner to submit a representation before the

(Uploaded on 10/03/2026 at 03:21:13 PM)

[2026:RJ-JD:11494] (2 of 2) [CRLMP-4385/2025]

concerned Superintendent of Police as well as the Investigating

Officer, who shall deal with the said representation strictly in

accordance with law.

The present Misc. Petition under Section 528 of the BNSS

stands disposed of accordingly.

All pending application(s), if any, stand disposed of.

(BALJINDER SINGH SANDHU),J 14-Hanuman/-

(Uploaded on 10/03/2026 at 03:21:13 PM)

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