Om Prakash Gurjar vs State Of Rajasthan (2026:Rj-Jd:13544)
2026 Latest Caselaw 4355 Raj

Rajasthan High Court - Jodhpur

Om Prakash Gurjar vs State Of Rajasthan (2026:Rj-Jd:13544) on 23 March, 2026

[2026:RJ-JD:13544]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 8979/2025

Om Prakash Gurjar S/o Badri Lal Gurjar, Aged About 23 Years, R/
o Gurjar Mohalla, Gudha, P. O. Gudha, District Bhilwara.
                                                                        ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through P.p.
2.       Renuka W/o Om Praksha Gurjar, R/o, D/o Bhoja Gurjar,
         Badgudar, Paroli, Bhilwara
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Jaipal Singh
For Respondent(s)           :     Mr. Vikram Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

23/03/2026 The learned Public Prosecutor submits that, in the present

case, after a thorough and detailed investigation, a prima facie

case has been established against the petitioner for offences

punishable under Sections 85, 316(2), and 115(2) of the

Bharatiya Nyaya Sanhita, as well as Sections 4 and 6 of the Dowry

Prohibition Act, 1961.

It is further submitted that the investigation has reached its

culmination and the charge-sheet is ready and is being filed before

the learned Trial Court in accordance with law. The factual report

dated 02.02.2026 is taken on record.

The learned Public Prosecutor also submits that the

petitioner is not required for custodial interrogation at this stage

(Uploaded on 23/03/2026 at 06:23:10 PM)

[2026:RJ-JD:13544] (2 of 2) [CRLMP-8979/2025]

and has been directed to appear before the learned Trial Court at

the time of filing of the challan.

In view of these submissions, learned counsel for the

petitioner, upon instructions, does not wish to press the present

criminal miscellaneous petition at this stage and seeks liberty to

raise all available contentions before the learned Trial Court as and

when the occasion arises.

Accordingly, the present criminal misc. petition is dismissed

as not pressed.

Needless to observe that, since the Investigating Agency has

neither arrested the petitioner nor found it necessary to take him

into custody during the course of investigation, the said aspect

shall be duly considered by the learned Trial Court while

adjudicating upon any bail application, in accordance with law.

(BALJINDER SINGH SANDHU),J 28-deep/-

(Uploaded on 23/03/2026 at 06:23:10 PM)

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