KAILASH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Gopal Sankaranarayanan, learned senior counsel, appearing for the petitioner.

(2.) Delay(s) in filing and re-filing/curing defects is condoned; IAs No.224548/2026 and 224549/2026 are, accordingly, allowed. Exemption from filing Official Translation is granted; IA No.224547 is allowed. Permission to file lengthy List of Dates is also granted; IA No.224546/2026 stands allowed.

(3.) The instant petition(s) challenge the common Final Order and Judgment dtd. 11/12/2025 passed by the High Court of Judicature for Rajasthan, Jaipur Bench [Hereinafter referred to as the 'High Court'.] in S. B. Criminal Miscellaneous Petitions No.915/2025 and 2669/2025 [2025:RJ-JP:51169], whereby the petitions filed by the petitioner, under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [ Abbreviated to 'BNSS'.], seeking quashing of First Information Reports [Abbreviated to 'FIRs'.] No.35/2025 (registered at Police Station Railway Colony, Kota City dtd. 27/1/2025), and 104/2025 (registered at Police Station Gumanpura, District Kota City dtd. 15/2/2025), came to be dismissed, by a learned Single Judge of that High Court.