Motilal vs State Of Rajasthan (2026:Rj-Jd:19747)
2026 Latest Caselaw 6747 Raj

Rajasthan High Court - Jodhpur

Motilal vs State Of Rajasthan (2026:Rj-Jd:19747) on 27 April, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:19747]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 381/2026

Motilal, Aged About 53 Years, Village Semliya, Police Station
Sadar, District Banswara Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Girish S/o Shri Revashankar Tahkor, Gram Semaliya,
         Police Station Sadar, District Banswara Raj.
3.       Jeet Alias Pintu S/o Girish Thakor, Gram Semaliya, Police
         Station Sadar, District Banswara Raj.
4.       Smt. Sharda W/o Shri Girish Thakor, Gram Semaliya,
         Police Station Sadar, District Banswara Raj.
5.       Smt. Bindiya W/o Shri Jeet @ Pintu Thakor, Gram
         Semaliya, Police Station Sadar, District Banswara Raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ram Singh Rawal
For Respondent(s)         :     Mr. SR Choudhary, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/04/2026

1. In a report lodged at the instance of the petitioner, the

matter was investigated by the police and a negative final report

came to be submitted for which the petitioner made a protest by

moving appropriate application. He was given ample opportunities

to lead evidence in support of the allegations made in the

complaint but were not availed by him diligently. He is desirous to

lead the evidence to show his plea before the Magistrate that the

investigation conducted by the police was not only unfair but bias

(Uploaded on 28/04/2026 at 11:55:40 AM)

[2026:RJ-JD:19747] (2 of 2) [CRLR-381/2026]

and so also the plea that a criminal case is made out against the

respondent.

2. This Court feels that a victim shall not be made remediless,

thus one more opportunity should be granted to him. Accordingly,

the instant revision petition is allowed. The impugned order dated

06.01.2026 passed by Learned Special Judge, SC/ST (POA) Cases,

Banswara is set aside.

3. Learned Special Judge, SC/ST (POA) Cases, Banswara is

directed to restore the protest petition to its original number. The

case diary or counter file shall be summoned from concerned

police station.

4. One last opportunity to adduce the evidence in support of

protest petition shall be granted to the petitioner.

(FARJAND ALI),J 50-chhavi/-

(Uploaded on 28/04/2026 at 11:55:40 AM)

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