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Rajasthan High Court - Jodhpur
Urn: Crlw / 2643U / 2026Manoj Maru vs State Of Rajasthan (2026:Rj-Jd:20579) on 30 April, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:20579]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1968/2026
1. Manoj Maru S/o Hanumanram Maru, Aged About 32
Years, 116, Nandanwan, Sargaro Ka Bas, Jodhpur,
Rajasthan
2. Vijendra Pratap Singh S/o Akhilesh Singh, Aged About 30
Years, 3 Q 46 Kudi Bhagtasni Housing Board, Basni 1
Phase, Jhalamand , Jodhpur, Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Mohan Singh S/o Shri Roop Singh Ji, Roop Niwas, Badri
Paan Wali Gali, First B Road, Sardarpura, Jodhpur,
Rajasthan
----Respondents
For Petitioner(s) : --
For Respondent(s) : Mr. Sri Ram Choudhary, AGA
HON'BLE MR. JUSTICE FARJAND ALI
Order
30/04/2026
1. Upon a plain and meaningful reading of the First Information
Report, the allegations disclosed therein prima facie reveal the
commission of a cognizable offence warranting a fair, thorough,
and unhindered investigation in accordance with law.
2. At the same time, this Court has duly considered the grounds
urged in the present petition, particularly the plea that the dispute
emanates from prior monetary transactions and a controversy
pertaining to a plot of land, coupled with the assertion that the
allegations levelled in the FIR are false and motivated.
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3. In the conspectus of the above, this Court is of the considered
opinion that the interests of justice would be subserved by
affording a limited but meaningful opportunity to the petitioner to
place his version before the Investigating Officer, so as to ensure
that the investigation proceeds in a fair and comprehensive
manner, taking into account all relevant perspectives and material.
4. Accordingly, the instant writ petition is disposed of and it is
directed that the petitioner shall submit a detailed representation,
along with all supporting documents and material, before the
concerned Investigating Officer within a period of fifteen (15) days
from today.
5. Upon receipt of such representation, the Investigating Officer
shall consider the same objectively and shall undertake a
meticulous and impartial investigation in next 15 days. The
submissions made by the petitioner shall be specifically adverted
to, and an appropriate endorsement shall be recorded in the case
diary, clearly indicating whether the assertions contained in the
representation are borne out or stand contradicted by the material
collected during investigation.
6. The Investigating Officer shall thereafter proceed to complete
the investigation expeditiously, strictly in accordance with law, and
shall strive to reach a just and reasoned conclusion uninfluenced
by extraneous considerations.
7. In order to facilitate the petitioner in availing the aforesaid
opportunity and to maintain a conducive atmosphere for fair
investigation, it is directed that the petitioner shall not be arrested
for a period of thirty (30) days from today in connection with FIR
No.96/2026 registered at Police Station Sardarpura, Jodhpur City
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[2026:RJ-JD:20579] (3 of 3) [CRLW-1968/2026]
West, subject to his cooperation in the investigation and
compliance with the directions issued herein.
8. It is expected that the Investigating Officer shall, after due
consideration of all material, carry the investigation to its logical
conclusion with due promptitude, and the matter shall thereafter
dealt with in accordance with law within a reasonable period.
9. With the aforesaid observations and directions, the present
petition as well as stay petition stand disposed of.
(FARJAND ALI),J
2-Mamta/-
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