Rajasthan High Court - Jodhpur
Natha vs State Of Rajasthan (2026:Rj-Jd:17077) on 13 April, 2026
Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
[2026:RJ-JD:17077]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 4377/2026
Natha S/o Arjun, Aged About 19 Years, Resident Of Khadrafali
Talvaraka Police Station Aburoad Sadar District Sirohi Rajasthan.
(At Present In Judicial Custody At Aburoad Jail)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Arpit Surana
For Respondent(s) : Mr. Prem Singh Panwar,PP
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
Order 13/04/2026
1. The instant bail application has been filed by the applicant Natha S/o Arjun under Section 483 BNSS against the order impugned passed by learned court below in connection with FIR No.1/2026 registered at Police Station Aburoad Sadar District Sirohi for the offence(s) under Sections 115(2), 126(2) & 110 of BNS and Section 4/25 of Arms Act.
2. Heard learned counsel for the applicant and learned public prosecutor. Perused the material available on record.
3. Learned counsel for the applicant submitted that the applicant has been falsely implicated in the case. The applicant is in judicial custody and trial of the case will take long time to conclude. Accordingly learned counsel submits that the accused- applicant may be enlarged on bail.
4. Per contra, learned public prosecutor opposed the bail application.
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5. I have considered the rival submissions advanced by the learned counsel for the parties, and perused the medical report which states that two injuries No.1 & 2 sustained by the injured are caused by sharp weapon and injury No.2 is opined to be dangerous to life.
6. Looking to the nature and gravity of the offences, keeping in view overall facts and circumstances of the case, without commenting on the merits and demerits of the case, this Court is not inclined to grant bail to the accused-applicant at this stage.
7. Accordingly, the bail application is dismissed. The applicant is at liberty to move fresh bail application after statements of injured and eye witness-Mukesh are recorded before the Court below.
(YOGENDRA KUMAR PUROHIT),J 27-Arti/-
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