Vachnaram vs State Of Rajasthan (2025:Rj-Jd:25541)
2025 Latest Caselaw 10339 Raj

Rajasthan High Court - Jodhpur

Vachnaram vs State Of Rajasthan (2025:Rj-Jd:25541) on 26 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:25541]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
  S.B. Criminal Miscellaneous 4th Bail Application No. 2040/2025

Vachnaram S/o Mangi Lal, Aged About 36 Years, R/o Gaudaji
Jalore, Tehsil And Distt. Jalore.
(At Present Lodged In Dist Jail Jalore)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through PP
                                                                      ----Respondent


For Petitioner(s)           :     Mr. Deepak Menaria
For Respondent(s)           :     Mr. Lalit Kishor Sen, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

26/05/2025

This is the fourth bail application filed by the petitioner. The

first bail application filed by the petitioner was dismissed vide

order dated 08.08.2023 passed by this Court. Similarly, the

second bail application was dismissed as not pressed at that stage

vide order dated 15.12.2023. In the like manner, the third bail

application of the petitioner was dismissed as withdrawn vide

order dated 16.02.2024 passed by this Court, however, the trial

court was ordered to expedite the trial.

The present bail application has been filed under

Section 483 BNSS. The petitioner has been arrested in connection

with FIR No.116/2023 registered at Police Station Kotwali, District

Jalore for the offences punishable under Sections 498-A and 306

of IPC.

Learned counsel for the petitioner submits that the accused-

petitioner is inside jail since 06.04.2023. The trial of the case will

[2025:RJ-JD:25541] (2 of 2) [CRLMB-2040/2025]

take sufficiently long time to be concluded. Therefore, the benefit

of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the fourth bail

application.

Having regard to the totality of the facts and circumstances

of the case, I deem it just and proper to grant bail to the accused

petitioner under Section 483 BNSS.

Accordingly, the present fourth bail application filed under

Section 483 BNSS is allowed and it is directed that petitioner -

Vachnaram S/o Mangi Lal, arrested in connection with FIR

No.116/2023 registered at Police Station Kotwali, District Jalore,

shall be released on bail provided he executes a personal bond in

a sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to

the satisfaction of learned trial court for his appearance before

that court on each and every date of hearing and whenever called

upon to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 31-mSingh/-

Powered by TCPDF (www.tcpdf.org)