Naresh vs State Of Rajasthan
2025 Latest Caselaw 14251 Raj

Citation : 2025 Latest Caselaw 14251 Raj
Judgement Date : 15 October, 2025

Rajasthan High Court - Jodhpur

Naresh vs State Of Rajasthan on 15 October, 2025

[2025:RJ-JD:44906]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 11705/2025

Naresh S/o Namdev Alias Ramdev, Aged About 33 Years, Ghoti
Rangari,     Police   Thana       Lodhi       Kheda,        District    Chhindwara
(Padhurna) Madhya Pradesh (Presently Lodged In District Jail
Udaipur)
                                                                       ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Vijay Kumar
For Respondent(s)          :     Mr. Urja Ram Kalbi, PP



                HON'BLE MR.JUSTICE BIPIN GUPTA

Judgment

Reserved on :: 13/10/2025 Pronounced on :: 15/10/2025

1. The present bail application has been filed under Section 483

of BNSS, 2023 against the impugned order passed by the learned

Additional Session Judge No.1, Udaipur, District Udaipur whereby

the bail application of the petitioner was rejected in connection

with F.I.R. No. 151/2021, Police Station Surajpol, Disrtrict Udaipur

for the offences under Section 420, 406, 467, 468, 471, 120B

BNS.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in the present case. He submits that

co-accused Alok Mahajan, S.K. Tajuddin, Nikesh and Aman Kumar

have already been enlarged on bail either by the trial Court or by

the High Court. The learned trial Court, while rejecting the

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petitioner's bail application, distinguished his case solely on the

ground that he was not arrested for four years, and hence,

standing warrants were issued against him. Apart from this, no

other reason has been assigned for the rejection of the petitioner's

bail application.

4. Learned counsel submits that the petitioner is in judicial

custody and the trial is likely to take a considerable time to

conclude. Therefore, it is prayed that the petitioner may be

enlarged on bail.

5. Learned Public Prosecutor vehemently opposed the bail

application but could not refute the fact that other co-accused

Alok Mahajan, S.K. Tajuddin, Nikesh and Aman Kumar have

already been enlarged on bail either by the trial Court or by the

High Court. He also could not refute the fact that the case of the

petitioner is on no lessor footing than that of the other co-accused

who have been enlarged on bail.

6. Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

7. Without expressing any opinion on the merits of the case

and upon consideration of the arguments advanced, this Court is

of the opinion that the bail application filed by the petitioner

deserves to be accepted with the additional condition as he has

been arrested after four years and standing warrants were issued

against him.

8. Consequently, the bail application is allowed. It is ordered

that the accused-petitioner - Naresh S/o Namdev Alias

Ramdev arrested in connection with F.I.R. No. 151/2021, Police

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Station Surajpol, District Udaipur shall be released on bail;

provided he furnishes a personal bond of Rs.50,000/-(Rupees:

Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees :

Twenty Five Thousand Only) each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so till the

completion of the trial and with additional following conditions:

(i) The petitioner will not leave country without the permission of the Court;

(ii) The petitioner shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected; and

(iii) The petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquinted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

(iv) The petitioner will report to the concerned police station on 15th of every month and will not make any hinderance in the investigation on trial in any manner.

(BIPIN GUPTA),J praveen/-

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