Citation : 2025 Latest Caselaw 13511 Raj
Judgement Date : 19 September, 2025
[2025:RJ-JD:42112]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous 3rd Bail Application No. 10629/2025
Lakhandas S/o Shri Biharidas Bairagi, Aged About 23 Years, R/o
Basad, Police Station- Pratapgarh, District Pratapgarh Raj. (At
Present Confined At District Jail, Pratapgarh)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Vijay Kumar Gaur
For Respondent(s) : Mr. P.K. Bhati, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
19/09/2025
The present 3rd bail application has been filed under Section
483 of BNSS/439 Cr.P.C. on behalf of the petitioner, who is in
judicial custody in connection with F.I.R. No.315/2024 registered
at Police Station Pratapgarh, District Pratapgarh for the offences
punishable under Section 302/34 of IPC.
Learned counsel for the petitioner submits that the petitioner
is behind the bars for more than three years and out of 16
prosecution witnesses, only 1 has been examined before the trial
court till date and trial of the case is yet pending.
In support of his contentions, learned counsel placed reliance
on the judgment of Honb'le Supreme Court in the case of
Balwinder Singh Vs. State of Punjab & Anr. (Special Leave to
Appeal (Crl.) No.8523/2024) in which while granting bail it has
been observed as under:
" 9. The incident in the present case occurred on 25.06.2020 and the petitioner was arrested soon thereafter on 26.06.2020. By now, 6 co- accused have been granted bail. As the prosecution wishes to examine 17 more
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witnesses, the trial is unlikely to conclude on a near date.
10. Considering the above and to avoid the situation of the trial process itself being the punishment particularly when there is presumption of innocence under the Indian jurisprudence, we deem it appropriate to grant bail to the petitioner - Balwinder Singh. It is ordered accordingly. Appropriate bail conditions be imposed by the learned trial court."
A coordinate Bench of this Court in the case of Umesh Vyas
vs. State of Rajasthan (S.B. Criminal Misc. II Bail Application
No.14958/2022), vide order dated 17.03.2023, also observed as
follows:
"The Hon'ble Supreme Court in the cases of Abdul Majeed Lone Vs. Union Territory of Jammu and Kashmir [Special Leave to Appeal (Crl.) No.3961/2022], Amit Singh Moni Vs. State of Himachal Pradesh (Criminal Appeal No.668/2020), Tapan Das Vs. Union of India [Special Leave to Appeal (Criminal) No.5617/2021], Kulwant Singh Vs. State of Punjab [Special Leave to Appeal (Criminal) No.5187/2019], Ghanshyam Sharma Vs. State of Rajasthan [Special Leave to Appeal (Criminal) No.5397/2019], Nadeem Vs. State of UP [Special Leave to Appeal (Criminal) No.1524/2022] and Mukesh Vs. The State of Rajasthan [Special Leave to Appeal (Criminal) No.4089/2021] has granted bail to the accused persons, against whom the allegations are of transporting or possessing narcotic contraband above commercial quantity, on the ground of custody period and taking into consideration the fact that the trial against the said accused persons will take time in completion. The Hon'ble Supreme Court has ordered for release of the accused persons who were in custody from two years to four years. Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, I deem it appropriate to allow this fifth bail application solely on the ground of custody period of the accused petitioner and keeping in view the fact that the trial against him has not been completed till date.
Accordingly, without expressing any opinion on the merits of the case, this third bail application filed under Section 439 Cr.P.C. is
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allowed and it is directed that petitioner Umesh Vyas S/o Shri Ganeshlal Ji shall be released on bail in connection with FIR No.15/2019 of Police Station Charbhuja, District Rajsamand provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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."
The petitioner is in judicial custody since 21.06.2022 and the
trial of the case will take sufficiently long time. With these
submissions, learned counsel for the petitioner prayed that the
benefit of bail may be granted to the accused-petitioner.
Learned PP has vehemently opposed the prayer of bail.
I have considered the arguments advanced before me and
gone through the material available on record.
Having regard to the totality of the facts and circumstances
of the case, without expressing any opinion on the merits of the
case, I deem it just and proper to grant bail to the accused
petitioner.
Accordingly, the third bail application filed under Section 483
of BNSS/439 Cr.P.C. is allowed and it is directed that petitioner -
Lakhandas S/o Shri Biharidas Bairagi shall be released on bail in
connection with F.I.R. No.315/2024 registered at Police Station
Pratapgarh, District Pratapgarh 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
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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 97-GKaviya/-
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