Pawan vs State Of Rajasthan (2026:Rj-Jd:17147)
2026 Latest Caselaw 5705 Raj

Rajasthan High Court - Jodhpur

Pawan vs State Of Rajasthan (2026:Rj-Jd:17147) on 13 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17147]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3516/2026

Pawan S/o Rameshwar Lal, Aged About 24 Years, Resident Of
Magra      Police    Station      Panchu        District      Bikaner   Rajasthan
(Presently Lodged In Central Jail Bikaner)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Though Pp
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Ashok Bishnoi
For Respondent(s)           :     Mr. Sameer Pareek, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

13/04/2026

1. Heard learned counsel for the parties as well as perused the

material available on record.

2. The instant application for bail has been filed under Section

483 BNSS on behalf of the petitioner, who is in custody in relation

to F.I.R. No.64/2026 dated 05.03.2026, registered at Police

Station Panchu, District Bikaner for the offence under Sections

3/25 (1- B)(A) of the Arms Act.

3. Learned counsel for the petitioner submits that the alleged

offences are exclusively triable by a Magistrate. He submits that

the petitioner has been falsely implicated in the present case,

wherein it is alleged that, upon search, one illegal country-made

pistol (desi katta) of 315 bore was recovered from the petitioner's

possession. He further submits that the petitioner is in custody

since 05.03.2026 and, therefore, deserves to be enlarged on bail.

(Uploaded on 13/04/2026 at 02:43:21 PM)

[2026:RJ-JD:17147] (2 of 2) [CRLMB-3516/2026]

4. Per contra, learned Public Prosecutor opposes the bail

application, however, is not in a position to refute that the

offences are triable by magistrate.

5. Considering the arguments advanced by the learned counsel

for the petitioner and the learned Public Prosecutor, no useful

purpose would be served by keeping the present petitioner behind

the bars for further period till disposal of the case and also looking

to the possibility that the trial may take long time to conclude, this

Court deems it just and proper to enlarge the petitioner on bail.

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

that the accused-petitioner namely Pawan S/o Rameshwar Lal,

in relation to the F.I.R. No.64/2026 dated 05.03.2026, registered

at Police Station Panchu, District Bikaner shall be released on bail;

provided he furnishes a personal bond in the sum of Rs.50,000/-

and two surety bonds of Rs.25,000/- 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.

(DR.NUPUR BHATI),J SURABHII/21-

(Uploaded on 13/04/2026 at 02:43:21 PM)

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