Jagsir vs State Of Rajasthan (2026:Rj-Jd:17135)
2026 Latest Caselaw 5754 Raj

Rajasthan High Court - Jodhpur

Jagsir vs State Of Rajasthan (2026:Rj-Jd:17135) on 13 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17135]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3861/2026

Jagsir S/o Kalu Ram, Aged About 20 Years, Ward No 06 Badopal
Police Station Pilibanga Dist Hanumangarh (At Present Lodged In
Sub Jail Suratgarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Achala Ram
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.31/2026 dated 15.01.2026, registered at Police

Station Suratgarh Sadar, District Sriganganagar for the offence

under Sectios 305(a), 331(4) of BNS.

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 the petitioner committed theft of 218

sacks of wheat. He further submits that the petitioner is in custody

since 27.02.2026 and, therefore, deserves to be enlarged on bail.

(Uploaded on 13/04/2026 at 02:44:03 PM)

[2026:RJ-JD:17135] (2 of 2) [CRLMB-3861/2026]

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 Jagsir S/o Kalu Ram, in

relation to the F.I.R. No.31/2026 dated 15.01.2026, registered at

Police Station Suratgarh Sadar, District Sriganganagar 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/24-

(Uploaded on 13/04/2026 at 02:44:03 PM)

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