Kamlesh Saraswat vs State Of Rajasthan (2026:Rj-Jd:17185)
2026 Latest Caselaw 5765 Raj

Rajasthan High Court - Jodhpur

Kamlesh Saraswat vs State Of Rajasthan (2026:Rj-Jd:17185) on 13 April, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:17185]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4344/2026

1.       Kamlesh Saraswat S/o Sunil Saraswat, Aged About 25
         Years,      Ward         No         8        ,tractor     Market       ,
         Pilibanga ,hanumangarh (Lodged In Central Jail Bikaner)
2.       Jatin Chhabra S/o Naresh Chhabra, Aged About 27 Years,
         Ward No 17 , Bishnoi Dharamshala, Pilibanga Dist
         Hanumangarh (Lodged In Central Jail Bikaner)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Pankaj Kumar
For Respondent(s)         :     Mr. Hanuman Prajapati,PP



     HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

13/04/2026

1. The instant bail application has been filed by the applicants

Kamlesh S/o Sunil and Jatin S/o Naresh under Section 483

BNSS against the order impugned passed by learned court below

in connection with FIR No.132/2024 registered at Police

Station Gangashahar District Bikaner for the offence(s) under

Sections 3/25(1-B) (A), 5/25, 6/25, 25(6) of the Arms Act.

2. Learned counsel for the applicant submits that the applicants

have been falsely implicated in the case. He further submits that

co-accused Vishnu Sadh has already been enlarged on bail by this

Court on 17.05.2024 and the case of the present applicants is not

distinguishable from the said co-accused. Learned counsel further

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[2026:RJ-JD:17185] (2 of 2) [CRLMB-4344/2026]

submits that applicants are behind the bars trial may take long

time to conclude thus, they deserve to be enlarged on bail.

3. Per contra, learned Public Prosecutor opposed the bail

application.

4. Considering the submissions advanced on behalf of the

parties, and looking to the overall facts and circumstances of the

case, without commenting on the merits and demerits of the case,

this court deems it just and proper to enlarge the applicants on

bail.

5. Accordingly, the bail application under Section 483 BNSS is

allowed and it is ordered that the accused-applicants shall be

enlarged on bail in the aforesaid FIR provided they furnish a

personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- each to the satisfaction of the learned Lower Court for

their appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(YOGENDRA KUMAR PUROHIT),J 113-Arti/-

(Uploaded on 13/04/2026 at 01:24:21 PM)

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