Jagga Singh vs State Of Rajasthan (2026:Rj-Jd:17427)
2026 Latest Caselaw 5813 Raj

Rajasthan High Court - Jodhpur

Jagga Singh vs State Of Rajasthan (2026:Rj-Jd:17427) on 15 April, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:17427]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
     S.B. Criminal Miscellaneous 4th Bail Application No. 2607/2026

Jagga Singh S/o Pal Singh, Aged About 42 Years, R/o Nandram
Ki Dhani Police Station Hanumangarh Town Dist Hanumangarh
Raj.
            (At Present Lodged In Dist. Jail Hanumangarh)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Achala Ram.
For Respondent(s)          :     Mr. Shrawan Singh Rathore, PP.



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

15/04/2026

1. This Court perused the material available on record.

2. The petitioner has been arrested in connection with FIR

No.409/2019 of Police Station Tibbi, District Hanumangarh for the

offence punishable under Sections 148, 458, 302/149, 325/149,

323/149 IPC. The present 4 th bail application has been preferred

under Section 483 of the Bharatiya Nagarik Suraksha Sanhita,

2023 (hereinafter referred to as "BNSS").

3. Learned counsel for the petitioner submits that the case of

the petitioner stands on an identical footing as that of co-accused

Vinod Kumar, who has been enlarged on bail by a Coordinate

Bench of this Hon'ble Court in S.B. Criminal Appeal (S.B.)

No.276/2024 vide order dated 18.12.2025.

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[2026:RJ-JD:17427] (2 of 3) [CRLMB-2607/2026]

3.1 Learned counsel further submits that the Hon'ble Court has

arrived at a considered conclusion that it was co-accused Kala @

Govind was solely responsible for inflicting the fatal injury upon

the deceased, as corroborated by the testimony of injured

eyewitness Ranjeet Singh.

4. Learned Public Prosecutor though opposes the bail

application, but is unable to refute that the petitioner's case is

akin to that of co-accused Vinod Kumar.

5. Upon being asked, learned Public Prosecutor has produced

the custody certificate, which reflects that the petitioner has

undergone actual custody of 05 years, 05 months and 25 days as

on date.

6. This Court, taking note of the fact that a similarly situated

co-accused has already been enlarged on bail and duly considering

the substantial period of custody already undergone by the

petitioner, is not inclined to continue the custody of the petitioner

in this case at this stage.

7. Thus, having regard to the totality of the facts and

circumstances of the case as also the fact that conclusion of the

proceedings is likely to take some time and without expressing

any opinion on the merits of the case, this Court deems it just and

proper to grant bail to the accused petitioner under Section 483

BNSS.

8. Accordingly, this 4th bail application filed under Section 483

BNSS is allowed and it is directed that petitioner Jagga Singh

S/o Pal Singh shall be released on bail in connection with FIR

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[2026:RJ-JD:17427] (3 of 3) [CRLMB-2607/2026]

No.409/2019 of Police Station Tibbi, District Hanumangarh

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.

(DR. PUSHPENDRA SINGH BHATI),J 35-Zeeshan

(Uploaded on 15/04/2026 at 01:04:06 PM)

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