Ashok vs State Of Rajasthan (2026:Rj-Jd:17293)
2026 Latest Caselaw 5877 Raj

Rajasthan High Court - Jodhpur

Ashok vs State Of Rajasthan (2026:Rj-Jd:17293) on 15 April, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:17293]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                             JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4094/2026

1.     Ashok S/o Laxman, Aged About 36 Years, R/o Kunawada
       Fala Darbar, Police Station Rishabhdev, Udaipur.
       (Presently Lodged In District Jail Dungarpur)
2.     Atul @ Anshul S/o Laxman, Aged About 26 Years, R/o
       Kunawada, Police Station Rishabhdev, Udaipur. (Presently
       Lodged In District Jail Dungarpur)
3.     Manoj Kumar S/o Laxman Lal, Aged About 32 Years, R/o
       Kunawada Fala Darbar, Police Station Rishabhdev,
       Udaipur. (Presently Lodged In District Jail Dungarpur)
4.     Sagar S/o Laxman, Aged About 23 Years, R/o Kunawada,
       Police Station Rishabhdev, Udaipur. (Presently Lodged In
       District Jail Dungarpur)
                                                     ----Petitioners
                               Versus
State Of Rajasthan, Through Public Prosecutor
                                                    ----Respondent


For Petitioner(s)         :     Mr. RS Mankad
                                Ms. Priti Gehlot
For Respondent(s)         :     Mr. Prem Singh Panwar,PP



     HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

15/04/2026

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

Ashok S/o Laxman, Atul @ Anshul S/o Laxman, Manoj

Kumar S/o Laxman Lal and Sagar S/o Laxman under Section

483 BNSS against the order impugned passed by learned court

below in connection with FIR No.77/2026 registered at Police

Station Rishabhdev District Udaipur for the offence(s) under

Sections 126(2), 333, 109(1) and 3(5) of BNS.

2. Learned counsel for the applicants submits that he does not

want to press the bail application of accused applicant No.2- Atul

@ Anshul S/o Laxman.

3. Accordingly, the bail application under Section 483 BNSS filed by

the accused-applicant Atul @ Anshul S/o Laxman is dismissed as

not pressed.

(Uploaded on 15/04/2026 at 01:36:44 PM)

[2026:RJ-JD:17293] (2 of 2) [CRLMB-4094/2026]

4. As regards applicants Ashok, Manoj Kumar and Sagar, learned

counsel submits that they have been falsely implicated in the case. He

further submits that the accused Atul alleged to have inflicted

sword injuries. Learned counsel submits that applicants are behind

the bars and trial may take long time to conclude thus, they

deserve to be enlarged on bail.

5. Per contra, learned Public Prosecutor opposed the bail

application.

6. 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

No.1, 3 & 4 on bail.

7. The bail application under Section 483 BNSS filed by

accused-applicants Ashok S/o Laxman, Manoj Kumar S/o

Laxman Lal and Sagar S/o Laxman 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 38-Arti/-

(Uploaded on 15/04/2026 at 01:36:44 PM)

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