Navjot Singh Alias Nabi vs State Of Rajasthan (2026:Rj-Jd:17587)
2026 Latest Caselaw 5983 Raj

Rajasthan High Court - Jodhpur

Navjot Singh Alias Nabi vs State Of Rajasthan (2026:Rj-Jd:17587) on 16 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17587]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4591/2026

Navjot Singh Alias Nabi S/o Sukhmandar Singh, Aged About 35
Years, R/o Lane 2, Vishnu Colony, Basanti Chowk, Police Station
Kotwali, Sri Ganganagar (Raj) (Presently Lodged In Central Jail
Sriganganagar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Himmat Jagga with
                                Ms. Tania Chugh
For Respondent(s)         :     Mr. Sameer Pareek, PP


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

16/04/2026

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

under Section 483 BNSS who has been arrested in connection with

the FIR No.166/2025 dated 15.04.2025 registered at the Police

Station Sadar Ganganagar District Ganganagar for the offences

under Sections 304(2), 307, 112 and 3(5) of BNS.

2. Counsel for the petitioner submits that the petitioner has

been falsely implicated in this case while alleging that on the date

of the incident, some persons riding a motorcycle, approached the

complainant and suddenly snatched his bag and the said bag

contained gold ornaments. He submits that the said gold

ornaments have been recovered from the co-accused-Sahil, and a

mobile phone has been recovered from one Suryadev. He further

submits that no recovery has been effected from the petitioner

and the charge-sheet has been filed against him. He, thus, urges,

that the petitioner deserves to be released on bail.

(Uploaded on 16/04/2026 at 02:12:52 PM)

[2026:RJ-JD:17587] (2 of 2) [CRLMB-4591/2026]

3. Per contra, learned Public Prosecutor opposes the bail

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

bag containing gold ornaments has been recovered from the co-

accused-Sahil, the fact that the mobile phone was recovered from

one Suryadev, the fact that no recovery has been effected from

the petitioner and also the fact that the charge-sheet has been

filed against the petitioner.

4. Having considered the submissions advanced at Bar by

learned counsel for the parties and having regard to the entirety

of facts and circumstances of the case as available on record; and

looking to the fact that trial will take a long time to conclude and,

without expressing any opinion on the merits/demerits of the

case, this Court deems it fit to enlarge the petitioner on bail.

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

that the accused petitioner Navjot Singh Alias Nabi S/o

Sukhmandar Singh arrested in connection with FIR No.166/2025

dated 15.04.2025 registered at the Police Station Sadar

Ganganagar District Ganganagar, shall be released on bail;

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

and two sureties of Rs.25,000/- each to the satisfaction of the

learned trial Court, with a stipulation to appear before that Court

on all dates of hearing and as and when called upon to do so.

(DR.NUPUR BHATI),J

9-/Devesh/-

(Uploaded on 16/04/2026 at 02:12:52 PM)

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