[Cites 3, Cited by 0]
Rajasthan High Court - Jodhpur
Jitendra Singh vs State Of Rajasthan (2026:Rj-Jd:5757) on 2 February, 2026
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
[2026:RJ-JD:5757]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail Application No. 1286/2026
Jitendra Singh S/o Shri Premsingh, Aged About 30 Years, R/o Bu
Nurawata Police Station Mundwa District Nagore Rajasthan
(Lodged In Dist. Jail, Nagour)
----Applicant
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Misc. Bail Application No. 1285/2026
Parmana Ram S/o Hari Ram, Aged About 35 Years, Resident Of
Jogalsar, District Nagaur. (Lodged In Dist. Jail, Nagaur)
----Applicant
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Misc. Bail Application No. 1287/2026
Ramswaroop S/o Ghasi Ram, Aged About 28 Years, Resident Of
Bu Naravata, Police Station Mundwa, District Nagaur, Rajasthan.
(At Present Lodged In District Jail Nagaur)
----Applicant
Versus
State Of Rajasthan, Through The Public Prosecutor
----Respondent
For Applicant(s) : Mr. Firoz Khan
Mr. Pawan Vishnoi
Mr. Ashwani Kumar Sharma
For Respondent(s) : Mr. Prem Singh Panwar, PP
(Uploaded on 02/02/2026 at 05:31:38 PM)
(Downloaded on 02/02/2026 at 08:30:15 PM)
[2026:RJ-JD:5757] (2 of 3) [CRLMB-1286/2026]
HON'BLE MR. JUSTICE ASHUTOSH KUMAR
Order
02/02/2026
1. As these bail applications have been filed pertaining to the
same FIR, they are being heard and decided by the instant
common order.
2. These bail applications have been filed by the accused-
applicants under Section 483 of the B.N.S.S, 2023 in the matter
arising out of FIR No.01/2026, registered at Police Station
Mundwa, District Nagaur, for the offences punishable under
Sections 189(2), 191(2), 190, 115(2), 126(2), 303(2), 121(1),
132, and 324(3) of B.N.S., 2023 and Section 3 of the Prevention
of Damage to Public Property Act, 1984 and Section 4/21 of Mines
and Minerals (Development and Regulation) Act, 1957.
3. Learned counsel for the accused-applicants submits that the
accused-applicants have been falsely implicated in the present
case and their names do not mention in the FIR. Learned counsel
further submits that one of the co-accused, Kalu Ram, whose
name was mentioned in the FIR, has been granted the benefit of
bail vide order dated 22.01.2025 passed by a Coordinate Bench of
this Court in S.B. Criminal Miscellaneous Bail Application
No.439/2026, and that other similarly situated co-accused have
also been enlarged on bail by a Coordinate Bench of this Court.
4. Learned counsel for the accused-applicants further argues
that the accused-applicants have been in judicial custody since
their arrest on 05.01.2026. It is further alleged that the allegation
against the applicants is that they made a video of the alleged
incident from distance. Learned counsel also contends that the
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[2026:RJ-JD:5757] (3 of 3) [CRLMB-1286/2026]
trial is likely to take a long time to conclude; therefore, the
accused-applicants deserve to be granted the benefit of bail.
5. Learned Public Prosecutor appearing on behalf of the State
vehemently opposes these bail applications.
6. Heard learned counsel for the parties and also perused the
material available on record.
7. Having regard to the facts and circumstances of the case;
considering the period of custody of the accused-applicants; the
fact that other co-accused persons have been enlarged on bail and
also considering the fact that the trial will take long time to
conclude, but without expressing any opinion on the
merits/demerits of the case, this Court deems it proper to allow
these bail applications filed by the applicants.
8. Consequently, these bail applications filed under Section 483
of the B.N.S.S., 2023 are allowed. It is ordered that accused-
applicants namely (1) Jitendra Singh S/o Shri Premsingh, (2)
Parmana Ram S/o Hari Ram & (3) Ramswaroop S/o Ghasi
Ram, arrested in connection with FIR No.01/2026, registered at
Police Station Mundwa, District Nagaur, will be released on bail;
provided each of them furnishes personal bond in the sum of
Rs.1,00,000/- each and two solvent attested sureties of
Rs.50,000/- each to the satisfaction of the trial Court. Applicants
will be required to appear before that Court on all dates of hearing
and as and when called upon to do so.
(ASHUTOSH KUMAR),J
94, 95 & 96-GKaviya/-
(Uploaded on 02/02/2026 at 05:31:38 PM)
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