Monu Alias Mahendra vs State Of Rajasthan (2026:Rj-Jd:5836)
2026 Latest Caselaw 1413 Raj

Rajasthan High Court - Jodhpur

Monu Alias Mahendra vs State Of Rajasthan (2026:Rj-Jd:5836) on 2 February, 2026

[2026:RJ-JD:5836]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 12472/2025

Monu alias Mahendra S/o Shri Vijay Kumar, Aged About 23
Years,      R/o     Magdasar,     Police      Station      Loonkaransar          District
Bikaner,     Presently      Tenant       Of     Sector       No.    8,    Near     Guru
Jambeshewar Park, Muta Prasad Nagar, Bikaner (Lodged In Dist.
Jail, Bikaner)
                                                                         ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Manish Dadhich
For Respondent(s)            :     Mr. Urja Ram Kalbi, PP
                                   Mr. Chandan Singh &
                                   Mr. Pradeep Rajpurohit for
                                   complainant



         HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

02/02/2026

1. The petitioner has filed this second bail application under

Section 483 of BNSS in FIR No.148/2025 registered at Police

Station Napasar, District Bikaner for offence under Sections 108

of B.N.S.

2. Heard learned counsel for the petitioner as well as learned

Public Prosecutor and counsel for the complainant. Perused the

material available on record.

3. Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case. He further submits that as

per the FIR itself, the victim was in regular contact with the

petitioner. Though, there is allegation against the petitioner for

abetment to commit suicide, but the petitioner has not instigated

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[2026:RJ-JD:5836] (2 of 2) [CRLMB-12472/2025]

or threatened the victim for the same. There is no substance from

which it can be inferred that the petitioner has contributed to the

victim to commit suicide. He further submits that the statement of

the husband of the deceased has been recorded, as per which,

there is no incriminating evidence against the petitioner. He also

submits that the petitioner is behind the bars since 26.07.2025

and charge-sheet has been filed. The trial of the case will take

considerable time, therefore, no fruitful purpose would be served

by keeping the petitioner in further custody and the bail

application of the petitioner may be allowed.

4. Learned Public Prosecutor counsel and counsel for the

complainant has vehemently opposed the bail application.

5. On consideration of the rival submissions and material

available on record and in the light of submission made by learned

counsel for the petitioner but without expressing any opinion on

merits/demerits of the case, I am inclined to grant benefit of bail

to the petitioner.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioner Monu

alias Mahendra S/o Shri Vijay Kumar, be released on bail

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

with two sureties in the sum of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation that he

shall appear before that Court on all subsequent dates of hearing

till conclusion of the trial.

(PRAMIL KUMAR MATHUR),J 9-amit/-

(Uploaded on 02/02/2026 at 05:06:27 PM)

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