Kuldeep vs State Of Rajasthan (2026:Rj-Jd:5855)
2026 Latest Caselaw 1415 Raj

Citation : 2026 Latest Caselaw 1415 Raj
Judgement Date : 2 February, 2026

[Cites 2, Cited by 0]

Rajasthan High Court - Jodhpur

Kuldeep vs State Of Rajasthan (2026:Rj-Jd:5855) on 2 February, 2026

Author: Ashutosh Kumar

Bench: Ashutosh Kumar

[2026:RJ-JD:5855]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Anticipatory Bail Application No.
                                 9804/2025

Kuldeep S/o Ratiram, Aged About 25 Years, R/o Shivganj, Tehsil
Shivganj, District Sirohi, Rajasthan.
                                                                   ----Applicant
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Vimal Kumar
                                Ms. Laxmi Yadav
For Respondent(s)         :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Judgment / Order

02/02/2026

1. The present anticipatory bail application has been filed by

the accused-applicant under Section 482 of the B.N.S.S., 2023

against the order dated 02.08.2025 passed by learned Sessions

Judge, Sirohi, in Bail Application No.78/2025 arising out of FIR

No.19/2025, registered at Police Station Shivganj, District Sirohi

for the offences punishable under Sections 333, 305(A), 115(2),

117(2), 324(5), 125, 191(2) and 191(3)/190 of BNS, 2023 by

which the bail application of the accused-applicant under Section

438 of Cr.P.C. has been dismissed.

2. Learned counsel for the accused-applicant submits that the

accused-applicant has been falsely implicated in the present case.

Learned counsel further contends that, as per the FIR, certain

persons entered the hotel of the complainant, namely Siraj Khan,

and started beating the complainant and other staff members of

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the hotel. Learned counsel submits that, in the present case, six

accused persons have been arrested by the police and all of them

have been enlarged on bail.

3. It is further submitted by the counsel that the role attributed

to the accused-applicant is limited to making a videography of the

incident and there is no allegation of causing any injury by the

accused-applicant. Learned counsel further submits that the

accused-applicant was granted the benefit of interim relief

directing the police not to arrest him vide order dated 09.09.2025

passed by a Coordinate Bench of this Court in the present matter.

He further submits that, in compliance with the directions issued

by the Court, the accused-applicant has joined the investigation

and the investigation has been completed.

4. Learned counsel for the accused-applicant contends that

there is no necessity of any custodial interrogation of the accused-

applicant, therefore, the accused-applicant be enlarged on bail.

5. Learned Public Prosecutor vehemently opposes this bail

application.

6. Heard learned counsel for the parties and also perused the

material available on record.

7. Considering the overall facts and circumstances of the case;

no custodial interrogation is required from the accused-applicant,

without expressing any opinion on the merits/demerits of the

case, this Court deems it proper to allow this anticipatory bail

application filed by the applicant.

8. Accordingly, this anticipatory bail application filed by the

applicant under Section 482 of B.N.S.S.,2023 is allowed and it is

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directed that in the event of arrest of applicant Kuldeep S/o

Ratiram in connection with FIR No.19/2025, registered at Police

Station Shivganj, District Sirohi, the accused-applicant shall be

released on bail, provided that he furnishes a personal bond in the

sum of Rs.1,00,000/- along with two sureties of Rs.50,000/- each

to the satisfaction of the concerned Investigating Officer/SHO on

the following conditions:-

(1) that the accused-applicant shall make himself available for interrogation before a police officer as and when required; (2) that the accused-applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any Police Officer; and that the accused-applicant shall not leave India without previous permission of the Court.

(ASHUTOSH KUMAR),J 169-GKaviya/-

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