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Rajasthan High Court - Jodhpur
Bharat Singh vs State Of Rajasthan (2026:Rj-Jd:5843) on 2 February, 2026
[2026:RJ-JD:5843]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 687/2026
Bharat Singh S/o Bhagwat Singh Rawat, Aged About 32 Years,
R/o Sabalsagar Ps Badnor District Beawar Rajasthan (Presently
The Petitioner Lodged In Sub Jail Kusalgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Moh. Rasheed
For Respondent(s) : Mr. Hanuman Singh, PP
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
02/02/2026
1. This application for bail has been filed by the petitioner under
Section 483 of BNSS (old Section 439 of Cr.P.C.) in connection
with FIR No. 207 dated 18.12.2025, Police Station Sajjangarh,
District Banswara, for the offences under Sections 19/54, 54 A,
14/54 of the Rajasthan Excise Act, 1950.
2. Learned counsel for the petitioner submits that the petitioner
has been falsely implicated in the case and false allegations have
been levelled against him. He further submits that the offences
alleged in the present case are triable by Magistrate. The
petitioner is in judicial custody since 18.12.2023 and the trial will
take sufficiently long time, therefore, he deserves to be enlarged
on bail.
3. Learned Public Prosecutor vehemently opposes this bail
application.
(Uploaded on 02/02/2026 at 06:34:49 PM)
[2026:RJ-JD:5843] (2 of 2) [CRLMB-687/2026]
4. Heard learned counsel for the petitioner and learned Public
Prosecutor and perused the material available on record.
5. Having considered the rival submissions, facts and
circumstances of this case and after perusing the case diary so
also the fact that the offences alleged are triable by magistrate, in
the considered opinion of this Court, no fruitful purpose would be
served by keeping the petitioner behind the bars for an indefinite
period as the trial will take sufficiently long time. Thus, without
expressing any opinion on merits/demerits of the case, this Court
is of the opinion that the bail application filed by the applicant
deserves to be accepted.
6. Accordingly, the bail application filed under Section 483 of
BNSS is allowed. It is ordered that petitioner- Bharat Singh S/o
Bhagwat Singh Rawat shall be released on bail in connection
with the aforesaid FIR; provided he executes personal bond in the
sum of Rs.50,000/- with two sound and solvent sureties of
Rs.25,000/- each to the satisfaction of learned trial Court for his
appearance before that court on each and every date of hearing
and whenever called upon to do so till the completion of the trial.
7. It is however, made clear that findings recorded/observations
made above are for limited purposes of adjudication of bail
application. The trial court shall not get prejudiced by the same.
(SUNIL BENIWAL),J
69-AbhishekK/-
(Uploaded on 02/02/2026 at 06:34:49 PM)
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