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Rajasthan High Court - Jodhpur
Kesar Singh vs State Of Rajasthan (2026:Rj-Jd:5884) on 2 February, 2026
[2026:RJ-JD:5884]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14873/2025
1. Kesar Singh S/o Prem Singh, Aged About 42 Years, R/o
Dav, Police Station Myajlar, District Jaisalmer. (At Present
Lodged In Distt. Jail Jaisalmer)
2. Kojraj Singh S/o Prem Singh, Aged About 34 Years, R/o
Dav, Police Station Myajlar, District Jaisalmer. (At Present
Lodged In Distt. Jail Jaisalmer)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Naresh Khatri
For Respondent(s) : Mr. Sameer Pareek, PP
Mr. Bhawani Singh for complainant
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
02/02/2026
1. The petitioners have filed this bail application under Section
483 of BNSS in FIR No.17/2025 registered at Police Station
Myajlar, District Jaisalmer for offence under Sections 190, 191(2),
191(3), 329(3), 126(2), 115(2), 109(1) of BNS.
2. Heard learned counsel for the petitioners as well as learned
Public Prosecutor and counsel for the complainant. Perused the
material available on record.
3. Learned counsel for the petitioners submits that he does not
want to press the bail application qua petitioner No.2-Kojraj Singh.
4. Hence, the bail application filed by petitioner No.2-Kojraj
Singh is dismissed as withdrawn.
5. As far as petitioner No.1-Kesar Singh is concerned, learned
counsel for the petitioner submits that petitioner Kesar Singh has
(Uploaded on 02/02/2026 at 05:05:11 PM)
[2026:RJ-JD:5884] (2 of 2) [CRLMB-14873/2025]
falsely been implicated in this case. He further submits that the
allegation of causing injuries which are dangerous to life is against
Kojraj Singh and no grievous injury has been caused by petitioner
Kesar Singh. He further submits that though one case is pending
against him, but in that case, he is on bail. He again submits that
the petitioner is behind the bars since 28.10.2025 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.
6. Learned Public Prosecutor and counsel for the complainant
has vehemently opposed the bail application.
7. 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 petitioners.
8. Consequently, the bail application under Section 483
B.N.S.S. is allowed and it is directed that the petitioner Kesar
Singh S/o Prem Singh, 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
29-amit/-
(Uploaded on 02/02/2026 at 05:05:11 PM)
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