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Rajasthan High Court - Jodhpur
Suresh Kumar vs State Of Rajasthan (2026:Rj-Jd:5917) on 2 February, 2026
[2026:RJ-JD:5917]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1464/2026
Suresh Kumar S/o Sh.chagnaram, Aged About 28 Years, R/o
Ramsariya, Gram Panchayat Baytu Bhopji, Tehsil And P.s. Baytu,
District Barmer. (At Present Lodged In Central Jail Sri
Ganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shardul Singh
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. 18 dated 08.01.2026, Police Station Sadul Shahar,
District Ganganagar for the offences under Sections 19/54, 54(A)
and 54D of 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 offences
alleged against the present petitioner are triable by Magistrate and
there are no criminal antecedents. The petitioner is in judicial
custody since 08.01.2025 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 06:35:48 PM)
[2026:RJ-JD:5917] (2 of 2) [CRLMB-1464/2026]
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 offence alleged in the present case are
triable by Magistrate so also that there are no criminal
antecedents, 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 petitioner deserves to be accepted.
6. Accordingly, the bail application filed under Section 483 of
BNSS is allowed. It is ordered that petitioner- Suresh Kumar S/
o Sh.chagnaram, 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
136-AbhishekK/-
(Uploaded on 02/02/2026 at 06:35:48 PM)
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