Lakhvindra Singh vs State Of Rajasthan (2026:Rj-Jd:7104)
2026 Latest Caselaw 2036 Raj

Rajasthan High Court - Jodhpur

Lakhvindra Singh vs State Of Rajasthan (2026:Rj-Jd:7104) on 9 February, 2026

[2026:RJ-JD:7104]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1301/2026

1.       Lakhvindra Singh S/o Sh Santa Singh, Aged About 32
         Years, R/o Chak 12 Mda Gharsana, Police Station New
         Mandi, Gharsana, District Sriganganagar Raj (Presently
         Lodged In Sub Jail Anoopgarh)
2.       Vikram S/o Sh Palaram, Aged About 19 Years, R/o Chak
         10, Md, Police Station New Mandi, Gharsana, District
         Sriganganagar            Raj.   (Presently       Lodged       In    Sub     Jail
         Anoopgarh)
                                                                      ----Petitioners
                                         Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)             :     Mr. Ranjeet Singh Chouhan
                                    Mr. Bajrang Singh
For Respondent(s)             :     Mr. Urja Ram Kalbi, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

09/02/2026

1. The petitioners have filed this bail application under Section

483 of BNSS in FIR No.143/2025 registered at Police Station New

Mandi Gharsana, District Sri Ganganagar for offence under

Sections 331(3), 324(4), 115(2), 126(2), 118(2), (5) of BNS.

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

Public Prosecutor and perused the material available on record.

3. Learned counsel for the petitioners submits that the

petitioners have falsely been implicated in this case. He further

submits that petitioner No.1 Lakhvindra Singh is the real brother-

in-law of the complainant Resham Singh and due to the family

(Uploaded on 09/02/2026 at 05:51:14 PM)

[2026:RJ-JD:7104] (2 of 2) [CRLMB-1301/2026]

disputes they have been involved on the false and concocted

grounds. He again submits that the nature of the alleged injuries

are not on the vital parts of the body and are not dangerous to

life. The petitioners are behind the bars since 15.01.2026, the trial

of the case will take considerable time, therefore, no fruitful

purpose would be served by keeping the petitioners in further

custody and the bail application of the petitioners may be allowed.

4. Learned Public Prosecutor 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 petitioners but without expressing any opinion on

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

to the petitioners.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioners

(1) Lakhvindra Singh S/o Sh Santa Singh and (2) Vikram

S/o Sh Palaram be released on bail provided each of them

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 they shall appear

before that Court on all subsequent dates of hearing till conclusion

of the trial.

(PRAMIL KUMAR MATHUR),J 71-AnilKC/-

(Uploaded on 09/02/2026 at 05:51:14 PM)

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