Mangilal vs State Of Rajasthan (2026:Rj-Jd:7060)
2026 Latest Caselaw 2037 Raj

Rajasthan High Court - Jodhpur

Mangilal vs State Of Rajasthan (2026:Rj-Jd:7060) on 9 February, 2026

[2026:RJ-JD:7060]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1312/2026

Mangilal S/o Bhakhar Ram, Aged About 25 Years, R/o Jud, Police
Station Karwar, District Jodhpur (Lodged In Dist. Jail, Jaisalmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Mukesh Kumar Bishnoil
For Respondent(s)        :     Ms. Sonu Manawat, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

09/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.58/2025 registered at Police Station Lathi,

District Jaisalmer for offence under Sections 191(2), 115(2),

126(2), 117(2), 110/190 of BNS.

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

Public Prosecutor and perused the material available on record.

3. Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case. He further submits that

due to personal animosity, the petitioner has been implicated in

this case on false grounds. He again submits that none of the

injury is on the vital part of the body which is dangerous to life.

He further submits the petitioner is behind the bars since

07.01.2026 and the trial of the case may take considerable time

and no further custodial interrogation is required, hence the bail

application of the petitioner may be allowed.

(Uploaded on 09/02/2026 at 05:46:11 PM)

[2026:RJ-JD:7060] (2 of 2) [CRLMB-1312/2026]

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 petitioner but without expressing any opinion on

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

to the petitioner.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioner Mangilal

S/o Bhakhar Ram, 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 72-amit/-

(Uploaded on 09/02/2026 at 05:46:11 PM)

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