Vishnu Kumar Alias Ninja vs State Of Rajasthan (2026:Rj-Jd:7127)
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Rajasthan High Court - Jodhpur

Vishnu Kumar Alias Ninja vs State Of Rajasthan (2026:Rj-Jd:7127) on 9 February, 2026

[2026:RJ-JD:7127]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1775/2026

Vishnu Kumar @ Ninja S/o Shri Mahendra Kumar, Aged About 25
Years, R/o Ward No. 11, 8 Psd-B, Police Station Rawala,
Sriganganagar. (Presently Lodged In Central Jail Sriganganagar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Ankit Ghorela
For Respondent(s)        :     Mr. Urja Ram Kalbi, 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.337/2025 registered at Police Station

Sadar, District Sri Ganganagar for offence under Sections 308(2),

308(3), 308(5), 111(2)(b), 351(2) 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

similarly placed co-accused Gurvindra, Rohit, Anil and Dilpreet

have enlarged on bail by a Coordinate Bench of this court vide

order dated 27.01.2026. He again submits that though six cases

have been reported as criminal antecedents against the petitioner,

but the co-accused Rohit have also a criminal hisotry of 9 cases

then too, he has got the benefit of bail, therefore, on the ground

of parity, the petitioner may be enlarged on bail. He again submits

(Uploaded on 09/02/2026 at 05:57:16 PM)

[2026:RJ-JD:7127] (2 of 2) [CRLMB-1775/2026]

that the petitioner is behind the bars since 28.01.2025 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.

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 Vishnu

Kumar @ Ninja S/o Shri Mahendra Kumar, 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 98-amit/-

(Uploaded on 09/02/2026 at 05:57:16 PM)

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