[Cites 10, Cited by 0]
Rajasthan High Court - Jodhpur
Aaidana Ram vs State Of Rajasthan (2026:Rj-Jd:7621) on 11 February, 2026
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
[2026:RJ-JD:7621]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 499/2026
Aaidana Ram S/o Satta Ram, Aged About 37 Years, Resident Of
Charniyo Ki Dhani, Punasa, Tehsil Bhinmal Police Station Bhinmal
District Jalore (At Present Lodged In District Jail, Banswara)
----Applicant
Versus
State Of Rajasthan, Through Pp
----Respondent
For Applicant(s) : Mr. R.S. Choudhary
Mr. Shaitan Singh Hemaguda
For Respondent(s) : Mr. Prem Singh Panwar, AGA
HON'BLE MR. JUSTICE ASHUTOSH KUMAR
Order
11/02/2026
1. The present bail application has been filed by the
accused-applicant under Section 483 of B.N.S.S., 2023 against the
order dated 16.12.2025 passed by learned Additional Sessions
Judge, Kushalgarh, District Banswara in Crl. Misc. Case
No.135/2025 arising out of FIR No.236/2024, registered at Police
Station Kushalgarh, District Banswara for the offences punishable
under Sections 419, 420, 467, 468, 471 and 120-B of IPC and
Section 66D of IT Act and Sections 3, 4 and 6 of the Rajasthan
Public Examination (Prevention of Unfair Means) Act, 2022
(hereinafter referred to as the 'Act of 2022') by which the bail
application of the accused-applicant under Section 483 of the
B.N.S.S., 2023 has been dismissed.
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2. Learned counsel for the accused-applicant submits that the
accused-applicant has falsely been implicated in this case.
Learned counsel also submits that charges for the offences
punishable under Sections 419, 420, 467, 468, 471 and 120-B of
IPC and Section 66D of IT Act and Sections 3, 4, and 6 of the
Rajasthan Public Examination (Prevention of Unfair Means) Act,
2022 have been levelled against the accused-applicant and all
these offences are triable by Magistrate. Learned counsel submits
that allegations levelled against the accused-applicant is that he
arranged a dummy candidate for one Santosh who has applied for
the post of the examination of 'Senior Teacher Grade-II' conducted
in the year 2018. Learned counsel also contends that there is no
evidence against the accused-applicant to connect him with the
charges alleged against him. Learned counsel further submits that
in this matter other co-accused Sumitra Kumari and Sunil Kumar
have already been enlarged on bail by a Co-ordinate Bench of this
Court vide order dated 10.01.2025 passed in S.B. Crl. Misc. Bail
Applications No.139/2025 and 13353/2024.
3. Learned counsel for the accused-applicant argues that in
connection with an another FIR No.258/2024 registered at Police
Station Kushalgarh, District Banswara against the accused-
applicant, he has already been enlarged on bail by a Co-ordinate
Bench of this Court vide order dated 15.01.2026 passed in S.B.
Crl. Misc. Bail Application No.521/2026 and trial will take long time
to conclude.
4. Learned counsel for the accused-applicant contends that the
accused-applicant was arrested on 11.11.2025 and since then, he
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is behind the bars and trial is likely to take long time to conclude,
therefore, the accused-applicant be granted benefit of bail.
5. Learned Additional Govt. Advocate appearing on behalf of
the State opposes this bail application filed on behalf of the
accused-applicant and argues that allegation levelled against the
accused-applicant is of serious nature and nature of allegation is
malign to Public Examination, therefore, the accused-applicant
may not be enlarged on bail.
6. Heard learned counsel for the parties and also perused the
material available on record.
7. Considering the overall facts and circumstances of the case,
particularly looking to the facts that charge-sheet has already
been filed; that the charges levelled against the accused-applicant
are triable by Magistrate; that two co-accused have already been
enlarged on bail by a Co-ordinate Bench of this Court; that the
applicant is behind the bars since 11.11.2025 and the trial is likely
to take long time to conclude, without expressing any opinion on
the merits/demerits of the case, this Court deems it proper to
allow this bail application filed by the accused-applicant.
10. Consequently, this bail application filed under Section 483 of
the B.N.S.S., 2023 is allowed. It is ordered that accused-applicant
Aaidana Ram S/o Satta Ram, arrested in connection with FIR
No.236/2024, registered at Police Station Kushalgarh, District
Banswara, shall be released on bail; provided he furnishes
personal bond in the sum of Rs.1,00,000/- and two solvent
attested sureties of Rs.50,000/- each to the satisfaction of the
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trial Court. Applicant shall be required to appear before that Court
on all dates of hearing and as and when called upon to do so.
(ASHUTOSH KUMAR),J
18-Rashi/-
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