Rahgunandan Urf Raghu vs State Of Rajasthan (2026:Rj-Jd:8359)
2026 Latest Caselaw 2433 Raj

Rajasthan High Court - Jodhpur

Rahgunandan Urf Raghu vs State Of Rajasthan (2026:Rj-Jd:8359) on 13 February, 2026

[2026:RJ-JD:8359]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 282/2026

Rahgunandan Urf Raghu S/o Lt. Baluram Jat, Aged About 26
Years, R/o Falichada Khedi, Police Station Fatehnagar, Dist.
Udaipur (Lodged In Sub Jail Rajsamand)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent


For Petitioner(s)        :     Mr. Lokendra Singh Chundawat
For Respondent(s)        :     Mr. Hathi Singh Jodha, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

13/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.202/2025 registered at Police Station

Kankroli, District Rajsamand for offence under Sections 305 (b), 3

(5) 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

the petitioner has been charged for stealing gold ornaments from

the possession of the complainant. He further argued that no

recovery has been effected from the exclusive possession of the

petitioner. Though four cases are reported against the petitioner

but he is on bail in all cases. He again submits that the petitioner

is behind the bars since 19.11.2025 and charge-sheet has been

filed. The trial of the case may take considerable time and no

(Uploaded on 13/02/2026 at 04:36:00 PM)

[2026:RJ-JD:8359] (2 of 2) [CRLMB-282/2026]

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

Rahgunandan Urf Raghu S/o Lt. Baluram Jat, 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 90-amit/-

(Uploaded on 13/02/2026 at 04:36:00 PM)

Powered by TCPDF (www.tcpdf.org)