Altaf Bhutta vs State Of Rajasthan (2026:Rj-Jd:8383)
2026 Latest Caselaw 2434 Raj

Rajasthan High Court - Jodhpur

Altaf Bhutta vs State Of Rajasthan (2026:Rj-Jd:8383) on 13 February, 2026

[2026:RJ-JD:8383]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 764/2026

Altaf Bhutta S/o Ikramuddin, Aged About 29 Years, Resident Of
Bhutton Ka Bas, Bikaner P.s. Sadar, District Bikaner. (At Present
Lodged In Central Jail, Bikaner)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Sunil Vishnoi
For Respondent(s)        :     Ms. Sonu Manawat, 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.309/2025 registered at Police Station

Jainarayan Vyas Colony, District Bikaner for offence under Sections

115(2), 126(2), 324(4), 189(2), 117(2) & 110 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 argued that

nothing specific has been attributed to the present petitioner and

the omnibus allegations have been levelled against the present

petitioner. The co-accused Ramswaroop has been enlarged on bail

by the learned trial Court vide order dated 11.11.2025. The case

of the present petitioner is akin to the above named co-accused.

Although, there are 21 antecedents registered against the present

petitioner, but in all these case he has been bailed out. The

(Uploaded on 13/02/2026 at 04:52:11 PM)

[2026:RJ-JD:8383] (2 of 2) [CRLMB-764/2026]

petitioner is behind the bars since 03.01.2026. The trial of the

case will take considerable time, therefore, no fruitful purpose

would be served by keeping the petitioner in further custody and

the bail application of the petitioner may be allowed on the ground

of parity.

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, especially on the ground of parity 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 Altaf

Bhutta S/o Ikramuddin, 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 93-AnilKC/-

(Uploaded on 13/02/2026 at 04:52:11 PM)

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