[Cites 6, Cited by 0]
Rajasthan High Court - Jodhpur
Vikram Khanna vs State Of Rajasthan (2026:Rj-Jd:8609) on 16 February, 2026
[2026:RJ-JD:8609]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 15557/2025
Vikram Khanna S/o Motiram Khanna, Aged About 36 Years, R/o
246 Gurunanak Basti Ward No. 46 Sriganganagar (Presently
Lodged At Central Jail Sriganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Aakash Kukkar
For Respondent(s) : Mr. Urja Ram Kalbi, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
16/02/2026
1. The petitioner has filed this bail application under Section
483 of BNSS in FIR No.532/2023 registered at Police Station
Sadar, District Ganganagar for offence under Sections 302, 147,
148, 149, 120-B of IPC.
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 again submits that
neither the present petitioner has been named in the present FIR,
nor specific act has been attributed to him; whereas, the persons
named in the FIR, Ravi Indora, Aakash, have been accorded the
benefit of bail. The co-accused Ravi Indora has been granted bail
by a co-ordinate Bench of this Court on 20.11.2025, co-accused
(Uploaded on 16/02/2026 at 05:27:51 PM)
[2026:RJ-JD:8609] (2 of 3) [CRLMB-15557/2025]
Manish Sarwta, Rohit Kumar @ Sindhala, Shiva & Bhupendra
Singh @ Shera on 14.11.2024, co-accused Akash Kumar & Ravi
Kumar on 01.08.2024, co-accused Gautham Kumar on
15.10.2024, the co-accused Abhishek Pahwal @ Chotu & Manoj @
Mannu on 27.11.2024 and the co-accused Sameer @ Noor on
25.09.2025 respectively by co-ordinate Bench of this Court. He
again submits that case of the present petitioner is akin to the
above named co-accused persons. He again submits that the
petitioner is behind the bars since 15.08.2025 without any
criminal past and charge-sheet has been filed, 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 that
the above named co-accused have been enlarged on bail, 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 Vikram
Khanna S/o Motiram Khanna, 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
(Uploaded on 16/02/2026 at 05:27:51 PM)
[2026:RJ-JD:8609] (3 of 3) [CRLMB-15557/2025]
that Court on all subsequent dates of hearing till conclusion of the
trial.
(PRAMIL KUMAR MATHUR),J
95-AnilKC/-
(Uploaded on 16/02/2026 at 05:27:51 PM)
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