Bunty vs State Of Rajasthan (2026:Rj-Jd:8937)
2026 Latest Caselaw 2662 Raj

Rajasthan High Court - Jodhpur

Bunty vs State Of Rajasthan (2026:Rj-Jd:8937) on 18 February, 2026

[2026:RJ-JD:8937]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 342/2026

Bunty S/o Shri Teru Charpota, Aged About 29 Years, R/o
Sarpota, Police Station- Patan, District Banswara Rajasthan. (At
Present Confined At District Jail Banswara)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Pradhyuman Singh for
                                Mr. Vijay Gaur
For Respondent(s)         :     Mr. Hanuman Singh Prajapat, PP



              HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

18/02/2026

1. This application for bail has been filed by the petitioner under

Section 483 of BNSS (old Section 439 of Cr.P.C.) in connection

with FIR No. 108/2025 dated 08.09.2025, Police Station Patan

(Banswara), District Banswara, for the offences under Sections

191(2), 191(3), 115(2), 119(2), 125, 76, 308(2), 324(4), 324(5),

326(g), 351(2), 351(3), 352 and 190 of the BNS. After

investigation, offence under Sections 119(1) and 333 of teh BNS,

2023 were added.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in the case and false allegations have

been levelled against him. He further submits that following co-

accused persons have been granted bail:

(Uploaded on 18/02/2026 at 03:19:25 PM)

[2026:RJ-JD:8937] (2 of 3) [CRLMB-342/2026]

1. Khum Chand S/o Shri S.B. Criminal Misc. IInd Bail 05.02.2026 Veshiya Application No.339/2026

2. Kalu S/o Shri Veshiya S.B. Criminal Misc. IInd Bail 05.02.2026

3. Bapu S/o Dalhaing Application No. 346/2026

4. Igru S/o Veshiya S.B. Criminal Misc. Bail 06.12.2025

5. Hukiya S/o Igru S.B. Criminal Misc. Bail 07.11.2025

5. Kamlesh S/o Bharat Application No.12100/2025

6. Rama S/o Bapu

7. Dhamriya @ Samriya S/o Badiya

8. Prabhu S/o Khum S.B. Criminal Misc. Bail 17.11.2025 Chand Application No.12914/2025

The role assigned to the present petitioner in the present

crime is not distinguishable from the role assigned to the co-

accused persons. There is no specific role assigned to the present

petitioner and omnibus allegations have been levelled against all

the accused persons. The petitioner is in judicial custody since

27.11.2025 and the trial will take sufficiently long time, therefore,

he deserves to be enlarged on bail.

3. Learned Public Prosecutor vehemently opposes this bail

application, however, is not in a position to distinguish the role

assigned to the present petitioner from the role of co-accused-

persons, who have been enlarged on bail.

4. Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

5. Having considered the rival submissions, facts and

circumstances of this case so also the fact that the co-accused-

persons namely Khum Chand, Kalu, Bapu, Hukiya, Kamlesh,

Rama, Dhamriya @ Samriya and Prabhu have been granted bail

by a Coordinate Bench of this Court and the role assigned to the

present petitioner in the present crime is not distinguishable from

the role assigned to the co-accused persons, in the considered

(Uploaded on 18/02/2026 at 03:19:25 PM)

[2026:RJ-JD:8937] (3 of 3) [CRLMB-342/2026]

opinion of this Court, no fruitful purpose would be served by

keeping the petitioner behind the bars for an indefinite period as

the trial will take sufficiently long time. Thus, without expressing

any opinion on merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

6. Accordingly, the bail application filed under Section 483 of

BNSS is allowed. It is ordered that petitioner- Bunty S/o Shri

Teru Charpota shall be released on bail in connection with the

aforesaid FIR; provided he executes personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial Court for his appearance

before that court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

7. It is however, made clear that findings recorded/observations

made above are for limited purposes of adjudication of bail

application. The trial court shall not get prejudiced by the same.

(SUNIL BENIWAL),J 19-Ashutosh/-

(Uploaded on 18/02/2026 at 03:19:25 PM)

Powered by TCPDF (www.tcpdf.org)