Devaram vs State Of Rajasthan (2026:Rj-Jd:9008)
2026 Latest Caselaw 2714 Raj

Rajasthan High Court - Jodhpur

Devaram vs State Of Rajasthan (2026:Rj-Jd:9008) on 18 February, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:9008]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
       S.B. Criminal Misc. IV Bail Application No. 12308/2025

Devaram S/o Kanaram, Aged About 24 Years, R/o Salagnada, At
Present Ramnada, Tausar, District Nagaur. (Presently Lodged In
District Jail, Nagaur.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Rajiv Bishnoi
For Respondent(s)        :     Mr. Rajesh Bhati, PP


      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

18/02/2026

1. This 4th bail application has been filed under Section 483 of

B.N.S.S. on behalf of the petitioner, who has been arrested in

connection with FIR No.418/2019 registered at Police Station

Kotwali, District Nagaur for the offences under Sections 149, 152,

332, 353, 304(2) of IPC and Section 3 of P.D.P.P. Act.

2. Earlier, this Court, taking note of the fact that the alleged

incident occurred during an anti-encroachment drive undertaken

pursuant to the orders of this Hon'ble Court, and considering the

allegation that the accused had deliberately caused the death of a

person who was part of the said drive, found that the petitioner

had a specific role in the mob violence. Consequently, this Court

was not inclined to grant bail; however, liberty was granted to the

petitioner to approach the Court again after completion of five

years of actual custody.

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[2026:RJ-JD:9008] (2 of 2) [CRLMB-12308/2025]

3. Learned counsel for the petitioner submits that the petitioner

has now completed five years of actual custody and the trial is

likely to take considerable time, therefore, it is prayed that the

petitioner may now be enlarged on bail.

4. Learned Public Prosecutor opposes the bail application.

5. Heard learned counsel for the parties as well as perused the

material available on record.

6. Having regard to the peculiar factual matrix of the case as

well as the fact that the petitioner has completed the actual

custody of five years and conclusion of the proceedings is likely to

take considerable time; without expressing any opinion on the

merits of the case, this Court deems it just and proper to grant

bail to the accused petitioner.

7. Accordingly, this 4th bail application filed under Section 483

of B.N.S.S. is allowed and it is directed that the petitioner -

Devaram S/o Kanaram shall be released on bail in connection

with FIR No.418/2019 registered at Police Station Kotwali, District

Nagaur provided he executes a personal bond in a sum of

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

(DR. PUSHPENDRA SINGH BHATI),J 3-nirmala/-

(Uploaded on 18/02/2026 at 04:21:11 PM)

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