Junus Khan vs State Of Rajasthan (2026:Rj-Jd:9016)
2026 Latest Caselaw 2722 Raj

Rajasthan High Court - Jodhpur

Junus Khan vs State Of Rajasthan (2026:Rj-Jd:9016) on 18 February, 2026

[2026:RJ-JD:9016]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2189/2026

Junus Khan S/o Shri Jumakhan, Aged About 32 Years, R/o
Paradiya, Police Station Chouhtan, District Barmer, (Rajasthan),
(Presently Lodged In Sub Jail Aburoad)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent


For Petitioner(s)        :     Mr. Bharat Singh Rathore
                               Mr. Dushyant Singh Rathore
For Respondent(s)        :     Mr. Urja Ram Kalbi, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

18/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.14/2026 registered at Police Station

Mandar, District Sirohi for offence under Sections 14/57 and 19/54

of Rajasthan Excise Act.

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 submits that allegation

against the petitioner was sitting beside co-accused Rais at the

time of recovery of alleged liquor. He further submits the offences

are exclusively triable by Magistrate. He again submits that the

petitioner is behind the bars since 25.01.2026 without any

criminal past. The investigation and trial of the case may take

considerable time and no further custodial interrogation is

(Uploaded on 18/02/2026 at 04:44:30 PM)

[2026:RJ-JD:9016] (2 of 2) [CRLMB-2189/2026]

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 Junus

Khan S/o Shri Jumakhan 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 45-Rashi/-

(Uploaded on 18/02/2026 at 04:44:30 PM)

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