Inderjeet vs State Of Rajasthan (2026:Rj-Jd:5541)
2026 Latest Caselaw 1360 Raj

Rajasthan High Court - Jodhpur

Inderjeet vs State Of Rajasthan (2026:Rj-Jd:5541) on 30 January, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:5541]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 14960/2025

Inderjeet S/o Shri Gurvinder Alias Harbhajan, Aged About 51
Years, Resident Of House No E5 New Ganesh Nagar Ramagandi
Jhalandher Punjab (At Present Lodged In Central Jail, Udaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Jitendra Singh
                               Mr. Harshvardhan Singh
For Respondent(s)        :     Mr. Hanuman Prajapati, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 30/01/2026

1. This application for bail under Section 483 BNSS (439

Cr.P.C.) has been filed by the petitioner who has been arrested in

connection with F.I.R. No.123/2024, registered at Police Station

Amba Mata, District Udaipur, for the offence under Sections 457,

380, 427/34 of IPC.

2. Heard learned counsel for the parties at Bar. Perused the

material available on record.

3. Learned counsel for the petitioner submitted that as per the

prosecution, the petitioner along with co-accused persons by

cutting an ATM of ICICI Bank situated near the main road

connecting Fatehpur to Sifun road choraha with a gas cutter has

looted the cash crates from the said ATM. He further submitted

that the co-accused persons namely Shivlal (S.B. Crl. Misc. Bail

Application No.14240/2024) and Bhoma Ram (S.B. Crl. Misc. Bail

Application No.8466/2025) have already been enlarged on bail by

(Uploaded on 30/01/2026 at 05:17:35 PM)

[2026:RJ-JD:5541] (2 of 2) [CRLMB-14960/2025]

this Court vide orders dated 06.12.2024 and 25.07.2025

respectively. He further submits that the present petitioner is in

judicial custody; the trial of the case will take sufficiently long

time, therefore, the benefit of bail should be granted to the

accused-petitioner.

4. Per Contra learned Public Prosecutor vehemently opposed

the bail application. However, he was not in a position to refute

the fact that above named co-accused persons have already been

enlarged on bail.

5. Having considered the rival submissions, facts and

circumstances of the case, without expressing any opinion on

merits/demerits of the case, this Court is inclined to enlarge the

petitioner on bail.

6. Consequently, the bail application under Section 483 BNSS

(439 Cr.P.C.) is allowed. It is ordered that the accused-petitioner -

Inderjeet S/o Shri Gurvinder Alias Harbhajan, arrested in

connection with F.I.R. No.123/2024, registered at Police Station

Amba Mata, District Udaipur, shall be released on bail, if not

wanted in any other case, provided he furnishes a personal bond

of Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the

satisfaction of learned trial court, for his appearance before that

court on each & every date of hearing and whenever called upon

to do so till completion of the trial.

(KULDEEP MATHUR),J 340-amit/-

(Uploaded on 30/01/2026 at 05:17:35 PM)

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