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Rajasthan High Court - Jodhpur
Sonu Bhambu vs State Of Rajasthan (2026:Rj-Jd:5434) on 30 January, 2026
[2026:RJ-JD:5434]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous II Bail Application No. 1133/2026
Sonu Bhambu S/o Kalu Ram, Aged About 25 Years, Resident Of
Manakthedi Police Station Pilibanga District Hanumangarh
Rajasthan (At Present Lodged In Sub Jail Suratgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. S.R. Godara
For Respondent(s) : Mr. Surendra Bishnoi, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
30/01/2026
The instant second application for bail under Section 483 of
BNSS (439 of Cr.P.C.) has been filed on behalf of petitioner who
has been arrested in the present matter. The requisite details of
the matter are tabulated herein below:
S. No. Particulars of the case
2. Police Station Sadul Shahar
3. District Sri Ganganagar
4. Offences alleged in the FIR Sections 3 & 25(6) of Arms
Act and Section 111(2)(a) of
IPC
5. Offences added, if any Section 111(2)(b) of IPC and
Sections 5, 25(7) & 25(1)(a)
of Arms Act
The first bail application of petitioner was dismissed as not
pressed vide order dated 13.11.2025 passed by this Court in
S.B. Criminal Misc. Bail Application No.13084/2025, however,
liberty was granted to petitioner to file afresh application after
filing of the challan.
Now, challan has been filed. Hence the present bail
application.
(Uploaded on 30/01/2026 at 05:30:03 PM)
[2026:RJ-JD:5434] (2 of 3) [CRLMB-1133/2026]
Learned counsel for the petitioner submits that the petitioner
has been falsely implicated in the present case. It is further
submitted that the petitioner has been implicated in the present
case on the basis of the statement of co-accused, Abhishek
Bhambu and the bail application was rejected by the learned trial
court on the ground of his criminal antecedents. Furthermore,
challan has already been filed and petitioner has been in custody
since 04.10.2025 and trial of case will take sufficiently long time,
therefore, benefit of bail may be granted to accused-petitioner.
Per contra, learned Public Prosecutor has opposed present
bail application and submits that the petitioner has as many as 15
criminal antecedents pending against him, therefore, it is urged
that he may not be enlarged on bail.
In response, learned counsel for the petitioner submits that
the petitioner has already been enlarged on bail vide orders dated
25.11.2025 and 10.12.2025 passed in S.B. Criminal Misc. Bail
Application Nos., 11974/2025, 14192/2025 and 13746/2025 by
this Court and a Coordinate Bench of this Court, in connection with
three of his previous criminal cases of similar nature.
Having heard and considered the rival submissions, facts and
circumstances of the case as well as perused material available on
record; considering the fact that challan has already been filed;
petitioner has been in custody since 04.10.2025 and trial of case
will take significant time; without expressing any opinion on
merits/demerits of the case, this Court is inclined to enlarge
petitioner on bail.
(Uploaded on 30/01/2026 at 05:30:03 PM)
[2026:RJ-JD:5434] (3 of 3) [CRLMB-1133/2026]
Consequently, bail application under Section 483 of BNSS
(439 Cr.P.C.) is allowed. It is ordered that accused-petitioner as
named in the cause title, arrested in connection with above
mentioned FIR, shall be released on bail, if not wanted in any
other case, provided he/she/they 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/her/their appearance
before that court on each & every date of hearing and whenever
called upon to do so till completion of the trial.
In addition to the above, the petitioner is directed to appear
before the concerned Police Station in the first week of every
quarter of the year.
It is made clear that if the petitioner indulges in any similar
kind of criminal activity, the learned Public Prosecutor shall be free
to file an application for cancellation of bail.
(MUKESH RAJPUROHIT),J
23-mSingh/-
(Uploaded on 30/01/2026 at 05:30:03 PM)
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