Ranjeet Singh vs State Of Rajasthan (2026:Rj-Jd:5406)
2026 Latest Caselaw 1368 Raj

Rajasthan High Court - Jodhpur

Ranjeet Singh vs State Of Rajasthan (2026:Rj-Jd:5406) on 30 January, 2026

[2026:RJ-JD:5406]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
   S.B. Criminal Miscellaneous Bail Application No. 1261/2026
Ranjeet Singh S/o Bheru Singh, Aged About 38 Years, R/o
Behind Ambamata Temple, Kelthara Police Thana Ogna District
Udaipur, Rajasthan. At Present Lodged At Udaipur Jail
                                                     ----Petitioner
                             Versus
State Of Rajasthan, Through Pp
                                                  ----Respondent


For Petitioner(s)        :     Mr. Pritam Joshi
                               Mr. Purshottam Sarswat
For Respondent(s)        :     Mr. Hanuman Prajapati, PP


      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

30/01/2026

Heard learned counsel for the parties and perused the

material available on record.

The petitioner has been arrested in connection with FIR

No.13/2025 of Police Station Ogna, District Udaipur for the

offences punishable under Sections 126(2), 115(2) and 64(1) of

BNS. He has preferred this bail application under Section 483 of

BNSS.

Learned counsel for the petitioner has preferred the present

second bail application. The earlier bail application was not

pressed by him on 26.11.2025 with liberty to file the fresh after

recording of the statement of the prosecutrix. Learned counsel

submits that the statement of the prosecutrix has been recorded

on 08.01.2026 and she has truned hostile. She was the star

witness and has not supported the story of the prosecution at all.

He submits that in view of the same, there are no chances of

conviction and the conclusion of the trial is likely to take time,

therefore, the petitioner may be enlarged on bail.

(Uploaded on 30/01/2026 at 01:03:57 PM)

[2026:RJ-JD:5406] (2 of 2) [CRLMB-1261/2026]

Per contra, learned Public Prosecutor has vehemently

opposed the bail application.

This Court has considered the rival contentions of both the

parties and gone though the material available on record as well

as statements of the prosecutrix recorded on 08.01.2026. The

prosecution has not supported the story of the prosecution and

has been declared hostile. In her statement, she has categorically

stated that no such incident had occurred and that no rape was

committed by the accused. The conclusion of trial of the case is

likely to take time, and the proseuction has not shown any

apprehension of the petitioner fleeing away from justice, in case

he is enlareged on bail. Having regard to the totality of the facts

and circumstances of the case, but, without expressing any

opinion on the merits of the case, I deem it just and proper to

grant bail to the petitioner under Section 483 of BNSS.

Accordingly, this bail application filed under Section 483 of

BNSS is allowed and it is directed that petitioner -Ranjeet

Singh shall be released on bail in connection with FIR No.13/2025

of Police Station Ogna, District Udaipur, if not wanted in any other

case, provided he executes a 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.

(BALJINDER SINGH SANDHU),J 30-deep/-

(Uploaded on 30/01/2026 at 01:03:57 PM)

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