Gangasingh Alais Jaswant Singh vs State Of Rajasthan (2026:Rj-Jd:11232)
2026 Latest Caselaw 3531 Raj

Rajasthan High Court - Jodhpur

Gangasingh Alais Jaswant Singh vs State Of Rajasthan (2026:Rj-Jd:11232) on 7 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:11232]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 2901/2026

Gangasingh @ Jaswant Singh S/o Lt. Tagat Singh, Aged About
32 Years, R/o Sawai Singh Ki Dhaani Bastwa Mataji Ps Balesar
District Jodhpur Rajasthan (Lodged In Central Jail Jodhpur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :     None present.
For Respondent(s)           :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

07/03/2026 The present interim bail application under Section 483 of

BNSS (439 Cr.P.C.) has been filed by the petitioner on the ground

that his father Tagat Singh has expired on 19.02.2026 and his

presence is required for performing last rites and rituals of his

father. It is therefore, prayed that the petitioner may be released

on interim bail for a period of 30 days.

Learned Public Prosecutor has verified the factum of death of

petitioner's father.

Looking to the totality of facts and circumstances of the

case, a humanitarian approach is required to be adopted, thus,

this Court deems it just and proper to enlarge the petitioner on

interim bail for a period of seven (07) days.

Accordingly, the interim bail application filed under Section

483 of BNSS (439 Cr.P.C.) is allowed and it is directed that

(Uploaded on 07/03/2026 at 11:45:59 AM)

[2026:RJ-JD:11232] (2 of 2) [CRLMB-2901/2026]

petitioner Gangasingh @ Jaswant Singh S/o Lt. Tagat Singh

arrested in connection with F.I.R. No.157/2024, registered at

Police Station Balesar, District Jodhpur Rural, for the offences

under Section 103(1) of BNS, be released on interim bail for a

period of seven (07) days provided he furnishes a personal bond

in a sum of Rs.4,00,000/- with two sound and solvent sureties in

the sum of Rs.2,00,000/- (out of which one surety will be a

close relative of the petitioner) each to the satisfaction of

learned trial court for his surrender on completion of seven (07)

days from the date of actual release.

Let this bail application be again listed on 17.03.2026.

Learned Public Prosecutor shall be required to submit the

compliance report of the order as to whether the petitioner has

surrendered or not.

(KULDEEP MATHUR),J 47-divya/-

(Uploaded on 07/03/2026 at 11:45:59 AM)

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