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Rajasthan High Court - Jodhpur
Manish Kumar vs State Of Rajasthan (2026:Rj-Jd:13172) on 19 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:13172]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2207/2026
1. Manish Kumar S/o Om Prakash, Aged About 20 Years,
Resident Of 6 Nzpd, Police Station Sameja Kothi, District
Sri Ganganagar, Raj.. (Presently Lodged In Sub Jail
Raisinghnagar)
2. Shrichand S/o Bhagwanaram, Aged About 37 Years,
Resident Of 6 Nzpd, Police Station Sameja Kothi, District
Sri Ganganagar, Raj.. (Presently Lodged In Sub Jail
Raisinghnagar)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. D.S. Thind
For Respondent(s) : Mr. Hanuman Prajapati, PP
Mr. R.S. Gill, for complainant
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
19/03/2026
1. The instant bail application has been filed under Section 483
BNSS on behalf of accused-petitioners. The petitioners have been
arrested in connection with FIR No.229/2025 registered at Police
Station Sameja Kothi, District Sri Ganganagar for the offence(s)
under Sections 109(1), 115(2), 117(2), 333, 191(2), 191(3), 190
& 3(5) of BNS, 2023.
2. Learned counsel for the accused-petitioners submits that the
accused-petitioners have falsely been implicated in this case. It is
argued that the main co-accused Bhanwarjit has already been
enlarged on bail by the learned trial court vide order dated
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11.03.2026 and learned trial court has recorded the findings with
the petitioners and complainant party have arrived at a
compromise. The accused-petitioners are in custody since long,
the charge-sheet has already been filed and trial of the case may
take considerable time, therefore, the bail application of the
accused-petitioners may be allowed.
3. Learned counsel for the complainant concedes that the
complainant party have entered into a compromise with the
petitioners and other co-accused and if the bail application of the
petitioners is allowed, then the complainant party has no
objection.
4. Learned Public Prosecutor vehemently opposes the bail
application.
5. Heard and perused the material available on record.
6. It is not desirable to express anything on the merits of the
case. Considering the arguments advanced by learned counsel for
the petitioner and after going through the impugned order passed
by the learned trial court with regard to granting bail to other co-
accused, the petitioner is in custody since long and trial of the
case may take considerable time, therefore, I deem it just and
proper to enlarge the accused-petitioners on bail.
7. Accordingly, the bail application under Section 483 BNSS is
allowed and it is ordered that the accused-petitioners namely: 1.
Manish Kumar S/o Om Prakash, 2. Shrichand S/o
Bhagwanaram, in connection with FIR No.229/2025 registered at
Police Station Sameja Kothi, District Sri Ganganagar shall be
enlarged on bail provided each of them furnishes a personal bond
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in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to
the satisfaction of the learned trial Judge for their appearance
before the court concerned on all the dates of hearing and as and
when called upon to do so.
(PRAVEER BHATNAGAR),J
10-AnilKC/-
(Uploaded on 19/03/2026 at 04:04:26 PM)
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