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Rajasthan High Court - Jodhpur
Amandeep Singh vs State Of Rajasthan (2026:Rj-Jd:13598) on 23 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:13598]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3000/2026
1. Arvind S/o Sandeep Kumar, Aged About 29 Years,
Gaguwala, Ps Muklawa, Tehsil Raisinghnagar, District Sri
Ganganagar, Raj. (At Present Lodged In Central Jail, Sri
Ganganagar)
2. Naveen Kumar S/o Rubichandra, Aged About 27 Years, 71
N.p. Ps Sameja Kothi, Tehsil Raisinghnagar, District Sri
Ganganagar, Raj. (At Present Lodged In Central Jail, Sri
Ganganagar)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 2441/2026
Amandeep Singh S/o Saudagar Singh, Aged About 31 Years,
Resident Of Ravi Chowk Ward No 08 Purani Aabadi Sri
Ganganagar District Sri Ganganagar Rajasthan (At Present
Lodged In Central Jail Sri Ganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 2757/2026
Kapil Kumar S/o Shivchandra, Aged About 25 Years, R/o 15 Z,
P.s. Matili Rathan, District- Shri Ganganagar. At Present Lodged
In Central Jail Shri Ganganagar.
----Petitioner
Versus
State Of Rajasthan, Through Pp.
----Respondent
For Petitioner(s) : Mr. Deepak Pareek
Mr. D.S. Gharsana
Mr. S.R. Godara
For Respondent(s) : Mr. Hanuman Prjapati, PP
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HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
23/03/2026
1. These instant bail applications have been filed under Section
483 BNSS on behalf of accused-petitioners. The petitioners have
been arrested in connection with FIR No.37/2026 registered at
Police Station Sadul Sahar, District Ganganagar for the offence(s)
under Sections 3, 25(1-B)(a), 25(6), 7, 25 of Arms Act.
2. Learned counsel for the accused-petitioners submits that the
accused-petitioners have falsely been implicated in this case. It is
contended by learned counsel for the petitioner that the recovery
of the fire arm along with the cartridges were effected from the
other co-accused Shyam Sunder and no recovery has been
effected from the petitioners' possession. The petitioners have
been named only on the basis of the disclosure statements of the
other co-accused. There is no substantive evidence available on
record which shows that the petitioners have supplied or were
involved in supply of fire arms. The accused-petitioners are in
custody since long and the trial/investigation of the case may take
considerable time, therefore, these bail applications of the
accused-petitioners may be allowed.
3. Learned Public Prosecutor has vehemently opposed these
bail applications and contends that the petitioners are habitual
offenders and against them several cases under various offences
were registered, therefore, considering their conduct, their bail
applications deserves dismissal.
4. Heard and perused the material available on record.
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5. Considering the fact that the recovery of fire arm and
cartridges were effected from the other co-accused Shyam Sunder
and apart from the disclosure statement of the co-accused, there
is no other substantive evidence available on record indicating
petitioners' involvement in the alleged crime. The accused-
petitioners are in custody since long and the trial/investigation of
the case may take considerable time, therefore, without
commenting anything on the merits of the case, I deem it just and
proper to enlarge the accused-petitioners on bail.
6. Accordingly, these bail applications under Section 483 BNSS
are allowed and it is ordered that the accused-petitioners namely:
1. Arvind S/o Sandeep Kumar, (2) Naveen Kumar S/o
Rubichandra, (3) Amandeep Singh S/o Saudagar Singh and
(4) Kapil Kumar S/o Shivchandra, in connection with FIR
No.37/2026 registered at Police Station Sadul Sahar, District
Ganganagar, shall be enlarged on bail provided each of them
furnishes a personal bond 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. The
learned trial Judge shall also verify the address and the contact
details of the surety through concerned SHO before releasing the
accused-petitioners on bail.
7. The accused-petitioners are also directed to mark their
presence on 25th of every month till conclusion of trial before the
concerned police station. The SHO of the concerned police station
is directed to maintain a regular register marking the presence of
the accused-petitioners and shall send the presence report of the
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accused-petitioners on the same day to the concerned Trial Court
without any delay. In case of any breach to the aforementioned
conditions, the learned Public Prosecutor shall be free to move the
application against the accused-petitioners for cancellation of the
bail before the concerned Court.
8. The accused-petitioners are also directed to submit their
present address along with the mobile number to the concerned
SHO within a period of 7 days from their release and the
concerned SHO shall verify the said address and the mobile
number. In case if the petitioners changes their address or mobile
number, they shall submit the same before the concerned SHO so
also before the concerned learned Trial Court.
9. A copy of this order shall be sent to the concerned SHO for
its strict compliance.
(PRAVEER BHATNAGAR),J
88-AnilKC/-
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