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Rajasthan High Court - Jodhpur
Suresh @ Suhsiya @ Sikari vs State Of Rajasthan (2026:Rj-Jd:13765) on 24 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:13765]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2241/2026
Suresh @ Suhsiya @ Sikari S/o Shri Bhanwar Lal, Aged About 26
Years, Resident Of Madiya Hall Hanuman Ji Shyam Ji Mandir K
Pas, Jorawarpura, Tehsil Police Station Nokha, District Bikaner.
(Lodged In Jail Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Ankit Choudhary
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
24/03/2026
1. The instant bail application has been filed under Section 483
BNSS on behalf of accused-petitioner. The accused-petitioner has
been arrested in connection with FIR No. 540/2025 registered at
Police Station Nokha, District Bikaner for the offences under
Sections 111(2)(B), 125 of BNS and Section 27(1) of Arms Act.
2. Learned counsel for the accused-petitioner submits that the
accused-petitioner has falsely been implicated in this case. He
further contends that the main allegation of using the fire arm is
against the other co-accused Madan and the petitioner has been
shown with him in the viral video. The police has registered the
FIR on 16.10.2025, when the viral video came into the knowledge
of the police personals. It is not alleged against the petitioner that
the petitioner has used the fire arm. The accused-petitioner is in
custody since 25.01.2026 and the trial/investigation of the case
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may take considerable time, therefore, the bail application of the
accused-petitioner may be allowed.
3. Learned Public Prosecutor has vehemently opposed the bail
application and contends that the petitioner is a habitual offender
and against him 21 cases have been registered under various
Sections of the IPC and other Acts. The petitioner is declared
history-sheeter and committed many offences being members of
organized gang, therefore, the bail application of the petitioner
deserves dismissal.
4. Heard and perused the material available on record.
5. Considering the fact that the main allegation of using fire
arm and uploading the video is against the other co-accused
Madan. There is no allegation that petitioner has opened fire or
used any fire arm. Though, there are many cases registered
against the petitioner, however, after going through the contents
of the FIR, the accused-petitioner is in custody since 25.01.2026
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-petitioner on
bail.
6. Accordingly, the bail application under Section 483 BNSS is
allowed and it is ordered that the accused-petitioner Suresh @
Suhsiya @ Sikari S/o Shri Bhanwar Lal, in connection with
FIR No. 540/2025 registered at Police Station Nokha, District
Bikaner, shall be enlarged on bail provided he 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 his
appearance before the court concerned on all the dates of hearing
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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-petitioner on
bail.
7. The accused-petitioner is also directed to mark his 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-petitioner and shall send the presence report of the
accused-petitioner 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-petitioner for cancellation of the
bail before the concerned Court.
8. The accused-petitioner is also directed to submit his present
address along with the mobile number to the concerned SHO
within a period of 7 days from his release and the concerned SHO
shall verify the said address and the mobile number. In case if the
petitioner changes his address or mobile number, he 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
42-AnilKC/-
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