[Cites 4, Cited by 0]
Rajasthan High Court - Jodhpur
Shri Baljinder Singh Khosa vs State Of Rajasthan (2026:Rj-Jd:14370) on 27 March, 2026
[2026:RJ-JD:14370]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous IInd Bail Application No. 3123/2026
Shri M.S. Matthew S/o Shri M. A. Sebastian, Aged About 67
Years, Residing At Gokul Dham, Garh Road, Meerut, Uttar
Pradesh Currently Ward No. 4,srikaranpur, District
Sriganganagar, Rajasthan. (Lodged In Upkaaragraha Srikaranpur
Jail)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 3747/2026
Shri Baljinder Singh Khosa S/o Shri Veer Singh, Aged About 40
Years, Residing At 16S, Currently Ward No.24, Devtha Colony,
Srikaranpur, District Sriganganagar, Rajasthan. (Lodged In
Upkaaragraha Srikaranpur Jail)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Mohan Raj, D.A., through V.C.
Mr. Aneese Mohanraj, through V.C.
Mr. Chandan Singh
For Respondent(s) : Mr. Shrawan Singh Rathore, Dy.G.A.
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
27/03/2026
1. These second bail applications have been filed by the
petitioners under Section 483 of BNSS (old Section 439 of Cr.P.C.).
The requisite details of the matter are tabulated herein below:
S.No. Particulars of the Case
2. Date of lodging FIR 19.12.2025
3. Concerned Police Station Shri Karanpur
4. District Sriganganagar
5. Offences alleged in the FIR Sections 223(b) of the
BNS-2023, Sections 3
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[2026:RJ-JD:14370] (2 of 3) [CRLMB-3123/2026]
& 5 of the RPUCR Act,
2025 and Section 14-
A of the Foreigners
Act, 1946
6. Offences added, if any --
2. Learned counsel for the petitioners submits that the present
second bail applications have been preferred in view of the liberty
granted by this Court while dismissing the first bail application,
being S.B. Criminal Miscellaneous Bail Application No.881/2026. It
is further submitted that the petitioners have been falsely
implicated in the case and false allegations have been levelled
against them.
3. Learned counsel for the petitioners further submits that the
investigation has been concluded and the challan has been filed. It
is also submitted that no recovery remains to be effected from the
petitioners and the petitioners have no criminal antecedents.
Petitioner M.S. Matthew is stated to be aged about 67 years. The
petitioners are in judicial custody since 23.12.2025 and the trial
will take sufficiently long time, therefore, they deserve to be
enlarged on bail.
3. Learned Public Prosecutor vehemently opposes this bail
application and submits that looking to the seriousness of the
allegations against the petitioners, they do not deserve to be
enlarged on bail.
4. Heard learned counsel for the petitioners and learned Public
Prosecutor and perused the material available on record.
5. Having considered the rival submissions, facts and
circumstances of this case and after perusing the challan papers
so also the fact that no recovery remains to be effected; the
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[2026:RJ-JD:14370] (3 of 3) [CRLMB-3123/2026]
petitioners are in judicial custody since 23.12.2025 and they have
no criminal antecedents, this Court is of the considered opinion
that no fruitful purpose would be served by keeping the petitioners
behind the bars for an indefinite period as the trial will take
sufficiently long time. Thus, without expressing any opinion on
merits/demerits of the case, this Court is of the opinion that the
bail application filed by the petitioners deserves to be accepted.
6. Accordingly, the bail applications filed under Section 483 of
BNSS are allowed and it is ordered that petitioners- Shri M.S.
Matthew S/o Shri M. A. Sebastian and Shri Baljinder Singh
Khosa S/o Shri Veer Singh, shall be released on bail in
connection with the aforesaid FIR; provided they execute personal
bond in the sum of Rs.50,000/- each with two sound and solvent
sureties of Rs.25,000/- each to the satisfaction of learned trial
Court for their appearance before that court on each and every
date of hearing and whenever called upon to do so till the
completion of the trial.
7. It is however, made clear that findings recorded/observations
made above are for limited purposes of adjudication of bail
application. The trial court shall not get prejudiced by the same.
(SUNIL BENIWAL),J
31-32-Ashutosh/-
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