Amit Kumar vs State Of Rajasthan (2026:Rj-Jd:20703) on 1 May, 2026

[2026:RJ-JD:20703]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3798/2025

Amit Kumar S/o Shri Dharampal, Aged About 24 Years, R/o Ward
No. 08, 5 J.b.d. Hardaswali, PS- Rawatsar District Hanumangarh
Rajasthan
                                                                   ----Petitioner
                                    Versus
State of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Saurabh Soni
For Respondent(s)          :    Mr. H.S. Jodha, PP



        HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

01/05/2026 This anticipatory bail application has been filed by the

petitioner under Section 482 BNSS apprehending his arrest in

connection with FIR No.16/2025 registered at Police Station

Bhanipura, District Churu for the offences under Sections 115(2),

126(2), 304(2) & 189(2) of BNS.

2. Learned counsel for the petitioner submitted that the

petitioner has falsely been implicated in the present case. It is

further submitted that no recovery is pending now which is to be

made from the present petitioner and after completion of

investigation, charge-sheet has already been prepared. It was

prayed that therefore, the petitioner may be granted anticipatory

bail.

3. Learned Public Prosecutor has vehemently opposed the

prayer for anticipatory bail.

(Uploaded on 01/05/2026 at 01:34:38 PM)

[2026:RJ-JD:20703] (2 of 2) [CRLMB-3798/2025]

4. Heard the learned counsel for the parties and perused the

impugned order.

5. Having regard to the facts and circumstances of the case and

upon a consideration of the arguments advanced at the bar, this

Court is of the opinion that it is a fit case for grant of anticipatory

bail to the petitioner under Section 482 BNSS.

6. Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner - Amit Kumar S/o Shri

Dharampal, in connection with FIR No.16/2025, registered at

Police Station Bhanipura, District Churu, the petitioner shall be

released on bail; provided he furnishes a personal bond in the sum

of Rs.50,000/- each along with two sureties of Rs.25,000/- each

to the satisfaction of the concerned Investigating Officer/S.H.O. on

the following conditions :-

i. that the petitioner shall make himself available for

interrogation by a police officer as and when required;

ii. that the petitioner shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with

the facts of the case so as to dissuade him from disclosing

such facts to the court or any police officer; and

iii. that the petitioner shall not leave India without previous

permission of the Court.