Sunil vs State Of Rajasthan (2026:Rj-Jd:20691)
2026 Latest Caselaw 7155 Raj

Rajasthan High Court - Jodhpur

Sunil vs State Of Rajasthan (2026:Rj-Jd:20691) on 1 May, 2026

[2026:RJ-JD:20691]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                          JODHPUR
        S.B. Criminal Miscellaneous Bail Application No. 590/2026

Sunil S/o Ramniwas, Aged About 24 Years, R/o Sargiyakhurd,
Police Station Pipar City, District Jodhpur. (At Present Lodged In
Central Jail Jodhpur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)           :    Mr. Prakash Raika
For Respondent(s)           :    Mr. Surendra Bishnoi, PP



        HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/05/2026

1. The instant bail application has been filed by the applicant

under Section 483 BNSS (439 Cr.P.C). The applicant has been

arrested in connection with FIR No. 262/2025 registered at

Police Station Boranada, District Jodhpur for the offence(s)

under Section 318(4), 319(2), 316(2) of BNS and 66-D of IT

Act.

2. Learned counsel for the accused-applicant submits that the

applicant has been falsely implicated in the case. He further

submits that the present case is exclusively triable by Judicial

Magistrate and there is no case of digital arrest as well as the

petitioner does not have any criminal antecedent. The applicant is

behind the bars. The trial may take long time to conclude. Thus,

learned counsel submitted that the applicant may be enlarged on

bail.

(Uploaded on 01/05/2026 at 03:18:36 PM)

[2026:RJ-JD:20691] (2 of 2) [CRLMB-590/2026]

3. Per contra, learned Public Prosecutor vehemently opposed

the bail application.

4. Considering the arguments advanced by the counsel for the

parties and looking to the overall facts and circumstances of the

case, the case is exclusively triable by Judicial Magistrate and

there is no case of digital arrest as well as petitioner does not

have any criminal antecedent, without commenting on the merits

and demerits of the case, this court deems it just and proper to

enlarge the accused-applicant on bail.

5. Accordingly, the bail application under Section 483 BNSS

(439 Cr.P.C.) is allowed and it is ordered that the accused-

applicant Sunil S/o Ramniwas arrested in connection with

aforesaid FIR 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 lower court for

his appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(BALJINDER SINGH SANDHU),J 13-Jatin/-

(Uploaded on 01/05/2026 at 03:18:36 PM)

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