Ramanand vs State Of Rajasthan (2026:Rj-Jd:20662)
2026 Latest Caselaw 7159 Raj

Rajasthan High Court - Jodhpur

Ramanand vs State Of Rajasthan (2026:Rj-Jd:20662) on 1 May, 2026

[2026:RJ-JD:20662]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3399/2026

Ramanand S/o Ram Shankar, Aged About 21 Years, Resident Of
Ward No.19, Behind Government Hospital, Near House Of Raji,
Jagdamba Colony. At Present Sadhbhawna Nagar, Police Station
Kotwali, Sri Ganganagar (Raj.).
(At Present Lodged In Central Jail - Sri Ganganagar)
                                                                         ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                       ----Respondent


For Petitioner(s)          :    Mr. Vikas K Bishnoi
For Respondent(s)          :    Mr. Urja Ram Kalbi, PP



     HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

01/05/2026

The present bail application has been preferred by the

petitioner under Section 483 of BNSS (Old Section 439 Cr.P.C.) in

connection with FIR No. 45/2026 registered at Police Station

Sadar Ganganagar, District Ganganagar for the offences

punishable under Sections 331(4), 305(a) BNS.

2. Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case. It is further submitted

that offences are triable by the First Class Magistrate. The

accused-petitioner is in judicial custody since 20.02.2026 and the

trial of the case will take a long time to conclude. Therefore, it is

prayed that the accused-petitioner may be enlarged on bail.

3. Learned Public Prosecutor has vehemently opposed the bail

application.

(Uploaded on 01/05/2026 at 02:53:00 PM)

[2026:RJ-JD:20662] (2 of 2) [CRLMB-3399/2026]

4. Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 483 of BNSS (Old Section 439 Cr.P.C.)

5. Accordingly, the bail application filed under Section 483 of

BNSS (Old Section 439 Cr.P.C.) is allowed and it is directed that

petitioner Ramanand S/o Ram Shankar shall be released on

bail in connection with FIR No. 45/2026 of Police Station Sadar

Ganganagar, District Ganganagar provided he executes a personal

bond in a sum of Rs.50,000/- with two sound and solvent sureties

of Rs.25,000/- each to the satisfaction of learned trial Court for his

appearance before that Court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(CHANDRA SHEKHAR SHARMA),J 12-chandani/-

(Uploaded on 01/05/2026 at 02:53:00 PM)

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