Kishan Singh vs State Of Rajasthan (2026:Rj-Jd:20735)
2026 Latest Caselaw 7162 Raj

Citation : 2026 Latest Caselaw 7162 Raj
Judgement Date : 1 May, 2026

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Rajasthan High Court - Jodhpur

Kishan Singh vs State Of Rajasthan (2026:Rj-Jd:20735) on 1 May, 2026

                                   [2026:RJ-JD:20735]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 4160/2026

                                   1.       Kishan Singh S/o Punjraj Singh, Aged About 27 Years, R/
                                            o Hanuman Nagar, Bano Ka Vas Nathdau, Police Station
                                            Chamu, Jodhpur Rural, Rajasthan. (Presently Lodged In
                                            Distt. Jail, Barmer)
                                   2.       Bhom Singh S/o Jai Singh, Aged About 22 Years, R/o
                                            Dangri,     Police       Station     Sangad,         District   Jaisalmer.
                                            (Presently Lodged In Distt. Jail, Barmer)
                                                                                                       ----Petitioners
                                                                         Versus
                                   State Of Rajasthan, Through Public Prosecutor
                                                                                                     ----Respondent


                                   For Petitioner(s)             :   Mr. Surendra Bagmalani
                                   For Respondent(s)             :   Mr. Ramesh Dewasi, PP



                                         HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/05/2026 As many as 14 criminal cases are stated to be pending

against the petitioner. In view of the same, this Court is not

inclined to grant bail to the petitioner at this stage. However, the

petitioner is at liberty to file a fresh bail application after the filing

of the challan.

Accordingly, the present bail application is dismissed as not

pressed, with liberty as prayed for.

(BALJINDER SINGH SANDHU),J 46-Hanuman/-

(Uploaded on 01/05/2026 at 02:45:49 PM)