Pinu Alias Kamal Kishore vs State Of Rajasthan (2026:Rj-Jd:20743)
2026 Latest Caselaw 7164 Raj

Rajasthan High Court - Jodhpur

Pinu Alias Kamal Kishore vs State Of Rajasthan (2026:Rj-Jd:20743) on 1 May, 2026

[2026:RJ-JD:20743]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 4259/2026

Pinu Alias Kamal Kishore S/o Kewal Chand, Aged About 38 Years,
R/o Gudakalan, Police Station Bagadi Nagar, Tehsil Sojat, District
Pali, Rajasthan. (At Present Lodged In District Jail Pali)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Devendra Sanwalot
For Respondent(s)          :    Mr. Ramesh Dewasi, PP



       HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/05/2026 The present bail application under Section 483 of the BNSS

has been filed by the petitioner against the order dated

30.03.2026 passed by the learned Additional Sessions Judge,

Sojat, District Pali, in Criminal Misc. Bail Case No. 70/2026,

whereby the bail application of the petitioner was dismissed. The

petitioner has been arrested in connection with FIR No. 61/2026

registered at Police Station Sojat Road, District Pali, for offences

under Sections 318(4) and 316(2) of the BNS.

Heard learned counsel for the petitioner as well as the

learned Public Prosecutor. Perused the material available on

record.

Learned counsel for the petitioner submits that the offences

alleged are triable by a Court of Magistrate. It is further submitted

that the investigation in the matter has been completed, recovery

(Uploaded on 01/05/2026 at 03:36:43 PM)

[2026:RJ-JD:20743] (2 of 2) [CRLMB-4259/2026]

has already been effected, and the petitioner is no longer required

for custodial interrogation. It is also contended that the petitioner

is in judicial custody and that the trial of the case is likely to take

a considerable amount of time. Therefore, it is prayed that the

benefit of bail be granted to the accused-petitioner.

Per contra, the learned Public Prosecutor has opposed the

bail application.

Having considered the rival submissions and the facts and

circumstances of the case, and without expressing any opinion on

the merits of the case, this Court is inclined to enlarge the

petitioner on bail.

Consequently, the bail application under Section 483 of BNSS

is allowed. It is ordered that the accused-petitioner Pinu Alias

Kamal Kishore S/o Kewal Chand, arrested in connection with

FIR No.61/2026 registered at Police Station Sojat Road, District

Pali, shall be released on bail, if not wanted in any other case,

provided he furnishes a personal bond of Rs.50,000/- and two

sureties of Rs.25,000/- each, to the satisfaction of learned trial

court, for his appearance before that court on each & every date

of hearing and whenever called upon to do so till completion of the

trial.

(BALJINDER SINGH SANDHU),J 48-Hanuman/-

(Uploaded on 01/05/2026 at 03:36:43 PM)

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