Habib Khan Alias Babu Khan vs State Of Rajasthan (2026:Rj-Jd:20819)
2026 Latest Caselaw 7165 Raj

Rajasthan High Court - Jodhpur

Habib Khan Alias Babu Khan vs State Of Rajasthan (2026:Rj-Jd:20819) on 1 May, 2026

[2026:RJ-JD:20819]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 4463/2026

Habib Khan Alias Babu Khan S/o Suleman Khan, Aged About 50
Years, Resident Of Virampura, Sabarsar, Police Station Shergarh,
District Jodhpur Rajasthan. (Presently Lodged In Central Jail,
Jodhpur)
                                                                         ----Petitioner
                                         Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                       ----Respondent


For Petitioner(s)              :    Mr. Zeeshan Ali
For Respondent(s)              :    Mr. Surendra Bishnoi, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

01/05/2026 Heard learned counsel for the parties and perused the

material available on record.

The petitioner has been arrested in connection with FIR No.

63/2026 of Police Station Shergarh, District Jodhpur Rural, for the

offences punishable under Sections 109(1), 115(2), 118(1), 307

and 3(5) of the BNS, and Section 4/25(1-B) of the Arms Act. He

has preferred the present bail application under Section 483 of the

BNSS.

Learned counsel for the petitioner submits that the

allegations against him do not travel beyond Section 118(1) BNS,

as the injuries said to have been caused by the petitioner are

simple and sharp in nature. It is further submitted that the

petitioner is in judicial custody since 26.03.2026, and the

(Uploaded on 01/05/2026 at 03:35:14 PM)

[2026:RJ-JD:20819] (2 of 2) [CRLMB-4463/2026]

conclusion of the trial is likely to take a considerable amount of

time.

Learned Public Prosecutor, after going through the case diary,

does not dispute the fact that the injuries allegedly caused by the

petitioner on vital parts are simple and sharp in nature and are

neither grievous nor dangerous to life.

Having considered the rival submissions and the facts and

circumstances of the case, and keeping in view that the conclusion

of the trial is likely to take time, and that the prosecution has not

shown any apprehension of the petitioner fleeing from justice in

case he is enlarged on bail, but without expressing any opinion on

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

the petitioner under Section 483 of the BNSS.

Accordingly, this bail application filed under Section 483 of

BNSS is allowed and it is directed that petitioners -Habib Khan

Alias Babu Khan shall be released on bail in connection with FIR

No.63/2026 of Police Station Shergarh, District Jodhpur Rural, if

not wanted in any other case, provided he executes a personal

bond in the 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.

(BALJINDER SINGH SANDHU),J 52-deep/-

(Uploaded on 01/05/2026 at 03:35:14 PM)

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