Sabir vs State Of Rajasthan (2026:Rj-Jd:20678)
2026 Latest Caselaw 7169 Raj

Rajasthan High Court - Jodhpur

Sabir vs State Of Rajasthan (2026:Rj-Jd:20678) on 1 May, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:20678]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4782/2026

Sabir S/o Deenu Khan, Aged About 33 Years, R/o Nagla Jungli,
Police Station Hathiya, Barsana District Mathura Uttarpradesh
(Lodged In Sub Jail Shahpura)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent


For Petitioner(s)          :    Mr. AH Mansuri
For Respondent(s)          :    Mr. Prem Singh Panwar,PP



        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

01/05/2026

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

Sabir S/o Deenu Khan under Section 483 BNSS against the

order impugned passed by learned court below in connection with

FIR No.162/2024 registered at Police Station Shakkargarh

District Bhilwara for the offence(s) under Sections 303(2) &

317(2) of BNS.

2. Learned counsel for the applicant submits that the applicant

has been falsely implicated in the case. The matter is triable by

Magistrate. He further submits that there is an allegation against

the applicant of theft of a tractor. Learned counsel further submits

that co-accused Dhanraj and Naresh Kumar have already been

enlarged on bail by this Court on 23.6.2025 & 06.04.2026. He

further submits that applicant is behind the bars and trial may

take long time to conclude thus, he deserves to be enlarged on

bail.

(Uploaded on 01/05/2026 at 01:06:31 PM)

[2026:RJ-JD:20678] (2 of 2) [CRLMB-4782/2026]

3. Per contra, learned Public Prosecutor opposed the bail

application.

4. Considering the submissions advanced on behalf of the

parties, perusing the case diary, and looking to the overall facts

and circumstances of the case, without commenting on the merits

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

enlarge the applicant on bail.

5. Accordingly, the bail application under Section 483 BNSS is

allowed and it is ordered that the accused-applicant shall be

enlarged on bail in the aforesaid FIR provided he furnishes a

personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- 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.

(YOGENDRA KUMAR PUROHIT),J 88-Arti/-

(Uploaded on 01/05/2026 at 01:06:31 PM)

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