Rajasthan High Court - Jodhpur
Rajesh Kumar vs State Of Rajasthan (2025:Rj-Jd:43852) on 7 October, 2025
[2025:RJ-JD:43852]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11059/2025
1. Rajesh Kumar S/o Late Satbir, Aged About 29 Years,
Resident Of Vpo Dhani Miran, Tehsil Tosam District
Bhiwani (Haryana) (At Present Lodged In Dist. Jail Churu)
2. Satish S/o Balraj, Aged About 30 Years, Resident Of
Village Baliyali Rampura Bus Stand, Police Station
Bavanikhera District Bhiwani (Haryana). (At Present
Lodged In Dist. Jail Churu)
3. Anil Kumar S/o Shivraj Singh, Aged About 26 Years,
Resident Of Village Baliyali Rampura Bus Stand, Police
Station Bavanikhera District Bhiwani (Haryana) (At
Present Lodged In Dist. Jail Churu)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vikas Bijarnia
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Om Prakash Choudhary
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order 07/10/2025
1. The petitioners have been arrested in connection with FIR No.08/2024 of Police Station - Kotwali Churu, District - Churu for the offences punishable under Sections 420, 467, 468, 471 & 120- B of IPC. The petitioners have preferred this bail application under Section 483 B.N.S.S.
2. Learned counsel for the accused-petitioners submits that the petitioners' bail application was rejected by the learned trial Court vide order dated 25.08.2025. He further submits that the other (Uploaded on 07/10/2025 at 05:23:35 PM) (Downloaded on 07/10/2025 at 09:53:26 PM) [2025:RJ-JD:43852] (2 of 3) [CRLMB-11059/2025] co-accused in the same FIR has been enlarged on bail by the co- ordinate Bench of this Court in S.B. Criminal Misc. bail Application No.3354/2025 titled Ankit Kumar vs. State of Rajasthan vide order dated 28.04.2025. Learned counsel further submits that the case of the present petitioners is also the same and they are also entitled for the same relief. The accused-petitioners are in custody since long and the trial of the case will take long time. Therefore, the benefit of bail be also granted to the accused-petitioners.
3. Learned Public Prosecutor strongly objected to the bail application and submitted that as per the FIR, as many as twenty persons have submitted the forged mark-sheets of Class-10 th and on account of the same, they secured appointment to the post of Gramin Dak Sevak.
4. Having considered the arguments raised by the learned counsel for the petitioners and learned Public Prosecutor, this Court is of the opinion that the present petitioners are also entitled to be enlarged on bail considering the fact that the co- ordinate Bench has enlarged the other co-accused Ankit on bail and also the fact that the petitioners are behind the bars from 13.08.2025, this Court deems it just and proper to grant bail to the accused-petitioner under Section 483 B.N.S.S.
5. Accordingly, the bail application filed under Section 483 B.N.S.S. is allowed and it is directed that accused-petitioners -
1) Rajesh Kumar S/o Late Satbir 2) Satish S/o Balraj & 3) Anil Kumar S/o Shivraj Singh shall be released on bail in connection with FIR No. 08/2024 of Police Station Kotwali Churu, District Churu, provided they execute a personal bond in a sum of Rs.50,000/- each with two sound and solvent sureties of (Uploaded on 07/10/2025 at 05:23:35 PM) (Downloaded on 07/10/2025 at 09:53:26 PM) [2025:RJ-JD:43852] (3 of 3) [CRLMB-11059/2025] Rs.25,000/- to the satisfaction of learned trial Court for their appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
The petitioners are further directed not to take undue advantage of liberty or misuse liberty.
(RAVI CHIRANIA),J 106-neha/-
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