Rajasthan High Court - Jaipur
Suraj S/O Kanaram vs State Of Rajasthan (2026:Rj-Jp:11588) on 18 March, 2026
[2026:RJ-JP:11588]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 2051/2026
Suraj S/o Kanaram, Aged About 37 Years, R/o Ajmera Ki Dhani,
Mazola Ka Rasta Dungrikala, Police Station Malpura, Distt. Tonk.
(At Present Confined At Central Jail, Ajmer).
---Accused-Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Abdul Wahid Naqvi For Respondent(s) : Mr. Vivek Sharma, PP HON'BLE MR. JUSTICE SAMEER JAIN Order 18/03/2026
1. The instant second bail application has been filed under Section 483 BNSS on behalf of accused-applicant. The accused- applicant was arrested in connection with FIR No. 147/2025 registered at Police Station Sarwar District Kekri for the offence(s) under Section 331(4), 305(a) of BNS, 2023.
2. Learned counsel for the accused-applicant submits that the applicant is a young man aged 37 years. It is submitted that the applicant is in custody ever since 04.06.2025. Learned counsel further submits that the conclusion of trial is likely to take a long time and no useful purpose would be served by keeping the applicant behind bars till disposal of the case.
3. Per contra, learned Public Prosecutor has vehemently opposed the bail application. It is submitted that there are as many as 20 criminal antecedents registered against the accused-
(Uploaded on 23/03/2026 at 12:01:35 PM) (Downloaded on 23/03/2026 at 04:06:52 PM) [2026:RJ-JP:11588] (2 of 3) [CRLMB-2051/2026] applicant. The criminal antecedents of the accused-applicant are reproduced herein below:-
Seri FIR No. Sections Challan No. Police Station Result al No.
1. 147/2009 4/6 of RNC Act 91/09 Malpura,Tonk 29.08.09 31.08.09
2. 142/2010 136 of Electricity 120/10 Malpura, Tonk 25.08.10 Act 29.11.10
3. 27/2010 136 Electricity 185/10 Todaraisingh, 13.02.10 Act 31.10.10 Tonk
4. 40/2010 136 Electricity 226/10 Todaraisingh, 04.03.10 Act 30.11.10 Tonk
5. 250/2010 136 Electricity 212/10 Todaraisingh, 15.08.10 Act 29.11.10 Tonk
6. 31/2010 136 Electricity 225/10 Todaraisingh, 18.02.10 Act 30.11.10 Tonk
7. 34/2010 136 Electricity 211/10 Todaraisingh, 19.02.10 Act 29.11.10 Tonk
8. 221/2010 136 Electricity 214/10 Todaraisingh, 16.08.10 Act 29.11.10 Tonk
9. 264/2010 136 Electricity 213/10 Todaraisingh, 26.09.10 Act 29.11.10 Tonk
10. 193/2010 136 Electricity 218/10 Todaraisingh, 22.07.10 Act 30.11.10 Tonk
11. 194/2011 302, 396, 412 of 162/11 Todaraisingh, 14.07.11 IPC 27.09.11 Tonk
12. 110/2011 457, 380 IPC 201/11 Muhana, Jaipur 09.04.11 02.11.11
13. 220/2011 457, 380 IPC 202/11 Muhana, Jaipur 05.07.11 02.11.11
14. 142/2012 460, 302, 396 216/12 Chaksu, Jaipur 16.04.12 IPC 31.07.12
15. 105/2013 457, 380 IPC 69/13 Diggi, Tonk 07.06.13 17.06.13
16. 130/2013 380 IPC 112/13 Devli, Tonk 12.04.13 30.06.13
17. 76/2019 457, 380 IPC 94/19 Pachewar, Tonk 09.06.19 31.10.19
18. 319/2022 419, 420, 465, 02/23 Malpura, Tonk 10.12.22 120B IPC 29.01.23
19. 320/2023 3/25 Arms Act 86/24 Malpura, Tonk 17.10.23 27.05.24 20 106/2024 341, 323, 504 104/24 Malpura, Tonk 27.04.24 IPC 21.06.24
4. Having heard the arguments advanced by the learned counsel for the parties and considering the fact that accused-
(Uploaded on 23/03/2026 at 12:01:35 PM) (Downloaded on 23/03/2026 at 04:06:52 PM) [2026:RJ-JP:11588] (3 of 3) [CRLMB-2051/2026] applicant is a young man of 37 years; that accused-applicant is in custody ever since 04.06.2025 and looking to the overall facts and circumstances of the case and material on record but without commenting on merits/demerits of the case, this court is inclined to allow the bail application of the accused-applicant and enlarge him on bail.
5. Accordingly, the bail application under Section 483 BNSS is allowed and it is ordered that accused-applicant Suraj S/o Kanaram, shall be enlarged on bail provided he furnishes a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
6. Considering the criminal antecedents registered against the accused-applicant, this court deems it fit to direct the accused- applicant shall contribute to the Swach Bharat Abhiyan - initiative of the government, for a period of two months, on two hours per day basis, as an honorary work, under the supervision and directions of the SHO qua the FIR (Supra) in consonance with the directions of the Municipal Corporation/Local Administrative authorities concerned.
(SAMEER JAIN),J DEEPAK/s-232 (Uploaded on 23/03/2026 at 12:01:35 PM) (Downloaded on 23/03/2026 at 04:06:52 PM) Powered by TCPDF (www.tcpdf.org)