Rajasthan High Court - Jaipur
Jitendra Kumar Nath S/O Shri ... vs State Of Rajasthan (2025:Rj-Jp:43697) on 31 October, 2025
Author: Sameer Jain
Bench: Sameer Jain
[2025:RJ-JP:43697] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous Bail Application No. 12977/2025 Jitendra Kumar Nath S/o Shri Shankarnath, Aged About 45 Years, R/o Ganesh Metal Ke Piche, Mangrol Road Baran, Police Station Kothwali Baran, (Raj.). (At Present Confined In District Jail, Baran).
----Applicant Versus State Of Rajasthan, Through PP
----Non-Applicant For Applicant(s) : Mr. Avtar Singh Rathore For Non-Applicant(s) : Mr. Rhishi Raj Singh Rathore, PP Ms. Arti Sharma, PP HON'BLE MR. JUSTICE SAMEER JAIN Order 31/10/2025
1. The instant bail application has been filed under Section 483 BNSS on behalf of accused-applicant. The accused-applicant was arrested in connection with FIR No. 337/2023 registered at Police Station Kotwali District Baran for the offence(s) under Sections 420, 467, 468 and 120B of the IPC.
2. Learned counsel for the accused-applicant has submitted that the matter pertains to offence under Section 420, 406 of IPC. It is submitted that the applicant is sole bread earner of the family and that in identical matters, duly taking note of the criminal antecedents which were approximately twenty, co-ordinate Bench and this Court have granted relief with appropriate conditions. In this regard, reliance is placed upon S.B. Criminal Miscellaneous Bail Application No.5658/2025 titled as Jitendra Kumar Nath (Uploaded on 04/11/2025 at 11:33:25 AM) (Downloaded on 04/11/2025 at 10:14:17 PM) [2025:RJ-JP:43697] (2 of 3) [CRLMB-12977/2025] Versus State of Rajasthan vide order dated 12.06.2025 and S.B. Criminal Miscellaneous Bail Application No.1276/2025 titled as Jitendra Nath Versus State of Rajasthan vide order dated 12.03.2025.
3. Learned Public Prosecutor has vehemently opposed the instant bail application and has submitted that the applicant has enormous antecedents registered against him and he is threat to the society. Moreover, enlarging him on bail, shall have a plausibility that the offences will be repeated.
4. Heard and considered.
5. Considering the overall facts, taking note of the fact that applicant is sole breadwinner for his family; that the dictum passed in Jitendra Nath (supra), Jitendra Kumar Nath (supra) and without commenting upon the merits/demerits of the case, this court is inclined to allow the bail application of the accused-applicant and enlarge him on bail subject to condition that accused-applicant shall contribute to the Swachh Bharat Abhiyan - initiative of the government, for a period of two months from the date of enlarging on bail, for two hours daily, as an honorary work, under the supervision and directions of the SHO concerned.
6. Accordingly, the bail application under Section 483 BNSS is allowed and it is ordered that accused-applicant Jitendra Kumar Nath S/o Shri Shankarnath 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.
(Uploaded on 04/11/2025 at 11:33:25 AM) (Downloaded on 04/11/2025 at 10:14:17 PM) [2025:RJ-JP:43697] (3 of 3) [CRLMB-12977/2025]
7. Withal, the applicant will get open a PAN account with the concerned ITO, and get his verification done and declare all his asset/liabilities. The ITO concerned will conduct a thorough investigation and carry out the verification, as the matter pertains to parallel black economy. Prior to release, it is to be assured that returns are filed and PAN account is opened.
(SAMEER JAIN),J DEEPAK/128 (Uploaded on 04/11/2025 at 11:33:25 AM) (Downloaded on 04/11/2025 at 10:14:17 PM) Powered by TCPDF (www.tcpdf.org)