Rajasthan High Court - Jodhpur
Sonu Bhambu vs State Of Rajasthan (2026:Rj-Jd:5434) on 30 January, 2026
[2026:RJ-JD:5434]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous II Bail Application No. 1133/2026
Sonu Bhambu S/o Kalu Ram, Aged About 25 Years, Resident Of
Manakthedi Police Station Pilibanga District Hanumangarh
Rajasthan (At Present Lodged In Sub Jail Suratgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. S.R. Godara
For Respondent(s) : Mr. Surendra Bishnoi, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order 30/01/2026 The instant second application for bail under Section 483 of BNSS (439 of Cr.P.C.) has been filed on behalf of petitioner who has been arrested in the present matter. The requisite details of the matter are tabulated herein below:
S. No. Particulars of the case
1. FIR Number 295/2025
2. Police Station Sadul Shahar
3. District Sri Ganganagar
4. Offences alleged in the FIR Sections 3 & 25(6) of Arms Act and Section 111(2)(a) of IPC
5. Offences added, if any Section 111(2)(b) of IPC and Sections 5, 25(7) & 25(1)(a) of Arms Act The first bail application of petitioner was dismissed as not pressed vide order dated 13.11.2025 passed by this Court in S.B. Criminal Misc. Bail Application No.13084/2025, however, liberty was granted to petitioner to file afresh application after filing of the challan.
Now, challan has been filed. Hence the present bail application.
(Uploaded on 30/01/2026 at 05:30:03 PM) (Downloaded on 30/01/2026 at 09:50:18 PM) [2026:RJ-JD:5434] (2 of 3) [CRLMB-1133/2026] Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case. It is further submitted that the petitioner has been implicated in the present case on the basis of the statement of co-accused, Abhishek Bhambu and the bail application was rejected by the learned trial court on the ground of his criminal antecedents. Furthermore, challan has already been filed and petitioner has been in custody since 04.10.2025 and trial of case will take sufficiently long time, therefore, benefit of bail may be granted to accused-petitioner.
Per contra, learned Public Prosecutor has opposed present bail application and submits that the petitioner has as many as 15 criminal antecedents pending against him, therefore, it is urged that he may not be enlarged on bail.
In response, learned counsel for the petitioner submits that the petitioner has already been enlarged on bail vide orders dated 25.11.2025 and 10.12.2025 passed in S.B. Criminal Misc. Bail Application Nos., 11974/2025, 14192/2025 and 13746/2025 by this Court and a Coordinate Bench of this Court, in connection with three of his previous criminal cases of similar nature.
Having heard and considered the rival submissions, facts and circumstances of the case as well as perused material available on record; considering the fact that challan has already been filed; petitioner has been in custody since 04.10.2025 and trial of case will take significant time; without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge petitioner on bail.
(Uploaded on 30/01/2026 at 05:30:03 PM) (Downloaded on 30/01/2026 at 09:50:18 PM) [2026:RJ-JD:5434] (3 of 3) [CRLMB-1133/2026] Consequently, bail application under Section 483 of BNSS (439 Cr.P.C.) is allowed. It is ordered that accused-petitioner as named in the cause title, arrested in connection with above mentioned FIR, shall be released on bail, if not wanted in any other case, provided he/she/they furnishes a personal bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the satisfaction of learned trial court, for his/her/their appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.
In addition to the above, the petitioner is directed to appear before the concerned Police Station in the first week of every quarter of the year.
It is made clear that if the petitioner indulges in any similar kind of criminal activity, the learned Public Prosecutor shall be free to file an application for cancellation of bail.
(MUKESH RAJPUROHIT),J 23-mSingh/-
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