Rajasthan High Court - Jodhpur
Suresh Nath vs State Of Rajasthan (2025:Rj-Jd:35068) on 7 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:35068]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 8576/2025
1. Suresh Nath S/o Lachhu @ Laxman Nath Yogi, aged about
21 years, R/o Ralayata Goradhanpura, P.S. Kareda,
District Bhilwara, Rajasthan.
2. Chetan Sharma S/o Shri Laxman Sharma, aged about 26
years, R/o Santoshi Mata Mandir Ke Pass, Pur, P.S. Pur,
District Bhilwara, Rajasthan.
(Presently lodged in District Jail Bhilwara)
----Petitioners
Versus
State of Rajasthan through PP
----Respondent
For Petitioner(s) : Mr. T.R.S. Sodha &
Mr. Magendra Singh.
For Respondent(s) : Mr. Sameer Pareek, PP.
Mr. Naved Khan, for complainant.
HON'BLE DR. JUSTICE NUPUR BHATI
Order 07/08/2025
1. The instant second bail application has been filed by the petitioners under Section 483 BNSS who have been arrested in connection with the FIR No.45/2025 dated 13.03.2025 registered at the Police Station Kareda, District Bhilwara for the offences under Sections 115 (2), 127 (7), 140 (2), 308 (4), 351 (3) and 3 (5) of BNS, 2023.
2. The first bail application being S.B. Criminal Misc. Bail Application No.5787/2025 preferred on behalf of petitioners was dismissed as not pressed by this Court vide order dated (Downloaded on 07/08/2025 at 09:49:25 PM) [2025:RJ-JD:35068] (2 of 3) [CRLMB-8576/2025] 28.05.2025 while granting liberty to the petitioner to come back before this Court after filing of the charge sheet.
3. Learned counsel for the petitioner submits that the petitioners have been falsely implicated in this case. Learned counsel for the petitioners submits that in the charge sheet, it has been concluded that complainant transferred from his Binance Account a sum of 4565 USDT currency to the account of co- accused, namely, Vijay Prakash Ojha and a sum of Rs.50,000/- were paid to co-accused, namely, Shaitan Nath Yogi through mobile pay app. He further submits that as per the charge sheet, co-accused, namely, Shaitan Nath Yogi, transferred 500 USDT in the account of Vijay Prakash Ojha. Learned counsel for the petitioner submits that there is no recovery effected from the present petitioners. He further submits that charge sheet has been filed and as per the injury report, the complainant has suffered one injury, which is simple in nature. Learned counsel for the petitioners thus urges that the petitioners, who are in custody since 16.03.2025 and 18.03.2025 respectively, may be released on bail.
4. Per contra, learned Public Prosecutor and learned counsel appearing for the complainant opposed the bail application, however, are not in a position to refute the fact that charge sheet has been filed and injury inflicted on the person of complainant is simple in nature.
5. Having carefully considered the submissions advanced at Bar by learned counsel for the parties and looking to the fact that trial may take a long time to conclude and, without expressing any opinion on the merits/demerits of the case, this Court deems it fit to enlarge the petitioners on bail.
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[2025:RJ-JD:35068] (3 of 3) [CRLMB-8576/2025]
6. Consequently, the second bail application is allowed. It is ordered that the accused petitioners (1) Suresh Nath S/o Lachhu @ Laxman Nath Yogi and (2) Chetan Sharma S/o Shri Laxman Sharma arrested in connection with FIR No.45/2025 dated 13.03.2025 registered at the Police Station Kareda, District Bhilwara shall be released on bail; provided each of them execute a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each 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.
(DR. NUPUR BHATI),J 106-DJ/-
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