Rajasthan High Court - Jodhpur
Wali Mohammed Alias Vishal vs State Of Rajasthan (2025:Rj-Jd:54530) on 17 December, 2025
[2025:RJ-JD:54530]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14130/2025
Wali Mohammed Alias Vishal S/o Shaukat Ali, Aged About 24
Years, R/o Bhutto Ki Kabristan Subhashpura Police Station Sadar
Currently In Front Of Manav Bharti School Garsisar Police Station
Gangasahar District Bikaner (Lodged In Dist. Jail Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ashok Khilery.
For Respondent(s) : Mr. Surendra Bishnoi, PP.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order 17/12/2025 The instant application for bail under Section 483 of BNSS (439 of Cr.P.C.) has been filed by the 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 349/2025
2. Police Station Jainarayan Vyas Colony
3. District Bikaner
4. Offences alleged in the Under Sections 112(2), 318(4), FIR 338, 336(3) and 340(2) of the BNS. and Section 13 of the Rajasthan Public Gambling Ordinance Act.
5. Offences added, if any Under Section 61(2)(a) of the BNS.
Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case. It is contended that as per the FIR, the allegations pertain to the transfer of the (Uploaded on 18/12/2025 at 04:56:08 PM) (Downloaded on 18/12/2025 at 08:58:09 PM) [2025:RJ-JD:54530] (2 of 3) [CRLMB-14130/2025] amount to the accounts held in the name of Pramod Khatri and his wife and the petitioner was merely working for Pramod Khatri. It is further contended that the petitioner has been implicated in the present matter only on the basis of his previous criminal antecedent of similar nature pertaining to the year 2022. It is also contended that the petitioner has already been enlarged on bail in that case by learned trial Court vide order dated 18.06.2022.
Learned counsel for the petitioner submits that the petitioner has been in custody since 08.11.2025 and that the investigation/ trial of the case is likely to take a considerable time to conclude. Therefore, he prays that benefit of bail may be granted to the accused-petitioner.
Per contra, learned Public Prosecutor has vehemently opposed the bail application and submitted that the petitioner was working in consonance with the co-accused Pramod Khatri.
Having heard and considered the rival submissions, facts and circumstances of the case as well as perused the material available on record; considering the fact that the petitioner is in custody since long 08.11.2025 and the investigation/ trial will take sufficiently long time to conclude, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioner on bail.
Consequently, the bail application under Section 483 of BNSS (439 of Cr.P.C.) is allowed. It is ordered that the accused- petitioner as named in the cause title, arrested in connection with the above mentioned FIR, shall be released on bail, if not wanted (Uploaded on 18/12/2025 at 04:56:08 PM) (Downloaded on 18/12/2025 at 08:58:09 PM) [2025:RJ-JD:54530] (3 of 3) [CRLMB-14130/2025] in any other case, provided he 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 appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.
(MUKESH RAJPUROHIT),J 119-/Jitender//-
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