SUNIL JANGID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 483 of BNSS is filed by the applicant-accused Ramnarayan @ Gangaram S/o Ramchandra, seeking bail in respect of a criminal case registered as FIR No. 330/2025 dtd. 22/7/2025 registered at P.S. Bhawani Mandi, District Jhalawar for the offence under Ss. 115(2), 126(2), 352, 110 and 3(5) of BNS.

(2.) Learned counsel for the applicant submits that the applicant, has been falsely implicated in the matter and the investigation against him is complete and he is no more required in investigation. He further submits that there are no chance of fleeing of applicant-accused from the jurisdiction of this Hon'ble Court. The applicant does not have any criminal antecedents. He also submits that the applicant undertakes not to repeat offence and cooperate with investigation/trial, which will take time.

(3.) Learned counsel for applicant-accused submitted that injury number 1 upon injured Ramratan is grievous in nature and attributed to Ramchandra and not to present petitioner. He submits that there was property dispute and both the parties belong to same family. He submits that due to Navaratra and Vijayadashmi Festival and for celebrating with family members, the applicant may be enlarged on bail.