JATINDER SINGH @ JITENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Order 25/03/2026 This second application for bail under Sec. 483 of BNSS (439 Cr.P.C.) has been filed by the petitioner who has been arrested in connection with F.I.R. No.400/2023 registered at Police Station Anupgarh, District Sri Ganganagar, for offences under Ss. 8/21 IPC.

(2.) Learned counsel for the petitioner submitted that the co- accused persons namely Vickey (S.B. Cr. Misc. Bail Application No.14571/2025) and Sukhwinder Singh (S.B. Cr. Misc. Bail Application No.2121/2025) have already been enlarged on bail by a coordinate Bench of this Court vide order dtd. 5/3/2026. Learned counsel submitted that the case of the present petitioner is not distinguishable from that of the above named co-accused persons who have already been enlarged on bail.

(3.) Learned counsel submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused- petitioner.