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Balwan Chand vs Respondent(S)
2025 Latest Caselaw 1529 J&K

Citation : 2025 Latest Caselaw 1529 J&K
Judgement Date : 27 May, 2025

Jammu & Kashmir High Court

Balwan Chand vs Respondent(S) on 27 May, 2025

                                                                               66

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                         Bail App No.20/2025
                                                         CrlM No.703/2025

                                                     Reserved on : 21.05.2025
                                                     Pronounced on:27.05.2025
Balwan Chand, aged 32 years                                      .....Petitioner(s)
S/O Nand Lal R/o Bain, Tehsil
Chanani, District Udhampur.

q
                         Through: Ms Zainab Shamas Watali, Advocate.
                    vs
                                                               ..... Respondent(s)
1.UT of J&K through Station House Officer
  Police Station Chenani, District Udhampur

2.Miss X (Victim)
                         Through: Mr. Sumeet Bhatia, Govt. Advocate.
CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                 JUDGMENT

1. Petitioner/accused through the medium of this petition seeks bail in the case

titled 'U.T. of J&K Vs. Balwan Chand' pending trial before the Court of

learned Principal Sessions Judge, Udhampur, arising out of FIR

No.110/2021 registered at Police Station Chenani on 10.08.2021 for the

commission of offences punishable under Sections 376-AB IPC and 4/6/12

POCSO Act.

2. Petitioner has asserted in his application that he had moved an application

for grant of bail before the trial Court, which came to be dismissed vide

order dated 31.10.2024; that the petitioner has been implicated in a false

case due to enmity by the complainant; that the trial court rejected his bail

application in a very casual manner without appreciating the material on

record, particularly the medical and forensic evidence; and that the

petitioner has been suffering from Tuberculosis and has not been getting

proper treatment due to his custody.

3. Pursuant to notice, respondent No.1 has filed objections to the bail

application, whereas father of minor respondent No.2, despite service of

notice did not respond to the notice.

4. It has been asserted by the investigating agency in its objections that the

petitioner had seduced the victim, who was related to him as niece, showed

her porn video from his mobile and was subsequently subjected to sexual

assault repeatedly; that on the complaint of the father of the victim a case

was registered vide FIR No.110/2021 at Police Station Chenani and after

investigation of the case the charge-sheet was laid before the court and the

accused was charge-sheeted for the commission of afore stated offences on

15.12.2021; that out of 23 prosecution witnesses, 16 witnesses have been

examined by the prosecution; and that the bail application earlier filed by

the petitioner before the trial court had been dismissed on 31.10.2024 and

rightly so having regard to the nature of the offences.

5. Ms. Zainab Shamas Watali, learned counsel for the petitioner, argued that

the petitioner has been suffering incarceration for more than 3 ½ years for

none of his fault as he has been falsely implicated by the father of the

victim due to some personal animosity between them; that the victim has

been used by her father for false implication of the petitioner in alleged

serious offences with a purpose that he may not able to get released on bail.

6. Learned counsel for the petitioner further argued that as against the

statements of the victim and her father before the police during

investigation that she was subjected to sexual intercourse by the petitioner

on multiple occasion, the statements of the medical expert Dr. Sanjay

Verma, who, during trial had clearly stated that during his examination of

the victim no injury on her person including genitalia were found and that

her Hymen was also found intact and it is not possible that the victim, who

is of a tender age, will not receive any bruises or injuries on her private part

and her Hymen remains intact even being subjected to sexual assault many

a times; that the FSL report and the statement of the FSL expert also clearly

stated and had ruled out that there was any seminal stains on the seized

clothes of the prosecutrix, which is also an indication that there was no

question of committing rape by the petitioner.

7. Ms. Watali has finally argued that in view of the long incarceration of the

petitioner for over a period of 3 ½ years and the doubt created by the

medical and forensic evidence to the prosecution story, animosity between

the petitioner and father of the victim with regard to their dispute are the

indicators that be considered for grant of bail in favour of the petitioner and

to release him from custody and prayed for the same.

8. Mr. Sumeet Bhatia, learned Govt. Advocate, ex ad verso, argued that the

petitioner has been facing heinous charge of subjecting a child to rape

repeatedly after showing her porn material and given to the severity of

punishment on conviction, do not entitle him to grant of bail. He further

argued that the plea raised by learned counsel for the petitioner on medical

and forensic ground is not relevant for the consideration of the bail as the

same shall be considered while deciding the main case on its merits and the

offence of rape is constituted even without penetration, there being no

substance in any other submission. It was finally prayed that the application

be rejected.

9. Heard learned counsel for the parties, perused the record and considered the

matter.

10. On the basis of a written complaint moved by one Jagdev Singh on

10.08.2021 at Police Station Chenani alleging that on 09.08.2021, his

daughter Ms X (to hide her identity) was found visiting the shop in the

locality for purchasing eatables on many occasions and on an enquiry made

by the mother of his daughter, she disclosed that one Balwan Chand

(petitioner herein) had given her Rs.50/- in their absence, who had come to

their house and took her to their another abandoned house where rape was

committed on her in their absence on 09.08.2021. The FIR was registered

on 10.08.2021 and the petitioner was arrested on 11.08.2021.

11. After investigation of the case, the charge-sheet was laid before the trial

court on 15.12.2021. On a perusal of the scanned record received from the

trial court, it appears that almost all witnesses except Investigating Officer

and one of the Forensic experts, have been examined. The complainant in

his statement before the trial Court has stated that he had to pay an amount

of Rs.6000/- for a period of six months for the lease of piece of land to the

petitioner and the victim has stated that her father and the accused were in

the business of selling vegetables at same place. PW Dr. Sanjay Verma,

who had examined the victim as Gynaecologist, had stated that there was

no visible injury marks on or around external genitalia or on her body and

that the Hymen was intact; and that in view of his clinical examination and

findings of the HPE examination of Vaginal smear, he was of the opinion

that there was no evidence of sexual intercourse. PW Shahul Ahmad Kanth

had stated that he had found no seminal stains on the exhibits of the clothes

of the victim, which had been forwarded to him by the investigating

agency.

12. Petitioner has been accused of heinous and serious offences, which attract

severe punishment on conviction. Almost all the witnesses except

Investigating Officer and one of the forensic experts, seem to have been

examined by the trial court as is borne out from the scanned record.

Therefore, there is no question of apprehension of tampering with the

prosecution evidence by the petitioner, in case he is admitted to bail.

13. Personal liberty is a cherished fundamental/constitutional right of all the

citizens of this country. However, that is subject to certain legal conditions.

Jurisprudence governing bail is primarily to ensure the presence of the

accused to face the trial without influencing the prosecution evidence and

denial of the bail cannot be justified by any means on account of pre

conviction punishment which runs against the constitutional values.

14. Without commenting on the merits of the case, in view of the doubt created

on the face of the statements of the medical and forensic experts and the

long incarceration of the petitioner for over a period of 3 ½ years and the

ailment of Tuberculosis, this Court is of the considered opinion that the

petitioner is entitled to grant of bail at this stage. The application is, thus,

granted and the petitioner is admitted to bail subject to the conditions to be

imposed by the trial court. Observations made by this court in this order

for the disposal of the application are entirely made for the disposal of this

application only and shall not construe anything on merits of the case so as

to affect the trial.

15. Disposed of.

( M A Chowdhary ) Judge

Jammu 27.05.2025 Narinder

Whether the order is speaking: Yes Whether the order is reportable: Yes

 
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