Gautam Das vs State Of Rajasthan (2025:Rj-Jd:52394)
2025 Latest Caselaw 16741 Raj

Rajasthan High Court - Jodhpur

Gautam Das vs State Of Rajasthan (2025:Rj-Jd:52394) on 4 December, 2025

Author: Sudesh Bansal

Bench: Sudesh Bansal

[2025:RJ-JD:52394]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Criminal Miscellaneous Bail Application No.
                               15933/2024

Gautam Das S/o Sanwal Das, Aged About 50 Years, R/o
Arjiyana,p.s. Siwana, Dist Balotra (At Present Lodged At Dist Jail
Balotra)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     None Present
For Respondent(s)         :     Mr. Samir Pareek, PP
                                Mr. Jagdish Kumar Vishnoi



             HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/12/2025

1. None appears for petitioner.

2. From the record, it appears that for last four dates, i.e., on

14.05.2025, 09.06.2025, 16.07.2025 & 16.10.2025, no one

appeared on behalf of petitioner to pursue the bail application on

merits and today as well, no one has appeared for and on behalf

of petitioner.

3. Counsel appearing for complainant, having checked the

status of present criminal trial, pointed out that the trial of present

sessions case, arising out of FIR No.376/2024 registered at Police

Station- Sanchore, has been concluded and petitioner has been

acquitted.

(Uploaded on 06/12/2025 at 11:35:21 AM)

[2025:RJ-JD:52394] (2 of 2) [CRLMB-15933/2024]

4. In such view of the matter, Registrar (Judicial) is directed to

get verify the current status of present criminal trial and send its

report before this Court today itself.

5. In compliance of the above, Registrar (Judicial) has

submitted its report before this Court, pointing out that Sessions

Case No.65/2024: Gautam Das v. State of Rajasthan, arising out

of FIR No.376/2024 registered at Police Station- Sanchore, has

been decided and the petitioner has been acquitted, vide

judgment dated 20.02.2025 passed by the Special Judge, POCSO

Cases, Jalore, by giving him the benefit of doubt. The report of

Registrar (Judicial) is taken on record.

6. In view of the above, the present bail application is disposed

of as having become infructuous.

(SUDESH BANSAL),J Sachin Sharma/ 5

(Uploaded on 06/12/2025 at 11:35:21 AM)

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