Ashok Alias Ashu vs State Of Rajasthan (2025:Rj-Jd:29950)
2025 Latest Caselaw 2108 Raj

Rajasthan High Court - Jodhpur

Ashok Alias Ashu vs State Of Rajasthan (2025:Rj-Jd:29950) on 10 July, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:29950]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 7401/2025

Ashok @ Ashu S/o Shri Kisana Ram, Aged About 24 Years, R/o
157 Poonasar Khurd Tehsil Osian Jodhpur Rajasthan New District
Phalodi (At Present Lodged In District Jail Phalodi District
Phalodi)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent


For Petitioner(s)         :     Mr. OP Sangwa
                                Mr. BL Jat
For Respondent(s)         :     Ms. Sonu Manawat, PP
                                Mr. DK Godara, for the complainant


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

10/07/2025

1. Heard and perused the material available on record.

2. The instant bail application has been filed by petitioner under

Section 483 B.N.S.S. in connection with FIR No.45/2025 dated

21.04.2025 registered at Police Station Bhojasar, District Phalodi

for the offences under Sections 140(4), 127(2), 70(1) of BNS.

3. Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case while alleging that he

committed rape with 'S'. He also submits that the petitioner has

no previous criminal antecedent and parties have entered into

compromise. He placed reliance on the following judgments

Gaurav Vs. State of Rajasthan, S.B.Crl.MB No.12304/2021;

Narain Lal Vs. State of Rajasthan, S.B.Crl.MB No.3024/2023;

Mohammad Waris vs. State of Rajasthan, S.B.Crl.MB 9176/2023;

Mohan Ram vs. State of Rajasthan, S.B.Crl.MB No. 9673/2023.

[2025:RJ-JD:29950] (2 of 2) [CRLMB-7401/2025]

4. Learned counsel for the complainant also submits that the

parties have entered into compromise and the complainant does

not have any objection if the petitioner is enlarged on bail.

5. Learned Public Prosecutor opposes the bail application

however, is not in a position to refute that the parties have arrived

at a compromise.

6. After carefully considering the arguments advanced by the

learned counsel for the petitioners, the learned Public Prosecutor

and learned counsel for the complainant, judgment cited at bar,

and looking to the facts and circumstances of the case, no useful

purpose would be served by keeping the present petitioner behind

the bars for further period till disposal of the case and also looking

to the possibility that the trial may take long time to conclude, this

Court deems it just and proper to enlarge the petitioner on bail.

7. Accordingly, the bail application under Section 483 B.N.S.S.

is allowed and it is ordered that the accused-petitioner - Ashok @

Ashu S/o Shri Kisana Ram, arrested in relation to FIR

No.45/2025 dated 21.04.2025 registered at Police Station

Bhojasar, District Phalodi shall be enlarged on bail provided he

furnishes a personal bond each in sum of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

Judge for their appearance before the Court concerned on all the

dates of hearing as and when called upon to do so.

(DR.NUPUR BHATI),J surabhii/108-

Powered by TCPDF (www.tcpdf.org)