Lal Chand vs State Of Rajasthan (2025:Rj-Jd:43251)
2025 Latest Caselaw 13758 Raj

Rajasthan High Court - Jodhpur

Lal Chand vs State Of Rajasthan (2025:Rj-Jd:43251) on 25 September, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:43251]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 9710/2025

Lal Chand S/o Late Shri Shrawanram, Aged About 30 Years, R/o
Ward No 20, Harirampura Napasar, Police Station Napasar,
District Bikaner, Rajasthan. (At Present Lodged In Central Jail,
Bikaner)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Abhishek Mehta, Adv.
                                Mr. Dilip Choudhary, Adv.
For Respondent(s)         :     Mr. SS Rathore, PP
                                Mr. Kaushal Gautam



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/09/2025

The petitioner has been arrested in connection with FIR

No.17/2025 of Police Station Napasar, District Bikaner, for the

offence punishable under Sections 137(2), 64(1), 96, 127(2) of

BNS and Sections 3/4, 5L/6 of POCSO Act. He has preferred this

bail application under Section 483 of BNSS.

Counsel for the petitioner submits that the victim in her

statement has not levelled allegation of commission of rape

against the present petitioner. Challan of the case has already

been presented and now no investigation is pending. The accused-

petitioner is in judicial custody and the trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

should be granted to the accused-petitioner.

(Uploaded on 25/09/2025 at 04:40:57 PM)

[2025:RJ-JD:43251] (2 of 2) [CRLMB-9710/2025]

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 483 of BNSS.

Accordingly, the bail application filed under Sec.483 of BNSS

is allowed and it is directed that petitioner Lal Chand S/o Late Shri

Shrawanram shall be released on bail in connection with FIR

No.17/2025 of Police Station Napasar, District Bikaner provided he

executes a personal bond in a sum of Rs.1,00,000/- with two

sound and solvent sureties of Rs.50,000/- each to the satisfaction

of learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(MANOJ KUMAR GARG),J 386-MS/-

(Uploaded on 25/09/2025 at 04:40:57 PM)

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