Citation : 2026 Latest Caselaw 5571 Raj
Judgement Date : 10 April, 2026
[2026:RJ-JD:17361]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2961/2026
Rahul S/o Shri Mahendra Kumar, Aged About 25 Years, Jatiyo Ka
Bass, Sojat City Police Station Sojat City, District Pali, Rajasthan
(Lodged In Sub Dist. Jail, Sojat )
----Petitioner
Versus
State Of Rajasthan, Through Its Pp
----Respondent
For Petitioner(s) : Mr. Suresh Kumbhat
Mr. Sheetal Kumbhat
Mr. Naman Bhansali
For Respondent(s) : Mr. Pawan Singh Bhati,PP
Mr. Dillip Singh Udawat for
complainant
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
10/04/2026
This third application for bail under Section 483 of BNSS (439
Cr.P.C.) has been filed by the petitioner who has been arrested in
the present matter. The requisite details of the matter are
tabulated below:
S. No. Particulars of the case
1. FIR Number 152/2025
2. Police Station Sojat City
3. District PALI
4. Offences alleged in the Under Sections 331(6), 109(1),
FIR and 115(2)of BNS 2023.
5. Offences added, if any Under Section 345(3) and 117(2)
of BNS, 2023.
The 2nd bail application filed on behalf of the petitioner, i.e.
S.B. Criminal Misc. Bail Application No.12147/2025 was dismissed
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vide order dated 10.11.2025, passed by this Court with the liberty
to the petitioner to file a fresh bail application after recording the
statement of injured Amraram and Papli Devi. After rejection of
the second bail application, the statements of Amraram and Papli
Devi have been recorded before the trial court, deposed as PW-03
and PW-04, respectively. Hence, this third bail application has
been filed.
Learned counsel for the petitioner submitted that the
petitioner has been falsely implicated in this matter.
It is further submitted that both the injured witnesses,
examined as P.W-03 and P.W-04, in their statements recorded
before the learned Trial Court, have categorically deposed that at
around midnight, an unknown man trespassed into their
residence, whom they immediately apprehended and identified as
one Rahul Singhariya. Notwithstanding the specific identification of
the petitioner by the injured persons themselves, the FIR was
registered against an unknown person and not against the present
petitioner. It is submitted that this raises serious doubt and
indicates a deliberate suppression of material facts in the
registration of the FIR, which was, in any event, lodged after an
unexplained delay of more than 24 hours. The relevant portion of
the statement of the injured Amraram, recorded before the trial
court, deposed as P.W-03, is reproduced below:
मेरे एक बच्चा है, जिसका नाम दिनेश है व दो लडकिया है, जिनके नाम प्रेम व तरूणा है।
मेरी बेटी तरूणा कक्षा आठवी में पढ़ती थी। राहुल सिंघाडिया ने मेरी पुत्री के साथ छे डछाड
की तो मेरी पुत्री ने मुझे उक्त बात बताई थी। तब मैंने राहुल के माता-पिता को ओलबा दिया
था। जिस पर उसके माता-पिता ने कहा कि मेरा बेटा राहुल आज के बाद यह गलती नहीं
करेगा। मेरी पुत्री तरूणा व पुत्र दिनेश का रिश्ता आमने-सामने किया था। फरवरी 2025 में
वो रिश्ता टू ट गया था। उसके बाद राहुल मेरी पुत्री के साथ छे डछाड करता था। शादी के बाद
मेरी पुत्री को मैने उसके ससुराल भेज दिया था। मेरी पुत्री को राहुल मोबाईल पर मैसेज
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भेजता था। उपरोक्त घटना दिनांक 19.06.2025 की है। रात को 10 पीएम पर मैं, मेरी
पत्नी पपलीदेवी, मेरे पिताजी लाबुराम व मेरी पुत्री तरूणा खाना खाकर सोने के लिए गये
थे। मेरे पिताजी गेट के बाहर सो रहे थे। मैं व मेरी पत्नी घर की छत पर सोये हुए थे। मेरी
पुत्री तरूणा नीचे कमरे में सो रही थी। मुझे रात को 10-10.30 पीएम पर नींद आ गयी थी।
तभी रात को लगभग 1-2 बजे के बीच में राहुल सिंघाडिया मेरे ार की छत पर आकर लोहे
का गेट खोलने लगा। जिसकी आवाज हमें सुनाई देने पर हमारी आंख खुल गयी। तभी मैंने
कौन है-कौन है कहकर उसे पकडा तो मेरी पत्नी की उस समय आंख खुली तो उसने भी
आकर राहुल को पकड लिया। तब राहुल ने मेरे छत पर पडी लकडी से मेरी पत्नी के साथ
मारपीट करने लगा तो लकडी बिखर गयी फिर राहुल ने अपने पेंट की जेब से लोहे की क्लिप
निकालकर जान से मारने की नियत से मेरे व मेरी पत्नी के सिर पर मारी। जिससे मेरे व मेरी
पत्नी के सिर पर चोटे आई। फिर हमारे खून आने लगा जिससे मेरे पहने हुए कपडे व बिस्तर
तथा छत्त व दीवारों पर खून के छींटे पडे। मै चिल्लाया तो मेरी पुत्री तरूणा व मेरे पिताजी
आए तथा मेरी व मेरे पत्नी की देखभाल की तभी राहुल मौका देखकर पडोस के मकान होते
हुए वहां से भाग गया। राहुल के उस समय काले रंग का टीशर्ट व काले रंग की पेंट व बुट
पहने हुए थेl
.....
यह कहना सही है कि प्रदर्श पी-07 में राहुल उर्फ करण का नाम मैंने बतौर आरोपी दर्ज नही कराया है अजखुद कहा कि उस समय मेरे सिर मेरे चोट ज्यादा लगने से नाम याद नहीं आया। यह सही है कि मैं उस समय नींद में था राहुल को मैंने मेरे घर पर आते हुए नही देखा था। अजखुद कहा कि नाल का दरवाजा खोलने लगा तो हमारी आंख खुली। यह कहना सही है कि मैंने एफआईआर अज्ञात व्यक्तियो के विरूद्ध ही दर्ज कराई थी। यह सही है कि मैंने रिपोर्ट प्रदर्श पी-07 में हमला करने वाले व्यक्ति की उम्र किशोर, जवान व बुढा होने के तथ्य अंकित नहीं किया। यह सही है कि मैने एफआईआर प्रदर्श पी-07 में हमला करने वाले व्यक्ति के हुलिया अंकित नही किया है। यह सही है कि रिपोर्ट प्रदर्श पी-07 में हमलावर के उस वक्त कैसे कपडे व किस रंग के पहने हुए थे, इस बात का अंकन नहीं किया था। यह सही है कि रिपोर्ट प्रदर्श पी-07 में हमलावर किस दिशा से आया व किस दिशा में गया यह तथ्य भी अंकित नहीं किया। यह सही है कि मैंने आज मुख्य परीक्षण में बताया कि मैने व मेरी पत्नी पपली ने राहुल को उस वक्त पकडा था, इस बात का अंकन रिपोर्ट प्रदर्श पी-07 का अंकन नहीं है अजखुद कहा कि उस वक्त मेरे सिर पर लगी हुई थी इसलिए ध्यान नहीं रहा। यह सही है कि आज मुख्य परीक्षण में मैंने बताया कि राहुल ने अपनी जेब से लोहे का क्लिप निकालकर मेरे सिर पर मारी इस बात का अंकन प्रदर्श पी-07 में नहीं है। यह सही है कि मैंने आज मुख्य परीक्षण में बताया कि लकडी बिखर गयी इस बात का अंकन रिपोर्ट प्रदर्श पी-07 का अंकन नहीं है। यह कहना सही है कि घटना करीबन 12 घंटे बाद मैंने थाने में एफआईआर प्रदर्श पी-07 दर्ज कराई थी।
......
The statement of the injured Papli Devi, recorded before the trial
court, deposed as P.W-04, is reproduced below:
रात के लगभग 1 बजे से 2 बजे के बिच मे हमारे नाल का दरवाजा बजा तो मेरे पति उठे फिर मेरी भी निंद खुली तो एक आदमी देखा कि ये कौन कौन है चोर चोर फिर देखा की ये तो राहुल सिंगाडिया है। फिर हमने राहुल का पकडा तो राहुल हमारे छत पर पडी लकडी को लेकर मेरे साथ मारपीट की तो लकडी टु ट गई। फियू राहुल ने अपनी जेब से क्लीप निकाल कर मेरे व मेरे पति के सीर पर मारी। फिर हमने हाका किया तो मेरे ससुर जी व मेरी बेटी आई। मारने से हमारे सीर से खुन बहने लगा जो हमारे रालिया व कपडे व घर के छत की दिवारो पर खुन लगा। मेरे बेटी व ससुर जीं जब उपर आकर हमे सम्भालने लगे तो राहुल सिंगाडीया छत पर से होकर भाग गया। राहुल सिंगाडिया के काले रंग के पेन्ट व टि सर्ट पहने हुये थे व पैरो मे बुट पहने हुये थे।
.........
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It is further submitted that the petitioner and the
complainant's daughter were in a consensual relationship and
remained in frequent contact, including regular conversations and
meetings. It is alleged that, owing to such association with the
present petitioner, the marriage of the complainant's daughter
came to be dissolved. This, in turn, gave rise to animosity
between the complainant and the petitioner.
It is further contended that a scuffle had allegedly taken
place between the ex-in-laws of the complainant's daughter and
the complainant along with his wife. However, instead of initiating
proceedings against the said ex-in-laws, the complainant has
chosen to lodge the present complaint against the petitioner, who
has no nexus whatsoever with the aforesaid matrimonial discord.
Learned counsel submits that, owing to the prior animosity
between the parties, the petitioner has been implicated in the
present case.
He also submits that, as per the injury report of both the
injured, it has been opined that the injury was caused by a blunt
weapon, whereas both the injured in their respective statements
have specifically stated that the injury was caused by an iron clip.
Learned counsel further submits that there are no criminal
antecedents of the petitioner; the charge-sheet has already been
filed; the trial is likely to take considerable time to conclude; the
petitioner is a young boy and has been in custody since
21.06.2025 i.e. for about nine months as on today; therefore, it is
prayed that, in the totality of the circumstances, the petitioner be
enlarged on bail.
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[2026:RJ-JD:17361] (5 of 5) [CRLMB-2961/2026]
Per contra, the learned Public Prosecutor has vehemently
opposed the bail application, however, he is not in a position to
refute the fact that the petitioner has no criminal antecedent, and
he has been in custody since 21.06.2025.
Learned counsel for complainant while opposing the bail
application submitted that the injuries inflicted upon the injured
persons are grevious in nature and dangerous to life; looking to
the seriousness of the offence, he may not be enlarged on bail.
Having heard and considered the rival submissions, facts and
circumstances of the case as well as the fact that the challan has
already been filed; the petitioner has remained in custody since
21.06.2025, i.e. for about nine months as on today; the trial of
the case will take significant long time to conclude; without
expressing any opinion on merits/demerits of the case, this Court
is inclined to enlarge the petitioner on bail.
Consequently, the third bail application under Section 483 of
BNSS (439 of Cr.P.C.) is allowed. It is ordered that the accused-
petitioner as named in the cause title, arrested in connection with
the above mentioned FIR, shall be released on bail, if not wanted
in any other case, provided applicant furnishes a personal bond of
Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the
satisfaction of learned trial court, for their appearance before that
court on each & every date of hearing and whenever called upon
to do so till completion of the trial.
(MUKESH RAJPUROHIT),J 59-/-Abhishek
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