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Rajasthan High Court - Jodhpur
Husaram Alias Hansa vs State Of Rajasthan (2026:Rj-Jd:5932) on 2 February, 2026
[2026:RJ-JD:5932]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14524/2025
Husaram Alias Hansa S/o Lasaram, Aged About 19 Years,
Resident Of Katrafali Fatehpura, Bahadurpura, Police Thana
Aburoad Sadar, District Sirohi. (Presently Lodged At District Jail
Sirohi)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Hariram S/o Aashaji, Resident Of Karoti Rohera, Sirohi,
Presently Residing At Nichali Phali, Fatehpura,
Bahadurpura, Police Thana Aburoad Sadar, District Sirohi.
----Respondents
For Petitioner(s) : Mr. JVS Deora
For Respondent(s) : Mr. U.R. Kalbi, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
02/02/2026
1. The petitioner has filed this bail application under Section
483 of BNSS in FIR No.162/2025 registered at Police Station
Rewdar, District Sirohi for offence under Sections 127(4), 64(2)
(M), 70(2) & 61(2) of BNS and under Section 5(G)/6 & 16/17 of
the POCSO Act.
2. Heard learned counsel for the petitioner as well as learned
Public Prosecutor and perused the material available on record.
3. Learned counsel for the petitioner submits that the petitioner
has falsely been implicated in this case. He further submits that
there is nothing available on the record by which it can be
concluded that the petitioner has committed any sexual assault/
any penetrative sexual assault on the victim. He also submitted
(Uploaded on 02/02/2026 at 04:58:59 PM)
[2026:RJ-JD:5932] (2 of 2) [CRLMB-14524/2025]
that as per the charge-sheet, the allegation is that he has given
temporary shelter to the petitioner and the victim, except that
there is no other incriminatory evidence available on record. He
again submits that the petitioner is behind the bars since
22.01.2022 without any criminal past and charge-sheet has been
filed. The trial of the case may take considerable time and no
further custodial interrogation is required, hence the bail
application of the petitioner may be allowed.
4. Despite service, no one has appeared on behalf of the
complainant.
5. Learned Public Prosecutor has vehemently opposed the bail
application.
6. On consideration of the rival submissions and material
available on record and in the light of submission made by learned
counsel for the petitioner but without expressing any opinion on
merits/demerits of the case, I am inclined to grant benefit of bail
to the petitioner.
7. Consequently, the bail application under Section 483
B.N.S.S. is allowed and it is directed that the petitioner Husaram
Alias Hansa S/o Lasaram, be released on bail provided he
furnishes a personal bond in the sum of Rs.50,000/- with two
sureties in the sum of Rs.25,000/- each to the satisfaction of the
learned trial court with the stipulation that he shall appear before
that Court on all subsequent dates of hearing till conclusion of the
trial.
(PRAMIL KUMAR MATHUR),J
25-AnilKC/-
(Uploaded on 02/02/2026 at 04:58:59 PM)
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