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Rajasthan High Court - Jodhpur
Gorkharam vs State Of Rajasthan (2026:Rj-Jd:8630) on 16 February, 2026
[2026:RJ-JD:8630]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 13008/2025
Gorkharam S/o Hanuman Ram, Aged About 29 Years, R/o Ekal,
Sedwa, P.S. Bakhasar, District Barmer, Rajasthan (At Present
Lodged At Dist. Jail Barmer)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Naman Mohnot
For Respondent(s) : Mr. Urja Ram Kalbi, PP
Mr. Sumer Singh &
Ms. Laxmi Pareek for complainant
Mr. Govind Ram, S.I.
P.S. Dhanan
Mr. Jeevan Lal, Up Adhikshak, Cyber
Crime Police, Sikar, previously as
C.O., Chohtan, Barmer
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
16/02/2026
1. The petitioner has filed this bail application under Section
483 of BNSS in FIR No.43/2025 registered at Police Station
Bakhasar, District Barmer for offences under Sections 332(2),
64(2)(F), 115(2), 126(2), 64(2)(M) & 308(6) of BNS.
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
the present matter is of consensual in nature which is evident
from the FIR itself which shows that the petitioner and the victim
was in relationship for the last three years. He again submits that
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in this matter, FIR has been lodged on 14.07.2025, but prior to
this FIR, petitioner himself lodged a complaint before the
concerned SHO on 03.07.2025 advancing allegations against the
victim for demanding 20 lacs rupees, making false case of honey-
trap. Above fact is verified by the then C.O. Mr. Jeeven Lal present
in person. Learned counsel further submits that there are several
call details between the petitioner and victim which again shows
their regular contact. He further argued that the victim is major
lady having two children and the petitioner is also a married
person and just to avoid the complaint about honey-trap,
petitioner has been implicated on false and concocted grounds
which is evident from the record. He again submits that the
petitioner is behind the bars since 27.09.2025 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. Learned Public Prosecutor as well as learned counsel for the
complainant vehemently opposed the bail application.
5. 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.
6. Consequently, the bail application under Section 483
B.N.S.S. is allowed and it is directed that the petitioner
Gorkharam S/o Hanuman Ram, be released on bail provided he
furnishes a personal bond in the sum of Rs.50,000/- with two
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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
4-amit/-
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