Chhagan Singh Alias Chhug Singh vs State Of Rajasthan (2026:Rj-Jd:13750)
2026 Latest Caselaw 4509 Raj

Rajasthan High Court - Jodhpur

Chhagan Singh Alias Chhug Singh vs State Of Rajasthan (2026:Rj-Jd:13750) on 24 March, 2026

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2026:RJ-JD:13750]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1912/2026
Chhagan Singh Alias Chhug Singh S/o Maan Singh, Aged About
26 Years, R/o Chak 10 M.k.d., Bhaluri, Bijeri, Police Station
Ranjeetpura, District Bikaner, Rajasthan. (Presently Lodged In
Bikaner Jail)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Swaroop Singh for
                                Mr. SK Verma
For Respondent(s)         :     Mr. Prem Singh, PP
                                Mr. Kaushal Gautam for complainant


         HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order 24/03/2026

1. The instant bail application has been filed under Section 483

BNSS on behalf of accused-petitioner. The accused-petitioner has

been arrested in connection with FIR No. 190/2025 registered at

Police Station Bajju, District Bikaner for the offences under

Sections 64(2)(m) of BNS and Section 67 of IT Act.

2. Learned counsel for the accused-petitioner submits that the

accused-petitioner has falsely been implicated in this case for the

offences under Section 64(2)(m) and 332(B) of BNS. He further

contended that the FIR itself was delayed by almost a year. No

recovery of any obscene material was made or retrieved from the

petitioner's mobile. He further argued that the prosecutrix herself

was a major lady and in contact with the petitioner through mobile

for last one year. The charge-sheet has already been filed and the

accused-petitioner is in custody since long and the trial of the case

(Uploaded on 24/03/2026 at 06:31:16 PM)

[2026:RJ-JD:13750] (2 of 2) [CRLMB-1912/2026]

may take considerable time, therefore, the bail application of the

accused-petitioner may be allowed.

3. Learned Public Prosecutor as well as counsel for the

complainant vehemently opposed the bail application and

contended that petitioner in pretext of circulating the obscene

photographs of the prosecutrix continuously committed rape with

her. Considering the aforesaid fact, the bail application of the

petitioner deserves dismissal.

4. Heard and perused the material available on record.

5. Considering the arguments advanced by learned counsel for

the petitioner and after gone through the contents of the charge-

sheet and more particularly the fact that no obscene photographs

were recovered and FIR was lodged after a year and the fact that

the prosecutrix is a major lady, this Court, without commenting

anything on the merits of the case, deems it just and proper to

enlarge the accused-petitioner on bail.

6. Accordingly, the bail application under Section 483 BNSS is

allowed and it is ordered that the accused-petitioner Chhagan

Singh Alias Chhug Singh S/o Maan Singh, in connection with

FIR No. 190/2025 registered at Police Station Bajju, District

Bikaner shall be enlarged on bail provided he furnishes a personal

bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/-

each to the satisfaction of the learned trial Judge for his

appearance before the court concerned on all the dates of hearing

and as and when called upon to do so.

(PRAVEER BHATNAGAR),J

35-amit/-

(Uploaded on 24/03/2026 at 06:31:16 PM)

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