Kalu Ram Alias Bittu vs State Of Rajasthan (2026:Rj-Jd:20674)
2026 Latest Caselaw 7156 Raj

Rajasthan High Court - Jodhpur

Kalu Ram Alias Bittu vs State Of Rajasthan (2026:Rj-Jd:20674) on 1 May, 2026

[2026:RJ-JD:20674]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2176/2026

Kalu Ram Alias Bittu S/o Mahaveer Prasad, Aged About 27 Years,
Resident Of Ward No. 1 Nivadan Dhanka Mohalla, Police Station
Goluwala, District Hanumangarh At Present Reside At Ward No. 3
Badyala Goshala Ke Pass, Police Station Didaba, District Sangrur
(Punjab).
(At Present Lodged In Central Jail Sriganganagar)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, PP
2.       Aashu Ram S/o Mangla Ram, Ward No 4, Padampur,
         District Sriganganagar, Rajasthan
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Kuldeep Sharma
For Respondent(s)          :    Mr. Urja Ram Kalbi, PP



     HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

01/05/2026

The present bail application has been preferred by the

petitioner under Section 483 of BNSS (Old Section 439 Cr.P.C.) in

connection with FIR No. 325/2025 registered at Police Station

Padampur, District Sri Ganganagar for the offences punishable

under Sections 64(1), 61(2) BNS and 3/4, 16/17 POCSO Act .

2. Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case. It is further submitted

that the only allegation levelled against the present petitioner is to

have provided a rented house to the co-accused Pramod. It is also

submitted that the co-accused Pramod has already been enlarged

on bail by the learned trial Court. It is further submitted that

(Uploaded on 01/05/2026 at 02:40:33 PM)

[2026:RJ-JD:20674] (2 of 2) [CRLMB-2176/2026]

prosecutrix 'P' (PW-1) as well as her father (PW-2) and her mother

(PW-3) have turned hostile and have not supported the

prosecution story. The accused-petitioner is in judicial custody

since long and the trial of the case will take a long time to

conclude. Therefore, it is prayed that the accused-petitioner may

be enlarged on bail.

3. Learned Public Prosecutor has vehemently opposed the bail

application.

4. 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 (Old Section 439 Cr.P.C.)

5. Accordingly, the bail application filed under Section 483 of

BNSS (Old Section 439 Cr.P.C.) is allowed and it is directed that

petitioner Kalu Ram Alias Bittu S/o Mahaveer Prasad shall be

released on bail in connection with FIR No. 325/2025 of Police

Station Padampur, District Sri Ganganagar 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.

(CHANDRA SHEKHAR SHARMA),J 10-chandani/-

(Uploaded on 01/05/2026 at 02:40:33 PM)

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