Rajasthan High Court - Jaipur
Chetram S/O Teekaram vs State Of Rajasthan (2025:Rj-Jp:40247) on 3 October, 2025
Author: Ashok Kumar Jain
Bench: Ashok Kumar Jain
[2025:RJ-JP:40247]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 12613/2025
Chetram S/o Teekaram, Aged About 29 Years, R/o Gudla
Chandan, Police Station Bonli, District Sawai Madhopur
(Rajasthan) (At Present Confined In District Jail, Sawai
Madhopur).
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) : Mr. Vijay Singh Yadav, PP HON'BLE MR. JUSTICE ASHOK KUMAR JAIN Order 03/10/2025
1. The present bail application under Section 483 of BNSS is filed by the applicant-accused Chetram S/o Teekaram, seeking bail in respect of a criminal case registered as FIR No.101/2025 dated 04.04.2025 registered at P.S. Bonli, District Sawai Madhopur for the offences under Sections 319(2), 318(4) and 3(5) of Bharatiya Nyaya Sanhita (in short, 'BNS'), 2023, Section 13 of Rajasthan Public Gambling Act, 1949 and Sections 66C and 66D of I.T. (Amendment) Act, 2000.
2. Learned counsel for the applicant submits that the applicant, has been falsely implicated in the matter and the investigation against him is complete and he is no more required in investigation. He also submits that there are no chance of fleeing of applicant-accused from the jurisdiction (Uploaded on 16/10/2025 at 10:47:19 AM) (Downloaded on 18/10/2025 at 01:07:12 AM) [2025:RJ-JP:40247] (2 of 4) [CRLMB-12613/2025] of this Hon'ble Court. He also submits that the applicant undertakes not to repeat offence and cooperate with investigation/trial, which will take time.
3. Learned counsel for applicant-accused submitted that applicant-accused is an innocent person. He submits that on suspicion, present petitioner-accused was arrested by police on information furnished by co-accused Pankaj. He further submits that identically placed Pankaj was granted bail by a Co-ordinate Bench of this Hon'ble Court on 12.06.2025. He further submits that the applicant does not have any criminal antecedents and is in custody since 19.09.2025 and trial will take its time, thus, the applicant may be enlarged on bail.
4. Learned Public Prosecutor has vehemently opposed the bail applications and submissions made by learned counsel for the applicant-accused.
5. Heard learned counsel for the parties and learned Public Prosecutor. Perused the material placed on record by both the parties.
6. On the basis of an information about cheating by present petitioner accused Chetram, his indulgence with his brother Pankaj, complainant Jardar Khan, ASI, Police Station Bonli, District Sawai Madhopur has detained Pankaj on 04.04.2025 and searched his mobile. Another person, who was with Pankaj, fled from spot and he was identified as Chetram. Accused Pankaj was arrested on 04.04.2025 and was released on bail by a Co-ordinate Bench of this Court on 12.06.2025. Present petitioner-accused who was also named (Uploaded on 16/10/2025 at 10:47:19 AM) (Downloaded on 18/10/2025 at 01:07:12 AM) [2025:RJ-JP:40247] (3 of 4) [CRLMB-12613/2025] in FIR was arrested on 19.09.2025 and he is in custody since then. There is no criminal antecedent against the petitioner.
7. Having considered the submissions advanced on behalf of both parties and upon perusal of the material available on record, the Court finds that the grounds raised in support of the bail application, coupled with other facts such as absence of any apprehension regarding absconding of applicant- accused, tampering with evidence, or influencing witnesses, it is justified to grant of bail.
8. Thus, the instant bail application filed on behalf of applicant-
accused Chetram S/o Teekaram, is hereby allowed and the applicant-accused is ordered to be released on bail with condition that he would furnish a personal bond of ₹50,000/- with two sureties of like amount to the satisfaction of the Trial Court with the following conditions:-
(i) The applicant-accused shall not tamper with evidence or influence the witness in any manner.
(ii) The applicant-accused shall not indulge in any criminal activity and shall not repeat any criminal offence punishable under the Law.
(iii) The applicant-accused shall attend the hearing of the Trial Court on the date fixed by the Trial court or as and when asked to appear before the Trial Court.
(iv) In case of any violation of above conditions, the bail granted to the applicant-accused shall be liable to be canceled.
(Uploaded on 16/10/2025 at 10:47:19 AM) (Downloaded on 18/10/2025 at 01:07:12 AM) [2025:RJ-JP:40247] (4 of 4) [CRLMB-12613/2025]
9. The Registry is directed to send a copy of this order to the Trial Court through E-mail.
(ASHOK KUMAR JAIN),J CHARU SONI /82 (Uploaded on 16/10/2025 at 10:47:19 AM) (Downloaded on 18/10/2025 at 01:07:12 AM) Powered by TCPDF (www.tcpdf.org)