Rajasthan High Court - Jodhpur
Bhagwana Ram vs State Of Rajasthan (2025:Rj-Jd:45465) on 15 October, 2025
[2025:RJ-JD:45465]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11422/2025
Bhagwana Ram S/o Shri Birmaram, Aged About 30 Years, R/o
Nehru Basti Deshnok Police Station Deshnok District Bikaner
Presently R/o Gali No 06 Mata Ji Ke Mandir Ke Pass Amberdkar
Colpony Police Station JNVC District Bikaner
(Presently Lodged In District Jail Bikaner)
----Petitioner
Versus
1. State Of Rajasthan, Through PP
2. Sahnaaz S/o Babu Khan, R/o Gali No 06 Mata Ji Ke
Mandir Ke Pass Ambedkar Colony Police Station JNVC
District Bikaner
----Respondents
For Petitioner(s) : Mr. Kaushal Gautam
For Respondent(s) : Mr. H.S. Jodha, PP
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order 15/10/2025 The application(I.A. No.1/2025) seeking early listing of the case is allowed for the reasons mentioned therein.
Matter is taken up today for consideration. The instant application for bail under Section 483 of BNSS (439 of Cr.P.C.) has been filed by the petitioner who has been arrested in the present matter. The requisite details of the matter are tabulated herein below:
S. No. Particulars of the case
1. FIR Number 270/2024
2. Police Station J.N.V.C.
3. District Bikaner
4. Offences alleged in the FIR 376, 384, 354, 506 & 120 B of IPC
5. Offences added, if any 376(2)(N) & 506 of IPC (Uploaded on 16/10/2025 at 06:59:33 PM) (Downloaded on 16/10/2025 at 08:41:20 PM) [2025:RJ-JD:45465] (2 of 3) [CRLMB-11422/2025] Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. It is contended that the petitioner and the victim were having consensual relationship. He further submits that they married and lived together as well as also filed petition for protection from the family members of the victim. Learned counsel for the petitioner submits that the charge-sheet has already been filed, petitioner is in judicial custody since 25.10.2024 and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner.
Per contra, learned Public Prosecutor has opposed the bail application.
Having heard and considered the rival submissions, facts and circumstances of the case as well as perused the material available on record, considering that the charge-sheet has already been filed, petitioner is in judicial custody since 25.10.2024 and the trial of the case will take significant time, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioner on bail.
Consequently, the bail application under Section 483 of BNSS (439 of Cr.P.C.) is allowed. It is ordered that the accused- petitioner as named in the cause title, arrested in connection with the above mentioned FIR, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each, to the satisfaction of learned trial Court, for his appearance before that (Uploaded on 16/10/2025 at 06:59:33 PM) (Downloaded on 16/10/2025 at 08:41:20 PM) [2025:RJ-JD:45465] (3 of 3) [CRLMB-11422/2025] Court on each & every date of hearing and whenever called upon to do so till completion of the trial.
(MUKESH RAJPUROHIT),J 284-Ramesh/-
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