CHAMAN LAL JANGDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the First Bail Application filed under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No. 84/2025, registered at Police Station : Lawan, District - BalodabazarBhatapara, (C.G.) for the offence punishable under Ss. 331(6), 332(B), 64 and 351(3) of Bhartiya Nyaya Sanhita.

(2.) Prosecution story in a nutshell is that the victim has lodge the written report at Police Station on 19/2/2025 with the averment that, on last night, the present applicant inter to her house and committed sexual intercourse with her and run away, therefore on the basis of his report Police registered the offence against the applicant.

(3.) Learned counsel appearing for the applicant submits that the applicant is innocent and has been falsely implicated in the present case by the complainant, who is a 35-year-old woman. He further submits that on the date of the alleged incident, the complainant 's brother misbehaved with the applicant 's wife, who is the newly elected Panch of the said village. As a counterblast to that incident, the present false report has been lodged by using his sister as a tool. A copy of the related complaint has been annexed as Annexure A-2. It is also submitted that due to longstanding enmity between the two families, the applicant has been falsely implicated in the case. He further submits that the applicant is in judicial custody since 20/2/2025, the charge-sheet has already been filed, and the trial is likely to take considerable time. Hence, he prays that the applicant be released on bail.