TILAK RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail in FIR No. 141 of 2025, dtd. 28/8/2025, registered at Police Station Haroli, District Una, H.P., for the commission of offences punishable under Ss. 64, 74 and 75 of Bhartiya Nyaya Sanhita, 2023 (in short 'BNS').

(2.) It has been asserted that the petitioner was arrested on 29/8/2025 based on false and frivolous allegations against him because of previous enmity and financial disputes. FIR No. 61 of 2019 has been registered against the petitioner in Police Station Haroli, District Una, for the commission of offences punishable under Ss. 420, 467 and 468 of IPC. The petitioner is regularly attending the trial, which shows his law-abiding conduct. The petitioner is 54 years old and the sole earner of the family. He is suffering from chr nic kidney disease, which requires medical attention and a regulated diet. These facilities are not available inside the p ison. The police have filed the charge sheet before the Co rt after the completion of the investigation. The petiti ner would abide by the terms and conditions that the ourt may impose. Hence, the petition.

(3.) The petition is opposed by filing a status report asserting that the victim was working in the house of Ashok Kumar on 23/8/2025. The petitioner repeatedly came to Ashok Kumar's house and enquired about the inmates of the house. The victim replied that there was no one in the house. The petitioner came to the house at about 8:30 AM and tried to rape her. The petitioner had earlier raped her. The victim narrated the incident to Ashok Kumar and also reported it to the police. The police registered the FIR and investigated the matter. The victim and the petitioner were medically examined. The victim produced her clothes, which were seized by the police. The police have filed the charge sheet on 26/10/2025. The result from RFSL is awaited. The petitioner would intimidate the witnesses in case of his release on bail. FIR No. 61 of 2019 was registered against the petitioner. Hence, the status report.