PAPPU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the criminal misc. petition being under Sec. 528 BNSS, the petitioner has prayed for the following reliefs:--

(2.) Briefly stated facts of the case are that on 6/2/2024, Pappu Ram S/o Hema Ram submitted a written complaint at P.S. Marwar Junction alleging inter alia that on 5/2/2024 when his daughters namely 'S', aged about 15 years and 'Sh', aged about 16 years went to Bara to collect fodder, Rakesh S/o Javari Lal, Hajja Ram S/o Narayan, Nemaram S/o Bora Ram and Mahendra S/o Shankar unauthorizedly entered into the Bara and started teasing and molesting them. Rakesh S/o Javari Lal had taken bite on the hand of the 'S' with his teeth. Upon this, 'S' and 'Sh' started shouting loudly. Hearing their shouts, Jasoda S/o Shankar Lal, Pushpa and Kasudi D/o Javari Lal and their other family members reached to the Bara. However, by that time, above named culprits ran away from the place of incident. Later on, at about 11.00 pm. Dayaram S/o Babu Lal, Arjun, Bhima Ram S/o Javari Lal, Javari Lal, Ram Prasad S/o Narayan Lal alongwith few other persons illegally entered into the house of the Pappu Ram laced with blunt weapons. Dayaram caused injuries to Champa Devi with blunt weapon (lathi). When the accused persons were pushed by the petitioner and Bhanaram out of the house, they threatened to kill them and commit sexual assault upon his daughters.

(3.) The Investigating Agency on 26/7/2024, file chargesheet against the accused persons namely Rakesh, Nemaram, Mahendra and Hajjaram vs. State of Rajasthan & Anr.(respondent No. 2) for the offences under Ss. 143, 447, 354, 323 IPC and Sec. 7/8 POCSO Act. At the time when the chargesheet was filed against the accused persons Hajjaram (respondent No. 2) was absconding. In view thereof, his bail bonds were confiscated and warrant of arrest was issued against him.