ARUN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant application for bail is filed under Sec. 483 of BNSS by the applicant-accused Arun @ Arjun S/o Ramniwas @ Lalaram in FIR No. 60/2025 dtd. 13/3/2025 registered at P.S. Mandhan, District-Kotputli Behror, whereby the applicant-accused was charged under Ss. 308(4) and 351(2) of BNS.

(2.) Learned Counsel for applicant submits that applicant-accused is an innocent person and he has been falsely implicated in the instant matter. He further submits that after registration of FIR on 13/3/2025 for incident of 4/3/2025, police has completed the investigation and filed a charge-sheet against the applicant-accused. He further submits that the statement of complainant was initially recorded on 8/3/2025 and thereafter supplementary statement of complainant were recorded on two occasions. He further submits that without any proper investigation, and recording statement of independent witnesses, present applicant-accused was arrested. He also submits that police has filed charge-sheet against 5 persons and kept pending against one person under Sec. 193(9) of BNSS. He further referred order dtd. 16/5/2025 in respect of Udit Kumar, order dtd. 24/6/2025 in respect of Vinod Saini and Jaiprakash @ J.P., order dtd. 27/6/2025 in respect of Mohit Yogi and submits that 4 accused were already granted bail by the Trial Court and the case of present applicant is identical with them.

(3.) Learned Counsel for applicant further referred judgment in case of Prabhakar Tewari Vs. The State of Uttar Pradesh, 2020 AIR Online SC 96 and submits that the criminal antecedents is not sufficient to refuse fail to the applicant-accused and submits that all cases were registered prior to 2022 and no new case was registered in last 2-3 years.