RAHUL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused petitioners have approached this Court by filing the instant bail applications under Sec. 483 B.N.S.S. 2023 arrested by the police in connection with the FIR bearing No.1157/2025 dtd. 22/11/2025 registered at Police Station Muhana, District Jaipur City (South), for the offences punishable under Sec. 115(2), 126(2), 127(2), 140(2), 308(5), 307 and 61(2) of B.N.S., 2023.

(2.) Learned counsel for the accused-petitioners while arguing the case independently submitted that as the complete case registered by the police at the instance of the complainant is false and baseless as some of the petitioners herein had some financial dispute in regard to monetary transaction and as a consequence of the same, the impugned FIR has been lodged by levelling the false and baseless allegation.

(3.) Counsel further submitted that the petitioners have kidnapped the complainant not have they taken any amount as alleged. It is further submitted that whatever amount was received, was only in respect of their previous financial transaction and dispute between the parties. Counsel further submitted that the complainant, who is 45 years old man, was trying to develop relationship with a girl aged about 22 years, one of the accused herein and therefore his conduct is serious.