Rajkumar Yadav & Ors. vs The State Of Chhattisgarh

The applicants have preferred this First Bail Application under Section 483 of the BNSS, 2023 for grant of regular bail, as they have been arrested in connection with Crime No. 70/2026, registered at Police Station Shankargarh District Balrampur Ramanujganj (C.G.) for the offence punishable under Sections 69, 89, 115(2), 351(2) and 3(5) of BNS.

As per the prosecution story, between 15.08.2025 and 20.03.2026, co-accused Kamil Yadav introduced himself to the victim through Instagram, promised to marry her and forcibly established physical relations with her. He thereafter took her to his house, where she became pregnant. Subsequently, co-accused Kamil Yadav and the present applicants assaulted the victim, stating that they would neither marry her nor keep the child. Applicant No.2, Savita, forcibly administered abortion pills to the victim. On 23.03.2026, co-accused Kamil Yadav and the present applicants again assaulted the victim and threw her out of the house. When the victim went to the police station to lodge a report, applicant No.1, Rajkumar, asked her to give him a few days and assured her that the marriage would thereafter be arranged. However, the marriage was not arranged, and he insisted the victim to accept an amount of Rs. 1,00,000/-. Co-accused Kamil Yadav also threatened the victim and forced to accept the money or to face dire consequences. The medical documents of the victim have also been produced in the case, which indicate that she was pregnant and subsequently underwent medical termination of pregnancy. Consequently, the FIR was lodged against the applicants by the victim, pursuant to which the offences, as stated above, were registered.

Learned counsel for the applicants submits that the main accused in the present case is co-accused Kamil Yadav. He would further submit that, although there are allegations against the present applicants that they assaulted the victim and applicant No.2, Savita, forcibly administered abortion pills to her, the principal allegation with regard to establishing physical relations with the victim and the subsequent pregnancy is against co-accused Kamil Yadav. The applicants are in jail since 29.06.2026 and charge-sheet has been filed. He, therefore, prays for grant of bail to the applicants.

On the other hand, learned State counsel would oppose the bail application and submit that there are specific and serious allegations against the present applicants. He would further submit that the applicants actively participated in assaulting the victim and that applicant No.2, Savita, forcibly administered abortion pills to the victim. He would also submit that the medical documents available on record corroborate the fact that the victim was pregnant and subsequently underwent medical termination of pregnancy. He therefore prays for rejection of the bail application.

I have heard the learned counsel for the parties and perused the case diary.

Taking into consideration the facts and circumstances of the case, and particularly considering the fact that the charge-sheet has already been filed, the applicants are in jail since 29.06.2026, the allegation of sexual assault is against co-accused Kamil Yadav, and without commenting on the merits of the case, further considering that the conclusion of the trial is likely to take some time, I am inclined to grant bail to the present applicants. Accordingly, the bail application is allowed.

Let the applicants be released on bail on furnishing a personal bond for a sum of Rs.50,000/- each with one surety in the like sum to the satisfaction of the learned Court concerned, subject to the following conditions:-