Ramprasad vs State Of Rajasthan
2021 Latest Caselaw 8913 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 93/2021

Ramprasad S/o Jitan Yadav, Aged About 28 Years, Kethvaliya, Police Station Jhagha, District Gorakhpura (Up). At Present Vardhman Steel Factory Mawal, Police Station Aburoad Rico, District Sirohi (Raj.). (Lodged In District Jail Sirohi).

----Appellant Versus

1. State Of Rajasthan, Through P.P

2. Sawaram S/o Odaji, Aged About 42 Years, By Caste Bheel, R/o Khara, Police Station Rico Aburoad, District Sirohi.

                                                                   ----Respondents


For Appellant(s)             :    Mr. J.V.S. Deora
For Respondent(s)            :    Mr. Mohd. Javed Gouri, PP



             HON'BLE MR. JUSTICE SANDEEP MEHTA

                                   Judgment

06/04/2021

Notice of the bail appeal has been served upon the

respondent No.2/complainant. However, no one has appeared on

his behalf despite service.

This appeal has been preferred on behalf of the appellant

under Section 14-A(2) of the SC/ST (Prevention of Atrocities)

Amendment Act 2015 being aggrieved of the order dated

16.01.2021 passed by learned Special Judge, SC/ST (Prevention

of Atrocities) Cases, Sirohi in Criminal Misc. Application

No.19/2021 rejecting the bail application preferred on behalf of

the appellant who is in custody in connection with FIR

No.170/2020, Police Station Abu Road RIICO, Sirohi, for offences

(2 of 2) [CRLAS-93/2021]

under Sections 363, 366 and 376 of the IPC and under Sections

3(2)(v) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

After considering the submissions advanced at bar and after

going through the challan papers, but without commenting on the

merits of the case, I am of the opinion that the appellant deserves

indulgence of bail during trial.

Consequently, the appeal is allowed. The order dated

16.01.2021 is set aside and it is ordered that the accused-

appellant Ramprasad S/o Shri Jitan Yadav arrested in connection

with FIR No.170/2020 Police Station Abu Road RIICO, District

Sirohi shall be released on bail during pendency of the trial;

provided he furnishes personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 153-Sudhir Asopa/-

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