Vikram vs State
2021 Latest Caselaw 19489 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1225/2021

Vikram S/o Surjaram, Aged About 25 Years, B/c Vishnoi, Niwasi Bhalu Kachab Nagar, P.s. Dechu Distt. Jodhpur. (Presently Lodged In Central Jail, Jodhpur)

----Appellant Versus

1. State, Through Pp

2. Dugram S/o Jetharam, Cast Bheel, Niwasi Gokalsar, Lawaran Dechu Distt. Jodhpur Rural.

----Respondents

For Appellant(s) : Mr. Dinesh Kumar Bishnoi For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Learned Public Prosecutor has submitted that notice of the

appeal has already been served upon brother of the respondent

No.2.

This criminal appeal under Section 14-A(2) of the Scheduled

Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989

(hereinafter to be referred as 'the SC/ST Act') has been filed on

behalf of the appellant being aggrieved with the order dated

22.9.2021 passed by the Special Judge, SC/ST (Prevention of

Atrocities) Cases, Jodhpur (hereinafter to be referred as 'trial

court') in Criminal Misc. (Bail) Case No.292/2021 whereby, the

trial court has dismissed the bail application filed on behalf of the

appellant.

(2 of 2) [CRLAS-1225/2021]

The appellant has been arrested in FIR No.131/2021 of Police

Station Dechu, Distt. Jodhpur Rural for the offences punishable

under Sections 341, 427/34 IPC and Sections 3(1) (R)(S)3(2)(va)

of SC/ST Act.

Learned Public Prosecutor has opposed the prayer made on

behalf of the appellant in this criminal appeal.

Heard learned counsel for the appellant as well as learned

Public Prosecutor and also perused the material on record.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to allow the appeal filed by the

appellant under Section 14-A(2) of SC/ST Act.

Accordingly, this criminal appeal filed under Section 14-A(2)

of SC/ST Act is allowed and the order dated 22.9.2021 passed by

the trial court in Criminal Misc. (Bail) Case No.292/2021 is set

aside and it is directed that appellant - Vikram S/o Surjaram shall

be released on bail in connection with FIR No.131/2021 of Police

Station Dechu, Distt. Jodhpur Rural provided he executes a

personal bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his appearance before that court on each and every

date of hearing and whenever called upon to do so till the

completion of the trial.

(VIJAY BISHNOI),J

374-mohit/-

Powered by TCPDF (www.tcpdf.org)