Ganesh S/O Shri Banshilal vs State Of Rajasthan
2021 Latest Caselaw 1227 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Appeal No. 129/2021

Ganesh S/o Shri Banshilal, Aged About 39 Years, Presently R/o
As Tenant House Of Hanuman Meena Ka Makan, Majila Road, In
Front   Of    Bhairav    Nagar       Park,      Kishangarh,             Police   Station
Madanganj, District Ajmer (Raj) (At Present Confined In Central
Jail, Jaipur (Raj)
                                                                          ----Appellant
                                     Versus
1.      State Of Rajasthan, Through Its Public Prosecutor
2.      Mool Chand (Victim) S/o Shri Chhoturam, Aged About 65
        Years, R/o 67, Akhil Nagar Sawai Gaitor, Jagatpura,
        Jahawar Circle, Jaipur City (East) (Raj)
                                                                       ----Respondents

For Appellant(s) : Mr. Anshuman saxena For Injured-victim : Mr. Sukhdev Singh Solanki For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Appellant has preferred this appeal aggrieved by order dated

12.01.2021 passed by Special Judge SC/ST (Prevention of

Atrocities) Cases Jaipur Metropolitan-First, whereby, bail

application filed by the appellant under Section 439 Cr.P.C. was

rejected.

2. F.I.R. No.562/2020 was registered at Police Station

Sanganer, District Jaipur city (East) for offence under Sections

323, 341, 427, 143, 307 I.P.C.

3. It is contended by counsel for the appellant that co-accused

has been enlarged on bail. Victim alongwith the counsel are

(2 of 2) [CRLAS-129/2021]

present in court and has no objection allowing the appeal.

4. Learned Public Prosecutor has opposed the appeal.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

appellant, I deem it proper to allow the appeal.

7. The order dated 12.01.2021 is quashed and set aside and

the appeal is, accordingly, allowed and it is directed that accused-

appellant shall be released on bail provided he furnishes a

personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only)

together with two sureties in the sum of Rs.50,000/- (Rupees Fifty

Thousand only) each to the satisfaction of the trial Court with the

stipulation that he shall appear before that Court and any Court to

which the matter be transferred, on all subsequent dates of

hearing and as and when called upon to do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /90

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