Sagar @ Dhillu S/O Shri Suresh ... vs State Of Rajasthan
2021 Latest Caselaw 177 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1585/2020

Sagar @ Dhillu S/o Shri Suresh Chand Saini, Aged About 20
Years,    R/o    Jhajhar,       Police    Station     Jhajhar,          Distt.   Jhajhar
(Haryana) (At Present Accused Is Confined In Central Jail Alwar)
                                                                          ----Appellant
                                         Versus
1.       State Of Rajasthan, Through P.p.
2.       Mandeep D/o Shri Vinod Kumar, R/o Tiba Basti, Kotkasim,
         Bhiwadi, Alwar.
                                                                       ----Respondents

For Appellant(s) : Mr. Gurvindra Singh thorugh VC For Complainant(s) : Mr. Manish Gupta through VC For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/01/2021

1. Appellant has preferred this appeal aggrieved by order dated

14.10.2020 passed by Special Judge SC/ST Cases, Alwar

Rajasthan, whereby, bail application filed by the appellant under

Section 439 Cr.P.C. was rejected.

2. F.I.R. No.179/2020 was registered at Police Station

Kotkasim, Alwar District Alwar for offence under Sections 143,

323, 341, 354, 452 I.P.C. and Sections 3(1)(b), 3(1)(d), 3(1)(dh)

and 3(2)(va) of SC/ST Act.

3. It is contended by counsel for the appellant that the injury

which is said to be dangerous to life, sustained by the victim is

attributed to Yadram. The other injuries are simple and in the

(2 of 2) [CRLAS-1585/2020]

nature of abrasion.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the appeal. It is contended that appellant and other

co-accused are in a habit of creating terror. Other F.I.R. has also

been lodged against the appellant.

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 14.10.2020 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

ARTI SHARMA /37

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