Hanuman Singh @ Hadman Singh vs State
2021 Latest Caselaw 2349 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 789/2020

Hanuman Singh @ Hadman Singh S/o Sh. Fateh Singh, Aged About 30 Years, R/o Rohisa, Thanwla Police Station, District Nagaur. (Confined In District Jail, Merta).

----Appellant Versus

1. State, Through PP

2. Smt. Ramkanwari W/o Champa Ram, B/c Meghwal, R/o Rohisa, Thanwla Police Station, Dist. Nagaur.

                                                                 ----Respondents


For Appellant(s)          :     Mr. J.V.S. Deora
For Respondent(s)         :     Mr. B.R. Bishnoi, AGC

Mr. Jagdish Singh for the complainant

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

28/01/2021

Heard. Perused the material available on record.

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

17.08.2020 passed by learned Special Judge, SC/ST (Prevention

of Atrocities) Cases, Merta in Criminal Misc. Bail Application

No.101/2020 rejecting the bail application preferred on behalf of

the appellant who is in custody in connection with FIR

No.143/2018, Police Station Thanwla for the offences under

Sections 147, 365, 302 & 201 IPC and Sections 3(1), 2(v) of the

SC/ST (Prevention of Atrocities) Act.

(2 of 2) [CRLAS-789/2020]

The bail appeals of the co-accused (1) Balveer Singh S/o Shri

Kalyan Singh, (2) Yogendra Singh @ Sonu S/o Shri Ram Singh, (3)

Manish Joshi S/o Shri Satya Narayan Joshi and (4) Sandeep Joshi

S/o Shri Satya Narayan Joshi have been accepted by this Court by

order dated 04.01.2021. The case of the present appellant is in no

manner distinguishable from that of the accused-appellants who

have been enlarged on bail.

In this background and having regard to the facts and

circumstances available on record, this Court is of the opinion that

the appellant is entitled to be released on bail.

Consequently, the appeal is allowed. The order dated

17.08.2020 is set aside. It is ordered that the accused-appellant

Hanuman Singh @ Hadman Singh S/o Shri Fateh Singh arrested in

connection with FIR No.143/2018 Police Station Thanwla, Nagaur

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 82-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)