Atar Singh S/O Ratan Singh vs State Of Rajasthan
2021 Latest Caselaw 252 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1877/2020

Atar Singh S/o Ratan Singh, Aged About 36 Years, R/o
Ballabhgarh, Police Station Bhusawar, Distt. Bharatpur Raj. (At
Present Accused Appellant Confined In Central Jail Sewar, Distt.
Bharatpur)
                                                                         ----Appellant
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Smt. Rajkumari W/o Jitendra, Aged About 26 Years, R/o
         Ballabhgarh, Koli Mohalla, Police Station Bhusawar, Distt.
         Bharatpur Raj.
                                                                      ----Respondents

For Appellant(s) : Mr. Nitin Jain present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Appellant has preferred this appeal aggrieved by order dated

16.12.2020 passed by Special Judge SC/ST Cases, Bharatpur

(Rajasthan), whereby, bail application filed by the appellant under

Section 439 Cr.P.C. was rejected.

2. F.I.R. No.0630/2019 was registered at Police Station

Bhusawar, District Bharatpur for offence under Sections 452, 341,

323, 504, 34 I.P.C. and Sections 3(1)(S) and 3(2)(va) of SC/ST

Act.

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

cross F.I.R. None of the injuries is dangerous to life.

(2 of 2) [CRLAS-1877/2020]

4. Learned Public Prosecutor has informed the complainant

about filing of the appeal. No one has put in appearance on behalf

of the complainant despite service.

5. Learned Public Prosecutor has opposed the appeal.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

appellant, I deem it proper to allow the appeal.

8. The order dated 16.12.2020 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 /69

Powered by TCPDF (www.tcpdf.org)