Jitendra Meena S/O Shri Babulal ... vs State Of Rajasthan
2021 Latest Caselaw 254 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Appeal No. 1867/2020

Jitendra Meena S/o Shri Babulal Meena, R/o A-31, Chanchal
Vihar, Kunhari Kota Raj. (At Present Confined In Distt. Jail Kota)
                                                                    ----Appellant
                                    Versus
1.      State Of Rajasthan, Through P.p.
2.      Diwan Singh S/o Shri Sher Singh, R/o Aawali Road,
        Nayaghavn, R.k. Puram Kota City, Raj.
                                                                 ----Respondents

For Appellant(s) : Mr. Pawan Kumar Verma through VC 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

11.12.2020 passed by Special Judge SC/ST Cases, Kota, whereby,

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

was rejected.

2. F.I.R. No.584/2020 was registered at Police Station Kunhari,

Kota for offence under Sections 307, 323, 341, 143 I.P.C. and

Sections 3(2)(v), 3(2)(va) of SC/ST Act.

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

days delay in lodging of the F.I.R. None of the injuries is

dangerous to life.

4. Notices are served to the complainant. No one has put in

appearance on behalf of the complainant despite service.

(2 of 2) [CRLAS-1867/2020]

5. Learned Public Prosecutor has opposed the appeal. It is

contended that appellant has criminal antecedents.

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 11.12.2020 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 /68

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