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Paramveer Singh S/O Pappu Singh ... vs State Of Rajasthan
2021 Latest Caselaw 8 Raj/2

Citation : 2021 Latest Caselaw 8 Raj/2
Judgement Date : 4 January, 2021

Rajasthan High Court
Paramveer Singh S/O Pappu Singh ... vs State Of Rajasthan on 4 January, 2021
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Appeal No. 1555/2020
                                    Paramveer Singh S/o Pappu Singh Rajawat @ Surajbhan Singh
                                    Rajawat, Aged About 23 Years, R/o Jhijhawala Ka Guara (Sewaka
                                    Guara) Aagar Police Station Pratapgarh Distt. Alwar Raj.
                                                                                                        ----Appellant
                                                                        Versus
                                    1.      State Of Rajasthan, Through P.p.

                                    2.      Victim W/o Ramkesh Meena, R/o Jhijhawala Ki Dhani,
                                            Sewa Ka Guwada, Aagar, Pratapgarh, Distt. Alwar Raj.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Manish Gupta, through VC For State : Mr. Deshraj Gosinga, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

04/01/2021

1. Appellant has preferred this appeal aggrieved by order dated

05.10.2020 passed by Special Judge SC/ST (Prevention of

Atrocities Cases) Alwar, whereby, bail application filed by the

appellant under Section 438 Cr.P.C. was rejected.

2. F.I.R. No.56/2020 was registered at Police Station Pratapgarh

District Alwar for offence under Sections 376 I.P.C. and Section

3(1) (XII) of SC/ST Act.

3. Counsel for the appellant seeks liberty to surrender before

the Special Court. The Special court be directed to decide the bail

application on the same day, as parties have entered into a

compromise.

4. The appeal is accordingly, disposed with the above direction.

(PANKAJ BHANDARI),J NIKHIL KR. YADAV 67

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