Leelaram vs State
2021 Latest Caselaw 11020 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 554/2021

Leelaram S/o Gangaram, Aged About 23 Years, B/c Jat, R/o Tezaba Ki Dhani, Birawas, Police Station Bilara, Dist. Jodhpur, Rajasthan. (At Present Lodged In Sub Jail, Jetaran).

----Appellant Versus

1. State, Through Pp

2. Prakash S/o Ramniwas @ Gudadram, B/c Jat, R/o Chitariya, P.s. Sojat City, Dist. Pali, Rajasthan.

----Respondents

For Appellant(s) : Mr Narendra Rajpurohit For Respondent(s) : Mr Vikram Singh, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

This criminal appeal under Section 14-A (2) of the SC/ST

(Prevention of Atrocities) Act has been filed in connection with FIR

No.178/2020 registered at Police Station Sojat City, District Pali

for the offence under Sections 147, 148, 149, 341, 323, 307 IPC,

Section 3/27 of the Arms Act and Sections3(1)(s), 3(2)(v) of

SC/ST(Prevention of Atrocities) Act.

Learned counsel for the appellant submits that the case of

the petitioner can not be distinguished from that of Harish Kumar

and Ram Niwas, whose Criminal Appeals have been allowed by

coordinate Bench of this Court.

Learned Public Prosecutor opposed this appeal.

(2 of 2) [CRLAS-554/2021]

Taking into consideration the nature of allegations and that

no specific role has been assigned to the petitioner and his case

can not be distinguished from that of Ram Niwas and Harish

Kumar, I am inclined to allow this appeal.

The order dated 25.06.2021 passed by the learned Special

Judge, SC/ST (Prevention of Atrocities Cases), Pali in Cr. Case

No.506/2021 is quashed and set-aside and this appeal is

accordingly allowed and it is directed that accused-appellant

namely, Leela Ram s/o Ganga Ram shall be released on bail

provided he furnishes a personal bond in the sum of Rs.20,000/-

with one surety in the like amount to the satisfaction of the

learned Trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter is transferred, on all

subsequent dates of hearing and as & when called upon to do so.

(SANJEEV PRAKASH SHARMA),J

109-MMA/-

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