Sandeep @ Sada S/O Umed Singh vs State Of Rajasthan
2021 Latest Caselaw 2516 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 941/2021

Sandeep @ Sada S/o Umed Singh, Aged About 21 Years, Village
Mandiyali, P/o Satnali, District Mahendragad (Haryana) (At
Present Confined In District Jail, Jhunjhunu)
                                                                   ----Appellant
                                   Versus
1.     State Of Rajasthan, Through The Public Prosecutor
2.     Pratap Singh S/o Mahaveer Singh, Aged About 38 Years,
       R/o Chelasi Nawal Garh, Khetri Jhunjhunu Rajasthan
                                                                ----Respondents

For Appellant(s) : Mr. Mohit Balwada, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/06/2021

1. Defect/s pointed out by the registry is/are waived.

2. The appellant has preferred this appeal aggrieved by order

dated 10.05.2021 passed by Special Judge SC/ST(POA) Act,

Jhunjhunu whereby bail application filed by the appellant was

rejected.

3. F.I.R. No.275/2021 was registered at Police Station Khetdi,

District Jhunjhunu for offence under Sections 147, 148, 149, 341,

323, 307, 382 of IPC, Sections 3(2)(va) of SC/ST Act and Sections

3/25 of Arms Act.

4. It is contended by the counsel for the appellant that

appellant is not named in the FIR. None of the injuries sustained

by the injured are dangerous to life. No overt act is assigned to

(2 of 2) [CRLAS-941/2021]

the appellant. Appellant is not having any criminal antecedents.

5. Learned Public Prosecutor has informed the complainant

about filing of the appeal.

6. No one has put in appearance on behalf of the complainant,

despite service.

7. Learned Public Prosecutor has opposed the appeal.

8. I have considered the contentions.

9. Considering the contentions put-forth by the counsel for the

appellant, I deem it proper to allow the appeal.

10. The order dated 10.05.2021 is set aside and the appeal is

allowed and the appellant is directed to be released on bail

provided he furnishes a personal bond of Rs. 1,00,000/- (Rupees

One Lakh only) and two sureties in the sum of Rs.50,000/-

(Rupees Fifty thousand only) each to the satisfaction of the

learned trial court with the stipulation to appear before that Court

and any court to which the matter is transferred, on all dates of

hearing and as and when called upon to do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /59

Powered by TCPDF (www.tcpdf.org)