Rajasthan High Court
Ramsawroop @ Chotu S/O Bejnath vs State Of Rajasthan on 9 March, 2021
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 363/2021
1.
Ramsawroop @ Chotu S/o Bejnath, Aged About 35 Years,
R/o Khatakhedi, Police Station Manohar Thana, (At
Present Accused - Appellants Confined In District Jail
Jhalawar)
2. Indersingh S/o Kanhaiyalal, Aged About 39 Years, R/o
Khatakhedi, Police Station Manohar Thana, (At Present
Accused - Appellants Confined In District Jail Jhalawar)
3. Rakesh Sahu Son Of Durga Lal, Aged About 29 Years, R/o
Khatakhedi, Police Station Manohar Thana, (At Present
Accused - Appellants Confined In District Jail Jhalawar)
4. Rakesh S/o Mangi Lal, Aged About 31 Years, R/o
Khatakhedi, Police Station Manohar Thana, (At Present
Accused - Appellants Confined In District Jail Jhalawar)
5. Dhanraj @ Mithun S/o Gokul Prasad, Aged About 21
Years, R/o Khatakhedi, Police Station Manohar Thana, (At
Present Accused - Appellants Confined In District Jail
Jhalawar)
6. Rambabu Son Of Ramesh Chand, Aged About 28 Years,
R/o Khatakhedi, Police Station Manohar Thana, (At
Present Accused - Appellants Confined In District Jail
Jhalawar)
7. Rai Singh Son Of Ratan Lal, Aged About 45 Years, R/o
Haripura, Police Station Dangipura , (At Present Accused -
Appellants Confined In District Jail Jhalawar)
8.
Ramvilas Son Of Bhanwar Lal, Aged About 40 Years, R/o
Khatakhedi, Police Station Manohar Thana, (At Present
Accused - Appellants Confined In District Jail Jhalawar)
----Appellants
Versus
1. State Of Rajasthan, Through P.p
2. Shri Devilal Head Constable 229, Police Station Manohar
Thana, Manohar Thana, Jhalawar, Rajasthan
----Respondents
(2 of 3) [CRLAS-363/2021]
For Appellant(s) : Mr. Pranay Raj Singh Jhala
For State : Mr. Arvind Bhadu, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Judgment / Order
09/03/2021
1. Appellants have preferred this appeal aggrieved by order
dated 06.02.2021 passed by Special Judge SC/ST (Prevention of
Atrocities) Cases Jhalawar (Raj.), whereby, bail application filed by
the appellant under Section 439 Cr.P.C. was rejected.
2. F.I.R. No.14/2020 was registered at Police Station Manohar
Thana, District Jhalawar for offence under Sections 332, 353, 336,
383, 307 & 147 I.P.C. and Sections 3(2)(va) of SC/ST Act.
3. It is contended by counsel for the appellants that similarly
situated co-accused have been enlarged on bail.
4. Learned Public Prosecutor has informed the complainant
about filing of the appeal.
5. No one has put in appearance on behalf of the complainant,
despite service.
6. Learned Public Prosecutor has opposed the appeal.
7. I have considered the contentions.
8. Considering the contentions put forth by counsel for the
appellants, I deem it proper to allow the appeal.
9. The order dated 06.02.2021 is quashed and set aside and
the appeal is, accordingly, allowed and it is directed that accused-
(3 of 3) [CRLAS-363/2021]
appellants shall be released on bail provided each of them
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 they 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
NIKHIL KR. YADAV /60
Powered by TCPDF (www.tcpdf.org)
