Sanni Son Of Hariom vs State Of Rajasthan
2021 Latest Caselaw 2220 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Criminal Appeal No. 357/2021

1.     Sanni Son Of Hariom, Aged About 23 Years, R/o Kasan,
       Police Station Manesar, At Present R/o Ward No 12, Police
       Station Tijara, District Alwar (Raj) (At Present In Central
       Jail, Alwar)
2.     Yadram @ Tinni Son Of Hetram, R/o Ward No. 6,
       Kotkasim, District Alwar (Raj) (At Present In Central Jail,
       Alwar)
                                                                    ----Appellants
                                     Versus
1.     State Of Rajasthan, Through The P.p
2.     Dipika Wife Of Ramesh, R/o Tiba Basti, Kotkasim, District
       Bhiwari (Alwar) Rajasthan
                                                                  ----Respondents

For Appellant(s)           :     Mr. Rajpal Yogi
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 04.01.2021 passed by Special Judge SC/ST (POA) Cases,

Alwar, whereby, bail application filed by the appellant under

Section 439 Cr.P.C. was rejected.

2. F.I.R. No.239/2020 was registered at Police Station Kotkasim

District Alwar for offence under Sections 143, 323, 341, 452, 354,

I.P.C. and Sections 3(1)(b), 3(1)(d) &3(2)(v) of SC/ST Act.

3. It is contended by counsel for the appellants that similarly

situated co-accused has been enlarged on bail.

(2 of 2) [CRLAS-357/2021]

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 04.01.2021 is quashed and set aside and

the appeal is, accordingly, allowed and it is directed that accused-

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 /59

Powered by TCPDF (www.tcpdf.org)