Virendra Singh @ Babu vs State
2021 Latest Caselaw 7700 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 286/2021

Mahesh Singh & Ors.

----Appellants Versus State of Rajasthan & Anr.

----Respondents Connected With S.B. Criminal Miscellaneous Bail Application No. 3725/2021 Virendra Singh @ Babu

----Petitioner Versus State

----Respondent

For Appellant(s) : Mr. Naman Mohnot For Petitioner(s) : Mr. Shridhar Mehta For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

The application (Inward No.01/2021 dated 16.03.2021)

preferred on behalf of petitioner - Virendra Singh @ Babu with a

prayer for treating his bail application being SBCRLMB

No.3725/2021 filed under Section 439 Cr.P.C. as criminal appeal

under Section 14A of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act is considered and allowed.

Let the bail application being SBCRLMB No.3725/2021 filed

on behalf of petitioner - Virendra Singh @ Babu under Section 439

Cr.P.C be treated as criminal appeal under Section 14A of the

(2 of 2) [CRLAS-286/2021]

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)

Act. Amended cause title already filed be taken on record.

After treating the above mentioned bail application being

SBCRLMB No.3725/2021 as criminal appeal, let notices be issued

to the respondents of both the criminal appeals.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State.

Let notice be issued to the respondent No.2-Manish Kumar

Kanojiya and same shall be served upon him through the SHO, PS

Kudi Bhagtasani District Jodhpur, who shall ensure the personal

service of notice upon the respondent No.2 positively by the next

date of hearing.

Notice is made returnable within a period of two weeks.

(VIJAY BISHNOI),J

133-134-Arun/-

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