Pradeep Singh @ Ram Singh ... vs State
2021 Latest Caselaw 8367 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 269/2021

Pradeep Singh @ Ram Singh Shekhawat S/o Shri Kishore Singh, Aged About 35 Years, House No. 19, Mohan Nagar-A, BJS, Mahamandir Police Station, Jodhpur, District Jodhpur Metro. (Confined In Central Jail, Jodhpur).

----Appellant Versus

1. State, Through P.p.

2. Ramesh S/o Mangi Lal, By Caste Sansi Colony, Ratanada Police Station, Jodhpur, District Jodhpur Metro.

----Respondents

For Appellant(s) : Mr. Manohar Singh Shekhawat For Respondent(s) : Mr. Shrawan Bishnoi, PP Mr. Pallav Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

This criminal appeal under Section 14-A(2) of the Scheduled

Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989

(hereinafter to be referred as 'the SC/ST Act') has been filed on

behalf of the appellant being aggrieved with the order dated

3.3.2021 passed by the learned Special Judge, SC/ST (Prevention

of Atrocities) Cases, Jodhpur (hereinafter to be referred as 'trial

court') in Criminal Misc. Case No.71/2021 whereby, the trial court

has dismissed the bail application filed on behalf of the appellant.

The appellant has been arrested in FIR No.105/2021 of Police

Station Ratanada, Distt. Jodhpur for the offences punishable under

(2 of 2) [CRLAS-269/2021]

Sections 323, 341, 342, 365, 382 of IPC and U/S 3(1)(r)(s), 3(2)

(va) of SC/ST Act.

Learned Public Prosecutor has opposed the prayer made on

behalf of the appellant in this criminal appeal.

Heard learned counsel for the appellant as well as learned

Public Prosecutor and also perused the material on record.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to allow the appeal filed by the

appellant under Section 14-A(2) of SC/ST Act.

Accordingly, this criminal appeal filed under Section 14-A(2)

of SC/ST Act is allowed and the order dated 3.3.2021 passed by

the trial court in Criminal Misc. Case No.71/2021 is set aside. It is

directed that appellant - Pradeep Singh @ Ram Singh Shekhawat

S/o Shri Kishore Singh shall be released on bail in connection with

FIR No.105/2021 of Police Station Ratanada, Distt. Jodhpur

provided he executes a personal bond in the sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

259-pratibha/-

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