Rajasthan High Court
Rajendra Singh S/O Than Singh vs State Of Rajasthan on 12 May, 2022
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Application No. 162/2022
1. Rajendra Singh S/o Than Singh, R/o Jaycholi, Police
Station Uchchain, District Bharatpur (Raj) (At Present
Confined In Centrl Jail, Sewar Bharatpur)
2. Omveer Singh S/o Than Singh, R/o Jaycholi, Police
Station Uchchain, District Bharatpur (Raj) (At Present
Confined In Central Jail, Sewar Bharatpur)
----Petitioners
Versus
1. State Of Rajasthan, Through P.p
2. Harbhan S/o Gopi, R/o Jaycholi, Police Station Uchchain,
District Bharatpur (Raj)
----Respondents
For Petitioner(s) : Mr Rajeev Kumar Sogarwal
For Respondent(s) : Mr Laxman, Public Prosecutor
HON'BLE MR. JUSTICE FARJAND ALI
Judgment / Order
12/05/2022
Instant criminal misc application has been preferred on
behalf of appellants Rajendra Singh and Omveer Singh,
contending therein that though the bail plea raised by the
appellants by way of filing Criminal Appeal (No.593/2022) has
been allowed by this Court on 26.04.2022, however, due to
inadvertence, in the operative paragraph; names of the appellants
Rajendra Singh and Omveer Singh have been left to be mentioned
and therefore, the court below is not accepting their bail bonds
and surety.
(2 of 3) [CRLMA-162/2022]
Heard the learned counsel and gone through the order
impugned and relevant material on record.
This Court while hearing bail plea of Rajveer Singh in Cr.
Appeal No.592/2022 along with bail plea of Rajendra Singh and
Omveer Singh in Cr. Appeal No.593/2022 on 26.04.2022, after
hearing the parties had allowed the appeals and the appellants
were directed to be released on bail upon furnishing of bail bonds
as ordered. However, operative paragraph of the order dated
26.04.2022 simply mentioned the name of Rajveer Singh,
appellant in Cr. Appeal No.592/2022 and inadvertently, the names
of Rajendra Singh and Omveer Singh, appellants in Cr. Appeal
No.593/2022 have been left to be mentioned.
Therefore, it is deemed appropriate to make necessary
correction in the order dated 26.04.2022 passed in Cr. Appeal
No.592/2022 and Cr. Appeal No.593/2022 accordingly. It is
ordered that the operative paragraph of the order dated
26.04.2022 shall read as under:
"Consequently, the instant appeal is allowed. The impugned order
dated 06.04.2022 passed by the Special Judge, SC/ST (Prevention
of Atrocities) Cases, Bharatpur in Cr. Cases No.144/2022 and
145/2022 is set aside. It is ordered that the accused-appellant
Rajveer s/o Batra {Cr. Appeal No.592/2022) and accused-
appellants- 1) Rajendra Singh s/o Than Singh, 2) Omveer Singh
s/o Than Singh {Cr. Appeal No.593/2022} r/o Jaycholi arrested in
connection with aforesaid FIR No.311/2021, shall be released on
bail, if not wanted in any other case, provided each of them
furnishes a personal bond of Rs.50,000/- and two sureties of
Rs.25,000/- each, to the satisfaction of the learned trial court,
with the stipulation to appear before the Court on all dates of
hearing and as & when called upon to do so."
(3 of 3) [CRLMA-162/2022]
This order shall form part & parcel of the aforesaid order
dated 26.04.2022, passed in Cr. Appeals No.592/2022 and
593/2022.
The application is disposed of accordingly.
(FARJAND ALI),J
RAJAT KUMAR /671
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