Bhabhut Ram vs State Of Rajasthan ...
2023 Latest Caselaw 3329 Raj

[2023/RJJD/011168]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Appeal No. 156/2023

Bhabhut Ram S/o Umaram, Aged About 45 Years, R/o Nimbariya, P.s. Khedapa, Dist. Jodhpur (Raj.). (At Present Lodged In Dist. Jail, Merta).

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Laxman Ram S/o Babu Lal, R/o Khinvsar, Nagaur, Raj.

----Respondents

For Appellant(s) : Mr. JS Choudhary, Sr. Adv. Assisted by Mr. Pradeep Choudhary For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

20/04/2023

This criminal appeal under Section 14A 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

20.10.2022 passed by the learned Special Judge SC/ST

(Prevention of Atrocities) Act Cases, Merta (hereinafter to be

referred as 'trial court') in Criminal Misc. Bail Case No.238/2022,

whereby the trial court has dismissed the bail application filed on

behalf of the appellant.

The appellant has been arrested in FIR No.250/2021 of

Police Station Khinvsar, District Nagaur for the offences punishable

[2023/RJJD/011168] (2 of 3) [CRLAS-156/2023]

under Section 302/34 of IPC and under Section 3(2)(VA)(V) of SC/

ST (Prevention of Atrocities) Act Cases, 1989.

Learned counsel for the appellant submits that the co-

accused persons namely Sohan Ram and Mahendra have already

been enlarged on bail vide orders dated 18.04.2023 and

10.01.2023 respectively and the case of the present appellant is

not distinguishable with that of co-accused persons. He further

submits that even as per the statements of PW-1 Lichma, the

allegations levelled against the appellant is similar to co-accused

Mahendra and Sohan Ram, therefore, the appeal may be allowed.

Learned Public Prosecutor opposes 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

accused appellant under Section 14-A of SC/ST Act.

Accordingly, this criminal appeal filed under Section 14-A of

SC/ST Act is allowed and the order dated 20.10.2022 passed by

the learned Special Judge SC/ST (Prevention of Atrocities) Act

Cases, Merta in Criminal Misc. Case No.238/2022 is set aside. It is

directed that appellant -Bhabhut Ram S/o Umaram shall be

released on bail in connection with FIR No.250/2021 of Police

Station Khinvsar, District Nagaur provided he executes a personal

bond in a 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

[2023/RJJD/011168] (3 of 3) [CRLAS-156/2023]

appearance before that court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

( PRAVEER BHATNAGAR),J 218-mohit/-

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