Angrej Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1658 Raj

[2023/RJJD/004898]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 769/2023

Angrej Singh S/o Babu Singh, Aged About 36 Years, R/o Ward No. 08, Village Araiyanwali, Tehsil And Dsitrict Hanumangarh (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Arvind S/o Trilokchand, Aged About 28 Years, B/c Nayak, R/o Village Araiyanwali, P.S. Hanumangarh Town, Tehsil And District Hanumangarh. (Rajasthan)

----Respondents

For Petitioner(s) : Mr.Baltej Singh Sandhu, Adv. For Respondent(s) : Mr.S.K.Mehar, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/02/2023

The instant criminal misc. petition under Section under

Section 482 Cr.P.C. has been filed against the order dated

15.10.2022 passed by the learned Special Judge, SC/ST

(Prevention of Atrocities) Act, Hanumangarh in Final Report

No.56/2019, by which the trial court declined to accept the FR and

took cognizance against the petitioner for offence under Sections

341, 323 of IPC and Sections 3(1)(s), 3(2)(va) of SC/ST Act and

issued arrest warrant against him.

Learned counsel for the petitioner has made a limited prayer

that since after thorough investigation, the police submitted FR in

this case and on the first count, the learned trial court issued

arrest warrant against the petitioner, therefore, the arrest warrant

[2023/RJJD/004898] (2 of 2) [CRLMP-769/2023]

so issued against the petitioner may be converted into bailable

warrant. He is ready to appear before the learned trial court.

Per contra, learned Public Prosecutor opposed the prayer of

the petitioner.

Taking into account the facts and circumstances of the case

so also the fact that the police after thorough investigation prima

facie came to the conclusion that prima facie, no case is made out

against the petitioner and submitted FR in this case, the arrest

warrant so issued against the petitioner is converted into bailable

warrant of Rs.25,000/-. If the petitioner surrenders before the

trial court within a period of 15 days and submit bail bonds in the

sum of Rs.25,000/-, the learned trial court shall release him on

bail. However, it is made clear that if the petitioner fails to appear

before the trial court within the stipulated period, the trial court

shall issue fresh arrest warrant against him.

The criminal misc. petition is disposed of in the above terms.

Stay petition is also disposed of.

(MANOJ KUMAR GARG),J 96-NK/-

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