Pradhansingh S/O Hindusingh vs State Of Rajasthan (2024:Rj-Jp:15982)
2024 Latest Caselaw 2491 Raj/2

Rajasthan High Court

Pradhansingh S/O Hindusingh vs State Of Rajasthan (2024:Rj-Jp:15982) on 4 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:15982]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Appeal (Sb) No. 3663/2023

Pradhansingh         S/o     Hindusingh,          Aged     About   38
Years, Resident Of Tigriya Police Station Station
Gangdhar District Jhalawar (At Present Confined In
Dsitrict Jail Jhalawar (Raj)
                                                         ----Appellant
                                Versus
1.     State Of Rajasthan, Through P.p
2.     Badrilal S/o Mangu, Resident Of Guradiya Isar
       Police Station Gangdhar District Jhalawar
3.     Mukesh S/o Badrilal, Resident Of Guradiya
       Isar Police Station Gangdhar District Jhalawar
                                                   ----Respondents

For Appellant(s) : Mr. Rohit Khandelwal, Adv.

For                      : Mr. N.S. Gurjar, P.P. &
Respondent(s)              Mr. Ajay Singh Yaduvanshi,
                           Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/04/2024

The present criminal appeal under Section 14-A

of the Scheduled Castes & the Scheduled Tribes

(Prevention of Atrocities) Act, 1989 has been filed in

connection with FIR No.270/2023 registered at Police

Station Gangdhar, District Jhalawar for the offence

under Section(s) 341, 323, 504, 506, 342, 307 & 427

of IPC and under Section(s) 3-1(r)(s), 3-2(v) of

SC/ST Act.

[2024:RJ-JP:15982] (2 of 3) [CRLAS-3663/2023]

It is contended by learned counsel for the

appellant that the appellant is innocent and has

falsely been implicated in this case. He further

submits that charge sheet has been filed. He also

submits that the accused-appellant has been in

judicial custody since long and the conclusion of the

trial will take long time, hence prays for his release

on bail.

Learned Public Prosecutor as well as the learned

counsel for complainant(s) have opposed the appeal.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

appellant on bail.

The order dated 13.12.2023 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Jhalawar (Rajasthan) is quashed

and set-aside and this appeal is accordingly allowed.

It is directed that accused appellant Pradhansingh

S/o Hindusingh shall be released on bail provided

he furnishes a personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac Only) together with

two sureties in the sum of Rs.50,000/- (Rupees Fifty

Thousand Only) each to the satisfaction of the

[2024:RJ-JP:15982] (3 of 3) [CRLAS-3663/2023]

learned trial Court with the stipulation that he shall

appear before that Court and any Court to which the

matter is transferred, on all subsequent dates of

hearing and as and when called upon to do so and

shall comply with all the conditions laid down under

Section 437(3) Cr.P.C.

(UMA SHANKER VYAS),J

DANISH USMANI /21

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