Rajasthan High Court
Niranjan Singh Son Of Kanhaiyalal vs State Of Rajasthan (2024:Rj-Jp:6184) on 6 February, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:6184]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal (Sb) No. 162/2024
Meethalal Son Of Surjan, Aged About 64 Years,
Resident Of Panditpura, Police Station Baswa,
District Dausa (Raj.) (At Present Accused Appellant
Confined In District Jail Dausa)
----Appellant
Versus
1. State Of Rajasthan, Through Public Prosecutor
2. Suman Bairwa Daughter Of Shri Hariram
Bairwa, Resident Of Panchmukhi Panditpura,
Police Station Baswa, District Dausa (Raj.)
----Respondents
Connected With
S.B. Criminal Appeal (Sb) No. 163/2024
Niranjan Singh Son Of Kanhaiyalal, Aged About 24
Years, Resident Of Anandpura, Police Station
Baswa, District Dausa (Raj.) (At Present Accused
Appellant Confined In District Jail Dausa)
----Appellant
Versus
1. State Of Rajasthan, Through Public Prosecutor
2. Suman Bairwa Daughter Of Shri Hariram
Bairwa, Resident Of Panchmukhi Panditpura,
Police Station Baswa, District Dausa (Raj.)
----Respondents
For Appellant(s) : Mr. Ram Ratan Gurjar, Adv.
For : Mr. Babu Lal Nasuna, P.P. &
Respondent(s) Mr. Vishram Prajapati, Adv.
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
06/02/2024
[2024:RJ-JP:6184] (2 of 3) [CRLAS-162/2024]
The present criminal appeals under Section 14-
A of the Scheduled Castes & the Scheduled Tribes
(Prevention of Atrocities) Act, 1989 (for short "the
Act of 1989") have been filed in connection with FIR
No.374/2023 registered at Police Station Baswa,
District Dausa for the offence under Section(s) 341,
323, 506, 504 & 34 of IPC and under Section(s) 3(1)
(r), 3(1)(s) & 3(2)(va) of the Act of 1989.
It is contended by learned counsel for
appellants that appellants are innocent and have
falsely been implicated in these cases. He further
submits that accused-appellants have been in judicial
custody since long and the conclusion of the trial will
take long time, hence prays for their release on bail.
Learned Public Prosecutor along with the
learned counsel for the complainant have opposed
these appeals.
Taking into consideration the overall facts and
circumstances of these cases, but without expressing
any opinion on the merits and demerits of these
cases, this Court deems it just and proper to enlarge
appellants on bail.
The order dated 18.01.2024 passed by the
learned Special Judge, SC/ST (Prevention of
Atrocities Cases), Dausa (Rajasthan) is quashed and
[2024:RJ-JP:6184] (3 of 3) [CRLAS-162/2024]
set-aside and these appeals are accordingly allowed.
It is directed that accused appellants 1.Meethalal
S/o Surjan & 2.Niranjan Singh S/o Kanhaiyalal
shall be released on bail provided each of them
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
learned trial Court with the stipulation that they 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.
A copy of this order be placed in connected file.
(UMA SHANKER VYAS),J
DANISH USMANI /139 & 140
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