Vinod @ Dhonu S/O Sh Rajendra vs State Of Rajasthan (2024:Rj-Jp:3112)
2024 Latest Caselaw 347 Raj/2

Rajasthan High Court

Vinod @ Dhonu S/O Sh Rajendra vs State Of Rajasthan (2024:Rj-Jp:3112) on 18 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3112]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

           S.B. Criminal Appeal (Sb) No. 19/2024

Vinod @ Dhonu S/o Sh Rajendra, Aged About 28
Years, R/o Thathka, Police Station Kotkasim District
Khairthal Tijara (Raj) (At Present Confined In Sub
Jail Kishangarhbas District Alwar
                                                           ----Appellant
                                 Versus
1.     State Of Rajasthan, Through The Pp
2.     Satish Kumar S/o Gyarshiram, R/o Khedi,
       Kotkasim District Khairthal Tijara (Raj)
                                                    ----Respondents

For Appellant(s) : Mr. Manjeet Kumar, Adv.

For                       : Mr. Babu Lal Nasuna, P.P. &
Respondent(s)               Mr. Rahul Sharma, Adv., for
                            Mr. Rajneesh Gupta, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 18/01/2024

The present criminal appeal under Section 14-A

of the Scheduled Castes & the Scheduled Tribes

(Prevention of Atrocities) Act, 1989 (for short 'the Act

of 1989') has been filed in connection with FIR

No.427/2023 registered at Police Station Kotkasim,

District Khairthal-Tijara for the offence under

Section(s) 323, 341 & 384 of IPC and under

Section(s) 3(1)(r)(s) & 3(2)(va) of the Act of 1989.

It is contended by learned counsel for the

appellant that the appellant is innocent and has

[2024:RJ-JP:3112] (2 of 3) [CRLAS-19/2024]

falsely been implicated in this case. He further

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 the complainant 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 28.12.2023 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Alwar (Rajasthan) is quashed and

set-aside and this appeal is accordingly allowed. It is

directed that accused appellant Vinod @ Dhonu S/o

Sh Rajendra 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

learned trial Court with the stipulation that he shall

appear before that Court and any Court to which the

[2024:RJ-JP:3112] (3 of 3) [CRLAS-19/2024]

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 /242

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