Satveer Son Of Shivhari vs State Of Rajasthan (2024:Rj-Jp:14479)
2024 Latest Caselaw 2245 Raj/2

Rajasthan High Court

Satveer Son Of Shivhari vs State Of Rajasthan (2024:Rj-Jp:14479) on 22 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14479]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Appeal (Sb) No. 574/2024

Satveer Son of Shivhari, Resident Of Village Ghatra
Police Station Balghat, District Gangapurcity (At
Present Accused Appellant Confined In District Jail
Karauli)
                                                          ----Appellant
                                Versus
1.     State Of Rajasthan, Through Public Prosecutor

2. Harkesh Son Of Joharilal, Resident Of Machadi, Tehsil Todabhim District Gangapurcity (Raj)

----Respondents

For Appellant(s) : Mr. Ajay Singh Yaduvanshi, Adv., with Mr. Lakhan Singh Jadoun, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P. &
                           Mr. Prakash Chand Yadav,
                           Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 22/03/2024

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.255/2023 registered at Police Station Balghat,

District Gangapur City for the offence under

Section(s) 323, 341, 365, 382 & 506 of IPC and

[2024:RJ-JP:14479] (2 of 3) [CRLAS-574/2024]

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

falsely been implicated in this case. He further

submits that a compromise has been arrived at

between the parties, which is available on record. 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 has opposed the

appeal but the learned counsel for the complainant

does not oppose the aforesaid submission to the

extent of compromise entered between the parties.

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 05.03.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Karauli (Rajasthan) is quashed and

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

directed that accused appellant Satveer S/o

[2024:RJ-JP:14479] (3 of 3) [CRLAS-574/2024]

Shivhari 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

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 /03

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