Rajasthan High Court
Devendra S/O Laddu vs State Of Rajasthan (2024:Rj-Jp:14638) on 22 March, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:14638]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal (Sb) No. 592/2024
1. Dharm Singh Son Of Bhojraj, Aged About 20
Years, Resident Of Moda Ki Dhani, Police
Station Rawanjana, Dungar, District Sawai
Madhopur (Raj) (At Present Confined In
District Jail Sawai Madhopur)
2. Bolta Ram Son Of Beniprasad, Aged About 21
Years, Resident Of Neemli Khurd, Police
Station Kotwali District Sawai Madhopur At
Present Resident Of Jhundwa Police Station
Uniyara District Tonk (Raj) (At Present
Confined In District Jail Sawai Madhopur)
----Appellants
Versus
1. State Of Rajasthan, Through Pp
2. Rishikesh Son Of Motilal, Resident Of Village
Niwadi Kundera District Sawai Madhopur (Raj)
----Respondents
Connected With
S.B. Criminal Appeal (Sb) No. 580/2024
Devendra S/o Laddu, Aged About 19 Years,
Resident Of Naya Gaon Police Station Karwar
District Bundi (Raj) (At Present Confined In District
Jail, Sawai Madhopur (Raj) ----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. Rishikesh S/o Motilal, Aged About 45 Years,
Resident Of Niwadi Police Station Kundera
District Sawai Madhopur (Raj)
----Respondents
For Appellant(s) : Mr. Girish Khandelwal, Adv. &
Mr. Prem Shanker Sharma,
[2024:RJ-JP:14638] (2 of 3) [CRLAS-592/2024]
Adv.
For : Mr. Mangal Singh Saini, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
22/03/2024
Learned Public Prosecutor has apprised this
Court that compliance of Section 15-A (3) of the
Scheduled Castes and the Scheduled Tribes
(Prevention of Atrocities) Act, 1989 (for short "the
Act of 1989") has been made in these cases.
These present criminal appeals under Section
14-A of the Scheduled Castes & the Scheduled Tribes
(Prevention of Atrocities) Act, 1989 has been filed in
connection with FIR No.70/2024 registered at Police
Station Kotwali Sawai Madhopur, District Sawai
Madhopur for the offence under Section(s) 364-A,
384 & 120-B of IPC and under Section(s) 3-2(v),(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. They further
submit 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 has opposed these
appeals.
[2024:RJ-JP:14638] (3 of 3) [CRLAS-592/2024]
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 12.03.2024 passed by the
learned Special Judge, SC/ST (Prevention of
Atrocities Cases), Sawai Madhopur (Rajasthan) is
quashed and set-aside and these appeals are
accordingly allowed. It is directed that accused
appellants 1.Dharm Singh S/o Bhojraj, 2.Bolta
Ram S/o Beniprasad & 3.Devendra S/o Laddu
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 /C1 & C2
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