Anooj S/O Samandar vs State Of Rajasthan (2024:Rj-Jp:20658)
2024 Latest Caselaw 3416 Raj/2

Rajasthan High Court

Anooj S/O Samandar vs State Of Rajasthan (2024:Rj-Jp:20658) on 2 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20658]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Appeal (Sb) No. 313/2024

Anooj S/o Samandar, Aged About 21 Years, R/o
Soopa Police Station Rudawal District Bharatpur At
Present     Neemdagate,             Police     Station        Atalband,
Bharatpur (Raj) (At Present Confined In Central Jail
Sewar District Bharatpur)
                                                          ----Appellant
                                Versus
1.     State Of Rajasthan, Through The PP
2.     Yogesh        S/o     Moolchand,          R/o       Anah    Gate
       Bajariya Police Station Atalband Bharaptur
       (Raj)
                                                    ----Respondents

For Appellant(s) : Mr. Rahul Sinsinwar, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/05/2024

Learned Public Prosecutor has apprised this

Court that compliance of Section 15-A (3) of the

Scheduled Castes & the Scheduled Tribes (Prevention

of Atrocities) Act, 1989 (for short "the Act of 1989")

has been made in the present case.

The present criminal appeal under Section 14-A

of the Act of 1989 has been filed in connection with

FIR No.191/2023 registered at Police Station

[2024:RJ-JP:20658] (2 of 3) [CRLAS-313/2024]

Atalband, District Bharatpur for the offence under

Section(s) 143, 384, 504, 506, 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

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 has 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 01.02.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Bharatpur (Rajasthan) is quashed

and set-aside and this appeal is accordingly allowed.

It is directed that accused-appellant Anooj S/o

Samandar 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

[2024:RJ-JP:20658] (3 of 3) [CRLAS-313/2024]

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

YOGESH KUMAR /15

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