Soel Akhtar @ Kalu S/O Mohammad Usman vs State Of Rajasthan (2024:Rj-Jp:20919)
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Rajasthan High Court

Soel Akhtar @ Kalu S/O Mohammad Usman vs State Of Rajasthan (2024:Rj-Jp:20919) on 3 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20919]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Appeal (Sb) No. 691/2024

Soel Akhtar @ Kalu S/o Mohammad Usman, R/o
Ward No. 20, Matra Road, Kacchi Basti, K Patan,
P.s. K Patan District Bundi (Raj) (At Present
Confined In District Jail Bundi)
                                                         ----Appellant
                                Versus
1.     State Of Rajasthan, Through Pp
2.     Rajendra Kumar S/o Harishchand Koli, R/o
       Ward No. 8, Keshorai Patan Bundi (Raj)
                                                   ----Respondents

For Appellant(s) : Mr. Amit Dadhich, Adv.

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

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

03/05/2024

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.378/2023 registered at Police Station Keshorai

Patan, District Bundi for the offence under Section(s)

143, 307, 452 & 436 of IPC and under Section(s)

3(2)(va),(iv) of the Act of 1989.

It is contended by learned counsel for the

appellant that the appellant is innocent and has

[2024:RJ-JP:20919] (2 of 3) [CRLAS-691/2024]

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 29.01.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Bundi (Rajasthan) is quashed and

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

directed that accused appellant Soel Akhtar @ Kalu

S/o Mohammad Usman 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:20919] (3 of 3) [CRLAS-691/2024]

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 /05

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