Imran Pathan @ Gani S/O Basheerudeen vs State Of Rajasthan (2024:Rj-Jp:21189)
2024 Latest Caselaw 3554 Raj/2

Rajasthan High Court

Imran Pathan @ Gani S/O Basheerudeen vs State Of Rajasthan (2024:Rj-Jp:21189) on 6 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21189]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Appeal (Sb) No. 786/2024

1.     Imran Pathan @ Gani S/o Basheerudeen,
       Aged About 20 Years, R/o Lalpura Mohalla
       Saroji District Jhalawar (Both Lodged In Jail In
       Jhalawar Since 01/04/2024)
2.     Satyanarayan @ Sattu S/o Devlal, Aged About
       22 Years, R/o Bheelkheda Thana Siroli District
       Jhalawar (Both Lodged In Jail In Jhalawar
       Since 01/04/2024)
                                                         ----Appellants
                                Versus
1.     State Of Rajasthan, Through Pp
2.     Rakesh S/o Mohanlal, Aged About 22 Years,
       R/o Sarola Jhalawar Rajasthan
                                                   ----Respondents

For Appellant(s) : Mr. Abhishek Bhardwaj, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

06/05/2024

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 the present case.

The present criminal appeal under Section 14-A

of the Act of 1989 has been filed in connection with

[2024:RJ-JP:21189] (2 of 3) [CRLAS-786/2024]

FIR No.73/2024 registered at Police Station Sarola,

District Jhalawar for the offence under Section(s) 457

& 436 of IPC and under Section(s) 3-2(iii)(iv)3-2(v)

of the Act of 1989.

It is contended by learned counsel for

appellants that appellants are innocent and have

falsely been implicated in this case. He further

submits 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 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

appellants on bail.

The order dated 06.04.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Jhalawar (Rajasthan) is quashed

and set-aside and this appeal is accordingly allowed.

It is directed that accused appellants 1.Imran

Pathan @ Gani S/o Basheerudeen &

2.Satyanarayan @ Sattu S/o Devlal shall be

released on bail provided each of them furnishes a

[2024:RJ-JP:21189] (3 of 3) [CRLAS-786/2024]

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.

(UMA SHANKER VYAS),J

DANISH USMANI /36

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