Shankar Lal Son Of Soorajmal vs State Of Rajasthan (2024:Rj-Jp:38056)
2024 Latest Caselaw 5749 Raj/2

Rajasthan High Court

Shankar Lal Son Of Soorajmal vs State Of Rajasthan (2024:Rj-Jp:38056) on 9 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:38056]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Appeal (Sb) No. 1373/2024

Shankar Lal Son Of Soorajmal, Resident Of Dhani
Dhadiyo Ki Tan Bhanipura, Police Station Ajitgarh,
District Neem Ka Thana (Rajasthan) (At Present In
District Jail Sikar)
                                                         ----Appellant
                                Versus
1.     State Of Rajasthan, Through P.P.
2.     Ratan Lal Son Of Shri Durga Prasad, Resident
       Of Ajmeri Police Station Ajitgarh, District
       Neem Ka Thana, (Raj)
                                                   ----Respondents

For Appellant(s) : Mr. Shyam Bihari Gautam, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)              Mr. Kalyan Chand Surela, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

09/09/2024

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.112/2024 registered at Police Station Ajitgarh,

District Neem Ka Thana for the offence under

Section(s) 341, 323, 327, 394, 504, 506 of IPC and

[2024:RJ-JP:38056] (2 of 3) [CRLAS-1373/2024]

under Section(s) 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(v)

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 as well as learned

counsel for complainant 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 27.06.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Sikar (Rajasthan) is quashed and

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

directed that accused-appellant Shankar Lal Son Of

Soorajmal 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

[2024:RJ-JP:38056] (3 of 3) [CRLAS-1373/2024]

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 /333

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