Vishnu Son Of Mukesh vs State Of Rajasthan (2024:Rj-Jp:39323)
2024 Latest Caselaw 5835 Raj/2

Rajasthan High Court

Vishnu Son Of Mukesh vs State Of Rajasthan (2024:Rj-Jp:39323) on 18 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:39323]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Appeal (Sb) No. 2154/2024

Vishnu Son Of Mukesh, Resident Of Khubchand Ka
Pura, Biloni, Police Station Kanchanpur District
Dholpur      (At     Present       Confined        In    District    Jail
Dholpur)
                                                         ----Appellant
                                Versus
1.     State Of Rajasthan, Through P.p
2.     Abhishek Son Of Late Shri Anoop Kumar,
       Resident Of          Rao      Sahab Ka            Bada, Police
       Station Nihalganj, District Dholpur (Raj)
                                                   ----Respondents

For Appellant(s) : Mr. Dushyant Jain, Adv., with Mr. Udit Sapra, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 18/09/2024

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

FIR No.391/2023 registered at Police Station Saipau,

District Dholpur for the offence under Section(s) 143,

[2024:RJ-JP:39323] (2 of 3) [CRLAS-2154/2024]

323, 341, 307, 395, 427 & 452 of IPC and under

Section(s) 3-1(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 05.01.2024 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 14.08.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Dholpur (Rajasthan) is quashed

and set-aside and this appeal is accordingly allowed.

It is directed that accused appellant Vishnu S/o

Mukesh 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:39323] (3 of 3) [CRLAS-2154/2024]

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/480(3) of BNSS.

(UMA SHANKER VYAS),J

DANISH USMANI /38

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