Laxmichand Son Of Chhotelal vs State Of Rajasthan (2024:Rj-Jp:39678)
2024 Latest Caselaw 5851 Raj/2

Rajasthan High Court

Laxmichand Son Of Chhotelal vs State Of Rajasthan (2024:Rj-Jp:39678) on 19 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:39678]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Appeal (Sb) No. 2141/2024

Laxmichand Son Of Chhotelal, Aged About 57
Years,     Resident       Of     Vikram        Hotel      Ke    Samne
Barkheda, Karauli Police Staiton Kotwali Karauli
District Karauli        (Raj)      (At    Present        Confined      In
District Jail Karauli )
                                                         ----Appellant
                                Versus
1.     State Of Rajasthan, Through P.p
2.     Bhagirath Meena Son Of Kailashchand Meena,
       Aged About 99 Years, Resident Of Khord,
       Police     Station      Vasuwa,         District    Dausa       At
       Present Constable 248 6 Th Rac Dholpur A
       Company         At     Present       Headquarter         Karauli
       Through         Shri      Purnchand          Son        Of    Shri
       Ramprasad            Aged      About        57     Years      R/o
       Mundanwada Kala, Police Station Mandawar,
       District Khairthal At Present Chm A Company
       6Th Rac, Dholpur At Present Headquarter
       Karauli
                                                   ----Respondents

For Appellant(s) : Mr. Ashwani Kumar Kushwah, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 19/09/2024

Learned Public Prosecutor has apprised this

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

Scheduled Castes and the Scheduled Tribes

[2024:RJ-JP:39678] (2 of 3) [CRLAS-2141/2024]

(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.315/2024 registered at Police Station Karauli,

District Karauli for the offence under Section(s)

189(2), 132, 121(1), 352 & 109(1) of B.N.S. 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 17.08.2024 passed by the

learned Special Judge, SC/ST (Prevention of

[2024:RJ-JP:39678] (3 of 3) [CRLAS-2141/2024]

Atrocities Cases), Karauli (Rajasthan) is quashed and

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

directed that accused appellant Laxmichand S/o

Chhotelal 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

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 B.N.S.S.

(UMA SHANKER VYAS),J

DANISH USMANI /430

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