Rajendra Prasad @Raju S/O Choturam vs State Of Rajasthan (2024:Rj-Jp:39579)
2024 Latest Caselaw 5853 Raj/2

Rajasthan High Court

Rajendra Prasad @Raju S/O Choturam vs State Of Rajasthan (2024:Rj-Jp:39579) on 19 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:39579]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Appeal (Sb) No. 1733/2024

Rajendra Prasad @raju S/o Choturam, Aged About
36 Years, R/o Devta Police Station Khetrinagar
District    Neemkathana            (At    Present         Confined    In
District Jail Jhunjhunu)
                                                          ----Appellant
                                Versus
1.     State Of Rajasthan, Through Pp
2.     Omprakash          S/o     Shreechand,             R/o     Banwas
       Buhana,         Singhana,          Jhunjhunu             Presently
       Sahayak Vanpal Choki Singhana, Buhana,
       District Jhunjhunu
                                                    ----Respondents

For Appellant(s) : Mr. Raj Kumar Kasana, 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 & 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.233/2024 registered at Police Station

[2024:RJ-JP:39579] (2 of 3) [CRLAS-1733/2024]

Singhana, District Jhunjhunu for the offence under

Section(s) 189(2), 324(2), 121(1), 132, 352, 125 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 26.07.2024 passed by the

learned Special Judge, SC/ST (Prevention of

Atrocities Cases), Jhunjhunu (Rajasthan) is quashed

and set-aside and this appeal is accordingly allowed.

It is directed that accused-appellant Rajendra

Prasad @raju S/o Choturam shall be released on

bail provided he furnishes a personal bond in the sum

[2024:RJ-JP:39579] (3 of 3) [CRLAS-1733/2024]

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 480(3) B.N.S.S.

(UMA SHANKER VYAS),J

YOGESH KUMAR /418

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