Shyam Singh vs State Of Rajasthan (2025:Rj-Jd:15732)
2025 Latest Caselaw 9337 Raj

Rajasthan High Court - Jodhpur

Shyam Singh vs State Of Rajasthan (2025:Rj-Jd:15732) on 25 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

 [2025:RJ-JD:15732]

           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                  JODHPUR
                    S.B. Criminal Misc(Pet.) No. 1020/2025
     Shyam Singh S/o Shri Khinvkaran Singh, Aged About 30 Years,
     R/o Kusumbi, P.s. Sidhmukh, Dist. Churu,raj.
                                                              ----Petitioner
                                     Versus
     1.       State Of Rajasthan, Through Pp
     2.       Kuldeep Valiya S/o Shri Ramswaroop Valiya, The Then
              Station House Officer, P.s. Taranagar, Dist. Churu,raj.
                                                          ----Respondents
                                Connected With
                    S.B. Criminal Misc(Pet.) No. 1047/2025
     Ajeet Singh S/o Shri Pratap Singh, Aged About 28 Years, Beri,
     P.s. Pilani, Distt. Jhunjhunu (Raj.)
                                                              ----Petitioner
                                     Versus
     1.       State Of Rajasthan, Through Pp
     2.       Kuldeep Valiya S/o Shri Ramswaroop Valiya, The Then
              Station House Officer, P.s. Taranagar, Distt. Churu (Raj.)
                                                          ----Respondents


 For Petitioner(s)            :     Mr. DK Gaur
 For Respondent(s)            :     Mr. N.K. Gurjar, GA-cum-AAG with
                                    Mr. Vikram Rajpurohit, Dy.G.A.


                  HON'BLE MR. JUSTICE FARJAND ALI

Order

25/03/2025

1. These two petitions have been preferred on behalf of the

petitioners challenging the order passed by the trial Court

whereby an order for proclamation of their abscondence has

been passed.

2. The petitioners were supposed to face the course of trial but

they failed to appear on due date and therefore, their bail

bonds were forfeited. For a long; efforts were made to re-

apprehend but later the trial proceeded against rest of the

accused. Vide the judgment dated 26.06.2024 the rest of the

accused have been acquitted from the charges while keeping

[2025:RJ-JD:15732] (2 of 2) [CRLMP-1020/2025]

the file pending for want of presence of the petitioners

Shyam Singh and Ajeet Singh. Though no good cause has

been shown for non appearance of the petitioners on the due

date so also taking note of the fact that for long ten years

they made their escape good, this Court was not supposed

to take a lenient view but at the same time it is noticed that

the co-accused have been acquitted from the charges.

Instead of going into the intricacies and the niceties of the

order regarding abscondence, it is deemed appropriate to

direct the petitioners to appear before the trial Court on or

before 28.04.2025 and to move a regular bail application.

Upon their appearance and moving a bail application, they

shall be released on bail on the very same day. Each of them

shall deposit 15,000/- in the account of District Legal

Services Authorities, Churu and a receipt of Rs.30,000/- paid

shall be attached with the bail application. The bail shall be

given only after having receipt of the amount in the account

of DLSA, Churu. Upon their appearance, the proceedings

under Sections82 & 83 Cr.P.C. shall be dropped. Till

28.04.2025 the petitioners shall not be arrested.

3. With these directions, the instant misc petitions are disposed

of.

4. Stay petitions also stand disposed of.

(FARJAND ALI),J 201-202.Samvedana/-

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