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Bajranglal vs The State Of Rajasthan on 6 October, 2020

Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat

                                                                                                    1

                                        IN THE SUPREME COURT OF INDIA

                                       CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL APPEAL NO.652 OF 2020
                          (Arising out of SLP (Criminal) No.3848 of 2020)

      BAJRANGLAL                                                                      …Appellant

                                                            VERSUS

      STATE OF RAJASTHAN                                                              …Respondent


                                                      O R D E R

Leave granted.

This appeal challenges the order dated 01.06.2020 passed by the High Court of Judicature for Rajasthan, Bench at Jodhpur in S.B. Criminal Misc. Fourth Bail Application No.2631 of 2020.

The appellant husband and three others are arrayed as accused in connection with Crime registered pursuant to FIR No.139 dated 24.09.2017 with Police Station Chitawa, District Nagaur, Rajasthan, for the offences punishable under Sections 498-A, 304-B IPC.

The appellant has completed three years of actual imprisonment Considering the entirety of the circumstances, in our Signature Not Verified view, the appellant is entitled to the relief under Section Digitally signed by Dr. Mukesh Nasa Date: 2020.10.07 17:42:40 IST Reason: 439 of the Code of Criminal Procedure, 1973.  2 The appellant shall be produced before the Trial Court within three days from today and the Trial Court shall release him on bail, subject to such conditions as the Trial Court may deem appropriate to impose.

The appeal is allowed in the aforesaid terms.

......................J. [UDAY UMESH LALIT] ......................J. [VINEET SARAN] ......................J. [S. RAVINDRA BHAT] NEW DELHI;

OCTOBER 06,2020.

ITEM NO.11 COURT NO.4 SECTION II (HEARING THROUGH VIDEO CONFERENCING) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (Crl.) No.3848/2020 (Arising out of impugned final judgment and order dated 01-06-2020 in SBCRMFBA No.2631/2020 passed by the High Court Of Judicature For Rajasthan At Jodhpur) BAJRANGLAL Petitioner(s) VERSUS STATE OF RAJASTHAN Respondent(s) (FOR ADMISSION and I.R.; IA No.78180/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; IA No.78179/2020 – FOR EXEMPTION FROM FILING O.T.; IA No.78182/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.87701/2020 - FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT; and, IA No.87696/2020 – FOR TAKING ON RECORD) Date : 06-10-2020 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Rishi Kapoor, Adv.

Mr. Ronak Karanpuria, AOR For Respondent(s) Mr. Vishwa Pal Singh, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is allowed, in terms of the Signed Order. Pending applications, if any, also stand disposed of.

     (MUKESH NASA)                        (PRADEEP KUMAR)
     COURT MASTER                         BRANCH OFFICER

(Signed Order is placed on the File)