Rajasthan High Court - Jodhpur
Arvind Thakor vs State Of Rajasthan (2024:Rj-Jd:1304) on 9 January, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:1304]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal (Sb) No. 2630/2023
Arvind Thakor S/o Shri Dhiraji, Aged About 18 Years, R/o
Thakorwas Wadu, P.s. Nandasan, Dist. Mehsana, Gujarat.
(Presently Lodged At Dist. Jail, Sirohi).
----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. Bhikha Bhai S/o Shri Sukha Bhai, R/o At Present Behind
Bileshwarpura Dantaniwada, Kalol, Dist. Gandhinagar,
Permanent Resident Of Charada, P.s. Mansa, Dist.
Gandhinagar, Gujarat.
----Respondents
Connected With
S.B. Criminal Appeal (Sb) No. 2380/2023
Shrawan Kumar S/o Rasiq Bhai, Aged About 21 Years, R/o
Village Kumaharwas Lakhwad, Mehsana, Mehsana Division-A P.s.,
At Presently Residing As Tenant Nearby Mahakali Mandir,
Bilehwarpura, Kalol P.s., Dist. Gandhinagar (Gujarat) (Confined
In Dist. Jail, Sirohi).
----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. Bhikha Bhai S/o Sukha Bhai Senma, R/o Bilesarpura
Village, Dantani Bass Opp, Tehsil Kalol, Dist. Gandhinagar,
Permanent Resident Of Charada, Tehsil Mansa, Dist.
Gandhinagar (Gujarat)
----Respondents
For Appellant(s) : Mr. Dhirendra Singh Sr. Advocate with
Ms. Priyanka Borana
Mr.J.V.S. Deora
For Respondent(s) : Mr. Abhishek Purohit AGA
HON'BLE MR. JUSTICE FARJAND ALI
Order (Downloaded on 10/01/2024 at 09:06:09 PM) [2024:RJ-JD:1304] (2 of 5) [CRLAS-2630/2023] 09/01/2024
1. The instant appeals have been filed under Section 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.82/2023 registered at the Police Station Mount Abu, District Sirohi for the offences under Sections 302 & 114 of the IPC and Sections 3(2)(v) & 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the orders dated 01.12.2023 and 21.10.2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sirohi in Criminal Misc. Bail Cases No.722/2023 & 649/2023, whereby the applications under Section 439 of the Cr.P.C. has been rejected by the trial Court.
2. Despite intimation to the victim/complainant of the case regarding hearing of the bail plea, no one is present on his behalf.
3. It is submitted by learned counsel for the appellants that the appellants have falsely been implicated in the present case and they have nothing to do with the alleged offence. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellants behind the bars. Learned counsel, therefore, pray that benefit of bail may be granted to the appellants. (Downloaded on 10/01/2024 at 09:06:09 PM) [2024:RJ-JD:1304] (3 of 5) [CRLAS-2630/2023]
4. Per contra, learned learned Public Prosecutor has opposed the submissions made by the learned counsel for the appellants.
5. Heard learned counsel for the appellants, learned Public Prosecutor and perused the material available on record.
6. The eye-witness account of the incident is not available on record and the case of the prosecution mainly and wholly hinges upon some circumstances put forth on record. However, none of them are definite in tendency and conclusive in nature and the material brought on record do not unerringly pointing towards the guilt of the accused. After conducting thorough investigation, the police agency filed a report under Section 173 Cr.P.C. in the form of charge sheet and the conclusion reached by the Investigating Officer is very much relevant for consideration of the instant bail application. The relevant part of which deemed appropriate to reproduce herein under:-
izdj.k gktk esa lEiw.kZ vuqla/kku c;ku xogku] e`rd Hkkos"k ds iapukek QnkZr] ,evks }kjk fn;s x;s e`R;q ds dkj.k rFkk i=koyh ij miyC/k reke lk{;ksa dk fo"ys'k.k djus ls ;g ik;k x;k fd izkFkhZ Jh Hkh[kkHkkbZ dk iksrk Hkkos"k lsuek vius nksLr g'kZ dqekj mQZ gkfnZd okYehdh] gjs"kHkkbZ gfjtu] Jo.k dqekj iztkifr o vjfoan Bkdksj ds lkFk vius xkao fcys"ojiqjk ls ekmaV vkcw fnukad 23-08- 2023 dks ?kqeus ds fy;s vk;s Fks rFkk fnukad 23-08-2023 dks jkr esa le; djhc 02%35 ,,e ij gksVy vejukFk ekapxkao ekmaV vkcw igq¡ps rFkk jkf= esa gksVy vejukFk esa ,d dejk fdjk;s ij ysdj :ds Fks rFkk fnukad 23-08-2023 dks lqcg gksVy ls le; djhc 11%00 ,,e (Downloaded on 10/01/2024 at 09:06:09 PM) [2024:RJ-JD:1304] (4 of 5) [CRLAS-2630/2023] ij ?kqeus ds fy;s fudy x;s Fks rFkk fnuHkj ekmaV vkcw esa ?kqes rFkk lHkh us feydj "kjkc Hkh ih rFkk "kke ds le; djhc 07%00&07%30 ih,e ij okil ?kj tkus ds fy;s ekmaV vkcw ls jokuk gq;s Fks rFkk chp jkLrs esa 08%00&08%30 ih,e ij Nhikcsjh lqulku taxy esa Hkwrs"oj egknso eafnj eas xkatk fpye ihus ds fy;s lHkh tus :ds Fks rFkk Hkwrs"oj eafnj esa fpye ih Fkh] lHkh tuks ds }kjk "kjkc o xkatk dk u"kk dj ysus ls u"ks dh gkykr esa vkil esa fdlh ckr dks ysdj cksypky gks tkus ls g'kZ dqekj mQZ gkfnZd mQZ fiadw us vius lkFkh Hkkos"k lsuek dks tku ls ekjus ds fy;s mlds ihB esa tksj ls pkdw ?kksai fn;k] ftlls mlds ihB ls [kwu cgus yxk] rc Hkkos"k lsuek dks eqyfte g'kZ dqekj mQZ gkfnZd mQZ fiadw vius vU; lkFkh gjs"k HkkbZ gfjtu] Jo.k dqekj iztkifr] vjfoan Bkdksj ds lg;ksx ls viuh flQV dkj ua- thts 18 ch,l 1023 esa Mkydj fcuk iqfyl dks lqpuk fn;s dkyksy ysdj pys x;s Fks] ftl ij Hkkos"k lsuek ds pkdw dh pksV ekjus ls vf/kd [kwu cg tkus ls e`R;q gksuk ik;k x;k gSA
7. After going through the material, I see no reason to deviate from the opinion given by the Investigating Officer in the charge sheet and feels that present one is a fit case for grant of bail in the given circumstances as early culmination of the trial is not a seeming fate. In this background and considering the totality of the facts and circumstances of the case, this Court is of the opinion that the appellants deserve to be enlarged on bail.
7. Consequently, the instant appeals are allowed. The impugned orders are set aside. It is ordered that the accused- appellants, named in the cause titles, arrested in connection with aforesaid FIRs, shall be released on bail, if not wanted in (Downloaded on 10/01/2024 at 09:06:09 PM) [2024:RJ-JD:1304] (5 of 5) [CRLAS-2630/2023] any other case, provided each of them furnishes a personal bond of Rs. 50,000/- and two sureties of Rs. 25,000/- each to the satisfaction of the learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(FARJAND ALI),J 151-Mamta/-
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