Rajasthan High Court - Jaipur
Anwar @ Annu S/O Mohammad Ajeej, B/C ... vs State Of Rajasthan on 17 May, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 885/2019
Anwar @ Annu S/o Mohammad Ajeej, B/c Muslim, R/o
Jhalrapatan, District Jhalawar (Raj.) (At Present Confined In
District Jail Jhalawar).
----Appellant
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Appellant(s) : Mr. Shailesh Kumar Panwar For Respondent(s) : Mr. S.K. Mahla, PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 17/05/2019
1. The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.118/2019 registered at Police Station Jhalrapatan, District Jhalawar for the offences under Sections 341, 323, 307/34 of IPC and Section 4/25 of Arms Act, 2012 and Section 3-1(S) of SC/ST (Prevention of Atrocity) Act, 1989.
2. Counsel for the appellant submits that the appellant has been falsely implicated in this matter and injury sustained by the injured Ravi Kumar is simple in nature, as per the opinion of the Medical Officer and the injured has been discharged from the hospital in a satisfactory condition. Counsel further submits that the appellant is in custody since 20.04.2019.
3. Learned Public Prosecutor has opposed the appeal. (Downloaded on 29/06/2019 at 02:03:26 AM)
(2 of 2) [CRLAS-885/2019]
4. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the appellant on bail.
5. The order dated 03.05.2019 passed by the learned Special Judge, SC & ST, Prevention of Atrocities, cases Jhalawar is quashed and set-aside and this appeal is accordingly allowed and it is directed that accused appellant - Anwar @ Annu S/o Mohammad Ajeej shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand Only) together with two sureties in the sum of Rs.25,000/- (Rupees twenty five 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.
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