Rajasthan High Court - Jaipur
Parmanand S/O Prabhu Lal B/C Gurjar vs State Of Rajasthan Through Pp on 19 December, 2018
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 2304/2018
Parmanand S/o Prabhu Lal B/c Gurjar, R/o Gram Dhanodakalan
Ps Sarol Kalan Dist. Jhalawar Raj. (At Present Confined In Dist.
Jail Jhalawar)
----Appellant
Versus
State Of Rajasthan Through Pp, Raj.
----Respondent
For Appellant(s) : Mr. Shailesh Kumar Panwar For Respondent(s) : Mr. R.S. Raghav, P.P. HON'BLE MRS. JUSTICE SABINA Judgment 19/12/2018 Appellant has filed this appeal under Section 14 A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 seeking regular bail in F.I.R. No. 216/2018 registered at Police Station Sarolakalan, District Jhalawar (Raj.) for offences under Sections 341, 323, 325, 308 of Indian Penal Code, 1860 & Sections 3-1 (S) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
Learned counsel for the appellant has submitted that it is a case of version and cross version. Injured have suffered simple injuries. Appellant is in custody since 14.12.2018. Presently, appellant is in judicial custody and is not required for further investigation. Appellant is not involved in any other criminal case.
Learned State Counsel on the other hand has opposed the appeal.
(2 of 2) [CRLAS-2304/2018] 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.
Accordingly without expressing any opinion on merits of the case, this appeal is allowed. Appellant be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Sudha/101 Powered by TCPDF (www.tcpdf.org)