Rajasthan High Court - Jaipur
Munna Singh @ Deva Singh @ Dev Singh S/O ... vs State Of Rajasthan on 1 May, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 678/2019
1. Munna Singh @ Deva Singh @ Dev Singh S/o Shri Lala
Singh, B/c Rawat R/o Vill. Boraj Dist. Ajmer (At Present
Accused Appellants Confined In Ajmer Jail Dist. Ajmer)
2. Mahendra @ Godiya S/o Shri Chottu, B/c Rawat R/o Vill.
Boraj Dist. Ajmer (At Present Accused Appellants
Confined In Ajmer Jail Dist. Ajmer)
----Appellants
Versus
State Of Rajasthan, Through Pp
----Respondent
For Appellant(s) : Mr. K.P. Mathur.
For Respondent(s) : Mr. S.K. Mahla, P.P.
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
01/05/2019
1. The present criminal appeal under Section 14(A) (2) of the SC/ST (Prevention of Atrocities) Act have been filed in connection with FIR No.123/2018 registered at Police Station Pishangan District Ajmer for the offences under Sections 323, 342, 307 & 376 (D) of IPC and under Section 3 (1) (W) & 3(2)(V) SC/ST (POA) Act.
2. Counsel for the appellants submits that the prosecutrix has not supported the prosecution case during trial.
3. Learned Public Prosecutor has opposed the appeal.
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.
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(2 of 2) [CRLAS-678/2019]
5. The order dated 04.04.2019 passed by the learned Special Judge, SC & ST (P.O.A.) cases Ajmer is quashed and set-aside and this appeal is accordingly allowed and it is directed that accused- appellants Munna Singh @ Deva Singh @ Dev Singh & Mahendra @ Godiya S/o Shri Chottu shall be released on bail provided each of them 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 they 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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