Dinesh vs State Of Rajasthan And Others

Manoj Kumar Garg, J

The instant appeal has been filed under Section 14-A of SC/ST (Prevention of Atrocities) Act, on behalf of the appellant, who is in custody in connection with FIR No.162/2022, Police Station Kotwali Pali, for the offence under Sections 307/34, 327/34, 323/34 IPC and Sections 3(1)(R)(S), 3(2)(5), 3(2)(5A) of SC/ST Act against the order dated 17.07.2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities Act), Matter, Pali whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

Counsel for the appellant submits that specific averment for causing injury has been made against co-accused Raju and the petitioner only used abusive language against the complainant.

Challan of the case has already been presented. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, it is prayed that the benefit of bail should be granted to the accused-appellant.

Learned Public Prosecutor has vehemently opposed the prayer for bail.

Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the order rejecting the application for bail filed on behalf of the appellant, cannot be sustained and deserves to be set aside.

Consequently, the instant appeal is allowed. The impugned order dated 17.07.2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities Act), Matter, Pali is set aside. It is ordered that the accused-appellant Dinesh S/o Babu Lal, arrested in connection with FIR No.162/2022, Police Station Kotwali Pali, shall be released on bail; provided he furnishes a personal bond of Rs. 1,00,000/- and two surety bonds of Rs. 50,000/- 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.