Paramjeet Singh vs State Of Rajasthan

Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona

virus (COVID-19).

The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in

connection with F.I.R. No. 264/2020 Police Station Ramsinghpur, District Sriganganagar for the offences under Sections 307, 325, 323, 341, 34 IPC

and Section 3(2)(V) SC/ST (Prevention of Atrocities) Act against the order dated 14.01.2021 passed by the Special Judge, SC/ST (Prevention of

Atrocities) Cases, Sriganganagar whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

Heard. Perused the material available on record. Learned counsel for the appellant submits that the charge- sheet in the case has been filed. The

appellant is facing incarceration since 29.12.2020. He further submits that the injury suffered by Girdhari lal though grievous in nature but not

dangerous to life.

Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced as also the

present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court is of the opinion that the appeal of the

appellant deserves to be allowed.

Consequently, the instant appeal is allowed. The impugned order dated 14.1.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities)

Cases, Sriganganagar is set aside. It is ordered that the accused-appellant Paramjeet Singh S/o Chand Singh arrested in connection with F.I.R. No.

264/2020 Police Station Ramsinghpur, District Sriganganagar shall be released on bail; provided he furnishes a personal bond of Rs. 50,000/- (Rupees:

Fifty Thousand Only) and two sureties of Rs. 25,000/- (Rupees: Twenty Five Thousand Only) 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.