CourtKutchehry.com
High CourtsSingle Bench

Rajveer @ Bhalu And Ors vs State

Rajasthan High Court · Decided on 7 January 2019 · Citation: (2019) 01 RAJ CK 0055

HON’BLE JUDGES
Vijay Bishnoi, J
ACTS & SECTIONS REFERRED
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2) · Indian Penal Code, 1860 — Section 307, 332, 353, 379, 430
RESULT
Allowed
CASE NUMBER
Criminal Appeal No. 6, 7 Of 2019
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 327 words

These criminal appeals under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') have been filed on behalf of the appellants being aggrieved with the order dated 11.12.2018 passed by the Special Judge, SC/ST (Prevention of Atrocities) ACT Cases, Hanumangarh (hereinafter to be referred as 'trial court') in Criminal Misc. Case Nos.447/2018 (CIS No.344/2018) and 448/2018 (CIS No.345/2018) whereby, the trial court has dismissed the bail applications filed on behalf of the appellants.

The appellants have been arrested in FIR No.296/2018 of Police Station Bhirani, Distt. Hanumangarh for the offences punishable under Sections 332, 353, 379, 430, 307 IPC and Sections 3(2)(V) of the SC/ST Act.

Learned Public Prosecutor has opposed the prayer made on behalf of the appellants in these criminal appeals.

Heard learned counsel for the appellants as well as learned Public Prosecutor and also perused the material on record.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to allow these appeals filed by the appellants under Section 14-A(2) of SC/ST Act.

Accordingly, these criminal appeals filed under Section 14-A(2) of SC/ST Act are allowed and the order dated 11.12.2018 passed by the trial court in Criminal Misc. Case Nos.447/2018 (CIS No.344/2018) and 448/2018 (CIS No.345/2018) is set aside. It is directed that appellants - Rajveer @ Bhalu S/o Bhagirath, Jaipal S/o Om Prakash and Inkram Mohd. S/o Rafik Mohd. shall be released on bail in connection with FIR No.296/2018 of Police Station Bhirani, Distt. Hanumangarh provided each of them executes a personal bond in the sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.