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In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all
concerned.
In S.B. Criminal Appeal No. 369/2021
This criminal appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred
as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dated 25.03.2021 passed by the learned Special Judge,
SC/ST Act Cases, Udaipur (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.86/2021 (CIS No.86/2021), whereby the trial court
has dismissed the bail application filed on behalf of the appellant.
The appellant has been arrested in FIR No.233/2019 of Police Station Hiranmagri, District Udaipur for the offences punishable under Sections 420,
406, 467, 468, 471 & 120-B of IPC and Sections 3(1)(F)(G), 3(2)(V) and 3(2)(VA) of SC/ST Act.
Heard learned counsel for the parties and perused the material available on record.
Learned Public Prosecutor informs this Court that service upon the private party has been effected.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, this Court deems it
just and proper to allow the appeal filed by the accused appellant under Section 14-A of SC/ST Act.
Accordingly, this criminal appeal filed under Section 14-A of SC/ST Act is allowed and the order dated 25.03.2021 passed by the learned Special
Judge, SC/ST Act Cases, Udaipur in Criminal Misc. Case No.86/2021 (CIS No.86/2021) is set aside.
It is directed that appellant -Ramesh Meena S/o Kuka Meena shall be released on bail in connection with FIR No. 233/2019 of Police Station
Hiranmagri, District Udaipur provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to
the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the
completion of the trial.
In S.B. Criminal Miscellaneous Bail Application No. 14680/2020
Learned Public Prosecutor informs this Court that the petitioner is not joining investigation.
Learned counsel for the petitioner is directed to give instruction to his client / petitioner to join the investigation immediately.
List on 12.07.2021. Interim order, if any, to continue till next date.