Ramkaran @ Karaniya @ Karan vs State Of Rajasthan, Through P.p.

Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.

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.188/2019, Police Station Khanpur, District Kota for the offences under Sections 341 and 354 IPC and Sections 3(1)(R), 3(W-II) and 3-2 (VA) of the SC/ST (Prevention of Atrocities) Act against the order dated 03.12.2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jhalawar whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

The appellant is in judicial custody. Investigation has been completed and charge-sheet has been filed. Trial of the case is likely to consume time.

Thus, 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 03.12.2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jhalawar is set aside. It is ordered that the accused-appellant, Ramkaran @ Karaniya @ Karan arrested in connection with F.I.R. No.188/2019, Police Station Khanpur, District Kota shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- 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.