Tikuram vs State And Ors

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

Heard learned counsel for the parties and perused the record of the case.

This criminal appeal under Section 14A(2) 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 12.11.2020 passed by the learned Special

Judge, SC/ST Act Cases, Sri Ganganagar (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.339/2020 whereby the trial court has

dismissed the bail application filed on behalf of the appellant.

The appellant has been arrested in connection with FIR No.129/2020 of Police Station Rajiyasar, District Sri Ganganagar for the offence punishable

under Sections 147, 149, 341, 323, 308, 382 of IPC and Sections 3(1)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocity) Act.

Co-accused Rajesh Kumar Bhambhu (S.B. Criminal Appeal No.729/2020), Jagdish @ Jaggu & Sunil (S.B. Criminal Appeal No.806/2020), Sachin

Gila (S.B. Criminal Appeal No.809/2020), Ranjeet Moondh (S.B. Criminal Appeal No.808/2020), Sunil (S.B. Criminal Misc. Bail Application

No.10124/2020) and Anil Barupal (S.B. Criminal Misc. Bail Application No.13235/2020) have been released on bail by this Court.

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(2) of SC/ST Act.

Accordingly, this criminal appeal filed under Section 14-A(2) of SC/ST Act is allowed and the order dated 12.11.2020 passed by the learned Special

Judge, SC/ST Act Cases, Sri Ganganagar is set aside. It is directed that appellant Tikuram S/o Rameshwar Lal shall be released on bail in connection

with FIR No.129/2020 of Police Station Rajiyasar, District Sri Ganganagar 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.