Vikram Singh vs State

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 5.8.2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Pali (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.510/2019 whereby the trial court has dismissed the bail application filed on behalf of the appellant.

The appellant has been arrested in FIR No.37/2017 of P.S. Desuri, District Pali, for the offences punishable under Sections 447, 427 I.P.C. and Section 3(1)(G)(R)of SC/ST (Prevention of Atrocities) Act.

Learned counsel for the appellant has submitted that due to unavoidable circumstance, the appellant could not appear before the trial court and he assures that in future, the appellant would attend all the hearings before the trial court.

Learned Public Prosecutor has opposed the prayer made on behalf of the appellant in this criminal appeal.

Heard learned counsel for the appellant 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 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 5.8.2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Pali in Criminal Misc. Case No.510/2019 is set aside. It is directed that appellant - Vikram Singh S/o Jor Singh shall be released on bail in connection with FIR No.37/2017 of P.S. Desuri, District Pali provided he executes a personal bond in a sum of Rs.2,00,000/-with two sound and solvent sureties of Rs.1,50,000/- 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.