AI Structured Summary
Not yet generated for this judgment
Judgment
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 (PA) Act on behalf of the appellant, who is in custody in
connection with F.I.R. No.98/2016, Police Station Goverdhan Vilas,
Udaipur for the offences under Sections 307, 341, 323 / 34 IPC and
Section 3(2)(v) of the SC/ST (PA) Act against the order dated
21.2.2017 passed by the Special Judge, SC/ST (PA) Cases,
Udaipur whereby, the bail application preferred under Section 439
Cr.P.C. on behalf of the appellant was rejected.
The second bail application preferred on behalf of the
appellant was dismissed by this Court on 5.9.2016 giving him
liberty to file a fresh one after examination of the injured Madan
Lal in the trial Court. Now the witness has been examined by the
trial Court. Thereafter an application for bail was moved on behalf
of the appellant which was rejected vide order dated 21.2.2017.
Hence, the instant appeal.
Learned counsel for the appellant contends that the specific
allegation of the injured in his sworn testimony regarding the
injuries caused to him has been attributed to Govind and
Shubham against whom the prosecution did not file a charge-
sheet. He contends that till date the trial Court has not taken any
action against the left out accused.
Learned PP opposes the prayer for grant of bail made on
behalf of the appellant.
Having regard to the entirety of facts and circumstances as
available on record and upon a consideration of the arguments
advanced at the bar but without expressing any opinion on the
merits of the case, I am inclined to grant bail to the appellant.
Consequently, the instant appeal is allowed. The impugned
order dated 21.2.2017 passed by the Special Judge, SC/ST (PA)
Cases, Udaipur is set aside. It is ordered that the accused-
appellant, Vikram Singh arrested in connection with F.I.R.
No.98/2016, Police Station Goverdhan Vilas, Udaipur 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.