JARNAIL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The judgment has been pronounced in the open Court today. The appeal is allowed. The impugned Judgment dtd. 5/9/2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Cases), Bikaner in Sessions Case No.52/2013 (CIS No.1025/2014) is hereby quashed and set aside. The appellant Jarnail Singh is acquitted of all the charges. He is in custody. He shall be released from prison forthwith if not wanted in any other case.

(2.) However, keeping in view the provisions of Sec. 437-A Cr.P.C., the accused appellant is directed to furnish a personal bond in the sum of Rs.15,000.00 and a surety bond in the like amount before the learned trial court, which shall be effective for a period of six months to the effect that in the event of filing of a Special Leave Petition against the present judgment on receipt of notice thereof, the appellant shall appear before the Supreme Court.