SHRAWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel representing the appellant and learned Public Prosecutor. Perused the material available on record. This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved by the order dtd. 20/10/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Jalore in Cr. Misc. Case No.230/2023 (Sessions Case No.34/2020) rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.202/2018, Police Station Ahore, District Jalore, for the offences under Sec. 143, 341, 323 IPC and Ss. 3(1)(r)(s) and 3(2) (va) of the SC/ST Act.

(2.) Though the appellant jumped bail way back on 23/11/2022 while facing trial. However, on issuance of warrant of arrest, he was arrested by the police on 18/10/2023 and sent to judicial custody. Learned counsel for the appellant submitted that the appellant could not appear before the learned trial court for marking his attendance for the reason that he could not inform his counsel that he went out of station for earning his livelihood.

(3.) In this background and having regard to the facts and circumstances available on record, this Court is of the opinion that the appellant deserves to be granted one more opportunity to face trial while being on bail. Consequently, the appeal is allowed. The order dtd. 20/10/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Jalore is set aside. It is ordered that the accused-appellant Shrawan Singh S/o Sh. Shambhu Singh arrested in connection with FIR No.202/2018, Police Station Ahore, District Jalore shall be released on bail during pendency of the trial; provided he furnishes personal bond of Rs.50,000.00 and two surety bonds of Rs.25,000.00 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.