PREM GIRI Vs THE STATE OF RAJASTHAN
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: Crl.A. No.-000662-000662 / 2018
Diary number: 5302 / 2018
Advocates: PRATIBHA JAIN Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 662 OF 2018 (Arising out of S.L.P.(Crl.)No.1410 of 2018)
Prem Giri ….Appellant(s)
VERSUS
State of Rajasthan ….Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. Leave granted.
2. This appeal is filed against the order dated
05.02.2018 passed by the High Court of Judicature
for Rajasthan at Jodhpur in S.B. Criminal Misc.
Bail No. 9471 of 2017 whereby the Single Judge of
the High Court dismissed the application for
anticipatory bail filed by the appellant herein.
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3. Facts of the case lie in a narrow compass.
They, however, need to be mentioned infra to
appreciate the short issue involved in the case.
4. The appellant apprehending his arrest in
connection with commission of the offences
punishable under Sections 143, 341, 323, 308 332
and 353 of the Indian Penal Code, 1860 (hereinafter
referred to as “IPC”) pursuant to FIR No. 332/2017
registered at Police Station Jaitaran, District Pali
filed an application for grant of anticipatory bail
under Section 438 of the Code of Criminal
Procedure, 1973 (hereinafter referred to as “the
Code”) before the High Court of judicature for
Rajasthan at Jodhpur being S.B. Criminal Misc.
Bail No. 9471/2017.
5. The Single Judge by order dated 22.11.2017
dismissed the application. The appellant, felt
aggrieved by the order of dismissal, filed S.L.P.(Crl.)
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No. 9672 of 2017 in this Court, which on being
granted leave was registered as Criminal Appeal No.
2188/2017.
6. This Court, by order dated 14.12.2017
(Annexure-P-5) allowed the appeal, set aside the
order dated 22.11.2017 passed by the Single Judge
of the High Court and remanded the case to the
High Court with a request to decide the appellant's
bail application afresh on merits.
7. This Court remanded the case to the High
Court because it was noticed that the High Court
while dismissing the application had not assigned
any reason in support of the dismissal.
8. On remand, the High Court, by impugned
order dated 05.02.2018 in S.B.Crl. Misc. Bail No.
9471/2017, without setting out the facts and
assigning any reasons, again dismissed the
appellant's bail application, which has given rise to
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filing of this appeal by way of special leave in this
Court by the appellant.
9. Heard Mr. Sushil Kumar Jain, learned senior
counsel for the appellant and Mr. Anish Kumar
Gupta, learned counsel for the respondent-State.
10. Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are inclined to allow the appeal and while setting
aside of the impugned order remand the case to the
High Court for deciding the bail application afresh
on merits and in accordance with law.
11. The impugned order reads as under:
“Heard learned counsel for the accused petitioner, learned Public Prosecutor so also learned counsel for the complainant.
After perusing the order impugned and considering the facts and circumstances of the case, I am not inclined to grant anticipatory bail to the accused petitioner, hence, the instant application for anticipatory bail is hereby dismissed.”
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12. It seems that while passing the impugned
order, the order dated 14.12.2017 passed by this
Court on the earlier occasion in this very case was
not brought to the notice of the High Court.
13. In our view, the order impugned also suffers
with the same error on which this Court, by order
dated 14.12.2017, had set aside the earlier order of
the High Court. In other words, this Court set aside
the earlier order of the High Court because it did
not contain any reasoning. The impugned order
suffers from the same error.
14. We, therefore, allow the appeal, set aside the
impugned order dated 05.02.2018 and remand the
case to the High Court with a request to decide the
bail application filed by the appellant under Section
438 of the Code afresh on merits in accordance with
law.
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15. Needless to observe, the High Court will take
into consideration our earlier order dated
14.12.2017 while passing the order on the
application.
………...................................J. [R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; May 02, 2018
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