GOPAL KRISHAN VYAS, J. - (1.) An application No. 251/2018 has been filed in DB Civil Misc. Application No. 99/2016 and in DBCWP No. 8298/2015 by the State of Rajasthan with the prayer that in Case no. 116/2016 (NCV No. 129/2016) (Old No. 152/2016) (State of Rajasthan v. Asha Ram) pending before the court of learned Special Judge, SC/ST (Prevention of Atrocities), Jodhpur, the arguments have already been concluded and the learned trial court has fixed the date for pronouncement of judgment on 25.4.2018, but due to large number of followers of accused Asha Ram,the law and order situation in the court premises will be effected seriously, therefore, prayed that the proceedings of pronouncement of the judgment in aforesaid case may be ordered to be conducted in the Central Jail, Jodhpur looking to the anticipated assembly of large number of supporters and their counsels be instructed to issue directions, as done in the past, in print and electronic media of State as well as National Level to prohibit their supporters/followers not to come at Jodhpur on the date of pronouncement of judgment. It is also prayed that appropriate orders may be passed for the purpose of pronouncement of judgment in the premises of Central Jail, Jodhpur by the learned trial court on 25.4.2018 in the interest of safety and security of public at large and accused Asha Ram himself and to keep the sanctity intact of the earlier directions of the Hon'ble Court.
(2.) The learned AAG further submits that the trial in the case of State of Rajasthan v. Asha Ram and others has been concluded in the court of learned Special Judge, SC/ST (Prevention of Atrocities), Jodhpur and as per the intelligence report on the date of pronouncement of judgment on 25.4.2018 thousands of supporters/followers are likely to gather in the court premises of Jodhpur from different parts of the country. The past instances during trial loudly speaks that such supporters are huge in number and there is serious apprehension that the daily activities of citizen and public peace of the city will be disturbed, the supporters large in number may indulge in violence and can create serious law and order problem in the city of Jodhpur, which may cause immense loss of property and human lives.
(3.) Learned AAG invited our attention towards the orders passed by this Court on 14.9.2015, 1.5.2017 and 4.8.2017 in support of prayer and submits that the learned trial court may be directed to pronounce the judgment in the Central Jail, Jodhpur itself to save the innocent citizen and to protect property and peace of the city.;