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Judgment
Defect pointed out by the Registry is waived.
Appellant has preferred this appeal aggrieved by order dated 20.06.2020 passed by Special Judge, SC/ST (Prevention of Atrocities) Act cases,
Alwar, District Alwar, whereby bail application under Section 439 Cr.P.C. filed by the appellant was rejected.
F.I.R. No.220/2020 was registered at Police Station Rajgar, Alwar for offence under Sections 382 of I.P.C. and Section 3 (i) (r)(s)-3(ii)(va) of
SC/ST Act.
It is contended by the counsel for the appellant that parties have amicably settled their dispute which fact is mentioned in the impugned order
Learned Public Prosecutor has opposed the appeal.
I have considered the contentions.
Considering the contentions put-forth by the counsel for the appellant, I deem it proper to allow the appeal.
The order dated 20.06.2020 passed by Special Judge, SC/ST (Prevention of Atrocities) Act cases, Alwar is set aside and the appeal is allowed and
the appellant is directed to be released on bail provided he furnishes a personal bond of Rs.1,00,000/- (Rupees One lac only) and two sureties in the
sum of Rs.50,000/- (Rupees Fifty thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court and
any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.