Bhawani Singh And Ors vs State

The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in

connection with F.I.R. No. 16/2020 Police Station Panchu District Bikaner for the offences under Sections 341, 342,323,143 I.P.C. and Section 3(1)

(D)(E)(R)(S) of the SC/ST (Prevention of Atrocities) Act against the order dated 10.02.2020 passed by the Special Judge, SC/ST (Prevention of

Atrocities) Cases, Bikaner, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.

Heard. Perused the material available on record.

Learned Public Prosecutor opposes the appeal.

Thus, having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced, this Court

is of the opinion that the appellants deserve to be enlarged on bail.

Consequently, the instant appeal is allowed. The impugned order dated 10.02.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities)

Cases, Bikaner is set aside. It is ordered that the accused-appellants (1) Bhawani Singh S/o Shiv Singh (2) Chailu Singh S/o Padam Singh arrested in

connection with F.I.R. No. 16/2020 Police Station Panchu District Bikaner shall be released on bail; provided each of them furnishes a personal bond

of Rs. 50,000/- (Rupees: Fifty Thousand Only) and two sureties of Rs. 25,000/- (Rupees: Twenty Five Thousand Only) 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.