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Judgment
13 paragraphs · 228 wordsThe appellants have preferred these appeals aggrieved by order dated 20.02.2018 passed by Special Judge, SC/ST(Prevention of Atrocities) Cases,
Baran, whereby bail application filed by the appellants under Section 439 Cr.P.C. was rejected.
F.I.R. No.264/2017 was registered at Police Station Chabbra, District Baran for offence under Sections 147, 148, 149, 341, 323, 332, 333, 336, 353,
307 IPC and Section 3(2)(V) of the SC/ST (Prevention of Atrocities) Act.
It is contended by the Counsel for the appellants that appeal of the similarly situated co-accused has been allowed by this Court and Coordinate
Bench of this Court.
Learned Public Prosecutor has opposed the appeals.
Considering the contentions put-forth by the Counsel for the appellants, I deem it proper to allow the appeals.
The order dated 20.02.2018 is set aside and the appeals are allowed and the appellants are directed to be released on bail provided each of them
furnishes a personal bond of Rs. 50,000/-(Rupees Fifty thousand only) and two sureties in the sum 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 and any court to which the matter is transferred, on all
dates of hearing and as and when called upon to do so.
A copy of the order be placed in the connected file.