Gudu Kumar @ Ranjeet Kumar vs State Of Bihar

Heard learned counsel for the parties.

This is an appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to

as the “SC/ST Actâ€) against the refusal of prayer for regular bail vide order dated 05.02.2021 passed by the learned 1st Additional Sessions

Judge-cum-Special Judge, SC/ST (POA) Act, Saran at Chapra in connection with Sonpur P.S. Case No. 806 of 2020 registered under Sections 147,

148, 149, 341, 323, 324, 307, 337, 338, 379, 504, 506 of the Indian Penal Code, Section 27 of the Arms Act as well as Sections 3(i)(v)(s) of the SC/ST

Act.

Considering the fact that specific overt act is alleged against other co-accused persons and investigation of the case is already complete, let the

appellant, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount

each to the satisfaction of learned Court below where the case is pending in connection with the aforesaid case, subject to the following conditions:-

(a) The appellant shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of

the appellant.

(b) Both the bailors shall be resident of the territorial jurisdiction of the learned court below.

(c) The appellant shall not leave the country without permission of the learned trial court.

Accordingly, the impugned order is set aside and this appeal stands allowed.