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Judgment
Heard learned counsel for the appellants and learned Public
Prosecutor. Perused the material available on record.
The instant appeal has been filed under Section 14A(2)
SC/ST (PA) Act on behalf of the appellants, who are in custody in
connection with F.I.R. No.27/2017, Police Station Paldi-M, Dist.
Sirohi for the offences under Sections 341, 323, 325 / 34 IPC and
Section 3(1)(r)(s) and 3(2) & (va) of the SC/ST (PA) Act against
the order dated 28.3.2017 passed by the Special Judge, SC/ST
(PA) Act Cases, Sirohi whereby, the bail application preferred
under Section 439 Cr.P.C. on behalf of the appellants was rejected.
Having regard to the entirety of facts and circumstances as
available on record and upon a consideration of the arguments
advanced at the bar, 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 28.3.2017 passed by the Special Judge, SC/ST (PA)
Act Cases, Sirohi is set aside. It is ordered that the accused-
appellants, Haneef Khan @ Hippu and Gopal arrested in
connection with F.I.R. No.27/2017, Police Station Paldi-M Dist.
Sirohi shall be released on bail; provided each of them furnishes a
personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/-
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.