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Judgment
Heard learned counsel for the appellants and learned Public
Prosecutor. Perused the material available on record.
This appeal has been preferred on behalf of the appellants
under Section 14A of the SC/ST (Prevention of Atrocities) Act
being aggrieved of the order dated 18.5.2017 passed by learned
Special Judge, SC/ST (Prevention of Atrocities) Cases, Jalore, in
Cr.Misc. Case No.246/2017 rejecting the bail application preferred
on behalf of the appellants who are in custody in connection with
F.I.R. No.69/2017, registered at Police Station Kotwali Jalore for
the offences under Sections 143, 452 & 323 IPC and Sections 3(1) (r)(s), 2(va) of the SC/ST (Prevention of Atrocities) Act.
Having regard to the facts and circumstances available on
record but without expressing any opinion on the merits of the
case, this Court is of the opinion that the appellants are entitled to
be released on bail.
Consequently, the appeal is allowed. The order dated
18.5.2017 is set aside. It is ordered that the accused-appellants
(1) Jitendra Singh, (2) Ranjeet Singh and (3) Ummaid Singh
arrested in connection with F.I.R. No.69/2017, registered at Police
Station Kotwali Jalore shall be released on bail during pendency of
the trial; 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.