Khalid vs State, Through Pp

The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.378/2019, Police Station Kotwali, District Churu for the offences under Sections 341, 323, 143 of I.P.C. and Section 3(1)(R)(S), 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dated 24.01.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Churu, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

Heard and perused the material available on record.

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 appellant deserves to be enlarged on bail.

Consequently, the instant appeal is allowed. The impugned order dated 24.01.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Churu is set aside. It is ordered that the accused-appellant Khalid S/o Wazid Khan arrested in connection with F.I.R. No.378/2019, Police Station Kotwali, District Churu shall be released on bail; provided he 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.