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Judgment
14 paragraphs · 243 wordsHeard learned counsel for the appellant through video conferencing.
The appellant has preferred this appeal aggrieved by order dated 29.01.2020 passed by Special Judge SC/ST Act, Jhalawar (Rajasthan) whereby
bail application filed by the appellant was rejected.
F.I.R. No.80/2019 was registered at Police Station Pagaria District Jhalawar for offence under Sections 341, 323, 307, 34 & 326 I.P.C. and Section
3(2)(V) of SC/ST Act.
It is contended by the counsel for the appellant that appellant is married lady aged 22 years. There are no allegations against her of causing injury.
Learned Public Prosecutor present in person in the Court has opposed the appeal. He contends that information was sent to the complainant. No
one has put in appearance on behalf of the complainant, despite service.
I have considered the contentions.
Considering the contentions put-forth by the counsel for the appellant, I deem it proper to allow the appeal.
The order dated 29.01.2020 is set aside and the appeal is allowed and the appellant is directed to be released on bail provided he furnishes a
personal bond of Rs. 1,00,000/- (Rupees One Lakh only) and two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.