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Judgment
12 paragraphs · 228 wordsThe appellants have preferred this appeal aggrieved by order dated 22.02.2018 passed by Special Judge, SC/ST(Prevention of Atrocities) Cases,
Alwar, whereby bail application filed by the appellants under Section 439 Cr.P.C. was rejected.
F.I.R. No.73/2017 was registered at Police Station Thanagazi, District Alwar for offence under Sections 323, 341, 143, 354, 452, 308, 427 IPC and
Sections 3(1)(S)(W)(II) of SC/ST (Prevention of Atrocities) Act.
It is contended by the Counsel for the appellants that appeals of the similarly situated co-accused have been allowed by this Court and case of the
present appellants is similar to that of other co-accused.
Learned Public Prosecutor as well as learned counsel for the complainant have opposed the appeal.
Considering the contentions put-forth by the Counsel for the appellants, I deem it proper to allow the appeal.
The order dated 22.02.2018 is set aside and the appeal is allowed and the appellants are directed to be released on bail provided each of them
furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum 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 and any court to which the matter is transferred,
on all dates of hearing and as and when called upon to do so.