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Judgment
7 paragraphs · 289 wordsFarjand Ali, J
The instant appeal has been filed under Section 14-A of SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.50/2020, Police Station Ladnun, District Nagaur, for the offences under Sections 395, 323 and 120-B of IPC, being aggrieved by the order dated 24.07.2023 whereby the application under Section 439 of the Cr.P.C. has been rejected by the trial Court.
It is submitted by learned counsel for the appellant that he has nothing to do with the alleged offence, therefore, benefit of bail may be granted to the appellant.
Per contra, learned learned Public Prosecutor opposed the bail application.
Heard learned counsel for the appellant and learned Public Prosecutor and perused the material available on record.
The opportunity of hearing was provided to the complainant but he did not turned up. After going through the nature of allegation and the injury allegedly received by the victim and taking into account overall facts and circumstances, 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 24.07.2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta is set aside. It is ordered that the accused-appellant-Mani Ram @ Muniram S/o Shri Purkha Ram arrested in connection with aforesaid FIR, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs. 50,000/- and two sureties 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.