Megha Ram S/o Shri Bhupa Ram Bhat vs The State of Rajasthan

Accused-appellants have laid this appeal under Section

14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention

of Atrocities) Act, 1989 (for short, ''Act of 1989'') to assail

impugned order dated 07.09.2017 passed by Special Judge,

Scheduled Castes/ Scheduled Tribes (Prevention of Atrocities),

Jalore (for short, ''learned trial Court'') rejecting their bail

application under Section 439 Cr.P.C. in respect of FIR

No.250/2017 of Police Station Sanchore, District Jalore for

offences under Sections 143, 341 and 323 / 34 IPC and Sections

3(1)(r)(s) & 3(2)(va) of the Act of 1989.

Heard learned counsel for the appellants, learned Public

Prosecutor, perused the impugned order and other materials

available on record.

Upon perusal of the impugned order in conjunction with the

materials available on record in the backdrop of alleged criminal

delinquency of the appellants, in my opinion, the impugned order

cannot be sustained.

Accordingly, the instant appeal is allowed, the impugned

order passed by learned trial Court is set at naught and it is

ordered that accused-appellants, (1) Megha Ram S/o Shri Bhupa

Ram Bhat, and (2) Thana Ram S/o Shri Popat Ram Bhat, arrested

in connection with F.I.R. No.250/2017 Police Station Sanchore,

District Jalore, may be released on bail; provided each of them

furnishes a personal bond of Rs.50,000/- with two surety bonds of

Rs.25,000/- each to the satisfaction of 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.