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Judgment
The present criminal appeal under Section 14 (A) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.124/2020
registered at Police Station Soap District Tonk for the offence under Sections 143, 427, 447, 323, 341, 379 of IPC and 3(1)(s)(o), 3(1)(f), 3 (1) (r) and
3 (2) (va) of SC/ST Act (in FIR) and under Section 147, 341, 323, 447, 352, 307, 149 IPC and under Section 3(1) (r) (s) (f) (g), 3 (2) (va) of SC/ST
(Atrocities) Act (in order).
Counsel for the appellants submits that the appellants have been falsely implicated in this matter. Counsel further submits that none of the injuries
sustained by the injured is dangerous to life.
Counsel further submits that it is a case of version and cross- version. Counsel further submits that the appellants are in custody since 22.12.2020.
Learned Public Prosecutor has opposed the appeal.
Considering the material on record and taking into account the facts and circumstances of the present case and the fact that the appellants are
women and also considering the period of custody and without expressing any opinion on the merits of the case, it would be just and expedient to order
the release of the appellants on bail.
The order dated 22.12.2020 passed by the learned Special Judge, SC/St (Prevention of Atrocities) Cases, Tonk is quashed and set-aside and this
appeal is accordingly allowed. Appellants be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this
order to the concerned trial Court through e-mail/fax, for necessary compliance.