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Judgment
Heard learned counsel for the appellants and learned Public
Prosecutor. Perused the material available on record.
This appeal has been preferred on behalf of the appellants
under Section 14A of the SC/ST (Prevention of Atrocities) Act
being aggrieved of the order dated 6.5.2017 passed by learned
Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur, in
Cr.Misc. Case No.179/2017 rejecting the bail application preferred
on behalf of the appellants who are in custody in connection with
F.I.R. No.93/2017, registered at Police Station Gogunda (Udaipur)
for the offences under Sections 341, 323 & 504 / 34 IPC and
Section 3(1)(D)(Da)(Dhh)(Pa)(Ya)(Ka)(Kha) of the SC/ST
(Prevention of Atrocities) Act.
Having regard to the facts and circumstances available on
record but without expressing any opinion on the merits of the
case, this Court is of the opinion that the appellants are entitled to
be released on bail.
Consequently, the appeal is allowed. The order dated
6.5.2017 is set aside. It is ordered that the accused-appellants
(1)Narpat Singh and (2) Chatar Singh arrested in connection with
F.I.R. No.93/2017, registered at Police Station Gogunda (Udaipur)
shall be released on bail during pendency of the trial; provided
each of them furnishes a personal bond of Rs.50,000/- and two
surety bonds 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.