AI Structured Summary
Not yet generated for this judgment
Judgment
The appellants have preferred this appeal aggrieved by order dated 09.07.2020 passed by Special Judge, SC/ST (Prevention of Atrocities) Cases, Alwar (Raj.) whereby bail application filed by the appellants was rejected.
F.I.R. No.0075/2020 was registered at Police Station Narayanpur District Alwar for offence under Sections 323, 341, 354, 379, 504 I.P.C. and Sections 3(1)(DA), 3(1)(DHA) & 3(1)(VA) of SC/ST (Prevention of Atrocities) Cases, Alwar (Raj.).
It is contended by the counsel for the appellants that appellants are tenants. Dispute took place between landlord and tenants.
Learned Public Prosecutor and counsel for the complainant have opposed the appeal.
I have considered the contentions.
Considering the contentions put-forth by the counsel for the appellants, I deem it proper to allow the appeal.
The order dated 09.07.2020 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. 1,00,000/- (Rupees One Lakh only) and two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.