Ratan Singh vs State, Through Pp

The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in

connection with F.I.R. No. 256/2019 Police Station Rishabhdeo District Udaipur for the offences under Sections 370, 344, 420,120-B I.P.C. and

Section 3(1)(12), 3(2) (Va) of the SC/ST (Prevention of Atrocities) Act against the order dated 21.12.2019 passed by the Special Judge, SC/ST

(Prevention of Atrocities) Cases, Udaipur, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

Heard. Perused the material available on record.

It is submitted by learned counsel for the appellant that the appeal of the co-accused Sunil @ Chunaram has been allowed by this Court vide order

dated 13.02.2020. The case of the present appellant is not distinguishable from the co-accused whose appeal has already been allowed by this Court.

Thus, having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced, 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 21.12.2019 passed by the Special Judge, SC/ST (Prevention of Atrocities)

Cases, Udaipur is set aside. It is ordered that the accused-appellant Ratan Singh S/o Khuman Singh arrested in connection with F.I.R. No. 256/2019

Police Station Rishabhdeo District Udaipur shall be released on bail; provided he furnishes a personal bond of Rs. 50,000/- (Rupees: Fifty Thousand

Only) and two sureties of Rs. 25,000/-(Rupees: Twenty Five Thousand Only) 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.