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Judgment
Inderjeet Singh, J
The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR
No.129/2021 registered at Police Station Shajahanpur, Police District Bhiwadi, Alwar for the offence under Sections 354-D, 506 of IPC (In FIR) and
under Sections 354-D, 506 of IPC and Sections 3(1)(w), 2(va) of SC/ST Act, 1989 (In Order).
Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that allegation against the
appellant is that he tried to outrage the modesty of the victim. Counsel further submits that the appellant is behind the bars since 18.05.2021.
Learned Public Prosecutor assisted by counsel for the complainant has opposed the appeal.
Considering the material on record and also considering the period of custody and taking into account the facts and circumstances of the present
case 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 appellant on bail.
The order dated 24.05.2021 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Alwar is quashed and set-aside and this
appeal is accordingly allowed. Appellant 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.