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Judgment
13 paragraphs · 224 wordsB. K. Shrivastava, J
None present for the complainant though served on 26.01.2021. It is submitted by the State that respondent No.2 has been served on 26.02.2021.
Heard on appeal filed under Section 14 (A) of SC/ST (Prevention of Atrocities) Act filed on 10.02.2021 on behalf of Satyendra Thakre, aged about 26
years, who was arrested on 11.07.2020 in connection with the Crime No. 123/2020 registered at Police Station, Ari, District Seoni for the offences
punishable under Sections 306/34 of IPC and Section 3 (2)(V) of SC/ST (Prevention of Atrocities) Act.
It appears from the record that on 03.02.2021, the bail was granted to co-accused Devendra allias Chhotu Thakre in Criminal Appeal No. 6425/2020.
This fact is not disputed by the State that the case of present appellant is similar to the aforesaid accused Devendra allias Chhotu.
Therefore, upon the ground of parity, appeal is is allowed. Impugned order is set aside and it is directed that appellant Satyendra Thakre be released
on bail upon his furnishing a bail bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) and a personal bond of the same amount to the
satisfaction of the trial Court.
At the time of releasing from custody, all the instructions issued by the government related to Covid-19 shall also be followed by the concerned
authority.
Accordingly, this appeal stands allowed.