Sohan Lal vs State And Ors

Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona

virus (COVID-19).

The matter comes up on an application for early hearing of the matter.

For the reasons mentioned in the application, the same is allowed. With the consent of the parties, the matter is heard finally today itself.

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. 253/2020 Police Station Lalgarh Jattan, District Sriganganagar for the offences under Sections 307, 323, 324, 325, 341, 34

IPC and Section 3(1)(r)(s) 3(2)(VA) SC/ST (Prevention of Atrocities) Act against the order dated 24.02.2021 passed by the Special Judge, SC/ST

(Prevention of Atrocities) Cases, Sriganganagar 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. Learned counsel for the appellant submits that the incident occurred at the spur of the moment on a

trivial issue. The parties have entered into a compromise.

The fact of compromise is not disputed by the counsel for the complainant.

Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced as also the

present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court is of the opinion that the appeal of the

appellant deserves to be allowed.

Consequently, the instant appeal is allowed. The impugned order dated 24.02.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities)

Cases, Sriganganagar is set aside. It is ordered that the accused-appellant Sohan Lal S/o Shri Jeet Singh arrested in connection with F.I.R. No.

253/2020 Police Station Lalgarh Jattan, District Sriganganagar 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.