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Judgment
19 paragraphs · 319 wordsS.B. Criminal Appeal No. 32/2020
Learned counsel for the appellant submits that he does not want to press the present appeal of Tarsem Pandit at this stage with liberty to file after
framing of the charge.
Accordingly, the criminal appeal qua Tarsem Pandit is dismissed as not pressed with liberty as prayed for.
S.B. Criminal Appeal No. 1708/2019
The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in
connection with FIR No. 36/2019, Police Station Pilibanga, District Hanumangarh for the offences under Sections 306 I.P.C. and Section 3(2)(5) of
the SC/ST (Prevention of Atrocities) Act against the order dated 04-12-2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases,
Hanumangarh, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.
Heard. Perused the material available on record.
Learned Public Prosecutor as well as learned counsel for the complainant oppose the appeal.
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 appellants deserve to be enlarged on bail.
Consequently, the instant appeal is allowed. The impugned order dated 04-12-2019 passed by the Special Judge, SC/ST (Prevention of Atrocities)
Cases, Hanumangarh is set aside. It is ordered that the accused-appellants (1) Dilawar Khan S/o Noor Mohammad & (2) Gulam Mohammad @
Babbar S/o Noor Mohammad arrested in connection with F.I.R. No. 36/2019 Police Station Pilibanga District Hanumangarh shall be released on bail;
provided each of them furnishes a personal bond of Rs. 50,000/-(Rupees: Fifty Thousand Only) each 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.