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Judgment
5 paragraphs · 283 wordsGajendra Singh, J
This Appeal under section 14A(2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated 09.09.2025 in BA No.702/25 by Addl.Special Judge (SC & ST (POA Act), Ratlam, whereby the trial court has rejected the application filed under section 483 of the BNSS, 2023 by the appellant seeking bail in connection with crime no.377/25 registered at police station Alot, district Ratlam for the offence punishable under sections 137(2), 96, 142 of BNS, 2023 & u/s 3(2)(va) of the SC & ST (POA) Act, 1989.
Counsel for the appellant submits that the appellant is innocent and she has been falsely implicated in the offence. The investigation is over and charge sheet has been filed. The conclusion of trial will likely to take long time. The case of the present appellant has parity with the case of Raghunath, who has been extended the benefit of bail vide order dated 10.10.2025. The appellant has no criminal antecedents, hence prayed for release of the appellant on bail.
Counsel for the State opposed the appeal.
Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties and on the ground of parity, without commenting on the merit of the case, the appeal is allowed and the appellant is directed to be released on bail upon her furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for her appearance before that Court, as and when directed, during the pendency of trial and shall also abide by the conditions enumerated under section 480 (3) of the BNSS, 2023.