AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 236 wordsLearned Public Prosecutor contends that he has informed the complainant party, despite no one has put in appearance on behalf of the complainant.
Appellant has preferred this appeal aggrieved by order dated 24.06.2020 passed by Special Judge SC/ST Cases, Prevention of Atrocity Court,
District Sikar, whereby, bail application filed by the appellant was rejected.
F.I.R. No.08/2019 was registered at Police Station Losal, District Sikar for offence under Sections 307, 341, 323, 34 of I.P.C. and 3 (2)(V), 3(1)(r)
(S) of SC/ST Act, 1989.
It is contended by counsel for the appellant that similarly situated co-accused has/have been given benefit of bail.
Learned Public Prosecutor has opposed the appeal.
I have considered the contentions.
Considering the contentions put forth by counsel for the appellant, I deem it proper to allow the appeal.
The order dated 24.06.2020 is quashed and set aside and the appeal is, accordingly, allowed and it is directed that accused- appellant shall be
released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of
Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any
Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.