(1.) THIS is an application for anticipatory bail u/s 438 CrPC in connection with Crime No. 2/03 for the offences punishable u/Ss. 294, 506/34 and S. 3(1) (1) SC/ST, (Prevention of atrocities) Act.
(2.) ACCORDING to the impugned order, the applicants had already filed Criminal Case No. 6996/99, u/s 138 of Negotiable Instruments Act, against the complainant Sarita Naik. They had also submitted a written complaint dated 18.3.99 that the complainant was threatening them to involve in a false case under the provisions of Scheduled Castes/Schedule Tribes (Prevention of Atrocities) Act, and because of that, they have been falsely implicated.
(3.) SINCE no prima facie case is made out, bar u/s 18 of the Act will not apply. Therefore, this application is allowed. In the event of the arrest of the applicants, they are directed to be released on bail, on their furnishing a bail bond in the sum of Rs. 2,000 (two thousand) each with one solvent surety each in the like amount to the satisfaction of police officer arresting them subject to the following conditions :