SANDEEP KUMAR HUDDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These appeals have been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act, on behalf of the appellants, who are in custody in connection with FIR No. 427/2022, Police Station Kotwali Sriganganagar, District Sriganganagar for the offences under Ss. 341, 332, 353, 143 of IPC and Sec. 3(1)(R)(S) of SC/ST Act against the order dtd. 20/9/2022 passed by the learned Special Judge, Scheduled Caste / Scheduled Tribe (Prevention of Atrocities) Act Cases, Sriganganagar whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the order rejecting the application for bail filed on behalf of the appellants, cannot be sustained and deserves to be set aside.

(3.) Consequently, both the appeals are allowed. The impugned orders dtd. 20/9/2022 passed by the learned Special Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act Cases, Sriganganagar is set aside. It is ordered that the accused-appellants (1) Sandeep Kumar Hudda S/o Shri Ranveer Singh; and (2) Bablu S/o Patwari Ram, arrested in connection with FIR No. 427/2022, Police Station Kotwali Sriganganagar, District Sriganganagar, shall be released on bail; provided they furnish personal bond of Rs.1,00,000.00 each and two surety bonds of Rs.50,000.00 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.