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Judgment
The instant criminal appeal has been filed under Section 14-A of the SC/ST
(POA) amended Act, 2015 which came into effect on 01.01.2016.
The present appeal has been filed on behalf of the appellant being aggrieved and dissatisfied with the order dated 16.01.2017 passed in B.P No. 56 of 2017 by Sri Girish Chandra Sinha, the learned Addl. Sessions Judge-1, Palamau at Daltonganj whereby and whereunder the appellant's bail petition was rejected in connection with Hussainabad P.S. Case No. 196 of 2015, corresponding to G.R. No. 2459 of 2015 for the offence under sections 384, 379, 323, 34 I.P.C and under section 3 (1) SC/ST (POA) Act pending in the Court of learned S.D.J.M, Palamau at Daltonganj.
Learned counsel for the appellant has submitted that the appellant has been falsely implicated in this case. The appellant has no criminal antecedent. It is further submitted that the appellant is in jail custody since 30.12.2016 and co-accused of this case namely, Buchun Singh @ Sanjay Singh and Raju Singh have already been granted bail by this Court in B.A. No. 5977 of 2016.
Learned A.P.P opposed the prayer for bail.
In the facts and circumstances of the case the above named appellant is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the court of learned S.D.J.M, Palamau at Daltonganj in connection with Hussainabad P.S. Case No. 196 of 2015, corresponding to G.R. No. 2459 of 2015, subject to the condition that one of the bailors must be father of the appellant.
The criminal appeal stands allowed and disposed of.