AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the appellant and learned Public
Prosecutor. Perused the material available on record.
This appeal has been preferred on behalf of the appellant
under Section 14A of the SC/ST (Prevention of Atrocities) Act
being aggrieved of the order dated 26.5.2017 passed by learned
Special Judge, SC/ST (Prevention of Atrocities) Cases, Jalore, in
Cr.Misc. Case No.253/2017 rejecting the bail application preferred
on behalf of the appellant who is in custody in connection with
F.I.R. No.26/2017, registered at Police Station Nosara Jalore for
the offences under Sections 141, 452, 427, 323 and 379 IPC and
Sections 3(1)(r)(s) of the SC/ST (Prevention of Atrocities) Act.
Co-accused Fateh Singh, Prithvi Raj Singh and Bahadur
Singh have been granted bail by this Court. The case of the
present appellant stands on identical footing.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the appellant is entitled to be released on bail.
Consequently, the appeal is allowed. The order dated
26.5.2017 is set aside. It is ordered that the accused-appellant
Ghewaram @ Virwana Ram arrested in connection with F.I.R.
No.26/2017, registered at Police Station Nosara Jalore shall be
released on bail during pendency of the trial; provided he
furnishes a personal bond of Rs.50,000/- and two surety bonds of
Rs.25,000/- 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.