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Judgment
Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.
The instant appeal has been filed under Section 14A(2) SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.353/2016, Police Station Jalore for the offences under Section 506 IPC, and Section 3(1)(u)(w), 3(2)(va)
(ii) of the SC/ST (PA) Act & Section 67 of Information & Technology Act against the order dated 6.3.2017 passed by the learned Special Judge, SC/ST (PA) Cases, Jalore whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.
Investigation has been completed and charge-sheet has been filed against the appellant. Trial is likely to consume time.
Thus, 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 appellant deserves to be enlarged on bail.
Consequently, the instant appeal is allowed. The impugned order dated 6.3.2017 passed by the learned Special Judge, SC/ST
(PA) Cases, Jalore is set aside. It is ordered that the accused-appellant, Kan Singh arrested in connection with F.I.R.
No.353/2016, Police Station Jalore shall be released on bail; 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.