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Judgment
The present appeal has been filed under Section 14-A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
Heard learned senior counsel for the appellants, learned counsel for the State and learned counsel for the victim.
Although Section 18 of the SC/ST (PoA) Act bars the grant of anticipatory bail, such bar would not apply in case where no prima facie offence under the Act is made out.
The present appeal has been filed against the impugned order dated 06.04.2026 in A.B.P. No.367 of 2026 passed by the learned Additional Judicial Commissioner-II-cum-Special Judge, SC/ST Act, Ranchi in connection with Lalpur P.S. Case No.325 of 2025, registered for the offence under Sections 324(4), 351(2), 352, 191(3) & 191(2) of the B.N.S., 2023 and under Section 3(i)(r)(s) of the SC/ST (PoA) Act by which the prayer for grant of anticipatory bail of the appellants has been rejected. The case is presently pending in the court of the learned Additional Judicial Commissioner-II, Ranchi.
It has been submitted by the learned senior counsel for the appellants that the appellants have no concern with regard to the land in question whose description is follows: -
“Land appertaining to village-Lalpur, Khata No. 52, Plot No. 202, total rakba of 1.34 acres.”
It has further been submitted that they will not enter the land and will not disturb the possession of the victim in any manner whatsoever as because they have no concern with the said land. On the above basis, the prayer for bail has been made.
On the other hand, learned counsel for the State and learned counsel for respondent No.2 have opposed the prayer for bail and submitted that they are in possession of the said land.
Considering the above facts, the appellants, above named, are directed to surrender in the trial court within four weeks from the date of receipt/ production of the copy of this order and in the event of their arrest or surrender, they shall be enlarged on bail, on their furnishing bail bond of Rs.10,000/- (Ten Thousand) each with two sureties of the like amount each, to the satisfaction of learned Additional Judicial Commissioner-II, Ranchi in connection with Lalpur P.S. Case No.325 of 2025 on the conditions as laid down under Section 482 B.N.S.S., 2023. Further, the appellants will submit self-attested photocopy of their Aadhaar Card and also submit their mobile number before the learned trial court which they will always keep active and will not change it during pendency of this case without prior permission of the court.
In the result, the instant appeal stands allowed and accordingly, disposed of.
Pending interlocutory application being I.A. No.415 of 2026 also stands disposed of.