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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(2) of the SC/ST (Prevention of Atrocities) Act being aggrieved of the order dated 19.5.2017 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur, in Cr.Misc. Case No.131/2017 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with F.I.R. No.121/2016, registered at Police Station Bhojasar, District Jodhpur (Rural) for the offences under Section 306 IPC and Section 3(1)(R)(3)(S)(V) of the SC/ST (Prevention of Atrocities) Act.
The FIR was lodged way back on 8.10.2016 with the allegation that Om Prakash, the son-in-law of the first informant and the deceased Pappu Devi used to work on the appellant's
field. The appellant allegedly abused Om Prakash and threatened him with implication in false cases of theft. On this, Om Prakash left the service of the appellant. The appellant thereafter allegedly approached Pappu Devi and threatened her demanding a sum of Rs.8 lakhs or that she should come to work in her field. Allegedly, upon being perturbed by these threats, Papu Devi committed suicide.
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 19.5.2017 is set aside. It is ordered that the accused-appellant Pappu Kanwar arrested in connection with F.I.R. No.121/2016, registered at Police Station Bhojasar, District Jodhpur (Rural) shall be released on bail during pendency of the trial; provided she 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.