Anant Bijay Singh, J. - (1.) The appellants have preferred this appeal under section 14A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act being aggrieved and dissatisfied by the order dated 27.07.2017 passed by A.D.J.-I, Deoghar in A.B.P. No. 497/2017, whereby the bail petition of the appellants was rejected.
(2.) Considering the fact and circumstances of the case, this appeal is allowed and the impugned order dated 27.07.2017 passed by A.D.J.-I, Deoghar in A.B.P. No. 1525/2017, is hereby set aside, so far appellant nos. 1 and 3 namely,Mahendra Mandal @ Mahendra Prasad Mandal and Lakhan Mandal respectively are concerned. The above named appellant nos. 1 and 3 namely, Mahendra Mandal @ Mahendra Prasad Mandal and Lakhan Mandal are directed to surrender in the Court below on or before 12.02.2018 and in the event of their arrest or surrender, the Court below shall enlarge the appellant nos. 1 and 3 namely, Mahendra Mandal @ Mahendra Prasad Mandal and Lakhan Mandal, on bail, on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of A.D.J.-I, Deoghar in connection with Kunda P.S Case no. 02/2017, arising out of SC/ST case no. 45/2017, subject to the conditions as laid down under Section 438(2) of the Cr. P.C, subject to the further condition that on the date of surrender, appellant nos. 1 and 3 namely, Mahendra Mandal @ Mahendra Prasad Mandal and Lakhan Mandal shall deposit Rs. 10,000/- each in the court below.
(3.) Thereafter, the court below shall issue notice to respondent no.2- Sanjay Das and on his appearance and on proper verification shall release the aforesaid amount in his favour.;