SYED JAMEEL AHMED Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent-police to release the petitioner/ accused on bail in the event of his arrest for the offences punishable under Section 506 of IPC and Section 3(1)(x) of the Scheduled Caste/ Scheduled Tribe (Prevention of Atrocities) Act, registered in respondent police station Crime No.272/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint and other materials records produced in the case.