DURGA @ DURGA KULDEEP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellant has preferred this appeal for grant of anticipatory bail, as she apprehends her arrest in connection with Crime No.06/2020, registered at Police Station: Scheduled Caste Welfare (SC/ST Police Station) Baikunthpur, District- Koria (C.G.) for offence punishable under Sections 294, 506, 323, 452 read with 34, of the Indian Penal Code and Section 3 (1) (r) (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Appellant is working with a cloth shop by the name of City Life Collection. As per the applicant's version, the complainant purchased some clothes/garments from her and in connection with said transaction, a dispute occurred whereafter the complainant lodged a report on 24-1-2020 which was inquired and closed vide Annexure A-7. Now, the present complaint has been lodged on 02-03-2020 alleging that in the midnight of 01-03-2020, applicant alongwith three of her friends committed house trespass, abused filthily in the name of complainant's caste, criminally intimidated and assaulted her by saying as to why she has lodged the earlier complaint.