YUDHVEER SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS is an application under section 438 Cr. P.C. for grant of anticipatory bail filed by the applicant.

(2.) THE applicant is an accused in Crime No. 15/2002 registered in Simga Police station for the offences punishable under sections 341, 447, 384 I.P.C. and Section 3(1)(iv) and 3(1)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short the 'Act').

(3.) THE case of the prosecution is that on 22.12.2001 the applicant wrongfully restrained complainant Ramesh from entering into an agricultural land which he claimed as belonging to him and thus he had committed the aforesaid offence. Learned counsel for the respondent submitted that this application filed by the applicant is not maintainable in view of the bar contained in Section 18 of the Act.