LAKHAN LAL Vs. STATE OF C.G.

JUDGEMENT

(1.) THE applicant has moved this application under Section 438 of the Cr.P.C. for grant of anticipatory bail as he is apprehending arrest in connection with Crime No.447/2012, Police Station Kasdol, District - Baloda Bazar-Bhatapara (C.G.) for alleged commission of offence under Sections 294, 323, 506-B/34 of I.P.C. and 3(1)(10) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) AAJU Ram Satnami lodged written complaint on 20/09/2012 alleging use of abusive language, criminally intimidation, causing simple hurt and calling him by his caste name by the applicant.

(3.) THE F.I.R. was readover by learned State counsel. Though, it is stated that the complainant was abused by using his caste name, however, it has not been stated that on hearing abuses the complainant felt humiliated in a public place.