SUFAL DAS MANIKPURI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellant has preferred this appeal under Sec. 14- A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 (in short "the S.C./S.T. Act "), for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.179/2022 registered at Police Station Kotwali District Korba (CG) for the offence punishable under Ss. 294, 323, 342, 506, 354 (d) of the IPC and Sec. 3(2)(v d ) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The case of the prosecution is that the complainant has lodged an FIR on 25/2/2022 at 22:50 hours at P.S. Korba, alleging that on the said date, there was a public meeting going on, in which, all the Mitanins of Ward No.8 and the Ward Councilors were present. At that time, the present appellant, who is the Ward Councilor of Ward No.8, used filthy language against the Mitanins, particularly misbehaving with the complainant, who was one of the Mitanins present there. Thereafter, the complainant along with her husband went to the house of the appellant and there, the complainant and her husband were beaten by the appellant by bolting the door and they were also threatened. Hence, an offence under Ss. 294, 323, 342 and 506 of the IPC was registered. After recording the statement of the complainant under Sec. 164 of Cr.P.C., offences under Sec. 354-A of the IPC and under Sec. 3(2) (va) of the S.C./S.T. Act have also been registered.