DINESH KUMAR SAHU Vs. STATE OF C G

JUDGEMENT

(1.) THIS application has been filed for anticipatory bail as the applicants are apprehending their arrest in connection with Crime No. 16/2008 registered at police station AJK, Raigarh for the offences punishable under sections 452, 294, 506/34 of the Indian Penal Code and section 3(1)(10) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short the Act).

(2.) CASE of the prosecution in brief is that complainant lodged a report against the applicants to the effect that they intentionally abused him and used insulting language on the ground of his caste.

(3.) ON the other hand counsel for the respondent/State opposes the application for anticipatory bail and submits that the complaint prima facie shows that the applicants have insulted the complainant who is a member of Scheduled Caste and used the words "Gandwa Madarchod" and therefore, they are not entitled for anticipatory bail.