UMESH Vs. THE STATE

JUDGEMENT

(1.) The Petitioner is seeking anticipatory bail in case arising out of FIR No. 58/2014 registered at Police Station Baba Haridas Nagar under Sections 147/149/323/354/506/34 IPC & Section 3(10), 3(11) SC/ST Act.

(2.) Notice of the anticipatory bail application was given to the State. The State has taken the plea that since allegations for committing the offence punishable under Sections 3(1)(x) of SC/ST Act have also been made against the Petitioner, he cannot be enlarged on anticipatory bail.

(3.) State was directed to file the status report and in the meantime, protection was granted to the Petitioner by directing that no coercive action be taken against the Petitioner subject to his joining the investigation as and when directed by the Investigating Officer.