VIKRANT Vs. STATE ( GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.150/2018 under Sections 448/380/323/509/506/34 IPC read with Section 3(1)(g)(r)(s)(w)(z)/3(2)(va) of SC & ST (POA) Act, Police Station Moti Nagar. The petitioner has been in custody since 05.06.2018.

(2.) The allegations in the FIR are that the petitioner had permitted the accused, who were friends of her son and helped her in running of a shop, to occupy her residential premises. Subsequently, it is alleged that when she asked them to vacate, they misbehaved with her and one of the co-accused used abusive language.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and there are no allegations against the petitioner made out under the provisions of the SC & ST (POA) Act. He submits that in the FIR there is no contention that the petitioner ever abused the complainant or used the language, which is punishable under the Act.