PRADEEP Vs. STATE

JUDGEMENT

(1.) This order shall govern the disposal of the applications filed by the petitioners under Section 439 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") for the grant of regular bail in FIR No.43/2019 dated 23.1.2019, under Sections 323/325/452/427/354/201/341/34 of the Indian Penal Code, 1860 ("IPC") and Section 3(1)(x), (xi), (s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("the SC/ST Act"), registered at Police Station Sector-23, Dwarka, Delhi.

(2.) The State has filed the status report before this Court wherein it is stated that the present case was registered on the complaint of Ms.Kanta wife of Mr. Anil Kumar and Mr. Anil Kumar son of Late Shri Prahlad, both residents of H. No.759, near Community Centre, village Bharthal, Dwarka, New Delhi, under Section 156(3) of the Cr.P.C. on the directions of the Additional Sessions Judge, Dwarka Courts, in which they alleged that all the accused persons, namely, Ashok @ Shoki, Deepak, Sunil, Harender, Hardeep and Pradeep entered the house of complainants on 11.7.2018 at around 8:00 pm. Accused Ashok and Deepak caught Ms. Kanta by hair and dragged her and hit her head into the wall. Thereafter, all the accused persons started beating the complainant with hockey sticks, sword and fist blows. It is further alleged that accused Deepak, & Ashok broke the elbow of the complainant Smt. Kanta and accused Pradeep, Harender, Hardeep and Ashok had told the complainant that she belongs to a family of "Chamar' and further said to her that "tu chamari hamare Jatto ke gharo mai kya kar rahi hai". It is further alleged that thereafter, the accused persons broke all the windows and doors of the house of the complainant as well as the utensils kept therein. Accused persons also damaged the CCTV Cameras installed in the premises and took the DVR containing the CCTV footage with them. A supplementary charge-sheet has also been filed by the prosecution in the matter before the Trial Court on 7.8.2019.

(3.) Nominal roll of the petitioners has also been received.