DIWAN SINGH SHAHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.4 of 2024, under Ss. 341, 504 IPC and Sec. 3(1)(D) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Didihat, District Pithoragarh. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 27/1/2024, when the informant was going towards hospital, he was way laid by various persons; he was insulted and humiliated and garland of the shoes was placed around his neck.