DAMANDEEP KALRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Damandeep Kalra alias Lucky Kalra has come up in this first anticipatory bail application under Section 438 Cr.P.C. in case bearing FIR No.36 dated 18.03.2020 under Section 3(l)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, 'the Act') pertaining to Police Station Division No.6, Jalandhar.

(3.) Present case was got registered by an organization claiming that they belong to Dalit community. It is alleged that the petitioner Damandeep Kalra alias Lucky Kalra had uttered castist remarks against Ms. Nain Jassal, a PCS officer posted as Regional Transport Officer, Jalandhar after it was revealed that the petitioner was dealing in illegal registration of vehicles in the office.