SATBEERI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition seeking anticipatory bail in an offence punishable under Sections

(2.) As per the prosecution story, accused father and sons entered into the house of the complainant; father i.e. Suresh started to outrage the modesty of the wife of the complainant; while sons in the presence of the father started to outrage the modesties of the daughter of the complainant and have uttered abusive language against the complainant and his family members.

(3.) Petitioners were enlarged on regular bail from the Court of learned Chief Judicial Magistrate, Palwal on 22.03.2010 for offences punishable under Sections 148, 149, 323, 452, 509, 506 of the Indian Penal Code, however, thereafter, police has added Section 3 of the SC/ST Act, therefore, Petitioners have moved present petition seeking anticipatory bail for the added section.