GAURAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.112 dtd. 10/6/2021 registered under Ss. 147, 149, 323 and 506 of the IPC and Sec. 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station Rampura, District Riwari.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of the order passed by this Court on 7/9/2021. Order dtd. 7/9/2021 is as under:-

(3.) Learned counsel appearing on behalf of the petitioner argues that in the present case FIR was got registered after a period of five days and at the time of filing of the FIR, there was no allegation qua the violation of the SC&ST Act. Learned counsel submits that the petitioner was granted interim bail by the trial Court initially but later on the said application seeking benefit of the anticipatory bail has been rejected on the ground that there was a threat given by the petitioner to the complainant.