BHAGWANT SINGH RANDHAWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners in FIR No.189 dtd. 7/9/2021 registered under Ss. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment 2015) (in short 'the SC&ST Act') at Police Station Rama Mandi, District Jalandhar.

(2.) Counsel for the petitioners has argued that petitioner No.1 is aged about 67 years and petitioner No.2 is aged about 58 years and they are husband and wife and are senior citizens. It is further submitted that in fact, the dispute of the petitioners is with their own son namely Prince Randhawa @ Prince, who wanted to perform marriage with a girl namely Ramanpreet Kaur, who belongs to SC/ST Caste and prior to his marriage, there was some private conversation between the petitioners on one side and their son Prince Randhawa @ Prince and Ramanpreet Kaur on the other side, in which it is alleged that the petitioners have used some derogatory words against the community of Ramanpreet Kaur. It is further submitted that later on, Prince Randhawa @ Prince performed the marriage with Ramanpreet Kaur on 26/3/2021.

(3.) Counsel for the petitioners has further submitted that much prior to the performance of the marriage, the petitioners have disowned their own son by issuing a notice in the newspaper on 14/9/2016 as he used to maltreat the petitioners. It is further submitted that after performing the marriage, the atrocities of Prince Randhawa @ Prince increased as he wanted the petitioners to be ousted from the house which the petitioners have purchased on 10/4/1997. It is also submitted that on 22/3/2021, the petitioners received a telephonic call from a lady who claimed to be President of some Crime Branch and asked them to come to the Police Station Rama Mandi, Jalandhar. The petitioners went there and met with one ASI Tehal Dass, who put pressure on the petitioners to transfer the property in the name of Prince Randhawa @ Prince otherwise, they will be falsely implicated in some case.