SONU KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition for grant of anticipatory bail in case of FIR No.143 dated 2.6.2021, under Sections 186, 332, 353, 427 of Indian Penal Code, 1860 (Section 506 IPC added later on) and Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short 'SCST Act') registered at Police Station Khol, District Rewari.

(3.) Brief facts relevant are that on helpline a call was received from one Poonam informing that Sonu (petitioner) is having a weapon to kill her, the police help was sought. Acting on the information, Sub Inspector (SI) accompanying the police officials proceeded to the spot. The petitioner on seeing the police, became furious and uttered caste related words to Constable Satbir. He twisted the arm of SI and pushed him, as a result, SI fell on the floor and sustained injuries.