SANJEEV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 233 dtd. 14/6/2021 registered under Ss. 323, 34, 506 IPC and Sec. 3 of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC & ST Act'), at Police Station Kurukshetra University, Kurukshetra, Distirct Kurukshetra.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 31/8/2021. Order dtd. 31/8/2021 is as under:-

(3.) Learned counsel for the petitioner argues that the only allegation alleged against the petitioner is that he has caused injuries to the complainant with 'lathi' and 'danda' and have abused him in the name of caste. Learned counsel for the petitioner further argues that the allegations in the FIR are totally false and frivolous and have been only made to implicate the petitioner in a false case. Learned counsel for the petitioner submits that no one has been named as a witness, who has heard the allegation regarding violation of SC & ST Act. Learned counsel for the petitioner further submits that injuries attributed to the petitioner are simple in nature and the petitioner is ready to join the investigation and cooperate, therefore, he may kindly be granted the benefit of anticipatory bail.