VIRENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 249 dated 23.06.2021, registered under Sections 323, 506 of the IPC and Section 3(1)(s) of the SC/ST Act, at Police Station Kurukshetra University, District Kurukshetra.

(2.) Learned counsel for the petitioner submits that the FIR was registered on a complaint given by Ramkala with the allegations that the petitioner has used derogatory words in the name of his caste and abused him and gave fist blows.

(3.) Learned counsel further submits that as per allegations in the FIR, on 20.06.2021, the complainant had gone out and when he felt pressure of answering the nature's call, he went in an open field and while he was easing himself, accused reached at the spot and abused him in the name of his caste and asked him why he is easing himself in an open field. When the complainant tried to make him understand, he caught hold of complainant and gave him beatings.