CHANDERBHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 439(2) Cr.P.C. is filed seeking cancellation of anticipatory bail granted to Rani Bai @ Rani (respondent No.2) vide order dtd. 19/11/2019 in FIR No. 276, dtd. 13/11/2019, under Ss. 420, 177, 181 and 120-B IPC, registered at Police Station Sadar Fazilka, District Fazilka.

(3.) The FIR was registered at the instance of Chanderbhan. The allegations were that respondent No.2 belongs to 'Yadav' caste which falls under the category of backward class but she got the certificate of scheduled caste by recording her caste as 'Megh'. She was availing benefits of Scheduled Caste.