HARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal under Sec. 14A(2) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,1989 (for short 'the SCST Act') is directed against the order dtd. 30/9/2022 passed by Additional Sessions Judge, Jalandhar vide which anticipatory bail application moved by the appellant under Sec. 438 Cr.PC was dismissed. Appellant had sought anticipatory bail in criminal case arisen out of FIR No. 75 dtd. 22/9/2022 registered under Ss. 354-A, 506 IPC; and subsequently offence under Sec. 3 of the SCST Act was added later on, on 25/9/2022 vide Rapat No. 20, PS Patara, District Jalandhar (Rural).

(2.) The impugned order dtd. 30/9/2022 reads as under:-

(3.) In rebuttal counsel for the appellant states that the incident is alleged to have happened on 20/9/2022 at 8.15 a.m. in the morning, therefore, it is highly unlikely that there would be any person let alone crowd or public at the place of occurrence at that early hour. As regards FIR No.96 of 2021 referred to by counsel for the complainant, counsel for the appellant clarifies that the said case is pending before the JMIC, Jalandhar, and the Investigating Officer has made a statement therein before the JMIC, Jalandhar that injury has been caused to the son of the complainant by unknown person and not by the appellant or her son Harnek Singh.