SWATANTER PAL AND OTHERS Vs. JANAK AND ANOTHER

JUDGEMENT

(1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioners in complaint case No. 28, dated 9.2.2011, under Section 3(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, (for short the 'Act') read with Sections 323, 324, 506 IPC, pending in the Court of Judicial Magistrate Ist Class, Amritsar. I have heard learned counsel for the petitioners and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Amritsar, vide which application filed on behalf of the present petitioners for anticipatory bail was dismissed.

(2.) BRIEF allegations are that complainant was employed as a domestic servant to clean floor of the house of petitioner no. 1 and his shop on monthly salary of Rs.600/ -. She was to get her salary from petitioner no. 1 -accused when she raised demand. She was given a push by petitioner no. 1 as a result of which she fell in the street. Petitioner No. 2 raised lalkara to teach a lesson to the complainant by saying "Is kuti churi noon sade naal panga lain the maja das devo".

(3.) THEREAFTER petitioner no. 1 gave her two sota blows which hit on her right leg over right ankle and right calf of the complainant. Petitioner no. 2 held her from her hair and dragged her in the street and uttered the following words: