SURINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, against the impugned order dtd. 20/12/2022 vide which the appellant has been denied the concession of anticipatory bail by the Court of Ld. ASJ, Fazilka in case FIR No.96 dtd. 6/12/2022 registered under Sec. 3(1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station Khui Khera, District Fazilka (Annexure A.1).

(2.) No reply has been filed on behalf of the complainant.

(3.) Appellant was allowed the benefit of interim anticipatory bail vide order dtd. 26/12/2022, which is as under:-