PREM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of the present petition filed under Section 438 Cr.P.C. read with Section 482 Cr.P.C. praying for the grant of anticipatory bail to the petitioners in complaint case titled as "Naresh Kumar Vs. Prem and others" dated 19.7.2012 registered under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) ON 13.1.2014, while issuing notice of motion, the following order was passed by this Court: -

(3.) LEARNED counsel appearing for the complainant would however raise an objection as regards the maintainability of the present petition and in this regard would refer to Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.