SURJIT SINGH NAMBERDAR Vs. BALBIR KAUR

JUDGEMENT

(1.) PETITIONER -Surjit Singh Namberdar son of Satnam Singh, has preferred the instant petition for the grant of concession of anticipatory bail, in a criminal case instituted against him by the complainant -respondent No. 1 Balbir Kaur, in which, he was summoned to face the trial for commission of an offence punishable under Sections 3/4 of The Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act, 1989, vide order dated 28.03.2014 (Annexure P -11), by the trial Court.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on May 12, 2014: -