ARVIND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order/judgment, afore-mentioned two appeals arising out of the same FIR, in which grant of anticipatory bail herein is sought for, are being disposed of.

(2.) The afore-mentioned two appeals have been filed under Sec. 14A of the Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 1989 Act') impugning the order dtd. 4/12/2023 whereby the plea made by the appellant(s) (herein) for grant of pre-arrest/anticipatory bail in FIR No. 381 dtd. 12/9/2023, under Ss. 148, 149, 323, 325, 354B, 506 of IPC and Sec. 3(1)(s)/3(2)VA of 1989 Act was declined.

(3.) The translated version of above said FIR (as stated in the appeal) reads as under:-