NAND LAL AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for grant of anticipatory bail to the petitioners in case FIR No.4 dated 17.01.2015, registered under Sections 3(1) (10) of the Schedule Castes and the Schedule Tribes (Prevention of Atrocities) Act, 1989, at Police Station Banur, District Patiala.

(2.) As per the FIR, the petitioners used caste based words against the complainant.

(3.) Learned counsel for the petitioners has argued that originally, when the complaint was lodged by the complainant to the Senior Superintendent of Police, Patiala he entrusted the matter to the DSP, City 2, Patiala. The matter was investigated by the Deputy Superintendent of Police City 2, Patiala and found that the allegations levelled against the petitioner were false. Thereafter, on the representation made by the complainant, SIT was also formed and the SIT also found that the allegations against the petitioners were false. Thereafter, complainant moved a representation before the Punjab Human Rights Commission and the matter was inquired and the petitioners were again found innocent. The complainant did not stop here, he again filed a complaint against the petitioner with false allegations before S.C. Commission, Room No.8, Forth Floor, Civil Secretariat, Chandigarh, in which the petitioners were found innocent. The complainant did not stop here and filed the complainant before the National Human Rights Commission (Law Divn), Manav Adhikar Bhawan, Block-C, GPO Complex INA New Delhi on 15.12.2014. Pursuant to that complaint, National Human Rights Commission without perusing the record with regard to the inquiry reports of the various authorities and report of Punjab Human Rights Commission, issued a direction to the police to register an FIR against the petitioner without giving an opportunity of hearing to the petitioners.