GHANSHYAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (For short 'SC&ST Act') against the order dtd. 18/2/2025 passed by the Court of learned Additional Sessions Judge, Faridabad in case arising out of FIR No.528 dtd. 14/9/2024 registered under Ss. 3 of the SC&ST Act and 115, 117(2), 190, 191(2), 191(3) and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (For short 'BNS') at Police Station Adarsh Nagar, District Faridabad, whereby an application filed by the appellants-accused for grant of regular bail had been dismissed.

(2.) Brief facts relevant for the purpose of disposal of this appeal are that the aforementioned FIR was registered on the basis of a complaint lodged by the complainant Sunder Singh on the allegations that on the night of 10/9/2024, he along with his family members was present in his house when the Kunal along with co-accused entered inside his house. They opened an assault upon the family members of the complainant while hurling abuses and uttering caste related remarks to them. His brother Jitender Singh sustained several grievous injuries on his person. All of them were calling them with the name of their caste. The complainant tried to save his brother but the appellant Kunal along with co-accused Vikrant inflicted injuries on his person with an iron rod. Both of them also gave beatings to his mother. The appellant Kunal along with co-accused Vikrant and Sahil also gave beatings to his brother Gautam Singh and then all the assailants assaulted his brother Jitender Singh by giving danda and rod blows and by throwing bricks. His brother had fallen unconscious and then the assailants fled away. His brother was taken to hospital. On the basis of his statement and as per the medico legal report, a case under the aforementioned Sec. was registered. Investigation proceedings were initiated. The appellants were arrested on 8/2/2025. They filed an application for grant of regular bail which has been dismissed by the Court of learned Additional Sessions Judge, Faridabad vide order dtd. 18/2/2025.

(3.) It is argued by learned counsel for the appellants that the impugned order is not sustainable in the eyes of law as while passing the same, the learned trial Court did not apply its judicious mind. The allegations levelled in the FIR do not make a case for commission of offences under Sec. 3 of the SC&ST Act as neither of the ingredients of this offence is made out. The remaining offences except offence under Sec. 351(2) of BNS are bailable in nature. Even the ingredients for commission of offence under Sec. 351(2) of BNS are not attracted. They are in custody since 8/2/2025. Their custodial interrogation is no more required. No useful purpose would be served by detaining them in custody. The investigation and trial would take time. Therefore, it is argued that they deserve to be released on bail.