PREETI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal, preferred by the appellant, against the order dtd. 22/12/2022, hereinafter being referred to as 'impugned order' only, passed by the learned Special Judge, Yamuna Nagar, designated under Sec. 14 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, hereinafter being referred to as 'SC&ST Act', whereby the application for anticipatory bail moved by the appellant has been dismissed.

(2.) The abovementioned application for anticipatory bail was moved by the appellant in a case lodged against her and her husband, namely Lalit, vide FIR No.525 dtd. 15/12/2022 for the commission of offence punishable under Sec. 506 of Indian Penal Code and Ss. 3(1)(r) and 3(1)(s) of the SC&ST Act, Police Station Gandhi Nagar, District Yamuna Nagar.

(3.) Aggrieved of the abovementioned order, the present appeal has been preferred.