KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 438 Cr.P.C. for seeking prearrest bail to the petitioner, namely Kuldeep Singh son of Balwinder Singh in case bearing FIR No. 49 dated 21.05.2019, registered under Section 323, 452 read with Section 34 IPC and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act") at Police Station Bareta, District Mansa.

(2.) Allegations against the petitioner are that the petitioner had given two blows on the left elbow of complainant and one of the accused raised lalkara uttering caste related abuse. Thereafter, the petitioner and other co-accused left the house of the complainant uttering caste related abuses.

(3.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in this case. The alleged injuries attributed to the present petitioner are on non-vital part and are simple in nature. The offence punishable under Section 3 of the Act is attributed to co-accused Simrandeep Singh alias Soni only.