PALA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 60 dated 31.10.1999 has been registered at Police Station Mulepur under Sections 447, 379, 427, 148 and 149 I.P.C. and under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the Act) on a complaint from the Harijans of village Jaggo Chinerthal, wherein the following allegations are found :-

(2.) IN spite of the stay order of the High Court, the paddy crop in 20 acres of land of Harijans was cut by the Zimidars forcibly at night with the help of the police. The applicants are the residents of village Jaggo Chinerthal and belong to Ramdasia caste. They got the land on lease from Gram Panchayat in the names of Joginder Singh and Gajjan Singh and are cultivating the land for the last 35-40 years. These applicants have got stay from the High Court of Punjab and Haryana against the order of Director Consolidation regarding the possession of the Chakotedar and stay has been obtained in the name of Joginder Singh.

(3.) THE petitioners approached the Sessions Court, for bail, but the learned Additional Sessions Judge, Fategarh Sahib, declined their request. That is why the petitioners have approached this Court under Section 438 Cr.P.C. for bail in anticipation of arrest.