DAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been preferred seeking regular bail under Section 3(1) of Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'SC & ST Act'), and Sections 420, 467, 468, 471 and 120-B of Indian Penal Code (in short 'IPC) in case FIR No.162 of 2017, dated 11.11.2017, registered in Police Station, Bhunter, District Kullu, H.P.

(2.) The petitioners-accused had surrendered in the Court on 05.02.2020, whereupon they were taken into custody by the order of the Court. Thereafter taking the petitioners in custody, Whether reporters of the local papers may be allowed to see the judgment? they were enlarged on bail till 20.02.2020 and thereafter the said bail was extended up to 11.03.2020 and 20.03.2020 i.e. till date.

(3.) It is the case of the complainant that he had purchased Bigha 11 Biswas of land comprised in Khasra No.4377, out of 2 Bigha 13 Biswas from Surender Kumar in the year 1992. The said land was jointly owned and possessed by Devinder Kumar and Surender Kumar and during partition proceedings between them, in the year 2007, entries of the land purchased by the complainant in the revenue papers were changed in favour of Devender Kumar in connivance with revenue officials behind the back of the complainant. Later on the land was acquired for construction of four lane road and at that time complainant came to know about the revenue entries and a dispute arose between the parties leading to the lodging of FIR in Police Station, Bhunter, District Kullu, H.P. on 11.11.2017.