SURESH KUMAR VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has filed application under Section 439 Cr.P.C. for releasing him on bail in FIR No.245/11 dated 2.12.2011 under Section 3(1)(vi) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short Act) and under Section 406 IPC.

(2.) IT has been stated in the bail application that one Yog Raj who is neighbour of petitioner is having his house at a distance of 300 meters from the house of the petitioner. Yog Raj has filed complaint on the basis of which FIR No.245 of 2011 has been registered at Police Station, Theog under Section 3(1)(vi) of the Act and Section 406 IPC. It has been stated that complaint on the basis of which FIR has been registered is totally false, baseless and far from truth. The complainant worked as mason. As and when he had worked with petitioner he was paid wages. The allegations regarding purchase of car by him are wrong. The allegations regarding making the complainant as bonded labour or causing any type of atrocity are also false and frivolous.

(3.) IT has been submitted that petitioner is innocent. He has committed no offence. The petitioner is ready to furnish bail bonds in accordance with the directions of this Court. The submission has been made for grant bail to the petitioner.