CAPTAIN KULDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners, on being arraigned as accused for commission of cognizable and non-bailable offences punishable under the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, have come up before this Court under Sec. 439 of the Code of Criminal Procedure, 1973, seeking permission to surrender before this Court, and simultaneously seeking release on ad-interim bail.

(2.) In para 14 of the petition, the petitioners declare having no criminal history.

(3.) Briefly, the allegations against the petitioners are that complainant Rajesh Kumar gave a written complaint on 27/9/2021 to Deputy Superintendent of Police, Amb. The complainant alleged that Shri Dharamvir Singh, Kuldeep Singh and Anjana Kumari have harassed him on the reasons that he belongs to Scheduled Caste community. The complainant has mentioned the details of the incident and it is irrelevant to mention the same at this stage. Based on such complaint, the Police registered FIR mentioned above.