SHIMLA, H.P. Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgement shall dispose of Cr.MP(M) Nos. 482, 483, 484, 485 and 486 of 2012 filed by Smt. Devina, Smt. Sarita Devi, Smt. Babita Devi, Krishan Singh and Smt. Begi Devi, respectively, under section 439 Cr.P.C. for releasing them on bail, in FIR No. 32 dated 23.5.2012 registered at Police Station, Chirgaon, under section 3(X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. It has been stated that petitioners are innocent and are from one family, they are in all five accused, out of them four are women. They have been falsely implicated in the case. The complainant vide his affidavit dated 29.5.2012 has stated that FIR has been got registered inadvertently. The accused have not committed the offence.

(2.) THE petitioners had filed bail applications and they were granted interim bail on 31.5.2012. It has been submitted that petitioners are ready to join the investigation and furnish bail bonds as per the directions of the court. The submission has been made for releasing the petitioners on bail.

(3.) IT has come in the investigation that on 20.5.2012 in village Tangnu a literacy camp was arranged in the ground of Govt. Primacy School. The meals were arranged by the residents of village Tangnu. The meals were prepared and served by Mahila Mandal, Tangnu. At about 2.00 p. m., Shyam Lal, Rattan Chand, Kaku Kumar, Gopi Chand and children of Shyam Lal were taking the meals in the school ground. The female accused addressed the said persons with caste words and told them not to take meals with rajpoots. Krishan Singh told Shyam Lal why he was sitting with rajpoots. He was threatened that he would be given beatings. The submission has been made for rejection of the bail applications.