SHADI LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.88 of 2012 dated 27.4.2012 registered at Police Station, Haroli, Distt Una, H.P. for the offences punishable under Sections 3(i) (x) of Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 ( for short Act) and Section 509 IPC.

(2.) IT has been stated that petitioner is the Pardhan of Gram Panchayat, Nangal Khurd. Smt. Nirmla Devi complainant is a ward Punch of Gram Panchayat Nangal Khurd. The complainant made a complaint to Superintendent of Police on 12.4.2012, alleging that on Whether the reporters of the local papers may be allowed to see the Judgment?yes 7.4.2012 during the proceedings before Gram Panchayat the petitioner and eighteen other persons humiliated, intimidated the petitioner and called her by caste words. They said that she should beg apology otherwise she would be beaten.

(3.) THE complaint would itself suggest that it was a concocted and fabricated as the same was filed on 12.4.2012 after about six days of the alleged occurrence. THE complainant has made the allegation in order to harass the petitioner. THE petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of the Court. THE prayer has been made for releasing the petitioner on bail.