MALKEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is accused in case registered vide FIR No. 121 of 2022, dtd. 1/9/2022 at Police Station, Nagrota Bagwan, District Kangra, H.P. under Ss. 354, 354-D, 504 IPC and Sec. 3 (1) (r)of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Petitioner had surrendered before this Court on 1/9/2022 and was released on interim bail. Petitioner has joined the investigation thereafter.

(3.) The allegation against petitioner is that he called the complainant by her caste. The complainant is stated to be belonging to Scheduled Caste. As per the police case, on 31/8/2022, the complainant alongwith her son and daughter boarded the vehicle of petitioner. It is alleged that the petitioner started misbehaving with her. When the complainant objected, she was made to de-board the vehicle and at that stage she was called by her caste.